- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Delhi High Court directing that the conviction of the respondent shall remain stayed during the pendency of Criminal Appeal No. 809 of 2005
(3.) Background facts in a nutshell are as follows: Respondent who was working as Patwari Halqa and was convicted by learned Special Judge, Tis Hazari Courts, Delhi, for offences punishable under Sections 7 and 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 (in short 'P.C. Act') and Section 120-B of the Indian Penal Code, 1860 (in short 'IPC') and sentenced to undergo rigorous imprisonment for a period of one year, 2 years and one year respectivley and to pay a fine of Rs.2000/- with default stipulation. Against the judgment in question respondent filed the aforesaid Criminal appeal which was admitted. After admission of the appeal, respondent filed an application in terms of Section 389(1) of the Code of Criminal Procedure, 1973 (in short the 'Code') read with Section 482 of the Code for suspension of the judgment of learned Special Judge. The High Court by order dated 10.8.2006 stayed the conviction. According to the appellant, the view expressed by this Court in K.C. Sareen v. CBI, Chandigarh, 2001 6 SCC 584 was not kept in view. The High Court dismissed that application.;