Sk.Mahaboob Basha vs The State Rep By Inspector Of ...
2021 Latest Caselaw 4514 AP

               HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                      MAIN CASE NO.: Crl.A.No.318 of 2021
                                PROCEEDING SHEET

Sl.                                                                               OFFICE
        Date                                  ORDER
No.                                                                                NOTE

01    03.11.2021   DR,J
                                     Crl.A.No.318 of 2021

                          Admit.

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

Post after four (04) weeks for hearing.

___________ DR, J

I.A.No.1 of 2021

The petitioner is the accused in C.C.No.06 of 2018 on the file of the learned Special Judge for trial of SPE and ACB Cases, Kurnool. He was convicted for the offences punishable under Sections 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 and was sentenced to undergo rigorous imprisonment for a period of three years and to pay fine of Rs.10,000/- for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988, and in default of payment of fine, to undergo simple imprisonment for one month, and sentenced to undergo rigorous imprisonment for a period of three years and to pay fine of Rs.10,000/- for the offence punishable under Section 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 and in default of payment of fine, to undergo simple imprisonment for one month. All the sentences were ordered to be run concurrently.

Aggrieved by the said judgment of conviction and sentence, the appellant has preferred the present Criminal Appeal. Learned counsel for the petitioner submits that the Court below suspended the sentence imposed on the petitioner for a period of 30 days.

In the facts and circumstances of the case, only the execution of the substantive sentence of imprisonment imposed against the appellant is hereby ordered to be suspended till the disposal of this criminal appeal and the petitioner shall continue to be on bail on the same terms and conditions imposed by the Court below.

___________ DR, J AKN