Iqram Vs. State of Uttar Pradesh
2022 Latest Caselaw 977 SC

Iqram Vs. State of Uttar Pradesh & Ors.

[Criminal Appeal No 2319 of 2022 arising out of S.L.P. (Crl.) No. 8238 of 2022]

Dr Dhananjaya Y Chandrachud, CJI

1 Leave granted.

2 The facts of the present case provide another instance, a glaring one at that, indicating a justification for this Court to exercise its jurisdiction as a protector of the fundamental right to life and personal liberty inhering in every citizen. If the Court were not to do so, a serious miscarriage of justice of the nature which has emerged in the present case would be allowed to persist and the voice of a citizen whose liberty has been abrogated would receive no attention. The history of this Court indicates that it is in the seemingly small and routine matters involving grievances of citizens that issues of moment, both in jurisprudential and constitutional terms, emerge. The intervention by this Court to protect the liberty of citizens is hence founded on sound constitutional principles embodied in Part III of the Constitution. The Court is entrusted with judicial powers under Article 32 and Article 136 of the Constitution of India. The right to personal liberty is a precious and inalienable right recognised by the Constitution. In attending to such grievances, the Supreme Court performs a plain constitutional duty, obligation and function; no more and no less.

3 The appellant was charged with and put to trial in respect of nine distinct first information reports relating to alleged incidents involving the theft of electricity equipment belonging to the Electricity Department of the State of Uttar Pradesh.

4 Nine sessions trials were conducted by the Additional District and Sessions Judge- I, Hapur1. The number of accused in each of the sessions trial varies. The appellant was the constant feature in all the nine trials.

5 The appellant agreed to a plea bargain. The Additional District and Sessions Judge, Hapur by nine separate judgments dated 5 November 2020, convicted the accused. The appellant was convicted of an offence under Section 136 of the Electricity Act. The accused had been confined in jail as under-trials for varying periods. The Additional Sessions Judge sentenced the appellant to two years' simple imprisonment together with a fine of Rs 1000/- in each of the nine cases. The Sessions Judge, however, directed that the period of custody as an undertrial shall be set off against the period of sentence. Where the conviction was of an offence under Section 136 of the Electricity and Section 411 of the Indian Penal Code, the trial Judge directed that the sentence shall run concurrently.

6 The appellant is in jail for a period of three years. The appellant moved a petition under Article 226 of the Constitution of India, being Habeas Corpus Writ Petition No 460 of 2021, before the High Court of Judicature at Allahabad. The High Court noted that the writ petition was filed on the premise that the sentences of the appellant in nine separate and distinct cases should run concurrently. The grievance of the appellant was that the jail authorities were not justified in treating the sentences to be consecutive.

7 The Division Bench of the High Court has come to the conclusion that in view of the provisions of Section 427 of the Code of Criminal Procedure 19732, each subsequent term of conviction has to commence at the expiration of the imprisonment currently being undergone by the appellant.

8 The net consequence of the position, as it emerges, is that the appellant would have to undergo a total term of imprisonment of 18 years in respect of the nine convictions for offences under Section 136 of the Electricity Act and cognate provisions.

9 The plea bargain was with reference to the provisions of Chapter XXI-A of the CrPC. Section 265-G stipulates that the judgment delivered by the Court shall be final and no appeal (except a Special Leave Petition under Article 136 and a Writ Petition under Articles 226 and 227 of the Constitution) shall lie in any court against such a judgment.

10 Section 427 provides that 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. In other words, sub-section (1) of Section 427 confers a discretion on the court to direct that the subsequent sentence following a conviction shall run concurrently with the previous sentence.

11 In Mohd Zahid Vs State through NCB3, this Court interpreted the provisions of Section 427 of CrPC after duly considering the precedents in the following terms:

"33. 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 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 Cr.P.C.;

(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, there must be a specific direction or order by the court that the subsequent sentence to run concurrently with the previous sentence."

12 The Trial judge, in the present case, granted a set off within the ambit of Section 428/Section 31 CrPC. No specific direction was issued by the trial court within the ambit of Section 427(1) so as to allow the subsequent sentences to run concurrently. All the convictions took place on the same day.

13 Once the petitioner espoused the remedy of moving a Writ Petition under Article 226 of the Constitution, the High Court ought to have noticed the serious miscarriage of justice which would occur consequent upon the trial court not having exercised specifically its discretion within the ambit of Section 427(1). When the appellant moved the High Court, he was aggrieved by the conduct of the jail authorities in construing the direction of the trial court to mean that each of the sentences would run consecutively at the end of the term of previous sentence and conviction. The High Court ought to have intervened in the exercise of its jurisdiction by setting right the miscarriage of justice which would occur in the above manner, leaving the appellant to remain incarcerated for a period of 18 years in respect of his conviction and sentence in the nine sessions trials for offences essentially under the Electricity Act.

14 In view of the above discussion, we allow the appeal and set aside the impugned judgment of the High Court dated 24 March 2022. We order and direct that the sentences which have been imposed on the appellant in the nine sessions trials noticed in the earlier part of this judgment shall run concurrently.

15 The jail authorities shall now act immediately on the production of a certified copy of this order. 16 Pending applications, if any, stand disposed of.

.......................................................CJI. [Dr Dhananjaya Y Chandrachud]

..........................................................J. [Pamidighantam Sri Narasimha]

New Delhi;

December 16, 2022

1 SST Nos 441, 442, 443, 444, 445, 446, 447, 448 and 467 of 2020

2 "CrPC"

3 2021 SCC OnLine SC 1183

Item No.22

Iqram Vs. State of Uttar Pradesh & Ors.

[Special Leave to Appeal (Crl.) No(s). 8238/2022 arising out of impugned final judgment and order dated 24-03-2022 in HCWP No. 460/2021 passed by the High Court of Judicature at Allahabad]

[IA No. 117361/2022 - Application For Exemption From Filing Original Vakalatnama/Other Document IA No. 117353/2022 - Exemption from Filing C/C of The Impugned Judgment IA No. 117354/2022 - Exemption From Filing O.T‚]

Date: 16-12-2022

These matters were called on for hearing today.

CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

For Petitioner(s)
Mr. Md. Anas chaudhary, Adv.
Ms. Shehla Chaudhary, Adv.
Mr. Ansar Ahmad Chaudhary, AOR

For Respondent(s)
Mr. Sarvesh Singh Baghel, AOR
Mr. Divyanshu Sahay, Adv.

UPON hearing the counsel the Court made the following

ORDER

1 Leave granted.

2 The appeal is allowed in terms of the signed order operative part of which reads as under:

"14 In view of the above discussion, we allow the appeal and set aside the impugned judgment of the High Court dated 24 March 2022. We order and direct that the sentences which have been imposed on the appellant in the nine sessions trials noticed in the earlier part of this judgment shall run concurrently.

15 The jail authorities shall now act immediately on the production of a certified copy of this order.

16 Pending applications, if any, stand disposed of."