VANARNA SUBRAHMANYAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Ss. 389(1) of the Code of Criminal Procedure, 1973 seeking release of the petitioner / Appellant No.9 on bail for a period of 10 (ten) days i.e., from 21/5/2021 to 31/5/2021 to perform obsequies of his wife, who died on 13/5/2021.

(2.) Heard learned counsel for the petitioner as well as the learned Additional Public Prosecutor.

(3.) The petitioner along with other eight accused were tried by the learned IV Additional District & Sessions Judge, Nellore for the offences under Ss. 147, 148, 341, 324, 326, 302 r/w 149 IPC and after elaborate trial, the learned Judge convicted them by its Judgment dtd. 19/9/2014 and sentenced to undergo imprisonment for life for the offence under sec. 302 r/w 149 of IPC, apart from other offences. Immediately, the petitioner was taken into custody. Presently, the petitioner is in Central Prison, Nellore, undergoing imprisonment.