Section 271(1) in The General Rules (Criminal), 1977
(1)a criminal prisoner, which terms includes-(a)a convicted prisoner, including a prisoner committed to or detained in prison under [Section 123] [See Section 122 of the Code of Criminal Procedure, 1973, (Act No. 2 of 1974).] of the Code of Criminal Procedure, [1898] [Figure '1898' shall be read as '1973'.], on his failure to give security when ordered to do so under [Section 118] [See Section 117 of the Code of Criminal Procedure, 1973, (Act 2 of 1974).], of the said Code ;(b)an unconvicted or under-trial prisoner ;
