(1)The Code of Criminal Procedure provides that when an accused person is sentenced to whipping in addition to imprisonment the whipping shall not be inflicted until fifteen days from the date of the sentence or if an appeal is made within that time, until the sentence has been confirmed by the appellate court. On the motion of the Honourable Judges of the High Court the Local Government has ordered that even if no intimation of an appeal having been preferred is received within fifteen days the Superintendent of the Jail shall nevertheless allow such further time to elapse as is necessary for a communication from the appellate court to reach him in the ordinary course of business, before inflicting the whipping.]Sessions Judges have been instructed to fix, in consultation with District Magistrate and Superintendents of Jails, the number of days which should be allowed under this rule. The whipping shall be inflicted as soon as practicable after the expiry of the period fixed under this rule, or if an appeal is preferred then as soon as practicable after the receipt of the order of the appellate court confirming the sentence.
