ASHOK KUMAR PHULL Vs. THE STATE OF DELHI

JUDGEMENT

(1.) Crl. M.B 993/2014 (for suspension of sentence)

(2.) It is submitted that the appellant was on bail and after the passing of the conviction order, his sentence was suspended in order to enable him to file an appeal before this court. He had already deposited the fine. After the filing of the appeal, the interim order passed by the Trial Court was extended on the same terms and conditions. Under the circumstances, the interim order is confirmed till the disposal of the appeal, subject to the further condition that:-