Naikoti Narsimlu And Another, vs The State Of A.P., Rep By Pp.,
2022 Latest Caselaw 5113 Tel

            HON'BLE SRI JUSTICE K.SURENDER

             CRIMINAL APPEAL No.825 of 2010
JUDGMENT:

1. The appellants are convicted for the offence under

Section 324 of IPC and sentenced to undergo three months

rigorous imprisonment vide judgment in SC No.42 of 2009

dated 30.06.2010 passed by the Principal Sessions Judge,

Medak at Sangareddy.

2. The appellants had undergone imprisonment as Under

Trial Prisoners for 46 days from 01.12.2008 to 16.01.2009.

3. Learned counsel for the appellants without into the facts

of the case sought interference of this Court to reduce the

sentence to the period already undergone keeping in view that

the conviction was recorded under Section 324 of IPC and the

incident is of the year 2008.

4. The State has not preferred any appeal against the

sentence of the appellants. Further, the allegation against the

appellants is that they have pelted stones in a quarrel. The

offence is of the year 2008 and 14 years have lapsed since. Further, the appellants have undergone nearly half of the

sentence inflicted by the trial Court, this Court is of the view

that the sentence of imprisonment can be reduced to the

period already undergone by the appellants.

5. Accordingly, the Criminal Appeal is partly allowed

reducing the sentence of imprisonment already undergone by

the appellants.

__________________ K.SURENDER, J Date: 13.10.2022 kvs HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL APPEAL No.825 of 2010

Date: 13.10.2022.

kvs