Section 426(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Pending any appeal by a convicted person, the Appellate Court may, for reasons to be recorded by it in writing, order that the execution of the sentence or order appealed against be suspended and, also, if he is in confinement, that he be released on bail or on his own bond.[(1-a) The Appellate Court may cause any person who has been released on bail under sub-section (1) to be arrested and may commit him to custody] [Sub-section (1-a) inserted by Act XXVI of 1968.].
