Section 64. Sentence of imprisonment for non-payment of
fine
1[In every case of an offence punishable with imprisonment as well as fine, in which the offender is sentenced to a fine, in which the offender is sentenced to a fine, whether with or without imprisonment,
And in every case of an offence punishable 2[with imprisonment or fine, or] with fine only, in which the offender is sentenced to a fine,]
It shall be competent to the Court which sentences such offender to direct by the sentence that, in default of payment of the fine, the offender shall suffer imprisonment for a certain term, which imprisonment to which he may have been sentenced or to which he may be liable under a commutation of a sentence.
1. Subs. by Act 8 of 1882, sec.2 for "In every case in which an offender is sentenced to a fine".
2. Ins. by Act 10 of 1886, sec.21(2). |
