Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 18] [Entire Act]

Union of India - Section

Section 51 in The Prisons Act, 1894

51. Entries in punishment books.

(1)In the punishment book prescribed in section 12 there shall be recorded, in respect of every punishment inflicted, the prisoners name, register number and the class (whether habitual or not) to which he belongs, the prison offence of which he was guilty, the date on which such prison offence was committed, the number of previous prison-offences recorded against the prisoner, and the date of his last prison-offence, the punishment awarded, and the date of infliction.
(2)In the case of every serious prison-offence, the names of the witnesses proving the offence shall be recorded, and, in the case of offences for which whipping is awarded, the Superintendent shall record the substance of the evidence of the witnesses, the defence of the prisoner, and the finding with the reasons therefor.
(3)Against the entries relating to each punishment the Jailer and Superintendent shall affix their initials as evidence of the correctness of the entries.
[Andhra Pradesh].- In its application to the State of Andhra Pradesh, for sub-S. (2) of Section 51, substitute the following sub-section, namely:(2) In the case of every serious prison offence, the names of the witnesses providing the offence shall be recorded.Andhra Pradesh Act 23 of 1959, Section 3 and Sch. (w.e.f. 1-2-1960).[Assam].- In its application to the State of Assam, in sub-S. (2) of Section 51, the words in the cases of offences for which whipping is awarded and the commas before these words and thereafter shall be omitted.Assam Act 12 of 1956, Section 5 (w.e.f. 2-5-1956).[Bihar].- In its application to the State of Bihar, in sub-S. (2) of Section 51, the beginning with and, in the cases of offences and ending with with the reasons therefor shall be omitted.Bihar Act 31 of 1956, Section 5 (w.e.f. 24-11-1956).[Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87 and Gujarat A.L. (8th Amdt.) Order, 1961.[Madhya Pradesh].- In its application to the State of Madhya Pradesh, for sub-S. (2) of Section 51, substitute the following sub-section, namely:(2) In the case of very serious prison offences, the name of the witnesses proving the offence shall be recorded.Madhya Pradesh Act 12 of 1963, Section 3 (w.e.f. 18-5-1968).[Maharashtra].- Same as that of Bihar.Bombay Act 39 of 1957, Section 4 (w.e.f. 28-9-1957); Act 23 of 1959 (w.e.f. 1-6-1959).[West Bengal].- Same as that of Bihar.West Bengal Act 22 of 1957, Section 6 (w.e.f. 1-6-1958).
Sections 51-A and 51-B
[Gujarat].- Same as that of Maharashtra.Gujarat Act 11 of 1960, Section 87 and Gujarat A.L. (8th Amdt.) Order, 1961.[Maharashtra].- In its application to the State of Maharashtra, after Section 51, insert the following sections, namely:51-A. Power to arrest without warrant person committing breach of conditions of suspension of sentence, etc.If any condition on or subject to which a sentence has been suspended or remitted or release on parole or furlough is granted is, in the opinion of the authority exercising such power, not fulfilled, such authority may cancel its order granting such suspension, remission or release on parole or furlough, and thereupon the person in whose favour such order was made may, if at large, be arrested by any Police Officer without warrant, and remanded to undergo the unexpired portion of his sentence.51-B. Criminal liability for breach of conditions of suspension of sentence, etc.- (1) If any prisoner fails without sufficient cause to observe any of the conditions on or subject to which his sentence was suspended or remitted, or release on parole or furlough was granted to him, he shall, on conviction, be punished (such punishment being in addition to any punishment which such prisoner was undergoing when he committed such offence) with imprisonment for a term which may extend to two years or with fine which may extend to one thousand rupees, or with both.(2) No Court shall take cognizance of an offence under this section except with the previous sanction of the State Government or the authority which granted suspension or remission of the sentence.Bombay Act 23 of 1959, Section 3 (w.e.f. 1-6-1959).