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Supreme Court Of India

(From : 2008 Cri LJ 2876 (Ori))

Hon'ble Judge(s): Sudhansu Jyoti Mukhopadhaya, Dipak Misra , JJ

(A) General Clauses Act (10 of 1897) , S.3(27)— Term ''imprisonment'' - Include ''imprisonment for life'' (Para 16) (B) Penal Code (45 of 1860) , S.55, S.302— Criminal P.C. (2 of 1974) , S.433, S.433A— Imprisonment for life - Means for entire life of prisoner - Unless commuted by appropriate Govt. in terms of S. 55, IPC and Ss. 433, 433A of Cr. P.C. Imprisonment for life is not confined to 14 years of imprisonment. A reading of S. 55, IPC and Ss. 433, 433A, Cr.P.C. would indicate that only the appropriate Government can commute the sentence for imprisonment of life. A sentence of imprisonment for life means a sentence for entire life of the prisoner unless the appropriate Government chooses to exercise its discretion to remit either the whole or a part of the sentence under the provisions of the Criminal Procedure Code.(Para 17 26) (C) Criminal P.C. (2 of 1974) , S.31— Sentences for several offences in one trial - Person was sentenced of conviction of several offences, including one that of life imprisonment - Proviso to S. 31 (2) shall come into play - No consecutive sentence can be imposed in such case - Therefore order imposing the sen....