The vs Unknown
2022 Latest Caselaw 1704 AP

Citation : 2022 Latest Caselaw 1704 AP
Judgement Date : 8 April, 2022

Andhra Pradesh High Court - Amravati

The vs Unknown on 8 April, 2022

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                      MAIN CASE No.: Crl.A. No.135 of 2022

                                    PROCEEDING SHEET

Sl.                                                                                Office
        DATE                                      ORDER
No                                                                                 Note

1.

08.04.2022 CMR, J

Crl.A.No.135 of 2022

Admit.

Notice.

Post the matter after Summer Vacation, 2022.

________ CMR, J

I.A.No.1 of 2022

The petitioner is A-1 in S.C.No.381 of 2016 on the file of the learned Special Sessions Judge for trial of offences against Women - cum - VII Additional District and Sessions Judge, Kurnool. He was tried for the offence punishable under Section 376 IPC. However, after full fledged trial, he was found guilty for the offence punishable under Section 376 r/w 511 IPC and was convicted for the said offence and was sentenced to undergo one-half of the imprisonment for life and to pay compensation of Rs.20,000/- to the victim girl.

Aggrieved by the said judgment of conviction and sentence, the petitioner preferred appeal to this Court. Incidentally, he has filed this application for suspension of execution of sentence and to grant bail to the petitioner.

The petitioner has paid the compensation amount and the same is evident from the receipt produced before this Court. The petitioner is on bail throughout the trial of the case in the trial Court.

Therefore, in the said facts and circumstances of the case, only the execution of the substantive sentence of imprisonment imposed against the petitioner is hereby ordered to be suspended till the disposal of this criminal appeal. He shall be released on bail on execution of self bond for Rs.50,000/-(Rupees fifty thousand only) with two sureties for a like sum to the satisfaction of the learned Special Sessions Judge for trial of offences against Women

- cum - VII Additional District and Sessions Judge, Kurnool.

________ CMR, J AKN