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State of Punjab - Section

Section 394 in Punjab Jail Manual, 1996

394. Imprisonment awarded to an escaped convict how to take effect.

- When an additional sentence of imprisonment is passed on an escaped convict who has been recaptured, such sentence shall take effect according to the following rules :-If the new sentence is severer in its kind than the sentence which such convict was undergoing when he escaped, the new sentence shall take effect immediately, and the unexpired portion of the sentence he was undergoing when he escaped, shall be served subsequently. When the new sentence is not more severe, it shall take effect after he has served the portion of his original sentence which at the time of his escape remained unexpired.A sentence of rigorous imprisonment is severer than one of simple imprisonment.