Paladugu Nagasai Kumar Davu ... vs The State Of Andhra Pradesh
2022 Latest Caselaw 7432 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No:       Crl.A.No.449 of 2022

                             PROCEEDING SHEET

Sl.          DATE
                                               ORDER

No

01. 27.09.2022 MGR, J & TMR, J

Crl.A.No.449 of 2022 Admit.

Post in the usual course as per its turn.

_________ MGR, J

_________ TMR, J IA.No.1 of 2022

This Interlocutory Application is filed under Section 389(1) of Cr.P.C seeking release of the petitioner/appellant/Accused No.1 on bail by suspending the sentence of imprisonment passed by learned V Additional Sessions Judge-cum-Special Judge for trail of offences against women, Guntur, in S.C.No.68 of 2022 by judgment dated 29.11.2022.

By the said judgment, the petitioner- appellant-accused No.1 was convicted for the offences under Sections 302 and 201 IPC and sentenced to rigorous imprisonment for life for the offence punishable under Section 302 IPC and pay a fine of Rs.5,000/-, in default of payment of fine, simple imprisonment for three months and rigorous imprisonment for a period of two years and pay a fine of Rs.1,000/-, in default of payment of fine, simple imprisonment for 15 days.

In view of the gravity of the offence and as no special reasons or a case is made out, we are not inclined to suspend the sentence and enlarge the petitioner/accused on bail.

Hence, this application is dismissed.

_________ MGR, J

_________ TMR, J Vjl