Smt.Kollamitta Vallemma vs The State Of Andhra Pradesh
2022 Latest Caselaw 1528 AP

      HIGH COURT OF ANDHRA PRADESH: AT AMARAVATI
                                 - 2-
MAIN CASE No. Crl. Appeal 106 of 2022

                           PROCEEDING SHEET
Sl.     DATE                        ORDER                                        OFFICE
No.                                                                               NOTE
(2)   28-3-2022   CMR, J.                                                        Transferred
                                Crl. Appeal No.106/2022                          to I.O.
                                                                                 Folder.

                         Admit.
                         Learned Additional Public Prosecutor has
                  taken notice for the respondent/State.
                         Post after 8 (eight) weeks.
                                                                _________
                                                                 CMR, J.

I.A.No.1/2022

The petitioner is the sole accused in N.D.P.S. No.8 of 2016 on the file of the I Additional District and Sessions Judge, Chittoor. She was tried for the offences punishable under Section 8(c) read with Section 20(b)(ii)(B) of Narcotic Drugs and Psychotropic Substances Act, 1985. She was found guilty fort the said offences and was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.10,000/- and in default of payment of fine, to undergo rigorous imprisonment for a period of six months.

Aggrieved thereby, the present criminal appeal has been filed questioning the legality and validity of the said judgment and conviction.

The petitioner was on bail throughout the trial in the trial Court. She has also paid the fine amount in the trial Court.

Therefore, in the said facts and circumstances of the case, this petition is allowed and only the execution of substantive sentence of imprisonment imposed against the petitioner/accused in N.D.P.S. No.8 of 2016 on the file of the I Additional District and Sessions Judge, Chittoor, is hereby ordered to be suspended till the disposal of this criminal appeal.

The petitioner/sole accused shall be released on bail on execution of self bond for Rs.50,000/- (Rupees fifty thousand only) with two sureties for a like sum each to the satisfaction of the learned I Additional District and Sessions Judge, Chittoor.

_________ CMR, J.

Ak