REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1457 OF 2021

Mohd Zahid         ..Appellant(S)

VERSUS

State through NCB      ..Respondent(S)

J U D G M E N T 

M. R. Shah, J.

1.Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order dated 31.03.2017 passed by the High

Court of Delhi at New Delhi in Criminal Appeal No. 879 of

2002,   by   which   the   High   Court   has   dismissed   the   said

appeal preferred by the appellant herein ­ original accused

and has confirmed the judgment and order passed by the

learned Trial Court, convicting the appellant for the offence

under Section 29 read with Section 21(c) of the  Narcotics

1

Drugs and Psychotropic Substances Act, 1985 (hereinafter

referred to as the NDPS Act) and sentencing him to undergo

rigorous imprisonment (RI) for a period of 15 years with a

fine of Rs.1,50,000/­ for the aforesaid offence in view of the

provisions of Section 31(ii) of the NDPS Act, the original

accused has preferred the present appeal.  

2.The facts leading to the present appeal in nutshell are as

under:­

2.1That the appellant herein – original accused faced the trial in

connection   with   FIR   No.134/1999   for   the   offence   under

Section 23 and Section 21 of the NDPS Act, PS Customs,

Amritsar, Punjab for recovery of 4 kg of heroin. He was

sentenced to undergo 12 years RI by the Amritsar Court. One

another FIR was also filed against the appellant herein –

original accused being FIR No.43/1999 at New Delhi for

recovery of 750 grams of heroin from Delhi. In the second

case also by judgment and order dated 30.01.2002, he was

held guilty for the offence under Section 29 read with Section

21(c) of the NDPS Act. The learned Trial Court at Delhi

imposed the sentence of 10 years RI (minimum sentence),

2

however, in view of the provisions of Section 31 (ii) of the

NDPS Act, which provides for an enhanced punishment for

offences after previous conviction, and considering the fact

that earlier appellant was convicted for the offence under the

NDPS Act in a case arising out of the FIR No.134/1999, the

learned Trial Court awarded minimum sentence of 15 years

RI. No specific order was passed by the learned Trial Court at

Delhi in the trial arising out of FIR No.43/1999 (subsequent

trial) that the sentence imposed of 15 years RI would run

concurrently or consecutively.  

3.Feeling aggrieved and dissatisfied with the judgment and

order of conviction passed by the learned Trial Court at Delhi

in a case arising out of FIR No.43/1999 (second/subsequent

case), the appellant – original accused preferred the appeal

before the High Court. Before the High Court, it was mainly

submitted on behalf of the appellant – accused that as the

appellant   –   accused   had   already   undergone   12   years

sentence   in   a   case   arising   out   of   FIR   No.134/1999,   he

cannot be punished twice and that in a case arising out of

FIR No.43/1999 he has already undergone sentence of 6

3

years and 2 months, a lenient view may be taken and the

sentences imposed in both the cases/trials, one arising out

of FIR No.134/1999 (Amritsar Case) and another arising out

of FIR No.43/1999 (New Delhi Case) shall be held to run

concurrently. By the impugned judgment and order the High

Court has not accepted the above and has dismissed the

appeal. Hence, the accused has preferred the present appeal.

4.Ms.   Sangeeta   Kumar,   learned   counsel   appearing   for   the

appellant, in her short written submissions, has stated that

the   appellant   is   a   foreign   national,   resident   of   Lahore,

Pakistan and has been behind bars for the last nearly 22

years as he was arrested on 15.06.1999 in respect of FIR No.

134 of 1999 by the Police Station, Customs, Punjab and he

was charged for the offences under Sections 21 and 23 of

NDPS Act, 1985, for import of 4kg heroin and was convicted

by the  order  of the Additional Sessions Judge, Amritsar,

dated 08.12.2000. 

Without prejudice to the aforesaid submissions, learned

counsel for the appellant submitted that the appellant was

4

under trial for the period from 17.09.1999 to 14.02.2002 and

for the second offence the said period has not been taken

into consideration. It was submitted that if the sentences are

to run consecutively and if the aforesaid period is also taken

into   consideration,   then   the   number   of   years   that   the

appellant has to be behind bars, would have to be reduced.

4.1Learned   counsel   for   the   appellant   submitted   that   the

appellant was 30 years of age when he was convicted and

presently, he is 52 years old. His conduct in jail is good and

there is no adverse remark made against him by the Jail

Superintendent.   Hence,   the   two   sentences   which   the

appellant   is   now   undergoing,   may   be   held   to   run

concurrently under Section 427 Cr.P.C.

4.2It is submitted that the appellant – accused has already

completed   12   years   RI   in   FIR   No.134/1999   and   if   the

sentences imposed, in both the cases – arising out of FIR

No.134/1999 registered at Amritsar and arising out of FIR

No.43/1999 registered at New Delhi, are not held to run

concurrently   and   the   appellant   –   accused   is   to   undergo

5

sentences   consecutively,   in   that   case   the   appellant   is

required to undergo in all 27 years of imprisonment. It is

submitted that therefore the sentences imposed in both the

cases are to be held to run concurrently. 

4.3It is submitted that as such in the case arising out of FIR

No.43/1999, the Delhi Court while imposing the sentence of

15 years RI has not passed any order whether the sentences

in both the cases to run concurrently or not. It is submitted

that   therefore   the   appellant   should   be   given   benefit   of

Section 427 of Cr.PC. 

5.The present appeal is vehemently opposed by Ms. Akaanksha

Kaul, learned counsel appearing on behalf of the State –

respondent.   Heavy   reliance   is   placed   on   Section   427   of

Cr.PC. It is submitted that in the present case the accused

faced two separate trials for separate offences and not arising

out of the same transaction and therefore the sentences

imposed in both the cases are to run consecutive only.  

5.1It is submitted that general rule is that sentences imposed in

two separate trials in separate offences will run consecutively

6

where there are two different transactions; different crime

numbers   and   cases   have   been   decided   by   different

judgments. It is submitted that exceptions are cases falling

under   proviso   to   Section   427(1)   of   Cr.PC;   falling   under

Section 427(2) of Cr.PC or when the court directs sentences

shall run consecutively.  

5.2It is submitted that even the power conferred on the court

under Section 427 of Cr.PC to order concurrent sentence is

discretionary, but the discretion ought to be exercised having

regard to the nature of the offence committed and the facts

situation in which the question arises. 

5.3It is submitted that in the present case, the sentencing court

did   not   direct   the   sentences   to   run   concurrently.   It   is

submitted that in the present case appellant – accused faced

two separate trials for two separate offences and for two

different   transactions   (not   arising   out   of   the   same

transaction) and therefore the submissions on behalf of the

appellant that the sentences imposed in both the cases to

run concurrently has no substance and cannot be granted. 

7

5.4In support of her above submissions, she has relied upon the

following decisions of this court:­  Mohd. Akhtar Hussain

alias Ibrahim Ahmed Bhatti Vs. Assistant Collector of

Customs (Prevention), Ahmedabad & Anr.   (1988) 4 SCC

183;  Ranjit Singh Vs. Union Territory of Chandigarh &

Anr. (1991) 4 SCC 304; V.K. Bansal Vs. State of Haryana &

Anr. (2013) 7 SCC 211; Neera Yadav Vs. Central Bureau of

Investigation (2017) 8 SCC 757; Vicky @ Vikas Vs. State

(NCT of Delhi) (2020) 11 SCC 540; Gurdev Singh Vs. State

of Punjab  (2021) 6 SCC 558;  Sharad Hiru Kolambe Vs.

State of Maharashtra & Ors. (2018) 18 SCC 718 and Rajpal

Vs. Om Prakash & Anr. (2019) 17 SCC 809. 

5.5It is further submitted that in the present case, the appellant

– accused as such is a habitual offender. In connection with

FIR No.134/1999, he was convicted for the offence under

Section 23 and Section 21 of the NDPS Act for having in

possession/recovery of 4 kg of heroin and in another case

arising out of FIR No.43/1999, he has been convicted for the

8

recovery   of   750   grams   of   heroin.   It   is   submitted   that

therefore   the   appellant   –   accused   is   not   entitled   to   any

leniency as prayed.   

6.Making   the   above   submissions   and   relying   upon   the

decisions of this court, it is prayed to dismiss the present

appeal.

7.We have heard the learned counsel appearing on behalf of

the respective parties at length. 

8.The short question which is posed for the consideration of

this Court is, whether, the sentences imposed against the

appellant – accused by two different courts in two different

trials   but   against   the   same   accused/person   should   run

concurrently   as   submitted   on   behalf   of   the   appellant   –

accused or consecutively. 

8.1At the outset, it is required to be noted that in the present

case, the appellant – accused has been convicted by two

different courts in two different trials for the offences with

respect to the different transactions. In one case, he has

9

been sentenced to undergo 12 years RI for the offence under

Section 23 and Section 21 of the NDPS Act by Amritsar

Court and in another case arising out of FIR No.43/1999 he

has been sentenced to undergo 15 years RI for the offence

under Section 29 read with Section 21(c) of the NDPS Act by

Delhi Court. In one case he has been convicted for having in

possession of 4 kg of heroin and in another case for having

750 grams of heroin. It is also required to be noted that

judgments have been delivered in both the cases one after

another   and   in   the   subsequent   judgment   and   order   of

conviction   and   sentence   by   the   Delhi   court   there   is   no

specific order passed by the learned Trial Court (Court at

Delhi) that the sentences to run concurrently. In view of the

above facts, the question posed for the present appeal is

required to be considered.      

8.2While considering the issue in the present appeal Section

427 of Cr.PC is required to be referred to which reads as

under:­

427. Sentence on offender already sentenced for another

offence.

10

(1) When   a   person   already   undergoing   a   sentence   of

imprisonment is sentenced on a subsequent conviction to

imprisonment or imprisonment for life, such imprisonment

or imprisonment for life shall commence at the expiration of

the   imprisonment   to   which   he   has   been   previously

sentenced, unless the Court directs that the subsequent

sentence   shall   run   concurrently   with   such   previous

sentence:   Provided   that   where   a   person   who   has   been

sentenced to imprisonment by an order under section 122

in default of furnishing security is, whilst undergoing such

sentence,   sentenced   to   imprisonment   for   an   offence

committed prior to the making of such order, the latter

sentence shall commence immediately.

(2) When   a   person   already   undergoing   a   sentence   of

imprisonment   for   life   is   sentenced   on   a   subsequent

conviction to imprisonment for a term or imprisonment for

life, the subsequent sentence shall run concurrently with

such previous sentence.

Therefore on a fair reading of Section 427 of Cr.PC, when a

person   who   is   already   undergoing   a   sentence   of

imprisonment is sentenced on a subsequent conviction to

imprisonment or imprisonment for life, such imprisonment

or imprisonment for life shall commence at the expiration of

the   imprisonment   to   which   he   has   been   previously

sentenced.     Meaning   thereby   the   sentences   in   both   the

conviction   shall   run   consecutively.   However,   there   is   an

exception to that, namely unless the Court directs that the

subsequent   sentence   shall   run   concurrently   with   such

previous sentence. There is one another exception. As per

11

Sub­section   (2)   of   Section   427   of   Cr.PC   when   a   person

already undergoing a sentence of imprisonment for life is

sentenced on a subsequent conviction to imprisonment for a

term or imprisonment for life, the subsequent sentence shall

run concurrently with such previous sentence. Therefore, in

aforesaid two cases only the subsequent sentence shall run

concurrently   with   previous   sentence.   Otherwise   the

subsequent   sentence   shall   run   consecutively   and   the

imprisonment in subsequent sentence shall commence at the

expiration   of   the   imprisonment   to   which   he   has   been

previously sentenced. 

8.3At this stage, few decisions of this court on whether the

subsequent   sentence   should   run   concurrently   or

consecutively are required to be referred to.

8.3.1In   the   case   of  Mohd.   Akhtar   Hussain   (Supra),   it   is

observed   and   held   that   if   the   transaction   relating   to

offences is not the same or the facts constituting the two

offences are quite different in that case the subsequent

sentence should run consecutively.

12

In  the   case   of  Mohd.   Akhtar   Hussain,   this   Court

observed   that   the   broad   expanse   of   discretion   left   by

legislation to sentencing Courts should not be narrowed

only   to   the   seriousness   of   the   offence.   No   single

consideration   can   definitively   determine   the   proper

sentence. In arriving at an appropriate sentence, the court

must consider, and sometimes reject, many factors. The

court must ‘recognise, learn to control and exclude’ many

diverse data. It is a balancing act and tortuous process to

ensure reasoned sentence. In consecutive sentences, in

particular,   the   Court   cannot   afford   to   be   blind   to

imprisonment which the accused is already undergoing.

Mohd. Akhtar Hussain  is a case which arose under

Gold (Control) Act, 1968 involving a Pakistani national, the

sentence in the first case was imprisonment for 7 years

and fine of Rs. 10 lakhs awarded by the court of Chief

Metropolitan Magistrate, Ahmedabad in CC No. 1674 of

1982. Upon appeal, the High Court confirmed the sentence

but reduced the fine to Rs. 5 lakhs. The special leave

petition filed by the appellant therein was dismissed by

13

this Court and the conviction and sentence became final.

When  the   appellant   was  under  judicial   custody  in  the

aforesaid case, there was further investigation with regard

to his smuggling activities. It revealed widespread racket of

smuggling   gold   and   silver   in   collusion   with   several

persons. The appellant therein was again prosecuted along

with 18 others under Section 135 of the Customs Act,

1962. The appellant therein was convicted and sentenced

for 4 years rigorous imprisonment and fine of Rs. Two

lakhs and default sentence in case of non­payment of fine. 

Thereafter, the State as well as the appellant therein

approached the High Court. The High Court accepted the

State’s appeal and it enhanced the sentence from 4 years

to 7 years and made it consecutive. Consequently, the

High Court dismissed the appeal of the appellant. The

result   was   that   he   had   to   serve   in   all   14   years

imprisonment which he had challenged before this Court.

Ultimately, this Court restored the sentence imposed by

the Trial Court and set aside the sentence enhanced by the

High Court by allowing the appeal.

14

8.3.2In the case of Ranjit Singh (Supra) in paragraph 8, it is

observed and held as under:­ 

“8. Sub­section (1) of Section 427 CrPC provides for the

situation when a person already undergoing a sentence

of imprisonment is sentenced on a subsequent conviction

to imprisonment or life imprisonment. In other words,

sub­section   (1)   of   Section   427   CrPC   deals   with   an

offender who while undergoing sentence for a fixed term

is subsequently convicted to imprisonment for  a fixed

term or for life. In such a situation, the first sentence,

being for a fixed term, expires on a definite date which is

known when the subsequent conviction is made. Sub­

section  (1)  says that   in such  a  situation,  the  date  of

expiry   of   the   first   sentence   which   the   offender   is

undergoing   being   known,   ordinarily   the   subsequent

sentence would commence at the expiration of the first

term   of   imprisonment   unless   the   court   directs   the

subsequent   sentence   to   run   concurrently   with   the

previous sentence. Obviously, in cases covered by sub­

section (1) where the sentence is for a fixed term, the

subsequent sentence can be consecutive unless directed

to run concurrently. Sub­section (2), on the other hand,

provides for an offender “already undergoing sentence of

imprisonment for life” who is sentenced on a subsequent

conviction to imprisonment for a term or for life. It is well

settled since the decision of this Court in Gopal Vinayak

Godse [Ranjit Singh v. U.T. of Chandigarh, (1984) 1 SCC

31 following Mithu v. State of Punjab, (1983) 2 SCC 277

and   reiterated   in Maru   Ram [(1981)   1   SCC   107   that

imprisonment for life is a sentence for the remainder of

the life of the offender unless the remaining sentence is

commuted or remitted by the appropriate authority. This

being so at the stage of sentencing by the court on a

subsequent   conviction,   the   earlier   sentence   of

imprisonment for life must be understood in this manner

and, therefore, there can be no question of a subsequent

sentence of imprisonment for a term or for life running

consecutively which is the general rule laid down in sub­

section (1) of Section 427. As rightly contended by Shri

Garg, and not disputed by Shri Lalit, the earlier sentence

of imprisonment for life being understood to mean as a

15

sentence to serve the remainder of life in prison unless

commuted or remitted by the appropriate authority and a

person   having   only   one   life   span,   the   sentence   on   a

subsequent   conviction   of   imprisonment   for   a   term   or

imprisonment for life can only be superimposed to the

earlier life sentence and certainly not added to it since

extending the life span of the offender or for that matter

anyone   is   beyond   human   might.   It   is   this   obvious

situation which is stated in sub­section (2) of Section 427

since   the   general   rule   enunciated   in   sub­section   (1)

thereof   is   that   without   the   court's   direction   the

subsequent   sentence   will   not   run   concurrently   but

consecutively. The only situation in which no direction of

the court is needed to make the subsequent sentence

run concurrently with the previous sentence is provided

for in sub­section (2) which has been enacted to avoid

any possible controversy based on sub­section (1) if there

be no express direction of the court to that effect. Sub­

section (2) is in the nature of an exception to the general

rule   enacted   in   sub­section   (1)  of   Section   427   that   a

sentence on subsequent conviction commences on expiry

of the first sentence unless the court directs it to run

concurrently. The meaning and purpose of sub­sections

(1) and (2) of Section 427 and the object of enacting sub­

section (2) is, therefore, clear.”

8.3.3In the case of V.K. Bansal (Supra) after relying upon the

decision of this Court in the case of Mohd. Akhtar (Supra)

in paragraph 10 it is observed and held as under:­ 

“10. We are in the case at hand concerned more with the

nature   of   power   available   to  the   Court   under   Section

427(1) of the Code, which in our opinion stipulates a

general rule to be followed except in three situations: one

falling under the proviso to sub­section (1) to Section

427; the second falling under sub­section (2) thereof; and

the third where the court directs that the sentences shall

run concurrently. It is manifest from Section 427(1) that

the Court has the power and the discretion to issue a

direction but in the very nature of the power so conferred

upon the Court the discretionary power shall have to be

exercised   along   the   judicial   lines   and   not   in   a

mechanical, wooden or pedantic manner. It is difficult to

lay   down   any   straitjacket   approach   in   the   matter   of

16

exercise of such discretion by the courts. There is no cut

and dried formula for the Court to follow in the matter of

issue or refusal of a direction within the contemplation of

Section 427(1). Whether or not a direction ought to be

issued in a given case would depend upon the nature of

the offence or offences committed, and the fact situation

in   which   the   question   of   concurrent   running   of   the

sentences arises.”

8.3.4In   the   case   of  Neera   Yadav   (Supra)   while

interpreting/considering   Section   427   of   Cr.PC   it   is

observed and held that Section 427 of Cr.PC deals with

sentence passed on an offender who is already sentenced

for another offence and the power conferred on the Court

under   Section   427   to   order   concurrent   sentence   is

discretionary. It is further observed that the policy of the

legislature is that normally the sentencing should be done

consecutively.   It   is   further   observed   that   only   in

appropriate cases, considering the facts of the case, the

court can make the sentence concurrently with an earlier

sentence imposed. It is further observed that the discretion

exercised by the sentencing court to direct the concurrency

will have to be exercised on sound principles and not on

whims. Whether or not a direction ought to be issued in a

given case would depend upon the nature of the offence or

offences committed. It is further observed and held in the

17

said decision that it is well settled that where there are

different transactions, different crime numbers and the

cases   have   been   decided   by   the   different   judgments,

concurrent sentences cannot be awarded under Section

427 of Cr.PC. It is further observed that  however, the

general rule that there cannot be concurrency of sentences

if conviction relates to two different transactions, can be

changed by an order of the court. 

8.3.5In the case of Sharad Hiru Kolambe (Supra), it is observed

and held that unless the court directs that the punishment

for such two or more offences at same trial should run

concurrently, the normal principle is that the punishments

would commence one after the expiration of the other.

Similarly, in a case where a person already undergoing a

sentence is later imposed sentence in respect of offence

tried   at   subsequent   trial,   the   general   rule   is   that   the

subsequent   sentence   imposed   run   consecutively   unless

there is a specific order passed by the court while imposing

any subsequent sentence, exercising discretion conferred

under   Section   427   of   Cr.PC   that   in   the   facts   and

18

circumstances   the   subsequent   sentence   should   run

concurrently, the sentence imposed in both the cases shall

run consecutively. 

8.3.6In the case of  Gulam Mohammad Malik Vs. State of

Gujarat   and   Anr.  (2018)   14   SCC   473, this   Court

considered two appeals. One from the judgment of the

High Court of Gujarat and the other from the High Court of

Bombay in respect of the same appellant. In both cases,

the appellant was charged for the offences under Section

8(c), 20(b) and 29 of the NDPS Act, 1985. Insofar as the

case filed in Gujarat was concerned, registered as NDPS

Case   No.   1   of   2002,   the   appellant   was   convicted   and

directed to undergo rigorous imprisonment for ten years

and to pay fine of Rs. 1 lakh and in default to undergo

further rigorous imprisonment for one year in case the fine

was   not   paid.   Appellant   therein   preferred   an   appeal

challenging the aforesaid conviction and sentence before

the High Court which dismissed his appeal. In fact, the

appeal   by   the   State   for   enhancement   of   sentence   was

dismissed. 

19

In the second case, the appellant therein was tried by

the Special Judge for NDPS, Court of Sessions, Greater

Bombay in Special Case No. 60 of 2002, culminating in the

conviction and sentence of appellant therein under Section

8(c), 20(b)(ii) read with Section 31A of the NDPS Act and

was sentenced to death. Death reference had been sent for

confirmation before the High Court. The appellant therein

had also filed an appeal against the aforesaid conviction

and sentence in the High Court of Bombay. The High Court

rejected the Confirmation Case no. 2 of 2008, filed by the

State by not affirming the death sentence and dismissed

the appeal of the appellant and the death sentence was

converted into thirty years rigorous imprisonment and a

fine of Rs.3 lakhs. The matter pertaining to the conversion

of the death sentence was considered before this Court and

on considering Section 31 of the NDPS Act on the facts of

the said case, it was held that the appellant therein had to

be given maximum punishment and thereafter multiplier

of   one   and   a   half   times   applied.   Minimum   term   of

imprisonment prescribed under Section 31 is 10 years, on

20

that reckoning, when it is enhanced by one and a half

times,   the   minimum   sentence   comes   to   15   years.

Ultimately, sentence ordered by this Court was rigorous

imprisonment of 16 years. The Court also had in mind that

the appellant therein was 65 years of age and suffering

from   various   ailments.   It   was   also   ordered   that   the

sentence would run concurrently and so far as with regard

to both the cases, fine of Rs. 1 lakh which was imposed by

the Trial Court in Gujarat was concerned, the same would

remain. As far as fine of Rs. 3 lakhs in Bombay case was

concerned, the same was reduced from Rs. 3 lakhs to Rs. 2

lakhs. Accordingly, the appeals were disposed.

9.Thus   from   the   aforesaid   decisions   of   this   Court,   the

principles of law that emerge are as under:­

(i)if a person already undergoing a sentence of

imprisonment   is   sentenced   on   a   subsequent

conviction to imprisonment, such subsequent

term   of   imprisonment   would   normally

commence   at   the   expiration   of   the

21

imprisonment   to   which   he   was   previously

sentenced;

(ii)ordinarily   the   subsequent   sentence   would

commence at the expiration of the first term of

imprisonment   unless   the   court   directs   the

subsequent sentence to run concurrently with

the previous sentence;

(iii)the general rule is that where there are different

transactions, different crime numbers and cases

have been decided by the different judgments,

concurrent sentence cannot be awarded under

Section 427 of Cr.PC;

(iv)under Section 427 (1) of Cr.PC the court has the

power and discretion to issue a direction that all

the   subsequent   sentences   run   concurrently

with the previous sentence, however discretion

has to be exercised judiciously depending upon

the   nature   of   the   offence   or   the   offences

committed and the facts in situation. However,

22

there must be a specific direction or order by

the court that the subsequent sentence to run

concurrently with the previous sentence. 

10.Applying the law laid down by this Court in the aforesaid

decisions and the principles of law enumerated hereinabove

to the facts of the case on hand, the submissions on behalf

of the appellant – accused that his subsequent sentence to

run concurrently with the previous sentence is to be rejected

outright.   In   the   present   case   the   appellant   has   been

convicted with respect to two different transactions, there are

different crime numbers and the cases have been decided by

the   different   judgments.   Therefore,   the   appellant   is   not

entitled to any benefit of concurrent sentence under Section

427 of Cr.PC. As observed hereinabove, there is no specific

order or direction issued by the court while imposing the

subsequent sentence that the subsequent sentence to run

concurrently with the previous sentence. 

23

11.Even otherwise as observed hereinabove under Section 427

(1) of Cr.PC, the Court has the power and discretion to issue

a direction that the subsequent sentence to run concurrently

with the previous sentence in that case also, the discretion

has to be exercised judiciously depending upon the nature of

offence or the offences committed. In the present case the

appellant   –   accused   has   been   convicted   for   the   offences

under the NDPS Act. He has been convicted in one case for

recovery of 4 kg heroin and sentenced to undergo 12 years RI

and in another case there is a recovery of 750 grams of

heroin and considering the Section 31 (ii) of the NDPS Act,

he has been sentenced to undergo 15 years RI. No leniency

should be shown to an accused who is found to be guilty for

the offence under the NDPS Act. Those persons who are

dealing in narcotic drugs are instruments in causing death

or   in   inflicting   death   blow   to   a   number   of   innocent

young victims   who   are   vulnerable.   Such   accused   causes

deleterious effects and deadly impact on the society. They are

hazard to the society. Such organized activities of clandestine

smuggling of narcotic drugs and psychotropic substances

into this country and illegal trafficking in such drugs and

24

substances have a deadly impact on the society as a whole.

Therefore, while awarding the sentence or punishment in

case of NDPS Act, the interest of the society as a whole is

required to be taken into consideration. Therefore, even while

applying   discretion   under   Section   427   of   Cr.PC,   the

discretion shall not be in favour of the accused who is found

to be indulging in illegal trafficking in the narcotic drugs and

psychotropic   substances.   As   observed   hereinabove,   even

while exercising discretion under Section 427 of Cr.PC to run

subsequent   sentence   concurrently   with   the   previous

sentence, the discretion is to be exercised judiciously and

depending upon the offence/offences committed.  Therefore,

considering the offences under the NDPS Act which are very

serious   in   nature   and   against   the   society   at   large,   no

discretion shall be exercised in favour of such accused who

is indulging into the offence under the NDPS Act. 

12.In view of the above and for the reasons stated above, the

submissions on behalf of the appellant – accused to direct

the   subsequent   sentence   in   case   arising   out   of   FIR

No.43/1999 to run concurrently with the previous sentence

25

arising out of FIR No.134/1999 is hereby rejected. In view of

the   above   and   for   the   reasons   stated   above   the   present

appeal fails and the same deserves to be dismissed and is

accordingly dismissed. 

…………………………………J.

(M. R. SHAH)

…………………………………J.

(B. V. NAGARATHNA)

New Delhi, 

December 07, 2021

26