Section 344(4) in The Code of Criminal Procedure, 1973
(4)Where, after any action is initiated under sub-section (1), it is made to appear to the Court of Session or Magistrate of the first class that an appeal or an application for revision has been preferred or filed against the judgment or order in which the opinion referred to in that sub-section has been expressed, it or he shall stay further proceedings of the trial until the disposal of the appeal or the application for revision, as the case may, be, and thereupon the further proceedings of the trial shall abide by the results of the appeal or application for revision.
