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State of Punjab - Section

Section 349 in Punjab Jail Manual, 1996

349. Procedure when sentence in connection with an escape is inadequate.

- Should a sentence passed on a prisoner for escaping or attempting to escape or on a jail officer for negligently suffering or conniving at the same, be in the opinion of the Superintendent inadequate, he shall refer the case to the Inspector-General who may, if he thinks fit, report the case to Government with a view to the enhancement of the sentence.