Vaidya, J.@mdashThe petitioner, in the above Application, Rajahusein Gulamhusein Lakhani, was convicted, in Criminal Appeal No. 953 of.
1966, u/s 302 of the Indian Penal Code; and sentenced to suffer imprisonment for life, in connection with the stabbing of one Abdul Jabbar and
one Nazir Ahamed, by this High Court on April 26, 1968. He filed a petition for special leave to appeal (C. R. No. 761 of 1968) in the Supreme
Court; but that petition was dismissed by the Supreme Court on October 14, 1968-He is now suffering the sentence in Nasik Road Central
Prison, Nasik.
2. He has filed the above Application, claiming the benefits u/s 428 of the Code of Criminal Procedure, 1973, which came into force on April 1,
1974. The said Section runs as follows:
Where an accused person has, on conviction, been sentenced to imprisonment for a term, the period of detention, if any, undergone by him during
the investigation, inquiry or trial of the same case and before the date of such conviction, shall be set off against the terms of imprisonment imposed
on him on such conviction, and the liability of such person to undergo imprisonment on such conviction shall be restricted to the remainder if any of
the term of imprisonment imposed on him.
3. According to the petitioner, who has sent the above petition through jail, he is entitled to the benefit of Section 428 of the new Criminal
Procedure Code, in view of the decision in Narayanan Nambeesan Vs. The State of Maharashtra, and the decision of the Supreme Court, in
Boucher Pierre Andre Vs. Superintendent, Central Jail, Tihar, New Delhi and Another, , as it was laid down in the said decisions, that ""Section
428 embraces cases where a person has been convicted before the coming into force of the new Criminal Procedure Code; but his sentence is still
running at the date when the new Code of Criminal Procedure came into force"". He has, therefore, prayed for a direction to be issued to the
Superintendent of Nasik Road Central Prison, to compute the period of the sentence passed against him by excluding that period, when he was
under detention, during the investigation and trial.
4. Mr. Chitnis, the learned Public Prosecutor, appearing for the State, has opposed this application on the ground that Section 428 is not attracted
to this case as the petitioner was sentenced to suffer ""imprisonment for life"" and not ""imprisonment for a term"" as required by Section 428 of the
Code of Criminal Procedure, 1973. In support of his submission, he has relied on the decision of the Supreme Court in Gopal Vinayak Godse v.
State of Maharashtra 63 Bom LR 517 : 196M Cri LJ 736 (SC), where in respect of a somewhat similar claim made under the Rules framed under
the Prisons Act, 1894, which enabled such a prisoner, who is sentenced to life imprisonment, to earn remissions which would be given credit
towards his term of imprisonment, the Supreme Court held:
For the purpose of working out the remissions the sentence of transportation for life is ordinarily equated with a definite period, but it is only for
that particular purpose and not for any other purpose. As the sentence of transportation for life or its prison equivalent, the life imprisonment, is one
of indefinite duration, the remissions so earned do not in practice help such a convict as it is not possible to predicate the time of his death. That is
why the rules provide for a procedure to enable the appropriate Government to remit the sentence u/s 401 of the Criminal Procedure Code on a
consideration of the relevant factors, including the period of remissions earned. The question of remission is exclusively within the province of the
appropriate Government.
A sentence of transportation for life or imprisonment for life must prima facie be treated as transportation or imprisonment for the whole of the
remaining period of the convicted person''s natural life. Such a person has no indefeasible right to an unconditional release on the expiry of a
particular term including remissions.
5. Mr. Chitnis submitted, relying on the aforesaid observations, that even under the new Code, the said observations would apply in respect of
imprisonment for life, as u/s 433 (b) of the new Code, the appropriate Government can commute a sentence of imprisonment for life to
imprisonment for a term not exceeding fourteen years or for fine.
He has also submitted that Chapter III of the Indian Penal Code, makes a distinction between the ""imprisonment for life"" and ""imprisonment for a
term"" in Sections 53A and 55 of the Indian Penal Code, and, therefore, Section 428 of the new Code when it speaks of ""imprisonment for a term"",
cannot apply in the case of the petitioner, who is ""imprisoned for life"". In support of his argument, he further relied on an unreported order passed
by Deshmukh and Sapre, JJ. on April 7, 1975, where a similar application was rejected on the ground that ""the concessions alleged do not apply
to life imprisonment"".
6. The submissions made by Mr. Chitnis, are well founded. There is a clear difference made in the Indian Penal Code between ""imprisonment for
life"" which is one of the kinds of punishments mentioned in Section 53 and ""imprisonment for a term"" which is another kind of punishment
mentioned in that section. We also find a difference in Section 53A between the ""transportation or imprisonment for life"" and ""transportation or
imprisonment for a term"". In Section 55 it is stated, ""In every case in which sentence of imprisonment for life shall have been passed, the
appropriate Government may, without the consent of the offender, commute the punishment for imprisonment of either description for a term not
exceeding fourteen years."" This section, therefore, makes a distinction between imprisonment for life and imprisonment for a term not exceeding
fourteen years,
7. Section 2 (y) of the Code of Criminal Procedure, 1973, lays down that ""words and expressions used herein and not defined but defined in the
Indian Penal Code have the meanings respectively assigned to them in that Code."" It is true that the words ""imprisonment for a term"" are not
defined in the Indian Penal Code or in the Criminal Procedure Code; but the expressions must have the same meaning in both the Codes. We
have, therefore, no hesitation in holding that when Section 428 of the Code of Criminal Procedure, 1973, refers to ""imprisonment for a term"" it
does not refer to ""imprisonment for life.
8. The petitioner is, therefore, not entitled to the benefit u/s 428 of the new Criminal Procedure Code.
9. The rule is, therefore, discharged.
