Nuvvula Nagaiah vs The State Of Andhra Pradesh
2022 Latest Caselaw 5197 AP

           HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI
MAIN CASE NO: Crl.ANo.350 of 2022
                               PROCEEDING SHEET

Sl.                                                                              OFFICE
        DATE                                ORDER
No.                                                                               NOTE
01    16.08.2022   RC, J:

                                    CRL.A.No.350 of 2022
                            Admit.
                                                               ____________
                                                                  RC, J
                                       I.A.No.1 of 2022

                            Heard the learned counsel for the petitioner
                   and the learned Assistant Public Prosecutor for the
                   respondent-State.

The petitioner was convicted for the offence punishable under Section 307 IPC and he was sentenced to undergo Rigorous Imprisonment for a period of five (05) years and to pay a fine of Rs.10,000/-, in default, to suffer simple imprisonment for a period of six (06) months vide its judgment dated 23.06.2022 passed in S.C.No.325 of 2016 by the learned VI Additional District & Sessions Judge- cum-Special Court for trial of offences against Women, Chittoor.

The petitioner has paid the fine amount in the lower court.

Considering the facts and circumstances of the case and the submissions made by the learned counsel for the petitioner, the execution of substantive sentence of imprisonment imposed against the petitioner in S.C.No.325 of 2016 on the file of the Court of the learned VI Additional District & Sessions Judge-cum-Special Court for trial of offences against Women, Chittoor, is hereby suspended till disposal of this Criminal Appeal.

The petitioner shall be released on bail on execution of 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 Judicial Magistrate of First Class, Srikalahasti.

____________ RC, J RR