Uppu Sai Kumar Sai vs The State Of Andhra Pradesh
2022 Latest Caselaw 2011 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Crl. A. No.156 of 2022

                   PROCEEDING SHEET


Sl.                                                                    OFFICE
        DATE                           ORDER
No.                                                                     NOTE
1.

25.04.2022 AHSANUDDIN AMANULLAH, J and TARLADA RAJASEKHAR RAO, J

(Per Hon'ble Mr. Justice Ahsanuddin Amanullah)

Crl. A. No.156 of 2022

Heard Mr. M. Gowtham, learned counsel for the appellant/A-2, and Mr. S. Dushyanth Reddy, learned Additional Public Prosecutor for the State.

2. The appeal is directed against the judgment dated 02.03.2022 in Sessions Case No.280 of 2019 passed by the learned Principal Sessions Judge, Nellore by which the appellant has been convicted under Section 302 read with Section 34 of the I.P.C. and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs.100/-, and in default, to undergo simple imprisonment for fifteen days.

3. Having heard the learned counsel for the parties, the matter is admitted for hearing.

I.A. No.1 of 2022

4. The present Interlocutory Application has been filed seeking suspension of sentence and grant of bail to the applicant/appellant pending disposal of the appeal.

5. Learned Additional Public Prosecutor prays for time to file counter-affidavit.

6. In view thereof, the matter be listed on 14.06.2022.

______________________________ (AHSANUDDIN AMANULLAH, J)

_________________________________ (TARLADA RAJASEKHAR RAO, J)

AMD