Heard vs Unknown
2021 Latest Caselaw 4395 AP

            HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.R.C.No.676 of 2021
                              PROCEEDING SHEET

Sl.      Date                              ORDER                                OFFICE
No.                                                                              NOTE

01.   28.10.2021   DR,J
                                    Crl.R.C.No.676 of 2021

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

_________ DR, J I.A.No.02 of 2021 Heard.

The sentence of imprisonment imposed against the petitioner/accused in the judgment dated 25.10.2021 passed in Criminal Appeal No.401 of 2017 by the III Additional District and Sessions Judge, East Godavari District at Kakinada, confirming the conviction and sentence passed in calendar and judgment dated 11.09.2017 passed in C..C.No.627 of 2015 on the file of the Court of the V Additional Judicial Magistrate of First Class at Kakinada, alone is suspended pending the revision case.

The petitioner/accused shall be enlarged on bail on execution of self bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties for a likesum each to the satisfaction of the V Additional Judicial Magistrate of I Class at Kakinada.

_______ DR, J Pnr