Criminal Procedure Code, 1973- Section 432-Remission of sentence--lssuance of circular by State Government- Applicability of- Circular provides remission of sentence to all convicts who are confined in jail and are on parole or furlough from the jail on a specified date- But remission not granted to the prisoners convicted of rape or dowry death- Held, remission of sentence not available to prisoners bail and those convicted for rape- Further, merely because when bail granted to prisoner his conviction was not suspended, the convict would not become entitled to remission under the circular for the period he was on bail- Punjab Jail Manual. 

Words and Phrases:

Bail, furlough and Parole-Distinction between.