Kothapalli Krishna Reddy Dealer vs The State Of Andhra Pradesh
2024 Latest Caselaw 1914 AP

Andhra Pradesh High Court - Amravati

Kothapalli Krishna Reddy Dealer vs The State Of Andhra Pradesh on 1 March, 2024

HIGH COURT OF ANDHRA PRADESH MAIN CASE No: Crl.R.C.No.208 of 2024 PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

01. 01.03.2024 VJP, J

I.A.No.1 of 2024 This petition is filed to dispense with the filing of certified copy of the judgment dated 30.06.2023 in S.C.No.120 of 2017 on the file of Principal Assistant Sessions Judge, Ananthapuram.

Heard.

Dispensed with for the present.

I.A.No.2 of 2024 This petition is filed seeking suspension of sentence and enlarge the petitioners on bail, pending disposal of Criminal Revision Case.

This revision is preferred challenging the concurrent judgment of the Court in S.C.No.120 of 2017 dated 30.06.2023 on the file of Principal Assistant Sessions Judge, Ananthapuram, which was confirmed in Crl.A.No.83 of 2023 dated 26.02.2024.

Petitioners herein were Accused Nos.1 and 2 before the trial Court.

Learned counsel for the petitioners would submit that petitioners have been in jail on conviction, since 26.02.2024.

Learned Assistant Public Prosecutor would submit that the Court may pass appropriate orders.

 SL.   DATE                         ORDER                          OFFICE
NO.                                                                NOTE

As seen from the record, in the Criminal Appeal, petitioners were convicted for the offence punishable under Section 306 IPC and sentenced to undergo simple imprisonment for a period of three years each and also to pay fine of Rs.10,000/- each, in default of payment of fine amount, shall suffer simple imprisonment for a period of three months each.

Learned counsel for the petitioners would submit that they have paid the fine imposed by the trial Court and also have good grounds to succeed the case.

Considering the submissions made, execution of sentence of imprisonment passed against the petitioners is hereby suspended, pending disposal of this matter, on furnishing personal bond for Rs.15,000/- (Rupees Fifteen thousand only) each, for a like sum each to the satisfaction of the learned Principal Assistant Sessions Judge, Ananthapuram.

_______ VJP, J

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