Section 58(5) in The West Bengal Correctional Services Act, 1992
(5)Notwithstanding anything contained in the foregoing provisions of this section, if a person serving a sentence in a correctional home, being convicted for any offence affecting human body or property, commits an offence punishable under sections 148, 224, 302, 304, 307, 308, 326, 354 or 377 of the Indian Penal Code (45 of 1860), and is convicted for the same by a competent Court, be shall not be entitled to remission under sub-section (1) during the remaining period of the sentence for the first conviction or during the period of the sentence for the second conviction.
