Section 1(4) in U.P. (Suspension Of Sentence Of Prisoners) Rules, 2007
(4)These rules shall apply to the prisoners convicted by the Courts in Uttar Pradesh for the offence to which the executive power of the State extends whether confined in Jail within the State of Uttar Pradesh or outside the State but do not apply to,-(a)the prisoners convicted for an offence to which the executive power of the States does not extend ;(b)the prisoners who have filed any appeal or revision in any Court against sentence, during pendency thereof;(c)the prisoners against whom any other criminal case is pending before any Court;(d)the prisoners convicted for an offence for which suspension of sentence is not admissible in any law.
