\ IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI TUESDAY, THE SECOND DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE __. :PRESENT: Poe AE THE. HON'BLE SRI JUSTICE JOYMALYA BAGCHI CRIMINAL APPEAL No. 20 OF 2021 i Between :- \ Koneru Nagendra Prasad, S/o. Late Koneru Raja Rao. ..Appellant/15* Accused © . AND State of Andhra Pradesh, Rep. by its Public Prosecutor, High court of Andhra Pradesh, Atmaravati. eee Respondent.
Petition under Section 374(2) of Crl.P.C, 1973, praying that in the circumstances stated in the Memo. of Grounds filed therein ,the High Court may be pleased to set aside the conviction and sentence imposed on the appellant by Calendar and Judgment dt.10-12-2020 passed in SC/ST/S.C.No. 62 of 2017 on the file fo court of learned Special Judge for Trial of Cases under SCs STs [POA] Act-cum-VI Additional Sessions Judge, Kurnool by allowing this appeal. ° The Appeal coming on for hearing, upon perusing the Petition and memo of grounds filed in Crl.A., and upon hearing the arguments of Smt Nimmagadda Revathi, Advocate for the Appellant, and of the Public Prosecutor on behalf of respondent/State, the Court made the following ORDER :-
(Proceedings taken up through video conferencing) "Appellant is on interim bail.
It is contended that the petitioner has not misused his liberty.
Having considered the evidence on record and since the sentence is one of term imprisonment and the appellant is on interim bail, | am inclingd oO pptirm: the bail subject to condition that the petitioner shafl appear before,once in every month till disposal of the main appeal, failing which the Court below shall submit report of non-compliance whereupon the bail would be liable to be cancelled in accordance with law."
Sd/-K.TataRao ASSISTANT REGISTRAR //TRUE COPY// SECTION OFFICER for To |
1.The Special Judge for Trial of Cases under SCs STs [POA] Act-cum-VI Additional Sessions Judge, Kurnool. LsAn
2.The Station House Officer, Yemmiganuru Police Station, Kurnool District.
3.Two CCs to the Public Prosecutor, High Court of A.P., at Amaravati(OUT)
4.O0ne CC to Smt Nimmagadda Revathi, Advocate [OPUC]
5.One spare copy.
TKK HIGH COURT JB.J DT.02-02-2021.
BAIL ORDER CRL.A.No. 20 of 2021.
DIRECTION