Unknown vs 2.01.2023 Dr.Vrks
2023 Latest Caselaw 177 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                       MAIN CASE NO.: Crl. A. No. 17 of 2023

                                 PROCEEDING SHEET

Sl.     DATE                                     ORDER                                  OFFICE
No.                                                                                     NOTE


1.    12.01.2023   Dr.VRKS, J
                                          Crl.A.No.17 of 2023

                         Admit.

                         The learned Public Prosecutor takes notice for the
                   respondent/State.

List the matter after eight (08) weeks.

___________ Dr.VRKS, J

I.A.No.1 of 2023

In Crl.A.No.17 of 2023, the petitioner Sri M .D.Nayeem was tried in S.C.No.103 of 2018 and by a judgment dated 04.01.2023, the Learned Sessions Judge, Mahila Court, Vijayawada found him guilty under Sections 306 and 498-A of Indian Penal Code and accordingly, he was convicted and was sentenced to undergo rigorous imprisonment for five years unto pay a sum of Rs.2,000 with a default sentence for simple imprisonment of three months for the offences under Section 306 of I.P.C. and further he was sentenced to undergo rigorous imprisonment for three years and pay a fine of Rs.1,0000/- with a default sentence of simple imprisonment for two months for the offences under Section 498-A of I.P.C. The Learned Sessions Judge directed both the sentences to run concurrently. Against that judgment, the convict preferred Crl.A.No.17 of 2023. I.A.No.1 of 2023 is filed under Section 389 (1) of Cr.P.C. seeking for suspension of sentence and release on bail. After hearing the submissions of the learned counsel for the petitioner and the learned Public Prosecutor appearing for the state and on considering the contentions made in the memorandum of grounds of appeal and also considering the fact that hearing of the appeal may not be taken up in the immediate future, this application is allowed suspending the execution of substantive sentence inflicted against the petitioner by the Trial Court and the petitioner shall be released on bail on his a personal bond for Rs.20,000/- with two surities each for a like sum to the satisfaction of the Learned Sessions Judge, Mahila Court, Vijayawada.

___________ Dr.VRKS, J

MJA