Allam Srinivasa Rao, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 5215 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: Crl.A.No.351 of 2022

                            PROCEEDING SHEET

Sl.
                                              ORDER

No DATE

01. 17.08.202 MGR, J & TMR, J

Crl.A.No.351 of 2022 Admit.

Learned counsel for the appellant submits that Accused No.1 also filed Criminal Appeal - Crl.A.No.325 of 2022 and requested to tag this appeal to the said appeal.

Registry is directed to tag this appeal to Crl.A.No.325 of 2022 and list both the appeals, side by side, on 19.10.2022.

_________ MGR, J

_________ TMR, J IA.No.1 of 2022

This Interlocutory Application is filed by the petitioner/A-3 under Section 389(1) of Cr.P.C seeking release of the petitioner on bail by suspending the sentence of imprisonment passed by learned Principal Sessions Judge, Guntur in S.C.No.62 of 2009 by judgment dated 28.06.2022.

By the said judgment, the petitioner-appellant- A3 was convicted and sentenced to undergo life imprisonment for the offence punishable under Section 302 r/w 34 IPC, for causing the death of the deceased with hunting sickles and country made bombs. He was also convicted for the other offences punishable under Section 120-B(1) IPC, Sections 3 & 4 of Explosive Substance Act, 1908, and Section 27 of Arms Act.

Having regard to the facts in issue and as the petitioner-appellant-Accused No.3 is convicted for an offence punishable under Section 302 IPC and sentenced to suffer 'imprisonment for life', and as no special reasons or a case is made out, we are not inclined to grant bail to the petitioner-appellant at this stage.

Accordingly, the Application is dismissed.

_________ MGR, J

_________ TMR, J Vjl