Section 389(3) in The Code of Criminal Procedure, 1973
(3)Where the convicted person satisfies the Court by which he is convicted that he intends to present an appeal, the Court shall, -(i)where such person, being on bail, is sentenced to imprisonment for a term not exceeding three years; or(ii)where the offence of which such person has been convicted is bailable one, and he is on bail, order that the convicted person be released on bail, unless there are special reasons for refusing bail, for such period as will afford sufficient time to present the appeal and obtain the orders of the Appellate Court under sub-section (1); and the sentence of imprisonment shall, so long as he is so released on bail, be deemed to be suspended.
