- (1.) Leave granted.
(2.) We have heard learned senior counsel for the parties.
(3.) These appeals have been filed against the order dated 04.01.2019 passed by the High Court in Crl. M.P. Nos. 15303 & 15762 of 2018 in Criminal Appeal No. 724 of 2018 by which the prayer of the appellant to stay the conviction and to stay the operation of the judgment has been refused.;