Barlapudi Pentaiah Alias Aya ... vs The State Of Andhra Pradesh,
2021 Latest Caselaw 1200 AP

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
FRIDAY, THE TWENTY SIXTH DAY OF FEBRUARY, TWO THOUSAND AND TWENTY ONE
: PRESENT :
THE HONOURABLE SRI JUSTICE JOYMALYA BAGCHI
AND
THE HONOURABLE SRI JUSTICE A.V. SESHA SAI

1.A.No. 1 of 2021
IN
CRIMINAL APPEAL.No.58 of 2021
Between:-
Barlapudi Pentaiah @ Aya @ Prakash, S/o. Nageswara Rao.
..Petitioner
(Appellant in Cri.A.No.58/2021
on the file of the High Court)
AND
State of Andhra Pradesh, rep. by its Public Prosecutor,
High Court of Andhra Pradesh, at Amaravati, through the Inspector of Police,
Bhavanipuram Police Station, Krishna District. .
. Respondent

(Respondent in-do-)

Petition under Section 389(3) of Cr.P.C., praying that in the circumstances stated in the grounds filed in the Criminal Appeal, the High Court may be pleased to suspend the sentences imposed against the accused including the capital punishment, pending disposal of the above Criminal Appeal No. 58 of 2021 on the file of the High Court as against the Judgment of sentence and Conviction dt.30-07-2020 passed by the learned Special Judge for Protection of Children from Sexual Offences Act-cum-Additional Metropolitan Sessions Judge, Vijayawada in Sessions Case No 599 of 2019.

The Petition coming on for hearing, upon perusing the petition and the grounds filed in the Criminal Appeal and upon hearing the arguments of Sri K.V. Vijaya Kumar, Advocate for the Petitioner and of the Addl. Public Prosecutor on behalf of respondent/State, the Court made the following ORDER:-

"This application seeking for suspension of the sentence imposed against the accused including the capital punishment during the pendency of this appeal, is considered and rejected with the observation that capital punishment cannot be executed till disposal of the aforesaid appeal & referred trial."

Sd/- M. SURYANADHA REDDY, ASSISTANT REGISTRAR

// TRUE COPY // po SECTION OFFICER

To

1.The Special Judge for Protection of Children from Sexual Offences Act-cum-Addl. Metropolitan Sessions Judge, Vijayawada, Krishna District.

2.The Inspector of Police, Bhavanipuram Police Station, Vijayawada, Krishna District.

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

4,One CC to Sri K.V. Vijaya Kumar, Advocate(OPUC)

5.Two spare copies.

6.The Superintendent, Central Jail, Rajahmundry, East Godavari District.

TKK

HIGH COURT oN

JB.J & AVSS.J

DATED: 26-02-2021

BAIL ORDER

|.A.No. 1 of 2021 IN CRL.A.No. 58 of 2021