VIRENDER SINGH, J. - (1.) CRL . Appeal No. 1442-SB of 2005 Admitted. Crl. Misc. No. 46239 of 2005. Pursuant to notice State counsel has put in appearance. Heard.
(2.) SENTENCE of fine shall remains suspended during the pendency of appeal. Mr. Malik submits that the appellant is also praying for suspension of sentence. A prayer is made in the grounds of appeal itself.
(3.) SINCE notice of motion is issued to the State in the main appeal for today, therefore, the State counsel is also heard with regard to suspension of sentence also.;