Andhra Pradesh High Court - Amravati
M.Subramanyam vs The State Of A.P. on 1 May, 2023
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lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MONDAY ,THE' FIRST DAY OF MAY
ll^/o THOUSAND AND ll^/ENTY THREE
:PRESENT:
THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATA
CRIMINAL REVISION CASE NO: 1616 OF 2008
Bet\^,eon : ,
M.Subramanyam, S/o M.Lakshmi Narayanappa, Aged about 34 years,
D.No.7/256, Reddyvari Street, Penukonda, Driver of Canter Van AP O2V 3924
petitioner/AppellanUPetitioner
AND
The State ofA.P (SHO. Hindupur, Rural P.S)., Represented by Public
Prosecutor
Respondent/Respondent/Comp]ainant
Revision filed under Secti6ns 397 and 401 of Cr.P.C., praying that in the
circumstances stated in the memorandum of grounds filed in support of the Qrimina'
Revision Case, the High Court inay-tb'e pleased tO Set-aS'lde the Judgment dated
31.10.08 of the learned Addl. , S-e§|Siolns Judge, Hindupur, Ananthapur Dist., in
crl.A.No.133 of 2007 in C.C.N6.80,'6f 2005 along with the Judgment dated 15.10.07
on the file of the learned Judl. Magistrate of First Class, Hindupur and acquit the
revision petitioner. I
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lA NO: 2 OF 2008 (CRLRCMP No.I 2219 of 2008)
petition under section 397 (_1)I-of Cr.P.C., praying that in the Circumstances
stated in the memorandum of gfouhds,`filed in support of the pet'ltion, the High Court
may be pleased to suspend the sentence and conviction passed in Crl.A.No.
133/207 dated 31.10.2008 on the file of the learned Additional Sessions Judge,
Hindupur confirming the conViCtiOnland` Sentence Passed in CC.No. 80 of 2005 dated
15.10.2007 on the file of the learned JFCM , H'lndupur, Pend'lng disposal Of CRLRC
1616 of2008, on the f'lle of the High Court. /
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The petition coming on for~ihearing, upon Perusing the Petition and the
memorandum of grounds filed in,,s'upport thereof the order of the H'lgh Court dated
o4.ll.2008 made 'ln CRLRCMP N`6v. 221+9 of 2008 and upon hearing the arguments
of public prosecutor for the Resp6nldaht, the Court made the following
ORDER "-I,.I,€"
lINone represented on beh;If of the revision Petitioner. The Rev-ls-lan is
preferred against the concurrent. ijtidgments of conviction and sentence
passed against the revision:.4`:`p..?{t.!E!ST.£r for the OffenCeS Punishable under
sections 337, 338 and 304A lps.`]S appears that the petitioner is on bail on
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suspension of sentence paslSed`-by''.i.h`i? court.
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For appearance of the reVi,§ien b6titioner, post on 09.05.2023."
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ASSISTANT
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1. The Judl. Magistrate of First,Class, Hindupur
2. The Addl. Sessions Judge, \Hindupur, Ananthapur Dist
3. M.Subramanyam, S/o M.Lakshmi`Narayanappa, Aged about 34 years,
D.No.7/256, Reddyvari S`treet;-`Penlukonda, Driver of Canter Van AP O2V 3924
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4. bBnYe ScPcEtEoDs:iOAS=)ana#ah{ha eddy Advocate [OPUC]
5. Two CCs to Public Pro§~e6rdtor, igh `Courf of AP [OUT]
6. One spare copy ti |
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HIGH COURT
VJPJ
DATED:01 /05/2O23
FOR APPEARANCE OF THE' REVISION PETITIONER, POST ON O9.05.2023
ORDER
CRLRC.No.1616 of 2OO8
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DIRECTION
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