Section 88 in Criminal Court Rules of the High Court of Judicature at Patna
88.
Where the High Court simply modifies a sentence passed by a Sessions Judge without change of section, and where the High, Court passes a new sentence by changing the conviction section or the punishment section, or otherwise, the sentence finally passed shall count, unless especially otherwise directed, from the first day of imprisonment under the original sentence. [Reproduced in Rule 523 of the Jail Code]
