Jagannadham Peddi Raju vs The State Sho
2022 Latest Caselaw 2427 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                       MAIN CASE No.: Crl.A.No.186 of 2022

                                      PROCEEDING SHEET

Sl.                                                                                Office
        DATE                                   ORDER
No                                                                                 Note

1.

06.05.2022 CMR, J

Crl.A.No.186 of 2022

Admit.

Notice.

Post the matter after Summer Vacation, 2022.

________ CMR, J I.A.No.1 of 2022

The petitioner is the accused in S.C.No.198 of 2018 on the file of the learned Metropolitan Sessions Judge, Vijayawada. He was convicted for the offence punishable under Section 332 IPC and was sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.1,000/- for the offence punishable under Section 332 IPC.

Aggrieved thereby, he has preferred the present criminal appeal questioning the legality and validity of the impugned judgment of conviction and sentence.

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

Considering the submissions made by the learned counsel for the petitioner and the facts and circumstances of the case, only the execution of substantive sentence of imprisonment imposed against the petitioner in S.C.No.198 of 2018 on the file of the learned Metropolitan Sessions Judge, Vijayawada, is hereby ordered to be suspended till the disposal of this Criminal Appeal.

The petitioner shall be released on bail on the same terms and conditions imposed by the trial Court at the time of suspending the execution of sentence imposed against him.

________ CMR, J AKN