Andhra Pradesh High Court - Amravati
Arikatla Siva Kumar Siva vs The State Of Andhra Pradesh on 27 November, 2023
HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI
MAIN CASE No.: CRL.R.C. No.1091 of 2023
PROCEEDING SHEET
SL. DATE ORDER OFFIC
NO. E
NOTE
1.
27.11.2023 TMR, J
Crl.R.C.No.1091 of 2023
Heard.
Admit.
Notice.
Post the revision after four (04) weeks.
______
TMR, J
I.A.No.1 of 2023
This is an application filed by the
petitioner/Accused seeking to suspend sentence
passed in the judgment of conviction in S.C.No.351 of
2016 dated 19.09.2018 on the file of the Court of
Additional Assistant Sessions Judge, Tirupathi, as
modified in the judgment dated 17.11.2023 in
Crl.A.No.217 of 2018 by the III Additional District &
Sessions Judge, Tirupathi and release the
petitioner/Accused on bail, pending disposal of the
Criminal revision case.
Learned counsel for the petitioner submits that
the petitioner/A.1 is found guilty for the offence
punishable under Sections 498-A and 306 of IPC and
SL. DATE ORDER OFFIC
NO. E
NOTE
he is sentenced to undergo rigorous imprisonment for
a period of two years and fine of Rs.1000/- for the
offence under Section 498-A of IPC and he is further
sentenced to undergo rigorous imprisonment for a
period of seven years and to pay fine of Rs.1000/- for
the offence under Section 306 of IPC vide judgment
passed in S.C.No.351 of 2016 dated 19.09.2018 on
the file of the Court of Additional Assistant Sessions
Judge, Tirupathi and both the sentences shall
concurrently.
The appeal preferred by the petitioner/A.1 is
partly allowed and modified only the sentence i.e., the
rigorous imprisonment from seven years to two years
for the offence under Section 306 of IPC passed
against the petitioner/A.1 and confirmed the sentence
of rigorous imprisonment for a period of two years for
the offence under Section 498-A of IPC, vide
judgment in Criminal Appeal No.217 of 2018 dated
17.11.2023 by the III Additional District & Sessions
Judge, Tirupathi.
Heard learned counsel for the petitioner.
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.
SL. DATE ORDER OFFIC
NO. E
NOTE
Having regard to the facts & submissions and
the issues raised in the grounds of revision, which
require detailed examination, the substantive
sentence of imprisonment alone imposed against the
petitioner/A.1 is suspended, pending final disposal of
the revision, and the petitioner, as he is reported to be
surrendered, is directed to be enlarged on bail on his
executing a personal bond for a sum of Rs.20,000/-
(Rupees Twenty Thousand only) with two sureties in
a like sum each to the satisfaction of the learned III
Additional Judicial Magistrate of First Class, Tirupathi.
______
TMR, J
SAB
SL. DATE ORDER OFFIC
NO. E
NOTE
