Guthula Rama Krishna, vs The State Of Ap Rep By Its Pp Hyd.,
2022 Latest Caselaw 301 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CRIMINAL REVISION CASE No.1597 of 2006

Date: 21-01-2022

ADVANCE ORDER:

In the result, the Criminal Revision Case is dismissed. The conviction and sentence recorded against the petitioner/accused, vide judgment dated 19.01.2006 in C.C.No.367 of 2004 on the file of the Judicial First Class Magistrate, Prathipadu, as confirmed, vide judgment dated 04.09.2006 in Criminal Appeal No.31 of 2006 by the Principal Sessions Judge, East Godavari District at Rajahmundry, for the offence punishable under Section 8(e) read with Section 7A of A.P. Prohibition Act, 1995 as amended in 1997, are hereby confirmed.

The bail bonds of the petitioner/accused shall stand cancelled. He shall surrender before the Superintendent, Central Prison, Rajahmundry for serving the sentence. If he failed to do so, the trial court shall take necessary steps to arrest the petitioner/accused for serving the sentence imposed against him.

(Detailed Judgment follows..........)

_______________________ RAVI NATH TILHARI,J Note:

Please send the bundle to the PS chambers of RNT,J immediately after dispatch of the advance order.

(B/o) Dsr