Pendem Sankara Sankaraiah vs The State Of Andhra Pradesh
2022 Latest Caselaw 5846 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: Crl.A.No.392 of 2022

                           PROCEEDING SHEET

Sl.
                                           ORDER

No DATE

01. 30.08.2022 MGR, J & TMR, J

Crl.A.No.392 of 2022 Admit.

Post in the usual course as per its turn.

_______ MGR,

_______ TMR, IA.No.1 of 2022

This Interlocutory Application is filed by th petitioner/appellant/sole Accused seekin suspension of the sentence of imprisonment pass by learned III Additional Sessions Judge, Rajampe Kadapa District, in S.C.No.40 of 2020, by judgme dated 12.07.2022.

By the said judgment, the petitioner-appellan accused was convicted and sentenced to undergo l imprisonment for the offence punishable und Section 302 IPC.

Having regard to the facts in issue and as th petitioner-appellant-Accused is convicted for a offence punishable under Section 302 IPC an sentenced to suffer 'imprisonment for life', and as n special reasons or a case is made out, we are n inclined to grant bail to the petitioner-appellant this stage.

Accordingly, the Application is dismissed.

_______ MGR,

_______ TMR, Vjl