384. Operation of a second sentence when a first sentence is set aside.
(a)When a prisoner has been committed to jail atone trial under two separate warrants, the sentence in the one to take effect from the expiry of the sentence in the other, the date of such second sentence shall, in the event of the first sentence being set aside on appeal, be presumed to take effect from the date on which he was committed to jail under the first or original sentence.(b)"When separate sentences have been passed in separate trials and the sentences are to run consecutively under Section 427 of the Code of Criminal Procedure, 1973, the operation of the second sentence will, in the event of the first sentence being set aside on appeal, commence from the date of conviction in the second case."
