ConstitutionofIndia,1949

 72. Power of President to grant pardons, etc., and to suspend, remit or commute sentences in certain cases.-

 (1) The President shall have the power to grant pardons, reprieves, respites or remissions of punishment or to suspend, remit or commute the sentence of any person convicted of any offence-  

 (a) in all cases where the punishment or sentence is by a court Martial;

 (b) in all cases where the punishment or sentence is for an offence against any law relating to a matter to which the executive power of the Union extends;

 (c) in all cases where the sentence is a sentence of death.

 (2) Noting in sub-clause (a) of Clause (1) shall affect the power to suspend, remit or commute a sentence of death exercisable by the Governor of a State under any law for the time being in force.