- (1.) D. V. Sharma, J. Heard the learned Counsel for the appellant.
(2.) IT has been urged on his behalf that he was on bail during trial and did not misuse the same. Admit. Issue notice.
(3.) SUMMON the lower Court record. The execution of sentence is sus pended till disposal of appeal. However, realization of fine is not stayed, which shall be deposited within one month from today.;