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[Cites 0, Cited by 146] [Section 427] [Entire Act]

Union of India - Subsection

Section 427(2) in The Code of Criminal Procedure, 1973

(2)When a person already undergoing a sentence of imprisonment for life is sentenced on a subsequent conviction to imprisonment for a term or imprisonment for life, the subsequent sentence shall run concurrently with such previous sentence.[Substituted by Act 25 of 2005, Section 31 for "an appeal to the High Court against the sentence on the ground of its inadequacy" (w.e.f. 23-6-200).]
TAMIL NADU.- In Section 427 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), after sub-section (1) the following sub-section shall be inserted, namely :-"(1-A) Notwithstanding anything contained in sub-section (1), when a person already undergoing a sentence of imprisonment is sentenced on a subsequent conviction to imprisonment under sub-section (2) of Section 380 of the Indian Penal Code (Central Act XLV of 1860), for an offence or theft of any idol or icon in any building used as a place of worship, such imprisonment shall commence at the expiration of the imprisonment to which he has been previously sentenced." [Tamil Nadu Act 28 of 1993, Section 6]