Vallapu Ayyappa Manikanta, vs The State Of Andhra Pradesh
2023 Latest Caselaw 5191 AP

             HIGH COURT OF ANDHRA PRADESH

                   MAIN CASE No: CRL.R.C. No.965 of 2023

                             PROCEEDING SHEET

SL.     DATE                            ORDER                              OFFICE
NO.                                                                         NOTE
01.   27.10.2023    VJP, J

                                   I.A. No.1 of 2023
                          This petition is filed under Section 389
                    of the Cr.P.C., seeking suspension of sentence
                    passed against the petitioner in C.C. No.652 of
                    2017, dated 02.03.2021, on the file of the
                    Judicial Magistrate of First Class Court at
                    Rayachoty, YSR District, which was confirmed
                    in Criminal Appeal No.16 of 2021, dated
                    29.09.2023,   on    the   file   of   V   Additional
                    Sessions Judge at Rayachoty, YSR District,
                    wherein the petitioner was convicted for the
                    offences punishable under Sections 354 and
                    509 of the I.P.C.
                          Accordingly, he is convicted to undergo
                    simple imprisonment for a period of two (02)
                    years and fine of Rs.10,000/-, in default of
                    payment of fine, he shall undergo simple
                    imprisonment for a period of one month, for
                    the offence punishable under Section 354 of
                    I.P.C. and further sentenced to undergo simple
                    imprisonment for a period of one year and fine
                    of Rs.5000/-, in default of payment of fine, he
                                                                           P.T.O.
 SL.   DATE                             ORDER                                OFFICE
NO.                                                                          NOTE
             shall undergo simple imprisonment for a
             period      of     one    month,   for        the   offence
             punishable under Section 509 of I.P.C. Both
             sentences shall run concurrently.
                   Petitioner herein preferred the present
             revision         challenging    the      validity        and
             correctness of the concurrent judgments of
             conviction and sentence passed against him as
             referred supra.
                   Heard Sri V.R.Reddy Kovvuri, learned
             counsel for the petitioner and Ms. Prasanna
             Lakshmi, learned Assistant Public Prosecutor
             representing the respondent.

Learned counsel for the petitioner would submit that the petitioner is in judicial custody since 29.09.2023.

Considering the submission of the learned counsel as the impugned judgments are under challenge in the present revision, the sentence of imprisonment passed against the petitioner is hereby suspended, pending revision, on his furnishing personal bond for Rs.10,000/- (Rupees Ten Thousand Only) with two sureties for the like sum each to the satisfaction of the learned Judicial Magistrate of First Class Court, Rayachoty, YSR District.

 SL.   DATE                       ORDER                         OFFICE
NO.                                                             NOTE


                       CRL.R.C. No.965 of 2023

Post the matter in its usual course.

_______ VJP, J Note: Issue CC by today B/o RPD/PND