Chagalamarri Venkateswarlu, vs The State Of Andhra Pradesh
2022 Latest Caselaw 2484 AP

Citation : 2022 Latest Caselaw 2484 AP
Judgement Date : 19 May, 2022

Andhra Pradesh High Court - Amravati

Chagalamarri Venkateswarlu, vs The State Of Andhra Pradesh on 19 May, 2022

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                   MAIN CASE No.: Crl.R.C.No.342 of 2022

                               PROCEEDING SHEET

Sl.                                                                          Office
        DATE                               ORDER
No                                                                           Note
1.

    19.05.2022     TRR, J





                                  Crl.R.C.No.342 of 2022

                           Admit.

                           Notice.


                                                                ________
                                                                 TRR, J

                                      I.A.No.1 of 2022

The petitioner is sole accused in C.C.No.406 of 2012 on the file of learned V Additional Junior Civil Judge, Guntur. He was convicted for the offence punishable under Sections 138 r/w 142 of N.I.Act and was sentenced to undergo simple 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 simple imprisonment for a period of one month besides ordering to pay compensation of Rs.10,00,000/- as on before 01.05.2021 and in default of payment of compensation amount, he shall undergo simple imprisonment for a period of two months. Against the same, an appeal in Crl.A.No.34 of 2021 on the file of learned XII Additional Sessions Judge, Guntur is preferred and the same is dismissed modifying the said judgment regarding the payment of fine of Rs.10,000/- and the same is set aside and the accused is entitled to take back the fine amount.

Therefore, the present criminal revision is preferred by the petitioner before this Court.

In the facts and circumstances of the case, there shall be an interim suspension of the execution of sentence of imprisonment imposed against the petitioner till disposal of this revision. Petitioner shall be released on bail on furnishing security for Rs.25,000/- (Rupees twenty five thousand only) with two sureties for a like sum each to the satisfaction of learned V Additional Junior Civil Judge, Guntur.

________ TRR, J

KLPD/ASH