Report No. 39
8. Duration of imprisonment.-
In regard to the punishment of imprisonment, it should be noticed that none of the sections of the Indian Penal Code, as enacted in 1860 or subsequently, made any offence punishable with imprisonment for life. In fact, wherever rigorous imprisonment is prescribed in the Code as the punishment, the maximum term is 14 years or less. Even in the case of consecutive sentences, section 35(2) of the Code of Criminal Procedure limits the total period of imprisonment to a maximum of 14 years.