As per case facts, the National Investigation Agency (NIA) charged respondents, members of a banned organization, with conspiring to plant pipe bombs targeting former Union Ministers in various locations. Several ... incidents occurred, some bombs unexploded, one causing minimal damage. The respondents pleaded guilty in the current case, Special Sessions Case No. 5 of 2014, and were sentenced to rigorous imprisonment of 5 to 7 years. The trial court ordered sentences to run concurrently with each other and with another connected case, Special Sessions Case No.7 of 2017. The NIA appealed, seeking enhanced sentences and challenging the concurrent nature of sentences across the distinct cases. The question arose whether the trial court’s award of minimum sentences was appropriate and if sentences for separate cases, even if linked by conspiracy, could be ordered to run concurrently. Finally, the High Court dismissed the appeal for sentence enhancement but partly allowed the appeal by ruling that the sentences in Special Sessions Case No.5 of 2014 must run consecutively to those in Special Sessions Case No.7 of 2017, emphasizing the distinct nature of the cases despite common conspiracy.