- When the accused is sentenced to whipping only, the sentence shall be executed at such place and time as the court may direct.[Note :- Under the Code of Criminal Procedure as now revised all whipping sentences are appealable. The Code does not, however, in the cases of sentences of whipping only, provide for any postponement of execution unless the convicted person furnishes to the satisfaction of the court for his appearance at a later date. In the case of prisoners received in jail with sentences of whipping only the sentence should be executed at the time specified in the warrant. If no time is named in the warrant, then the sentence should be executed as soon as practicable. The fact that the prisoner may express to the jail authorities an intention to appeal does not justify them in delaying execution of the sentence.] [Letter No. 483 of 12.3.06 from the LR to Government]
