Andhra Pradesh High Court - Amravati
Yellamati Aruna Kumari vs The State Of Andhra Pradesh on 21 June, 2024
x
"IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
FRIDAY, THE TWENTY FIRST DAY OF JUNE,
TWO THOUSAND AND TWENTY FOOR
PRESENT: |
THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO \
iA No, 2 OF 2024
iN
CRLRC NO: 422 OF 2024
» Behveen:
Yellarnati Aruna Kura, W/o. K. Devadasu, Hindu, Aged aboul 45 years,
Teacher Rio. Veerank! Lock, Pamidimukkala Mandal, Krishna District
..Petitioner/AppellantAccused
AND
4. The State of Andhra Pradesh, Rep. by its Public Prosecutor High Gourt
of Andhra Pradesh at Arnaravathi.
. mespancdent
Daram Prasad Babu, S/o Potharalu, Hindu, aged about 4) yrs.
Ny
Properties, Rio Vuyyuru Vilage and Mandal Krishna District.
. .Respondents/Respondant/Compiainant
----~. Batifien under Section 387(1}) of
ccurnsiances stated in the grounds filed in support o of f the ¢ oetition, the High
"yn
Caun may be pleases fo Suspend the execution of Sentence DESO.12. 20s
passed in Cr A.No 39Q/2016 on the fle of Harrble Xi Adel District & Sessions
ca
dudne Court at Gudivada by confirming the Judgment di 20.08. S018 in
¥
we
CONG 486/8014 on the fle of Junior Civil Judge Court At Vuyyuru, and
yu
on the fie of the High Court.
The Court made the following
'y he pefifion caming on for hearing, upon nerusing the Pelion and the
affidavit fled in support thereof and upon hearing the arguments of Sr Etukur
Madhu Murthy, Advocate for the Pefiioner and of Public Prosecutor for the
: ¥, .
Respondent No.4,
ORDER:
so? resnondenticampisinant is present. Nis submitted that the
accused is in jall in pursuance of the judgment passed by the appellate
s
Court. When ascertained the f° respondanticamplainant submitted that
%
he compromised the matter with the pelilionerfaccused and he agreed to
receive fhe amount of Rs.1,06,000) (Rupees one lakh anfy} as full and
final settlement and accordingly he reosiyed a demand draft bearing
No. S28429 dated 33.5.2024 for an amount of Rg.1 O0,000)- (Rupess one
lakh only) from the learned counsel for the peltionerfaccused. The eae
respondentfcomplainant is Identified by his counsel! Sri V Rajendra and
s
aiso by the iearned counse! for the petitionerfaccused Sn E.Madhu
Murthy. Copy of the demand draft ie placed In record. The 2°
respondenticomplainant submits that he received amount and in
pursuance of the campramise the agpeal may be disposed of,
Learned counse! for the setitionsriaccused submits that te recard
campramise compounding fee of Re 18,000). (Rupses fiteen thousand
only} is paid and fo that affect he fled receipt issued by the Andhra
Pradesh State Legal Services Authority, High Court of Andhra Pradesh,
Amarayati.
reason to proceed with the appeal in view of the compramise behveen
the parties.
Considering the submissions, sentence of lImprisanment imposed
by the Court below alone is suspenciad pending disposal of the Criminal
Revision Case and the pefitionenaccused shall be enlarged on ball on
her executing a personal bom? for a sum of Rs.6,000/- (Rupees five
thousand only) to the satisfaction of the fearned Junior Civil Judge,
Vuyyuru." |
SOMOHITTE JOSEPH -
A ASSISTANT REGISTRAR
HTRUE COPY) SECTION OFFICER
1, The Xf Additional District and Sessians Judge Court at Gudivada,
Krishna District,
é& The Chi Judge (Junior Division) Court, af Vuyyuru, Krishna District,
3. The Superintendent, Cantra! Prison, Rajamahendravaram, East
Godavari District,
4 Daram Prasad Rabu, Sis Potharaju.Hindu, aged about 40 YTS,
Properties, RYo Vuyyuru Vilage and Mandal Krishna District (By RPAD)
5. One OC to SRE ETUKURI MADHU MURTHY Advocate [OPUC]
S. Two Cs fo PUBLIC PROSEGUTOR, High Court of AP,,
Amaravatl [OUT]
*, One spare copy.
HIGH COURT
FMR, J
DATED S21 /06/2024
BAK. ORDER
LANO.S OF 2024
iN
GRLRC.NG.42a2 of 2024
SUSPENSION
~~
RRR RRRAARRAN
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