(1)When a protected prisoner of war or a protected internee is convicted of an offence, the court shall,--(a)in fixing a term of imprisonment in respect of the offence, deduct from the term which it would otherwise have fixed any period during which the convicted person has been in custody in connection with that offence before the trial; and(b)in fixing any penalty other than imprisonment in respect of the offence, take that period of custody into account.
