D.K. Sinha, J. - (1.) (I.A. No. 20 of 2011).
(2.) INSTANT interlocutory application has been filed under Section 389(1) of the Code of Criminal Procedure on behalf of the sole Appellant Abdul Razaque for suspension of his sentence during pendency of this criminal appeal. Appellant was convicted under Section 395 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a term of ten years and to pay fine of Rs. 10,000/ - with default stipulation.
(3.) MR . R.S.P. Sinha, the learned Sr. Counsel appearing on behalf of the Appellant, submits that Appellant has already deposited the fine amount.;