Andhra Pradesh High Court - Amravati

Thoka Vijayalakshmi vs The State Of Andhra Pradesh on 3 July, 2024

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No: Crl.R.C.Nos.534 of 2024

PROCEEDING SHEET

Sl. Date ORDER OFFICE No NOTE

03.07.2024 Dr.VRKS,J

Crl.R.C.Nos.534 of 2024

Learned counsel for revision petitioner is permitted to takeout personal notice to R2 and file proof of service in the Registry.

List the matter next week.

__________ Dr.VRKS,J

I.A.No.1 of 2024

This application is filed under section 397(1) of the CrPC seeking to suspend the operation of the sentence passed against him by the judgment in Crl.A.No.209 of 2018 of learned Family - cum - VIII Additional District and Sessions Judge, Ongole. The submissions would indicate that after the judgment of the first appellate court, she did not submit herself before the court for undergoing the sentence and she is at large. It is in such circumstances, the learned counsel seeks suspension of sentence. Learned counsel is to cite any principle of law to the affect that the convict without obliging the orders of the sessions judge in appeal could still make out a case before revisional court seeking for suspension of the order.

List the matter next week.

__________ Dr.VRKS,J

Dvs