Whoever, being a public servant and having the custody of any State prisoner or prisoner of war, negligently suffers such prisoner to escape from any place of confinement in which such prisoner is confined, shall be punished with simple imprisonment for a term which may extend to three years, and shall also be liable to fine.
CLASSIFICATION OF OFFENCE
Punishment-Simple Imprisonment for 3 years and fine-Cognizable-Bailable-Triable by Magistrate of the first class-Non-compoundable.
