Section 5 in U.P. Prisoners' Release On Probation Rules, 1938
5. Computation of sentence.
- For the purposes of these rules, the following principles shall be observed in computing the period of sentence of imprisonment, namely :(a)When a prisoner has been sentenced to several terms of imprisonment for several offences and the sentences of imprisonment have been ordered to run concurrently, then the longest single sentence which the prisoner is undergoing shall be deemed to be the term of his imprisonment;(b)When a prisoner has been sentenced to several terms of imprisonment for several offences and the sentences of imprisonment have been ordered to run consecutively, the total period which the prisoner has to undergo shall be deemed to be the terms of his imprisonment;(c)Remissions already earned by the prisoner shall be counted as imprisonment served by him; and(d)Life sentence shall be reckoned as sentence of imprisonment for twenty years.Explanation. - The expression "sentence of imprisonment" in these rules shall include imprisonment in default of the payment of fine and imprisonment for failure to furnish security under Chapter VII of the Code of Criminal Procedure, 1898.
