TURAKA VENKATA RAMANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is a Sub-Inspector of Police in the State of Andhra Pradesh. He has been convicted and sentenced for the offences punishable under Ss. 323, 341, 504 and 506(i) of the Indian Penal Code read with Sec. 2(d) of Protection of Human Rights Act and Sec. 235(2) of the Code of Criminal Procedure.

(2.) His appeal is pending before the High Court where sentence has been suspended. His prayer for stay of conviction, however, has been rejected. Now, the petitioner seeks stay on conviction, from this Court.

(3.) Heard learned senior counsel for the petitioner. Seeing the entire facts and circumstances of the case, we are not inclined to interfere with the impugned order.