Andhra Pradesh High Court - Amravati
Donadula Anandam vs The State Of Andhra Pradesh on 18 September, 2024
HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI
Crl.R.C.No.843 of 2024
PROCEEDING SHEET
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1.
18.09.2024 VJP, J
I.A.No.1 of 2024
Heard learned counsel for the petitioner.
Considering the submissions made, the
petition is allowed dispensing with the filing of
certified copy at present.
I.A.No.2 of 2024
This petition filed by the petitioner/A.2
under Section 397(1) of Cr.P.C. seeking to
suspend the sentence of imprisonment, which is
imposed in C.C.No.963 of 2022 dated
14.10.2022 on the file of the Court of Judicial
Magistrate of I Class-cum-Junior Civil Judge,
Alamuru, East Godavari District, as confirmed in
the judgment dated 08.08.2024 in Crl.A.No.326
of 2022 by the learned Special Judge for Trial of
cases under SC and STs (POA) Act-cum-X
Additional District and Sessions Judge,
Rajamahendravaram, East Godavari District,
pending disposal of the Criminal revision case.
Learned counsel for the petitioner/A.2
submits that the petitioner is found guilty for the
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offence under Section 411 of IPC, wherein he
was sentenced to undergo rigorous
imprisonment for one year and to pay fine of
Rs.1,000/- vide judgment passed in C.C.No.963
of 2022 dated 14.10.2022 on the file of the Court
of Judicial Magistrate of I Class-cum-Junior Civil
Judge, Alamuru, East Godavari District.
The appeal preferred by the petitioner/ A.2
is dismissed confirming the conviction and
sentence passed against him, vide judgment in
Crl.A.No.326 of 2022 by the learned Special
Judge for Trial of cases under SC and STs
(POA) Act-cum-X Additional District and
Sessions Judge, Rajamahendravaram, East
Godavari District.
Heard. Perused the material record.
Learned counsel for the petitioner submits
that the petitioner has merits in the revision,
accordingly prays to suspend the sentence
passed against him and the petitioner is a sole
breadwinner of his family.
The learned Assistant Public Prosecutor
would submit to pass appropriate orders.
Considering the submissions made and on
perusal the material on record, this revision
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requires time for disposal. Hence, this petition is
allowed with the following terms:
The petitioner is directed to surrender
before the Judicial Magistrate of I Class-cum-
Junior Civil Judge, Alamuru, East Godavari
District, and on such surrender the petitioner
shall be enlarged on bail on his executing a
personal bond for Rs.10,000/- (Rupees ten
thousand only) with two sureties for a like sum
each to the satisfaction of the Judicial Magistrate
of I Class-cum-Junior Civil Judge, Alamuru, East
Godavari District.
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VJP, J
Heard.
Admit.
Post the matter after four (04) weeks.
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VJP, J
PGR
