Ravipudi Rama Koteswara Rao vs The State Of Andhra Pradesh
2023 Latest Caselaw 1265 AP

                                                                         43
                                HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.R.C.No.178 of 2023

                         PROCEEDING SHEET

   SL.    DATE                             ORDER                          OFFICE
   NO.                                                                     NOTE
    1. 03.03.2023     BSB, J
                                        I.A No.1 of 2023
                               Heard.
                               Dispensed with for one month for filing
                      certified copy.

                                                   ________________
                                                   B.S.BHANUMATHI, J

                                    Crl.R.C.No.178 of 2023

                               Heard. Admit.

                               Issue notice to the respondent(s).

Petitioner is permitted to take out personal notice to the respondent(s) by RPAD and file proof of service.

Post the revision after four weeks.

________________ B.S.BHANUMATHI, J

IA.No.2 of 2023

The petitioners/A3 and A4 are found guilty for the offence punishable under Section Section 7(1) (a) (ii) of Essential Commodities Act, convicted and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.10,000/- each BSB, J Crl.R.C.No.178 of 2023

SL. DATE ORDER OFFICE NO. NOTE and in default of payment of fine to undergo simple imprisonment for a period of one month, vide judgment, dated 28.11.2017, in C.C.No.49 of 2015 on the file of the Court of I Addl. Junior Civil Judge, Gurazala.

The sentence imposed on the petitioners/ A3 and A4 is confirmed by first appellate Court, vide judgment, dated 09.02.2023, in Criminal Appeal No.491 of 2017 of the learned Principal Sessions Judge, Guntur, while acquitting A1, A2 and A5.

Heard learned counsel for the petitioners/A3 and A4 and learned Assistant Public Prosecutor appearing for the 1st respondent - State. Perused the material record.

Learned counsel for the petitioners submits that in view of the grounds urged in the revision, the petitioners have got fair chances of success in the revision.

Having regard to the facts & submissions and the issues raised in the grounds of revision, which require detailed examination, the substantive sentence of imprisonment alone imposed against the petitioners is suspended, pending final disposal of the revision, and the petitioner on surrender before the learned II BSB, J Crl.R.C.No.178 of 2023

SL. DATE ORDER OFFICE NO. NOTE Additional Junior Civil Judge, Gurazala, within a period of three weeks from today, shall be enlarged on bail on their executing a personal bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties in a like sum each to the satisfaction of the learned I Addl. Junior Civil Judge, Gurazala.

________________ B.S.BHANUMATHI, J

SAB BSB, J Crl.R.C.No.178 of 2023

SL. DATE ORDER OFFICE NO. NOTE