Section 614(3) in Criminal Courts - Rules and Orders
(3)Where two penalties are inflicted on the same accused, each penalty shall be entered, in the appropriate column. Thus, a sentence of four months' simple imprisonment and fine of Rs. 15 requires until entries in columns 6,7,13 and 18. A sentence of one year's rigorous imprisonment with solitary confinement and whipping shall be noted in columns 4, 9 and 19. If an accused person is rigorously imprisoned for one year in default of giving security for goo behavior under Section 110 of the Code unit entries shall be made in columns 10, 11 and 19. The only exception to the rule is that when sentence of imprisonment or transportation are ordered to run concurrently one sentence shall be shown. The total of columns 4, 5, 6 and 11 should correspond with the total of columns 17 to 21, and the total of columns 7 and 8 with the total of columns 12 to 16.
