Kola Venkateswara Rao vs The State Of Andhra Pradesh
2022 Latest Caselaw 1717 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                      MAIN CASE No.: Crl.A. No.133 of 2022

                                    PROCEEDING SHEET

Sl.                                                                                    Office
        DATE                                     ORDER
No                                                                                     Note

1.

08.04.2022 CMR, J

Crl.A.No.133 of 2022

Admit.

Notice.

Post the matter after Summer Vacation, 2022.

________ CMR, J

I.A.No.1 of 2022

The petitioners are A-2 and A-3 in S.C.No.64 of 2018 on the file of the learned Sessions Judge, Mahila Court, Vijayawada. They were convicted for the offence punishable under Section 498-A IPC and A-2 was sentenced to undergo simple imprisonment for a period of six months and A-3 was sentenced to undergo rigorous imprisonment for a period of three years and to pay fine amount of Rs.500/- and in default of payment of fine, to undergo simple imprisonment for a period of three months.

Aggrieved by the said judgment of conviction and sentence, the present appeal is preferred to this Court.

The petitioners have paid the fine amount in the trial Court and they were 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 petitioners in S.C.No.64 of 2018 on the file of the learned Sessions Judge, Mahila Court, Vijayawada, is hereby ordered to be suspended till the disposal of this criminal appeal. The petitioners shall be released on bail on the same terms as imposed by the trial Court.

________ CMR, J AKN