Butti Suresh vs The State Of Andhra Pradesh,
2022 Latest Caselaw 7000 AP

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        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: Crl.A.No.331 of 2022

                                PROCEEDING SHEET

Sl.
                                               ORDER

No DATE

3. 14.09.2022 MGR, J & TMR, J

I.A.No.1 of 2022

This Interlocutory Application is filed by the petitioner/appellant-A.3 under Section 389(1) of Cr.P.C seeking suspension of sentence imposed against him in the Judgment dated 04.07.2022 passed in S.C.No.134 of 2018 on the file of the learned Special Judge for Trial of Offences under POCSO Act Cases, Guntur and for grant of bail.

                           By        the       said       judgment,       the
                   petitioner/appellant-A.3           was   convicted     and

sentenced to undergo Rigorous imprisonment for 10 years and to pay fine of Rs.1,000/- for the offence punishable under Section 366 r/w 34 of IPC and to undergo Life imprisonment which shall mean imprisonment for the remainder of natural life and to pay fine of Rs.2,000/- for the offence punishable under Section 376D of IPC.

Having regard to the facts in issue and as the petitioner/appellant-A.3 is convicted for an offence punishable under Section 376D IPC and sentenced to suffer 'Imprisonment for life'

for the remainder of natural life and as no special reasons or a case is made out, 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. Therefore, this Court is not inclined to grant bail to the petitioner/appellant-A.3 at this stage.

Accordingly, the Interlocutory Application is dismissed.

_________ MGR, J

_________ TMR, J

Crl.A.No.331 of 2022

Post in the usual course as per its turn.

_________ MGR, J

_________ TMR, J anr