Andhra Pradesh High Court - Amravati
Peddeti Golla Adinarayana Adi, ... vs The State Of A.P., Through Public ... on 28 October, 2024
(ADVANCE ORDER)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
\ €^-
MONDAY, THE TWENTY EIGHTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
HONOURABLE SRI JUSTICE V SRINIVAS
QBLMINAL REVISION CA`SE No.1050 of 2012
Revl'sion filed under sections 397 & 401 of Cr.P.C, aggrieved by the
J'udgment and sentence as imposed in crI.A.No.106 of 2011 on the file of the
court of the Sessions DI'ViSiOn Of Anantapur at Anantapur (Judge, Family
Court-Gum-AdditI'Onal District Judge, Anantapur) modl'fying the judgment and
sentence as imposed in c.c.No.128 of 2010 on the file of the court of the
JudicI'aI First class Magistrate, special Mobile Court, Anantapur dated 29-
08-2011.
Between :
Peddeti Golla Adinarayana @ Adi, S/o. Late Narganna, aged about 37
years, R/o. 2nd Cross, Near Government school, B.K.Samudram
MandaI, Anantapur District.
...Petitioner/Accused No.1
AND
The State ofA.P., through publI-C Prosecutor, High Court ofA.P.,
Amaravathi.
...Respondent/complainant
Counsel forthe petitioner : srI-VNitesh
Counsel for the Respondent : public Prosecutor
The Court made the following:
HON'BLE SKI JUSTICE V.SRINIVAS
._ CRIMINAL REVISION_ CASE No.1O50 of 2O12
ADVANCE ORDER:
In the result, the Criminal Revision Case is allowed in
part. The sentence of Rigorous Imprisonment of two (2) years
imposed against the petitioner/accuosed No.1 by the Family
court-Gum-Additional District Court at Anantapur for the
offence punishable under section 392 IPC is modirled to
that of the sentence of imprisonment which was already
undergone by the petitioner/accused No.1. The rest of the
judgment, dated 21.12.2O11, passed in Crl.A.No.106 of 2011 on
the file of the Family Court-Gum-Additional District Court at
Anantapur, shall stands confirmed. The Superintendent of Jail
concerned shall release the petitioner/accused No.1 forthwith, if
he is not required in any other cases.
(Detailed |Judgment follows. .)
Sd/-E.KAMESWARA RAO
lSTRAR
//TRUE COPY//
:olN#~EG
--!jif -._
ECTION OFFICER
To
court-Gum-Additional District Judge, Anantap +iZ5
EiliE a:
1. The Sessions D'lvision of Anantapur at Ananta?L]_l9 ur (Judge, Family
aL < a
-
2. The Judicial First class Magistrate, Special M e ourt, Anantapur,
Anantapur District. (By RPAD)
3. The Superintendent, District Jail, Anantapur, Anantapur District, (by
speed post)
4. The Station House Officer, I Town Police Station, Anantapur,
Anantapur District. (By RPAD)
5. Two CCs to the Public Prosecutor, High Court ofAndhra Pradesh,
Amaravathi[OUT1
6. One CC to Sri V Nitesh, Advocate [OPUC]
7. Three CD Copies
TK
'-
HIGH COURT
Ea\ TK
DATED:28/10/2024
Note: Please send the
ffile to the chambers
of SV,J after dispatch of
the Advance Order.
ADVANCE ORDER
O5 NnV?a?I
* €luI`,l®lil ceti,,Oil
ALLOWING THE CRIMINAL REVISION CASE
IN PART
