The vs Unknown
2022 Latest Caselaw 1275 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                       MAIN CASE No.: Crl.R.C.No.187 of 2022

                                 PROCEEDING SHEET

Sl.                                                                            Office
        DATE                                ORDER
No                                                                             Note

1.

11.03.2022 CMR, J

Crl.R.C. No.187 of 2022

Admit.

Notice.

________ CMR, J CMR, J

I.A.No.1 of 2022

The petitioner is the sole accused in S.T.C.No.12 of 2013 on the file of the learned Judicial Magistrate of First Class, Satyavedu. He was prosecuted for the offence punishable under Section 138 of the Negotiable Instruments Act. He was found guilty and he was convicted for the said offence and was sentenced to undergo imprisonment for a period of one year and to pay a sum of Rs.15,00,000/- towards compensation under Section 357(3) Cr.P.C. Appeal preferred against the said judgment of conviction in Criminal Appeal No.75 of 2016 on the file of the learned V Additional District and Sessions Judge, Tirupathi, was dismissed confirming the said judgment of conviction. However, the sentence of imprisonment was reduced from one year to six months and compensation amount was reduced from Rs.15,00,000/- to Rs.10,00,000/-. Aggrieved thereby, the present Criminal Revision Case is preferred by the petitioner.

In the said facts and circumstances of the case, there shall be suspension of execution of substantive sentence of imprisonment imposed against the petitioner in S.T.C.No.12 of 2013 on the file of the learned Judicial Magistrate of First Class, Satyavedu, which in turn was confirmed in Criminal Appeal No.75 of 2016 on the file of the learned V Additional District and Sessions Judge, Tirupathi, till the disposal of this Criminal Revision Case on condition that the petitioner shall deposit 20% of the compensation amount Rs.10,00,000/- within two weeks from the date of this order, if not already deposited.

The petitioner shall be released on bail on execution of self bond for Rs.25,000/-(Rupees twenty five thousand only) with two sureties for a like sum each to the satisfaction of the learned Judicial Magistrate of First Class, Satyavedu, subject to the deposit of 20% of the compensation amount Rs.10,00,000/-, if not already deposited.

________ CMR, J AKN