Sashastra Seema Bal Act, 2007
134. Commencement of sentence of imprisonment.
Whenever any person is sentenced by a Force Court under this Act
to imprisonment, the term of his sentence shall, whether it has been revised or
not, be reckoned to commence on the day on which the original proceedings were
signed by the presiding officer, or in the case of a Summary Force Court, by
the Court:
Provided that if for any reason beyond the control of the
commanding officer or superior officer, the sentence of imprisonment cannot be
executed in full or in part, the convict shall be liable to undergo the whole
or unexpired portion of sentence, as the case may be, when it becomes possible
to carry out the same:
Provided further that the period of detention or confinement, if
any, undergone by an accused person during the investigation, inquiry or trial
of the case in which he is sentenced and before the date of which the original
proceedings were signed shall be set off against the term of his sentence and
the liability of such person to undergo imprisonment shall be restricted to the
remainder, if any of the term of his sentence.