The vs Sl. Date Order Office
2023 Latest Caselaw 1700 AP

                                 HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.R.C.No.223 of 2023

                         PROCEEDING SHEET

    SL.      DATE                            ORDER                             OFFICE
    NO.                                                                         NOTE
                       BSB, J
     1    27.03.2023
                                     Crl.R.C.No.223 of 2023

                                Heard. Admit.

                                Notice.

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

                                          I.A.No.1 of 2023

                                The petitioners were found guilty for the
                       offences punishable under Sections 326, 324
                       read with 34 IPC, convicted and sentenced to
                       undergo simple imprisonment for a period of
                       six months and to pay fine of Rs.400/- each, in
                       default, to suffer simple imprisonment for 15
                       days each, vide judgment dated 08.01.2008,
                       passed in C.C.No.172 of 2004.

                                The appeal preferred by the petitioners/
                       accused is dismissed confirming the conviction
                       and   sentence      passed   against     them,   vide
                       judgment, dated 06.03.2023, in Crl.A.No.11 of
                       2008 of the learned X Additional Sessions
                       Judge, Krishna, at Machilipatnam.

                                Heard     learned     counsel     for   the
                       petitioners/accused      and    learned     Assistant
                                                                BSB, J
                                               Crl.R.C.No.223 of 2023
                          2


SL.   DATE                       ORDER                                  OFFICE
NO.                                                                      NOTE
             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. It is further submitted that the petitioners are out of jail.

Having regard to the facts & submissions and the issues raised in the grounds of revision, which require detailed examination, the execution of sentence passed against the petitioners is suspended, pending final disposal of the revision, and the petitioners, on surrender within three weeks from today, are directed to be enlarged on bail on their executing a personal bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each with two sureties in a like sum each to the satisfaction of the Judicial First Class Magistrate, Special Mobile Court, Krishna, at Machilipatnam.

________________ B.S.BHANUMATHI, J RAR BSB, J Crl.R.C.No.223 of 2023

SL. DATE ORDER OFFICE NO. NOTE