The vs Unknown
2022 Latest Caselaw 1698 AP

        HIGH COURT OF ANDHRA PRADESH: AT AMARAVATI

MAIN CASE No. Crl. R. C. 249 of 2022

                           PROCEEDING SHEET
Sl.     DATE                        ORDER                                  OFFICE
No.                                                                         NOTE
(1)   08-4-2022   CMR, J.                                                  Transferred
                                      I.ANo.1/2022                         to I.O.
                                                                           Folder.

                          Dispensed with for the present.

                                                               _________
                                                                CMR, J.

Crl.R.C. No.249/2022

Admit and Notice.

Post the matter after Summer Vacation of 2022.

_________ CMR, J.

I.ANo.2/2022

The petitioner is the sole accused in C.C. No.263 of 2017 on the file of the I Additional Junior Civil Judge, Sattenapalli, Guntur District. He was convicted for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 and was sentenced to undergo simple imprisonment for a period of one year and to pay a fine of Rs.5,000/- and in default of payment of fine, to undergo simple imprisonment for a period of three months. Appeal preferred against the said judgment of conviction and sentence in Crl. Appeal No.469 of 2018 on the file of the V Additional District and Sessions Judge cum Special Judge for Trial of Offences against Women, Guntur, came to be dismissed by the impugned judgment of conviction.

Aggrieved thereby, the present criminal revision case is preferred by the petitioner.

The petitioner has paid the fine amount in the trial Court. Therefore, in the facts and circumstances of the case, this petition is allowed and only the execution of substantive sentence of imprisonment imposed against the petitioner in C.C.No.263 of 2017 on the file of the I Additional Junior Civil Judge, Sattenapalli, which was confirmed in Crl. Appeal No.469 of 2018 on the file of the V Additional District and Sessions Judge cum Special Judge for Trial of Offences against Women, Guntur, is hereby ordered to be suspended till the disposal of this criminal revision case.

The petitioner/sole accused shall be released on bail on execution of a self bond for Rs.25,000/- (Rupees twenty five thousand only) with two sureties for a like sum each to the satisfaction of the learned I Additional Junior Civil Judge, Sattenapalli.

_________ CMR, J.

Note:-

Issue C.C. today.

(B/o) Ak