(3)convicted criminal prisoner means any criminal prisoner under sentence of a Court or Court-martial, and includes a person detained in prison under the provisions of Chapter VIII of the [Code of Criminal Procedure, 1882 (10 of 1882)] [Now see the Code of Criminal Procedure, 1973 (2 of 1974).] or under the [Prisoners Act, 1871 (5 of 1871)] [Now see the Prisoners Act, 1900 (3 of 1990).];
