Kandikattu Vemaiah, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 3169 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.516 of 2021
                               PROCEEDING SHEET

Sl.      Date                              ORDER                                OFFICE
No.                                                                              NOTE

1.    24.08.2021   LK,J


                                      Crl.R.C.No.516 of 2021

                          Admit.
                          Learned Public Prosecutor takes notice on
                   behalf of the respondent.

_________ LK, J I.A.No.1 of 2021 Heard.

The sentence of imprisonment imposed against the petitioner/accused in judgment dated 15.04.2021 in Criminal Appeal No.157 of 2018 on the file of learned Special Judge for Trial of Offences under SCs and STs (POA) Act -cum- V Additional Sessions Judge, Nellore, confirming the conviction and sentence passed in judgment dated 16.04.2018 in C.C.No.159 of 2016 on the file of learned Judicial Magistrate of First Class Special Mobile Court, Nellore, alone is suspended pending the criminal revision case on condition of petitioner surrenderring before learned Judicial Magistrate of First Class Special Mobile Court, Nellore and on such surrender, the petitioner shall be released on bail on the same day on his executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a likesum to the satisfaction of the learned Judicial Magistrate of First Class Special Mobile Court, Nellore.

_______ LK, J IKN