HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MAIN CASE No: Crl.A.No.01 of 2022
PROCEEDING SHEET
Sl. OFFICE DATE ORDER No. NOTE.
01. 04.01.2022 DR,J Crl.A.No.01 of 2022 Admit.
Notice.
Call for records.
I.A.No.01 of 2021 Heard.
The sentence of imprisonment imposed against the Appellants/A1 and A2 in the judgment dated 21.12.2021 in SCs & STs S.C.No.33/2017 on the file of the Special Judge for trial of cases under SCs & STs (POA) Act-cum-IV Additional District & Sessions Judge, Vizianagaram, alone is suspended pending the appeal.
The petitioners/A1 and A2 shall be enlarged on bail on execution of self bond for a sum of Rs.20,000/- (Rupees twenty thousand only) each with two sureties for a likesum each to the satisfaction of the Special Judge for trial of cases under SCs & STs (POA) Act-cum-IV Additional District & Sessions Judge, Vizianagaram.
_______ DR, J RD
