K.Devarajulu vs The State Of Andhra Pradesh
2022 Latest Caselaw 1572 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                       MAIN CASE No.: Crl.A.No.112 of 2022

                                PROCEEDING SHEET

Sl.                                                                             Office
        DATE                                ORDER
No                                                                              Note

1.    30.03.2022   CMR, J


                   8
                                     Crl.A. No.112 of 2022

                          Admit.

                          Learned Additional Public Prosecutor takes notice
                   for respondent/State.

Post the matter after Summer Vacation, 2022.

________ CMR, J CMR, J

I.A.No.1 of 2022

The petitioner is the sole accused in N.D.P.S. No. 7 of 2016 on the file of the learned I Additional District and Sessions Judge, Chittoor. He was tried for the offences punishable under Sections 8(c) r/w 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985. He was found guilty for being in possession of 1.95 kgs of Ganja. He was convicted for the said offences and was sentenced to undergo rigorous imprisonment for a period of two years and to pay a fine of Rs.20,000/- and in default of payment of the said fine to undergo rigorous imprisonment for a period of six months.

Aggrieved thereby, the petitioner is before this Court assailing the legality and validity of the impugned judgment of conviction and sentence. The petitioner is on bail throughout the trial of the case. He has also paid fine amount in the trial Court. Therefore, in the said facts and circumstances of the case, only the execution of substantive sentence of imprisonment imposed against the petitioner in N.D.P.S No. 7 of 2016 on the file of the learned I Additional District and Sessions Judge, Chittoor, is hereby ordered to be suspended till the disposal of this Criminal Appeal.

He 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 Note: Issue CC by 31.03.2022.

B/o AKN