Katla Venugopal Khal Naik vs The State Of Andhra Pradesh
2022 Latest Caselaw 1028 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A.No.2997 of 2018

                                PROCEEDING SHEET

Sl.
                                                ORDER

No      DATE

3.    24.2.2022   SRK, J
                                      Crl.A.No.2997 of 2018

                                                Admit.

                                        I.A.No.1 of 2018

                         The      petitioner/appellant/A-5               has     been
                  convicted      for    the     offence        punishable       under

Section 306 I.P.C. and sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs.3,000/-, in default of payment of fine, to undergo simple imprisonment for one month vide judgment, dated 05.11.2018, in Sessions Case No.6 of 2017 on the file of the learned Sessions Judge, Mahila Court, Vijayawada.

Criminal Appeal was filed on 16.11.2018. The petitioner is in jail from the date of conviction. He was on bail during trial of the case. Hence, the sentence of imprisonment alone is suspended pending disposal of the Criminal Appeal and the petitioner/appellant/A-5 is ordered to be released on bail on his executing a personal bond for Rs.10,000/- (Rupees ten thousand only) with two sureties for a like sum each to the satisfaction of the learned I Metropolitan Magistrate, Vijayawada, Krishna District. The petitioner is directed to stay at his residence at Plot No.2747, New R.R. Pet, Vijayawada, Krishna District and report in the police station concerned once in a month i.e., on every first Saturday, in default, the bail granted shall stand dismissed.

_________ SRK, J AMD