ROTTELA NAGASESHU Vs. STATE OF A P

JUDGEMENT

(1.) 1.Heard the learned Counsel for the petitioner and the learned Public Prosecutor.

(2.) This petition under Section 482 Cr.P.C. seeks quashing of the orders dated 18-3-2000 passed by the learned Sessions Judge, Ananthapur under which the learned Sessions Judge remanded the petitioner to judicial custody on the ground of his failure to appear in the Court on a date fixed for hearing the appeal pending before him.

(3.) It appears that the petitioner has been convicted for an offence under Section 307 I.P.C. and has been sentenced to undergo imprisonment for five years and to pay fine of Rs. 300/- in default to undergo Simple Imprisonment for three months. The petitioner filed an appeal against this conviction and sentence in Crl.Appeal 16 of 1999 on the file of the Sessions Judge, Ananthapur. As stated above, when on a date of hearing the petitioner was absent the impugned order directing non-bailable warrant against the petitioner has been issued and in execution of the said warrant has been arrested and later remanded to custody. On the production of the petitioner in execution of non-bailable warrant, the learned Sessions Judge passed the following order: