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Section 223. Escape from confinement or custody negligently suffered by public servant Whoever, being a public servant legally bound as such public servant to keep in confinement any person charged with or convicted of any offence 1[or lawfully committed to custody], negligently suffers such person to escape from confinement, shall be punished with simple imprisonment for a term which may extend to two years, or with fine, or with both.1. Subs. by Act 26 of 1955, sec. 117 and Sch, for "transportation for life" (w.e.f. 1-1-1956). |
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