Namburi Lakshmireddy , vs The State Of Andhra Pradesh
2022 Latest Caselaw 6622 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: CRIMINAL APPEAL No.406 OF 2022

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

01. 08.09.2022 RC,J CRL.A.No.406 OF 2022 Admit.

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Heard learned counsel for the Petitioner and the learned Special Assistant Public Prosecutor.

The petitioner/A1 was held guilty for the charge punishable under Section 3(1) (s) of the Scheduled Tribes (PoA) Act, 1989 and he is convicted under Section 235 (2) of the Cr.P.C. and sentenced to suffer Rigorous Imprisonment for a period of Six (6) months and also ordered to pay a fine of Rs.6,000/- (Rupees Six thousand Only) and in default, to suffer simple imprisonment for one month and out of fine amount, a sum of Rs.5,000/- shall be paid to PW2 vide its judgment, dated 23.08.2022.

The petitioner has paid the fine amount in the Court below.

Considering the facts and circumstances of the case and the submissions made by the learned counsel for the petitioner, the execution of substantive sentence of imprisonment imposed against the petitioner in S.C.No.109/S of 2017 on the file of the Special Judge for Trial of Cases under the Scheduled Tribes (PoA) Act, 1989-cum- IV Additional District & Sessions Judge, Guntur, is hereby suspended till disposal of this Criminal Appeal.

The petitioner shall be released on bail on execution of self bond for Rs.25,000/- (Rupees twenty five thousand only) with two sureties for a like sum each to the satisfaction of the learned Special Judge for Trial of Cases under the Scheduled Tribes (PoA) Act, 1989-cum-IV Additional District & Sessions Judge, Guntur.

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