Andhra Pradesh High Court - Amravati
Ramolu Kondala Rao vs The State Of A.P. on 25 April, 2023
Bench: Venkata Jyothirmai Pratapa
a.,...---.-`
lN THE HIGH COURT OF ANDHRA PRADESH AT
AMARAVAT
TUESDAY ,THE TWENTY FIFTH DAY OF APRIL
TWO THOUSAND AND TWENTY THREE
:PRESENT.-
THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL REVISION CASE NO: 1041 OF 2009
Between:
Ramolu Kondala Rao, S/o Kurmayya, aged about 43 years, H.No.49-1/4-34,
Budamerakatta village, Gunadala, Krishna District.
...Accused Appellant/PetjtI-Oner
IAND
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The State ofA.P., Rep. by the public Prosecutor, High Court ofA.P., Hyderabad.
...Complainant/Respondent/Respondent
Revision filed under sections 397 & 401 of Cr.P.C is filed praying that in the
circumstances stated in memorandum of grounds of criminal Revision case, against
the orders passed Ion crI.A.No.203/2007 on the file of the court of the lll AddI. Dist. &
sessI'OnS Judge, Kakinada, dated 12.06.09 confirming the Judgment in c.c.No.316
of 2003 on the file of the court of the Addl. Judl. First class Magistrate,
Peddapuram, dated 12.07.2007.
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pet,'tion under section 497 (1) of Cr.P.C l's filed praying that I'n the
circumstances stated l'n memorandum of grounds of criml|nal revision petition, the
High Court may be pleased to suspend the sentence awarded ,'n c.c.No.316 of 2003
on the file of the court of the AddI. Judl. First Class Magistrate, peddapuram, dated
12.07.07 as confirmed by the orders passed in crI.A.No.203/2007 on the file of the
court of the III Addl. Dist. & sessions Judge, Kakinada, dated 12.06.09 and release
hl'm on bail, pending disposal of CRLRC.No.1041 of 2009, on the file of the High
Court.
The petl-lion coming on for hearing, upon perusing the petition and
memorandum of grounds of crl'minal revision case and sri N V ANANTHA
KRISHMA, Advocate for petitioner and of public prosecutor for Respondent, the
order of the High Court order dated o2.07.2009 & 09.03.2023 made jn
CRL.RC.M.P.1417 of 2009, and as there is no representation for the petitioner, the
Court made the following;
ORDER..
I€None represented on behalf of the Revision petl-tioner.
This criminal RevI-SiOn Case is preferred against the concurrent
judgments of conviction and sentences passed in crl.A.No.203 of 2007,
Judgment dated 12.06.2009 against the RevisI-On Petitioner for the offences
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punishable under Section 3O4 (A) of I.P.C to undergo Rigorous Imprisonment
for a period of six (6) months, under Section 338 of I.P.C to undergo Rigorous
Imprisonment for a period of six (6) months and under Section 337 of I.P.C to
undergo Simple Imprisonment for a period of three (3) months, all the
sentences to run concurrently.
It appears that the Revision Petitioner was released on bail in view of the
orders of this Court dated 02.07.2009, in Crl.R.C.M.P.No.1417 of 2009 by
suspending the sentence of Imprisonment passed against the Revision
Petitioner.
This matter is of the year 2009. Since it is an old matter on the board of
Hon'ble Hl-gh Court, to give fair chance to the accused, the matter is adjourned
to 01.05.2023, for appearance of the Revision Petitioner. In the event, there is
no representation on behalf of the Petitioner on that day, this Court will
proceed with the matter by taking necessary steps as per law."
Sd/- K. TATA RAO
DEPUrv# GISTRAR
/ITRUE COPY//
SECTION OFFICER
To,
1. The Ill Addl. Dist. & Sessions Judge, Kakinada
2. The Addl. Judl. First class Magistrate, Peddapuram
3. The Police Commissioner, Vijayawada, Krishna District (NTR District).
4. Ramolu Kondala Rao, S/o Kurmayya, aged about 43 years, H.No.49-1/4-34,
Budamerakatta Village, Gunadala, Krishna District.(BY SPEED POST FOR
APPEARANCE)
5. One CC to Sri. N.V.Anantha Krishna, Advocate [OPUC]
6. Two CCs to Public Prosecutor, High Court ofAndhra Pradesh [OUT]
7. One spare copy
PSK
HIGH COURT
VJP,J
DATED:25.04.2023
NOTE: POST ON 01.05.2023 FOR APPEARANCE
ORDER
CRLRC.No.1041 of 2009
APPEARANCE
