(5)Under-trial accused of heinous offences.- Whenever practicable, under-trial prisoners who are accused of heinous offences shall not be confined with those who are accused of offences less heinous. Any under-trial prisoner who is accused of committing a crime in concert shall when a prison has separate compartments be kept separate from others concerned, in the same case. Where there is no separate compartment, such prisoners may be kept in separate cells by day and in separate wards by night, but shall not be kept in solitary confinement.
