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Report No. 39

18. Prisons Act and Prisoners Act.-

Naturally, the Prisons Act, 1894, and the Prisoners Act, 1900, are also silent on this point. Their provisions are not sufficient for the purpose of determining the character of imprisonment for life. As pointed out by a State Government, if imprisonment for life is distinct from rigorous imprisonment, there is no provision anywhere under which prisoners sentenced to life imprisonment can be treated as having been sentenced to rigorous imprisonment and it is doubtful whether a rule can be made under section 50 of the Prisons Act authorising such treatment.







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