Section 426(2) in The Code of Criminal Procedure, 1973
(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 under doing 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 imprisonment for a further period equal to that which, at the time of his escape, remained unexpired of his former sentence.
