P Venkateswara Rao vs S Jayasingh Rao
2024 Latest Caselaw 10547 AP

Andhra Pradesh High Court - Amravati

P Venkateswara Rao vs S Jayasingh Rao on 21 November, 2024

HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No.: Crl.R.C.No.673 of 2024 PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

2. 21.11.2024 TMR, J

IA.No.1 of 2024 Dispensed with for the present.

IA.No.2 of 2024 Learned counsel for the petitioner submits that in pursuance of the conviction judgment passed by both the Courts below, the petitioner is remanded to District Jail, Chittor. Though the petitioner has filed several documents but the appellate Judge has not considered those documents to appreciate the stand taken by the accused/petitioner herein. He further submits that the defacto complainant also admitted in the cross examination that debt of the accused was not disclosed in his income tax particulars. He further submits that the petitioner has very good grounds to succeed in the revision.

Considering the submissions made by the learned counsel for the petitioner and since the petitioner has come forward to deposit 30% of the compensation amount within a period of three (3) weeks, this Court is inclined to pass the following order:

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Sentence of imprisonment imposed by the Court below alone is suspended pending disposal of the Criminal Revision Case. The petitioner herein shall be enlarged on bail on his executing a personal bond for a sum of Rs.5,000/- (Rupees five thousand only) with one surety for the like sum each to the satisfaction of the trial Court.

It is directed that the petitioner herein shall file a memo before the trial Court undertaking that he will deposit the 30% of the compensation amount within a period of three (3) weeks from the date of receipt of a copy of this order.

List the matter after four (4) weeks.

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                                                                 TMR, J
                 Asr





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