Kotikalapudi Srinivasa Rao, 4 ... vs The State Of Ap Rep By Its Pp Hyd.,
2023 Latest Caselaw 2816 AP

      HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

                        Crl.A.No.268 of 2009

                        PROCEEDING SHEET

Sl.                                                            OFFICE
      DATE                       ORDER
No.                                                             NOTE
09. 03.05.2023 AVRB,J:

                    No representation for the appellant Nos.
              1 to 5.
                    Verified the proceeding sheet.
                    The     appellants    challenging   the
              Judgment dated 27.02.2009 on the file of V
              Additional District and Sessions Judge(FTC),
              Guntur against the conviction under Sections
              304(B) IPC and 498(A) IPC, filed the present
              appeal and got the sentence of imprisonment
              suspended by order in Crl.A.M.P.No.709 of
              2009 on 06.03.2009.
                    Later whenever the matter has been
              listed for final hearing, they are not getting
              any representation. Sometimes the learned
              counsel for the appellants represents not
              ready and sometimes he was not making any
              representation. In fact this matter is listed
              today for taking coercive steps against the
              appellants, as appellants did not get any
              representation on 26.04.2023.
                    Today there is some representation from
              the office of the learned Advocate in civil
              matters.
                     2




       When the matter is taken up for final
hearing nobody represented. So, it is a fit case
to take coercive steps against the appellants.
       Under these circumstances, the conduct
of the appellants is against the spirit of the
order in Crl.A.M.P.No.709 of 2009, where they
got suspended the sentence of imprisonment
with   an     undertaking     to    abide       by     any
conditions that may be imposed, so as to face
the     appeal.     Hence,         the    order         in
Crl.A.M.P.No.709 of 2009 is here by cancelled.
       Issue Non Bailable Warrants against the
appellant Nos.1 to 5 through concerned
Superintendent of Police, with a direction to
execute      Non   Bailable    Warrants         and     to
produce the appellants before the Court below
and on such production, the court below is
directed to entrust the conviction warrants, so
as to send the appellants to prison, pending
disposal of the appeal.
       For    compliance      report,    list     it   on
03.07.2023

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_________ AVRB,J MH/DSB