Kadiyala Bhulakshmi vs The State Of Andhra Pradesh
2024 Latest Caselaw 9651 AP

Andhra Pradesh High Court - Amravati

Kadiyala Bhulakshmi vs The State Of Andhra Pradesh on 24 October, 2024

HIGH COURT OF ANDHRA PRADESH:: AMARAVATI MAIN CASE NO.: Crl.A.No.664 of 2024 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE

01. 24.10.2024 VJP,J I.A.No.1 of 2024 This petition is filed seeking suspension of conviction and sentence imposed against the Petitioners in S.C.No.166 of 2018 dated 27.09.2024, on the file of learned Special Sessions Judge cum XI-Additional District Judge, Visakhapatnam, pending disposal of the Criminal Appeal.

Heard Sri K.J.V.N.Pundareekakshudu, learned counsel for the Petitioners.

Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor would submit that the Court may pass appropriate orders.

Considering the submissions made and in the facts and circumstances of the case, as the Petitioners preferred appeal challenging the validity and correctness of the impugned judgment and the hearing of the appeal may take considerable time, it is apposite to suspend the conviction and sentence of imprisonment imposed against the Petitioners on the same terms and conditions as imposed by the trial Court.

______ Contd...

VJP, J

List the matter in usual course.

______ VJP, J

MH