Rebba Gopi vs The State Of Andhra Pradesh
2022 Latest Caselaw 2521 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
                    MAIN CASE NO.: Crl.A.No.205 of 2022
                              PROCEEDING SHEET

Sl.                                                                         OFFICE
        Date                              ORDER
No.                                                                          NOTE

01    14.06.2022

SRS,J Crl.A.No.205 of 2022

ADMIT.

___________ SRS, J I.A.No.1 of 2022

This appeal is filed against judgment dated 19.05.2022 in Sessions Case No.6 of 2021 on the file of V Additional District & Sessions Judge-cum- Special Judge for Trial of Offences Against Women, Guntur, whereby leanred Sessions Judge, convicted the accused for the offence under Section 354 of IPC and sentenced to undergo rigorous imprisonment for 2½ years and to pay fine of Rs.5,000/-, in default of payment of fine, simple imprisonment for three months.

Learned counsel for appellant would submit that appellant paid the fine amount and he is on bail during the trial and he is the sole bread winner of his family. He further submits that P.W.2 is not a resident of village, P.W.3 is not direct witness and P.W.4 did not state anything about the incident and there is no corroboration in the evidence of witnesses, in view of the same, the Sessions Judge ought to have acquitted the accused.

Considering the facts and circumstances of the case and submissions of learned counsel for appellant, the sentence of imprisonment imposed against the Appellant alone is suspended pending the criminal appeal on condition of appellant executing a bond for a sum of Rs.20,000/- (Rupees twenty thousand only) with two sureties each for a likesum to the satisfaction of learned Additional Junior Civil Judge, Repalle, Guntur District.

___________ SRS, J PVD