Sirlapu Rambabu vs The State Of Andhra Pradesh
2023 Latest Caselaw 1736 AP

                                HIGH COURT OF ANDHRA PRADESH

MAIN CASE NO: Crl.RC.No.241 of 2023

                         PROCEEDING SHEET

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

                                    Crl.R.C.No.241 of 2023

                               Heard. Admit.

                               Notice.

                               Petitioner is permitted to take out
                      personal service of notice on the respondent

through RPAD and file proof of service thereof.

Post the revision after four weeks.

________________ B.S.BHANUMATHI, J

IA.No.1 of 2023

The petitioner is found guilty for the offences punishable under Sections 304-A, 338, 337 IPC and 180, 181 & 183 read with Section 3 of the Motor Vehicles Act, 1988, accordingly, he was convicted and sentenced to undergo simple imprisonment for a period of two years and to pay a fine of Rs.500/- for the offence under Section 304-A IPC, in default, simple imprisonment for a period of one month. The accused is further sentenced to imprisonment and fine under each count, vide judgment, dated 25.07.2022, in S.C.No.54 of 2019 on the file of the Court of Assistant Sessions Judge, Rajam.

                                                                     BSB, J
                                                    Crl.R.C.No.241 of 2023



SL.   DATE                         ORDER                                     OFFICE
NO.                                                                           NOTE

The appeal preferred by the petitioner/ accused is allowed in part and the sentence imposed against the appellant for the offence under Section 180 of the M.V.Act is set aside and the fine amount is ordered to be refunded to him after the appeal time is over and the conviction and sentence of the petitioner for the offences under Sections 304-A, 337 and 338 IPC and Section 181 of the M.V.Act is confirmed, vide judgment, dated 09.03.2023, in Crl.A.No.23 of 2022 of the learned Principal Sessions Judge, Srikakulam.

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 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 confined in District Prison, Srikakulam.

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 petitioner is suspended, pending final disposal BSB, J Crl.R.C.No.241 of 2023

SL. DATE ORDER OFFICE NO. NOTE of the revision and the petitioner is directed to be enlarged on bail on his executing a personal bond for a sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with two sureties in a like sum each to the satisfaction of the Assistant Sessions Judge, Rajam.

________________ B.S.BHANUMATHI, J RAR BSB, J Crl.R.C.No.241 of 2023

SL. DATE ORDER OFFICE NO. NOTE