When a person other than one accused on a non-bailable offence is sentenced to imprisonment, and an appeal lies from that sentence, the convicting Court may under Section 426 (2-A) of the Code release him on bail for a period sufficient to enable him to present his appeal and obtain the orders of the Appellate Court under sub-section (1) of Section 426. The power of the Appellate Court under sub-section (1) can be exercised only in respect of a person whose appeal is pending before it. The suspension of a sentence of imprisonment referred to in this sub-section is incidental to the granting of bail and is not distinct from it.
