THE STATE OF ANDHRA PRADESH & ANR versus VIJAYANAGARAM CHINNA REDDAPPA

Citation: [2023] 5 S.C.R. 485 · Decided: 28-04-2023 · Supreme Court of India · Bench: V. RAMASUBRAMANIAN, PANKAJ MITHAL · Disposal: Dismissed
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Judgment (excerpt)

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[2023] 5 S.C.R. 485
485
THE STATE OF ANDHRA PRADESH & ANR
v.
VIJAYANAGARAM CHINNA REDDAPPA
(Criminal Appeal No. 1313 of 2023)
APRIL 28, 2023
[V. RAMASUBRAMANIAN AND PANKAJ MITHAL, JJ.]
Code of Criminal Procedure, 1973 – ss.426(2)(b), 427(2) –
Interplay between – Held: While s.426 covers the case of an escaped
convict, clause (b) of sub-section (2) thereof creates a conundrum
in respect of life convicts – But s.427, though does not deal with the
case of an escaped convict, provides enough room for finding out
how a sentence imposed on a subsequent conviction, in respect of a
life convict, should be handled – Application of s.427(2) by the
High Court to the case on hand is perfectly in order – Detenu to be
set at liberty – Sentencing.
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No.
1313 of 2023.
From the Judgment and Order dated 08.12.2022 of the High Court
of Andhra Pradesh at Amravati in WP No. 36742 of 2022.
Mahfooz Ahsan Nazki, K V Girish Chowdary, T Vijaya Bhaskar
Reddy, Ms. Rajeswari Mukherjee, Ms. Niti Richhariya, Advs. for the
Appellants.
Dama Seshadri Naidu, Sr. Adv., Pai Amit, Ms. Pankhuri Bhardwaj,
Ms. Bhavana Duhoon, Abhiyudaya Vats, Ms. Nandita K. Nair, Ms.
Pratishtha C. B., Advs. for the Respondent.
The following Order of the Court was passed:
ORDER
Leave granted.
The State of Andhra Pradesh has come up with the above appeal,
challenging an order of the Division Bench of the High Court of Andhra
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SUPREME COURT REPORTS
[2023] 5 S.C.R.
Pradesh issuing a writ of Habeas Corpus directing the Superintendent
of the Central Prison, Kadapa to set at liberty, a convict by name P.
Reddy Bhaskar (Convict No.5357).
We have heard the learned Standing Counsel for the State of
Andhra Pradesh and Mr. Seshadri Naidu, the learned senior counsel for
the respondent.
The detenu was prosecuted in Sessions Case No.139/2006 for an
offence under Section 302 Indian Penal Code, 1860 (for short “IPC”)
relating to a murder that took place on 27.05.2001. By a judgment dated
19.12.2006, the detenu was convicted and sentenced to life imprisonment.
The conviction and punishment were confirmed by the High Court on
appeal and the same has attained finality.
 It appears that the detenu escaped from custody twice during his
incarceration, but was apprehended later. It is the case of the State that
the detenu enjoyed self-attained freedom for about two years pursuant
to the first escape and for about three months pursuant to the second
escape.
It appears that immediately following the conviction for the offence
under Section 302 IPC, the detenu was also convicted in another case in
Case No.260/2006 for an offence of kidnapping under Section 365 IPC.
In this case, the detenu was convicted and imposed simple imprisonment
for one year.
By G.O.Ms. No.121 dated 14.08.2022, the Government of Andhra
Pradesh granted special remission to 175 life convicts on the occasion
of the Independence Day. Without giving him any opportunity for a third
escape, the Government set him at liberty under the said Government
order on 15.08.2022.
Even after the issue of the Government order, the detenu was not
released from jail on the ground that the sentence of imprisonment
awarded in Case No.260/2006 should start running from the date of
grant of remission in the first case. The detenu’s brother-in-law therefore
approached the High Court by way of a writ of Habeas Corpus
contending that the continued detention of the detenu after the grant of
remission was illegal. The High Court accepted the contention and
allowed the writ petition. It is against the said order that State has come
up with the above appeal.
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 What is in question in this appeal is an interplay between Sections
426 and 427 Cr.P.C. These sections read as follows:
“426. Sentence on escaped convict when to take effect.-(1)
When a sentence of death, imprisonment for life or fine is
passed under this Code on an escaped convict, such sentence
shall, subject to the provisions hereinbefore contained, take
effect immediately.
(2) When a sentence of imprisonment for a term is passed
under this Code on an escaped convict,-
(a) if such sentence is severer in kind than the sentence which
such convict was undergoing when he escaped, the new
sentence shall take effect immediately;
(b) if such sentence is not severer in kind than the sentence
which such convict was undergoing when he escaped, the
new sentence shall take effect after he has suffered
impriso
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