Gudivada Arjun Apparao Alias ... vs Ayitamsetti Ramana ...
2021 Latest Caselaw 4819 AP

Citation : 2021 Latest Caselaw 4819 AP
Judgement Date : 24 November, 2021

Andhra Pradesh High Court - Amravati

Gudivada Arjun Apparao Alias ... vs Ayitamsetti Ramana ... on 24 November, 2021

                              HIGH COURT OF ANDHRA PRADESH
                           MAIN CASE NO.: CRL.R.C.No.752 of 2021
                                        PROCEEDING SHEET

Sl.No.      Date                                ORDER                                        OFFICE
                                                                                              NOTE

  1.     24.11.2021   DR,J

                                        CRL.R.C.No.752 of 2021

                              Learned      counsel      for         the    petitioner   is
                      permitted to take out notice to the 1st respondent

through R.P.A.D and file proof of service in the Registry.

Post after four (4) weeks.

_____ DR, J I.A.No.1 of 2021

Heard learned counsel for the petitioner. The petitioner, who is accused in C.C.No.421 of 2015 on the file of III Additional Chief Metropolitan Magistrate, Visakhapatnam, at Gajuwaka was convicted for the offence punishable under Section 138 of Negotiable Instruments Act and was sentenced to undergo simple imprisonment for a period of one year and to pay compensation of Rs.10,50,000/- within sixty days from the date of judgment.

The appeal preferred by him against the said judgment of conviction and sentence in Criminal Appeal No.559 of 2018 on the file of the learned IV Additional Metropolitan Sessions Judge, Visakhapatnam, at Gajuwaka came to be dismissed confirming the said judgment and sentence of the Court below, but the nature and extent of the sentence is altered. The accused was sentenced to pay the fine of Rs.7,00,000/- and in case of default, he had to suffer simple imprisonment for six months.

Aggrieved thereby, the present Criminal Revision Petition is preferred.

In view of the facts and circumstances of the case, the execution of substantive sentence of imprisonment imposed against the petitioner including the payment of compensation, is hereby ordered to be suspended till the disposal of this Criminal Revision Case. The petitioner is ordered to be released on bail on execution of self bond for Rs.25,000/- with two sureties for a like sum each to the satisfaction of the learned III Additional Chief Metropolitan Magistrate, Gajuwaka, Visakhapatnam.

_____ DR, J EPS HIGH COURT OF ANDHRA PRADESH