Verru Venkata Subbiah vs The State Of Andhra Pradesh
2023 Latest Caselaw 1735 AP

                                       HIGH COURT OF ANDHRA PRADESH

      MAIN CASE NO: Crl.R.C.No.252 of 2023

                                   PROCEEDING SHEET

SL.       DATE                           ORDER                                 OFFICE
NO.                                                                             NOTE
 1.     29.03.2023 BSB, J

                                    Crl.R.C.No.252 of 2023

                            Heard. Admit.

                            Issue notice to the respondent(s).

Learned counsel for the petitioners/A-1 to 3 & 6 is permitted to take out personal service of notice to the respondent(s) by RPAD and file proof thereof.

Post the revision after four weeks.

________________ B.S.BHANUMATHI, J

I.A.No.1 of 2023

The petitioners/A-1 to 3 & A-6 is found guilty for the offence punishable under Section 147, 324 r/w 149 IPC, convicted and sentenced to a fine of Rs.500/- for the offence punishable under Section 147 IPC and sentenced to a fine of Rs.500/- each for the offence punishable under Section 324 IPC and each accused are sentenced to pay a fine of Rs.1,000/- for the offences punishable under Section 147, 324 IPC or in default to undergo simple imprisonment for a period of one month. vide judgment, dated 14.02.2017, in C.C.No.216 of 2013 on the file of the Court of Judicial Magistrate of First BSB, J Crl.R.C.No.252 of 2023

SL. DATE ORDER OFFICE NO. NOTE Class, Venkatagiri.

The sentence imposed on the petitioners/accused is partly allowed modifying the conviction and sentence passed against the petitioners for the offence under Section 324 IPC sentencing them for rigorous imprisonment for a period of six months each against A- 1 to A-6 and to pay a fine of Rs.5,000/- each and in default of payment of fine, they shall undergo simple imprisonment for a period of one month each for the offence under Section 325 r/w 34 IPC in pace of only fine of Rs.5,000/- each for the lessor offence under Section 324 IPC, confirmed the conviction and sentence passed against the petitioners for the offence under Section 147 IPC, vide judgment, dated 15.03.2023, in Criminal Appeal No.110 of 2023 of the VII Additional Sessions Judge, Gudur.

Learned counsel for the petitioner submits that in view of the grounds urged in the revision, the petitioner has got fair chances of success in the revision. It is further submitted that the petitioner is out of jail.

Heard the learned counsel for the petitioners/Accused and the learned Assistant Public Prosecutor appearing for the 1st respondent - State.

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 are suspended, pending final BSB, J Crl.R.C.No.252 of 2023

SL. DATE ORDER OFFICE NO. NOTE disposal of the revision, on condition that the petitioners shall surrender before the Judicial Magistrate of First Class, Venkatagiri, within a period of three weeks from today, and on such surrender, they shall be enlarged on bail on their executing a personal bond for a sum of Rs.25,000/- (Rupees Twenty five thousand only) with two sureties for a like sum each to the satisfaction of the learned Judicial Magistrate of First Class, Venkatagiri.

________________ B.S.BHANUMATHI, J PNV BSB, J Crl.R.C.No.252 of 2023

SL. DATE ORDER OFFICE NO. NOTE