The vs Unknown
2024 Latest Caselaw 9259 AP

Andhra Pradesh High Court - Amravati

The vs Unknown on 10 October, 2024

                 HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

                        MAIN CASE: Crl.R.C.No.1000 of 2024

                                    PROCEEDING SHEET

Sl. DATE                                      ORDER                              OFFICE
No.                                                                               NOTE
 1.

 10.10.2024     VN, J

                                     Crl.R.C.No.1000 of 2024
                           Admit.
                           Notice.

List the matter after four (4) weeks.

_____ VN, J I.A.No.1 of 2024 Dispensed with for the present

_____ VN, J

I.A.No.2 of 2024 The petitioner was convicted for the offence under section 304-A IPC, and was sentenced to undergo Rigorous Imprisonment for a period of six months, in C.C.No.335/2011 vide order dt. 12.03.2018 passed by the learned Learned Special Magistrate, Alamuru.

The same was confirmed by the learned Special Judge for trial of cases under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act - cum - X Additional District & Sessions Judge, East Godavari at Rajamahendravaram, in Crl.A.No.129/2018, vide judgment dt. 27.08.2024.

Heard the learned counsel for petitioner, and learned Public Prosecutor representing the State.

Learned counsel for the petitioner contends that he has fair chances to succeed in the present revision case and further contends that the motor vehicle report was not marked in evidence and there are inconsistent statements from the witnesses, which were not appreciated by the court below.

Considering the submissions made, the sentence of imprisonment imposed by the Court below 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.10,000/- (Rupees ten thousand only) with two sureties for the like sum each to the satisfaction of the learned Special Magistrate at Alamuru.

_____ VN, J MVA / SDP