B M VALLI Vs. GOV OF AP

JUDGEMENT

(1.) Heard Sri N.V.R.Amarnath, learned counsel for the petitioner and learned Assistant Government Pleader representing learned Government Pleader for Services-III.

(2.) The petitioner was a Secondary Grade Teacher in M.P.P.S. Neelavaram, Duvvur Mandal. He was an accused in C.C.No. 240 of 2013 and C.C.No. 241 of 2013 on the file the Court of the Judicial First Class Magistrate, Badvel. He was convicted in C.C.No. 240 of 2013 and sentenced to undergo imprisonment for an offence under Section 498-A IPC. It appears that the petitioner was placed under suspension and later he was dismissed from service on account of his conviction and consequent imprisonment.

(3.) Later on, the petitioner preferred Crl.A.No. 34 of 2018 on the file of the Court of the learned Judge, Family Court, Kadapa, and by judgment dated 06.05.2019, the conviction and sentence so imposed against him were set aside.