Section 31(2) in The Code of Criminal Procedure, 1973
(2)In the case of consecutive sentences, it shall not be necessary for the Court by reason only of the aggregate punishment for the several offences being in excess of the punishment which it is competent to inflict on conviction of a single offence, to send the offender for trial before a higher Court :Provided that -(a)in no case shall such person be sentenced to imprisonment for a longer period than fourteen years;(b)the aggregate punishment shall not exceed twice the amount of punishment which the Court is competent to inflict for a single offence.
