614. Punishment ledger. - (1) The figures for columns 22 to 25 for this ledger are obtained from the statistical sheets and the figures for the other columns from the records. In column 22 shall be entered all persons entered in column 16 of the statistical sheet.
(2)Where an order is made under Section 4 or 5 of the Central Provinces Probation of Offenders Act dismissing the case or releasing the offender, either conditionally on his executing a bond or unconditionally, the case, notwithstanding that the Court has not proceeded to conviction shall be returned in column 22. A note shall be made in the remarks column both of the ledger and also of the Punishment Statement in respect of the persons entered for statistical convenience as convicted but in fact dealt under Section 4 (1) (i) of the Act and not convicted.(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.(4)As regards persons whose cases have been referred for higher punishment for orders under Section 562 of the Code, or for confirmation of sentence, the punishment, if any, awarded by the superior Court shall be entered in red ink against such Court and not against the Court making the reference.(5)Only a forfeiture of property ordered as a substantive punishment under Section 126 or 127 of the Indian Penal Code shall be shown in columns 7 and 8, a note being made in the remarks column: confiscation of property, e.g., under the Excise Act, shall not be shown in the ledger.(6)When an offender has been sentenced to imprisonment and the sentence has been committed to one of detention in a reformatory school the sentence of imprisonment as well as the order for detention shall be shown in the appropriate column. But when an offender has been convicted and has in lieu of a sentence of transportation or imprisonment been ordered to be detained in a Borstal institution only the order of detention shall be shown.(7)The number of accused persons convicted of offences under Chapter XII or Chapter XVII of the Indian Penal Code, and liable to enhanced punishment under Section 75 ibid, shall be shown in column 25. A note shall be made in the remarks column of any person ordered to suffer solitary confinement or to notify his residence to the police after release from jail in addition to the primary sentence.(8)When a convicted person is required to keep the peace under Section 106 of the Code, the fact shall be noted in the remarks column.(9)In the case given in rule 597 (4) above the ledger will show the details of the punishment awarded to seven persons in accordance with the instructions in this rule.
