Valluru Rathanamma vs The State Of Andhra Pradesh
2023 Latest Caselaw 1271 AP

                                  HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.RC.No.167 of 2023

                           PROCEEDING SHEET

   SL.      DATE                              ORDER                            OFFICE
   NO.                                                                          NOTE
         03.03.2023   BSB, J

                                     Crl.Rc.No.167 of 2023

                               Heard. Admit.

                               Notice.

                               Post the revision after four weeks.
                                                       ________________
                                                       B.S.BHANUMATHI, J

                                           IA.No.1 of 2023

                               The petitioners are found guilty for the
                      offences punishable under Sections 448 and 325
                      r/w 34 IPC, convicted and sentenced to
                      undergo rigorous imprisonment for a period of
                      one year and to pay a fine of Rs.5,000/- each
                      in default of payment of fine to undergo simple
                      imprisonment for a period of three months.
                      They were further sentenced to pay a fine of
                      Rs.500/- each for the offence punishable under
                      Section 448 IPC in default of payment of fine,
                      they shall undergo simple imprisonment for a
                      period of one month, vide          judgment, dated
                      31.03.2019, in C.C.No.189 of 2013 on the file
                      of    the    Court    of   the   Additional   Judicial
                      Magistrate of I Class, Gudur.

                                                                    Contd..
                                                                       BSB, J
                                                      Crl.R.C.No.167 of 2023
                          2


SL.   DATE                         ORDER                                       OFFICE
NO.                                                                             NOTE

                     The appeal preferred by the petitioners/
             accused is allowed in part confirming the
             conviction and reducing the sentence to RI for
             six months for the offence punishable under
             Section 325 r/w 34 IPC maintaining the fine
             imposed. The conviction and sentence imposed
             on the petitioners for the offence punishable
             under Section 448 IPC is set aside, vide
             judgment, dated 15.02.2023, in Crl.A.No.153 of
             2018.

                     Heard      learned     counsel       for     the
             petitioner/accused and learned Assistant Public
             Prosecutor appearing for the 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 petitioners, on their surrender, are directed to be enlarged on bail on their executing a personal bond for a sum of Rs.10,000/- (Rupees BSB, J Crl.R.C.No.167 of 2023

SL. DATE ORDER OFFICE NO. NOTE Ten Thousand only) each with two sureties in a like sum each to the satisfaction of the Additional Judicial First Class Magistrate, Gudur, SPSR Nellore District.

________________ B.S.BHANUMATHI, J Note:- Issue by 04.03.2023 (B/o) RAR BSB, J Crl.R.C.No.167 of 2023

SL. DATE ORDER OFFICE NO. NOTE