1120. Conditions of a remission of sentence under section 401, Cr. P. C., to be explained to the convict concerned.
- In all cases of conditional remission or suspension of sentence under section 401, Code of Criminal Procedure, the Superintendent or a senior police officer shall personally interview the convict before he is released from jail and read over and explain to him clearly, in the presence of responsible witnesses, the conditions on which his sentence has been remitted or suspended. The convict shall further be required either to sign the document detailing the conditions or to affix his thumb impression thereto and a copy of the same shall be made over to him. (See regulation 385.)
