Section 396(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)When sentence is passed under this Code on an escaped convict, such sentence, if of death, [imprisonment for life or fine] [Words substituted by Act XXXVII of 1978, Section 58.], shall, subject to the provisions hereinbefore contained, take effect immediately, and, if of imprisonment [x x] [Words 'for life' omitted by Act XXXVII of 1978.], shall take effect according to the following rules, that is to say
