Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 316 in Criminal Courts - Rules and Orders 316. When the execution of a sentence is suspended pending an appeal, the accused shall be treated as an under-trial prisoner and the period of suspension included in the term of the sentence.
