_ vs The State Of Andhra Pradesh
2021 Latest Caselaw 5087 AP

N

THE HONOURABLE SRI JUSTICE D. RAMESH
|.A.No. 1 of 2021
IN
CRIMINAL R.C. No. 814 of 2021
Between :-
Kundeti Suman Naidu, $/o. Bhanu Murthy, Hindu, Aged about 31 years,
R/o. D.No. 1-95-29, Kolanukonda, Thadepalli Mandalam, Guntur District.

 

_ Petitioner
(Revision Petitioner in Cri.R.C.No.814/2021
on the file of the High Court)
AND .

The State of Andhra Pradesh, Rep. by its Public Prosecutor,
High Court of Andhra Pradesh at Amaravati
..Respondent

(Respondent in-do-)

Petition under Section 397(1) of Cr.P.C. praying that in the circumstances stated in the grounds filed in the Crl.R.C., the High Court may be pleased to suspend the operation of sentence passed in Judgment against the revision petitioner by the V Additional Metropolitan Sessions Judge at Vijayawada, Andhra Pradesh confirmed the judgment of the IV Additional Metropolitan Sessions Judge at Vijayawada, Andhra Pradesh confirmed the judgment of the !V Addl. Chief Metropolitan Magistrate, Vijayawada in C.C.No. 609 of 2016 dated 05-12-2018 sentencing the accused to undergo simple imprisonment for the offence under Section 326 IPC is Modified and reduced to one year while maintaining the fine of Rs. 5,000/- and its default sentence and one year simple imprisonment for the offence under Section 324 of IPC, pending disposal of Cri.R.C.No. 814 of 2021 on the file of High Court.

The petition coming on for hearing, upon perusing the Petition and the grounds filed in Crl.RC., and upon' hearing the arguments of Sri Balantha Devadass, Advocate for the Petitioner, and of Public Prosecutor for Respondent-State, the Court made the following ORDER:-

"For the reasons stated in the petition, the operation of sentence passed in the judgment against the appellant in Cri.A.No.327/2018, dated 06.12.2021 on the file of the V Additional Metropolitan Sessions Judge at Vijayawada, confirming the judgment in C.C.No.609/2016, dated 05.12.2018 on the file of the IV Additional Chief Metropolitan Magistrate, Vijayawada, is hereby suspended."

Sd/- SD. MD. RAFI, ASSISTANT REGISTRAR // TRUE COPY // A ZZ.

for ASSISTANT REGISTRAR To _

1.The V Additional Metropolitan Sessions Judge at Vijayawada, Krishna District.

2.The IV Additional Chief Metropolitan Magistrate, Vijayawada, Krishna District.

3.The Station House Officer, Patamata Police Station, Vijayawada, Krishna District.

4.The Superintendent, District Prison, Vijayawada, Krishna District.

5.Two CCs to the Public Prosecutor, High Court of A.P.,(OUT)

6.One CC to Sri Balantha Devadass, Advocate(OPUC)

7.One Spare copy.

TKK

HIGH COURT

DR.J

DATED: 09-12-2021.

BAIL ORDER

1.A.No. 1 of 2021 IN CRL.R.C.No. 814 of 2021

RELEASE THE PETITIONER ON BAIL

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