 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 39 23. Uncertainty of present law.- Adverting now to the questions posed in paragraph 14 above, it appears to us that they cannot be answered with any degree of certainty or assurance. We are inclined to think that, as the law stands at present, a sentence of imprisonment for life cannot be equated either with rigorous imprisonment or with simple imprisonment for life, and the law does not authorise the Courts which find it necessary to pass that sentence, to direct that it shall be one or the other. There is also no direct provision in the law which enables the executive authorities to regulate the manner in which such sentences are to be carried out. This unsatisfactory state of affairs can only be remedied by suitable legislation.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back