Section 107(4) in The Bihar Panchayat Raj Act, 2006
(4)When any person is sentenced by a bench of the Gram Katchahry, the bench shall, on the request of the person so sentenced , either in writing or orally, suspend the operation of such sentence for a period prescribed for filing appeal under this Act. A copy of the order passed by a Gram Katchahry or bench thereof shall be made available free of cost to the parties within one week from the date of passing of such order in the manner prescribed for this purpose.
