Code of Criminal Procedure, 1973 : Section 389

Sentence - Suspension during pendency of appeal - Principles for - Expeditious disposal of appeal - Appellants convicted under Section 392 read with Section 397 I.P.C. - Appeal - Suspension of sentence not allowed by High Court - Appellant's motion for having their appeal expedited also declined by High Court - Appeal before Supreme Court - Held, - When the appellate court finds that due to practical reasons appeals cannot be disposed of expeditiously it must bestow special concern in the matter of suspending the sentence - In this case the High Court was not inclined to hear the appeal expeditiously - Consequently the sentence passed on appellants can be suspended on some stringent conditions - Accordingly, the sentence is suspended and it is directed that the appellants to be released on bail on each of them executing a bond.