Manti Suma, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4527 AP

Citation : 2021 Latest Caselaw 4527 AP
Judgement Date : 5 November, 2021

Andhra Pradesh High Court - Amravati

Manti Suma, vs The State Of Andhra Pradesh, on 5 November, 2021

Bench: D Ramesh

            HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

                      MAIN CASE NO.: Crl.R.C.No.384 of 2021

                                  PROCEEDING SHEET

Sl.No.     Date                                  ORDER                                    OFFICE
                                                                                           NOTE

  1.     05.11.2021   DR,J
                                         I.A.No1 of 2021

                              This petition is filed seeking suspension
                      of    sentence     of    fine     imposed       against      the
                      petitioners/Accused No.1 and 2, in judgment
                      dated 30.08.2019 passed in C.C.No.418 of
                      2016 rendered by the I Additional Junior Civil
                      Judge, Sattenapalli, Guntur District, which is
                      confirmed by the judgment dated 12.03.2021
                      passed     in    Crl.A.No.385/2019              by     the     IV
                      Additional Sessions Judge Guntur pending
                      disposal of the Revision Case.

                              Heard learned counsel for the petitioners
                      and learned Assistant Public Prosecutor for the
                      respondent-state.

Learned counsel for the petitioner submitted that the petitioner/A1 is working as constable, the fine awarded by the trial court was already deposited pending Criminal Appeal and the same is being continued in the Criminal Revision Case, if the fine is not suspended that would be affected adversely on his employment.

Having regard to the facts and circumstances of the case and considering the submission made by the learned counsel for the petitioner, the sentence of fine imposed against the petitioners/accused 1 and 2, in judgment dated 30.08.2019 passed in C.C.No.418 of 2016 rendered by the I Additional Junior Civil Judge, Sattenapalli, Guntur District, which is confirmed by the judgment dated 12.03.2021 passed in Crl.A.No.385/2019 by the IV Additional Sessions Judge, Guntur is hereby suspended.

Accodinlgy the I.A. is allowed.

_______ DR, J

Pnr