Telugu Jambulaiah, Kurnool Dt 5 ... vs The State Of Andhra Pradesh, Rep ...
2022 Latest Caselaw 8345 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. Crl.A.No.900 of 2017

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

14. 04.11.2022 MGR, J & TMR, J

I.A.No.2 OF 2022 This Interlocutory Application is filed by the petitioners/appellants-A.1, A.3, A.4, A.5 and A.6 under Section 389(1) of Cr.P.C seeking suspension of sentence imposed against them in the Judgment dated 30.06.2017 passed in S.C.No.531 of 2008 on the file of the I Additional Sessions Judge, Kurnool and for grant of bail.

                      By    the     said     judgment,              the
                petitioners/appellants-A.1        to       A.6     were

convicted and sentenced to undergo Life Imprisonment that too Rigorous imprisonment and with a fine of Rs.3,000/- each for the offence punishable under Section 302 r/w 34 of IPC and to undergo Simple Imprisonment for a period of 6 months each.

Learned Assistant Public Prosecutor states that the petitioners/ appellants- A.1, A.3, A.4, A.5 and A.6 are convicted in a grievous and heinous crime of murder and there would be law and order problem and peace and tranquillity will disturbed

in the village if the accused are released on bail and the enraged opposite group who were not digested with the murder of their person will attack the accused and both the groups will attack on each other,.

Having regard to the facts in issue and as the petitioners/appellants- A.1, A.3, A.4, A.5 and A.6 are involved in a grievous and heinous crime of murder and were convicted for an offence punishable under Section 302 read with 34 IPC and sentenced to undergo 'Imprisonment for life' and as no special reasons or a case is made out for grant of bail.

We are of the view that it is not a fit case to grant bail by suspending the sentence imposed by the trial court under the provisions of Section 389(1) of Cr.P.C. pending appeal. Therefore, this Court is not inclined to grant bail to the petitioners/appellants-A.1, A.3 to A.6 at this stage.

Accordingly, the Interlocutory Application is dismissed.

________ MGR, J

________ TMR, J CSR