Oruganti Nageswara Rao, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 7031 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: Crl.A.No.420 of 2022

                         PROCEEDING SHEET

Sl.
                                       ORDER

No DATE

01. 14.09.2022 MGR, J & TMR, J

Crl.A.No.420 of 2022 Admit.

Post on 28.12.2022.

_________ MGR, J

_________ TMR, J IA.No.1 of 2022

This Interlocutory Application is filed by the petitioners/appellants/Accused Nos.1 & 3 seeking suspension of the sentence of imprisonment passed by learned XII Additional Sessions Judge, Pithapuram, in S.C.No.317 of 2018, by judgment dated 25.08.2022.

By the said judgment, the petitioners- appellants-accused 1 & 3 were convicted and sentenced to undergo life imprisonment for the offence punishable under Section 302 read with 34 IPC.

Having regard to the facts in issue and as the petitioners-appellants-Accused 1 & 3 were convicted for an offence punishable under Section 302 r/w 34 IPC and sentenced to suffer 'imprisonment for life', and as no special reasons or a case is made out, we are not inclined to grant bail to the petitioners- appellants at this stage.

Accordingly, the Application is dismissed.

_________ MGR, J

_________ TMR, J Vjl