Andhra Pradesh High Court - Amravati
Boyakori Dastagiri, vs The State Of Ap Rep By Its Pp Hyd., ... on 30 January, 2023
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA
MONDAY, THE THIRTY DAY OF JANUARY :
TWO THOUSAND AND TWENTY THREE
PRESENT:
HONOURABLE SRI JUSTICE A V RAVINDRA BABU
CRIMINAL APPEAL NO: 184 OF 2009
Setween:
Boyakor! Dastagiri, Sfo Si ryakon Thotalah, aged about 28 years, Rio Varkuru Vilage,
Kudumur Mandal, Kurne of District
Appellant/Accused
AND
1. The State of ALP. Rep. by its Public Froseculor, High Court of Andhra
Pradesh, Hycierabad,
Respondent
2. The Station House Officer, Kudurnur Palice Station, Kudurnur Circle, Rurnos!
CNStICL
RespondentiCompisainant
Appeal under Section 374(2) of CrP.O, preferred against the Judgment of the
leamed Principal Asst. Sessions Judge, Kurnool di 02-02-2009, convicting the
apogilant by sentencing him fe underga RJ. for 10 years and fo pay a fine of Rs.
S00/- and in default to undergo Si, for 6 months for the offence under section S04 of
IPC and to undergo SI, for § years and fo pay a fine of Rs.S00/- and in defaull to
undergo Si, for & months for the offence under section SG? of IPO boih the
saniences to run concurrently in SC.Na. S47 of 2008.
CREAM P.No. 216 of 2008:
Pefifion under Section 389(1} of Cr F.C praying that in the circumstances
stated In the grounds filed in support of the petition, the High Court may be pleasad
to suspand the operation of sentence passed In SC.No. 247 of 2008, di. Q2-02-2008
on the fle of the Principal Asst. Sessions Judge, Kurnool and enlarge the petitioner
on bail during the pendency of the Cr_A., pending disposal of CRLA 184 af 2009, on
the fle of the High Court.
The Appeal coming on far neaing. upon perusing the Appeal and the grounds
fled in support thereof and the earlier order of the High Court daied 17-02-2006
made in CrLA. MUP No 216 af 2008 and the docket arder dated 23.12.2022, and upan
-hearing the arguments of PUBLIC PROSECUTOR for the Respondent No.t and
having ohserved that none represented the appellant, the Gourt made the following
ORDER:
"No representation for the appellant.
issue ballable warrant against the appellant directing that if the
appellant furnishes a self bond for Rs.i10,000/-, he wil be released with an
" undertaking to appear befors this Court on 20.02.2023.
To,
tS In Gl BD
> od OT
Send the ballable warrant to the concerned Superintendent of Police.
Registry to comply the order iramediately."
SiN- S.V.3.R. MURTHY
JOINT REGISTRAR
PRUE COPY) :
SECTION OFFICER
The Registrar Judiciad, High Court of ALP, Amaravatl
The Rrincinal Asst. Sessions Judge, Kurnom
The Superintendent of Po Hee, Kurnool Kurnool! District (by SPEER POST)
The Staton House Officer, Kudumur PS, Kudumur Circle, Kurnool tic
Sf Boyakorl Dasteqii, 5 Sio Bye KOE Thotaia ah, aged about 28 years, Ric
Varkuru Vilage, Kucieniur Mandal, Kurnool Ofetrict. by RPAD)
One CO fo BRE ROLLA MADHAV! Advocate [OPUCI
Twa COs to Public Prosecufor, High Court of AP. [OUT]
Cine sosre capy
HIGH COURT
AYREJ
ADAPT 2083
DATED
ORDER
CRLA Noted of 2009
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IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAR
MONDAY, THE THIRTY DAY OF JANUARY
TWO THOUSAND AND TWENTY THREE
'PRESENT:
HONOURABLE SRI JUSTICE A V RAVINDRA BABU
GRIMINAL APPEAL NO: 184 OF 2009
Between:
Boyakori Dastagirl, S/o Blyakori Thotaiah, aged about 28 years, Rfo Varkuru Vila age,
Sudumur Mandal, Rurnoal District,
AppellantviAccused
AND
3 he State of AP. Rep. by is Publio Prosesutor, High Court of Andhra
Fradesh, Hyderabad.
Ras pondent
2. The Station House Officer, Rudumur Pollo Station, Kudumiur Circle, Kurnoal
District.
Respondent/Complainant
WHEREAS Appeal under Section 374(2) of CrP.C, preferred agal nst the
Jucgment of the learnad Principal Asst. Sessions Judge, Kurnoal Ut. G2-O2-2009,
convicting the appellant by sentencing him to underge RI. for 10 years and to oO pay 3
tne of Re. 500% and in default to underge SI, far 8 months far the offence uncer
section GO4 af IPC and in undergo SL, fer 5 years and to pay a fine of Re 500% and
in default fo undergo SI, for 6 months for the offence under section 307 of IPC both
the sentences to run concurrently In SC_.No. 247 of 2008.
AND WHEREAS the High Court upon perusing the Acpeal and the grounds
fled therein and the earlier order of the High Court dated 17-03-2008 made in
Gr AM.P.No2is of 2009 and upon hearing the arguments of PUBLIC
PROSECUTOR for the Respondent No.j and having observed that none
represenied the appellant, directed the Registry to despatch the Ballable Warrant .
against the appellant herein through the Superintendent of Folice
Therefore, you viz}
The Superintendent of Police, Kurnool, Kurnool District
are here by directed to arrest the sald Appellant narnely viz: Soyakori Dastagiri, Sve
Biyakor Thotaiah, aged about 28 years, R/éo Verkuru Village, Kudumur Mandal,
Kurnool Distric cl, wherever he is found and produce him bodily under safe custody
and conduct him before this Court an 20-02-: 2023 at 10.50 A.M., fo which date the
case stands posted for hearing.
You are further directed that if the said apsellant executes a self bond for a
sum of Rs, fO,000/- (Rupees | Yen Thousand only} with an undertaking that he shail
appear before this Court an 20-02-2023, he shall be released on bail,
You 'are also further directed ta return this warrant as early as possible
pret ferably before 20-02-2023 to this Court with a detailed report stating the manner
in which i has been executed.
Herein fal not.
JOINT REGISTRAR
Teo
1. The Regisirar Judicial, High Court of AP, Amaravat,
The Supsrintendant of Pofice, Kurriool, Kurnoo! Distict. (By Speed Post}
One sogre cay,
tye Fad ~
NPS
"he
HIGH COURT
&VRS.J
DATED 30.01. 2025
ORDER
ORLA NO, 184 OF 2009
BAILABLE WARRANT
AGAINST APPELLANT
