TEJINDER SINGH DHINDSA, J. - (1.) THE applicant -appellant stands convicted vide judgment dated 2.11.2013 passed by the learned Additional Sessions Judge, Amritsar for offences punishable under Sections 368, 419, 420, 467, 468, 471, 506, 120 -B of the Indian Penal Code and Sections 18 and 19 of the Transplantation of Human Organs Act, 1994 (for short '1994 Act') and consequently, in terms of order of sentence dated 8.11.2013, has been sentenced as under: i) To undergo rigorous imprisonment for a period of five years and a fine of Rs.5,000/ - and in the event of default of payment of fine, to further undergo rigorous imprisonment for four months under Section 368 of the Indian Penal Code; ii) To undergo rigorous imprisonment for a period of two years under Section 506 of the Indian Penal Code; iii)To undergo rigorous imprisonment for a period of two years under Section 419 of the Indian Penal Code; iv)To undergo rigorous imprisonment for a period of five years and a fine of Rs.10,000/ - and in the event of default of payment of fine, to further undergo rigorous imprisonment for four months under Section 420 of the Indian Penal Code; v) To undergo rigorous imprisonment for a period of five years and a fine of Rs.10,000/ - and in the event of default of payment of fine, to further undergo rigorous imprisonment for six months under Section 467 of the Indian Penal Code; vi)To undergo rigorous imprisonment for a period of two years and a fine of Rs.2,000/ - and in the event of default of payment of fine, to further undergo rigorous imprisonment for one month under Section 471 of the Indian Penal Code; vii)To undergo rigorous imprisonment for a period of three years and a fine of Rs.10,000/ - and in the event of default of payment of fine, to further undergo rigorous imprisonment for three months under Section 120 -B of the Indian Penal Code; viii)To undergo rigorous imprisonment for a period of five years and a fine of Rs.10,000/ - and in the event of default of payment of fine, to further undergo rigorous imprisonment for two months under Section 18 of the Transplantation of Human Organs Act, 1994 (TOHO); ix)To undergo rigorous imprisonment for a period of five years and a fine of Rs.20,000/ - and in the event of default of payment of fine, to further undergo rigorous imprisonment for six months under Section 19 of the TOHO.
(2.) THE sentences have been directed to run concurrently. The appeal preferred by the applicant -appellant stands admitted and is pending final adjudication before this Court.
(3.) THE instant application has been filed under Section 389 of the Code of Criminal Procedure praying for suspension of sentence of the applicant -appellant during the pendency of the appeal.;