NARINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order dated 24.12.2012, whereby conviction of the petitioner under Section 409 of the Indian Penal Code, 1860, as ordered by the trial Court vide judgment dated 29.8.2012 was not stayed by the Appellate Court.

(2.) Learned counsel for the petitioner has submitted that the conviction of the petitioner under Section 409 IPC was liable to be stayed by the Appellate court during the pendency of the appeal.

(3.) It has been held by the Apex Court in K.C.Sareen vs. CBI, Chandigarh, 2001 6 SCC 584, as under:-