VAGGU KUMARA SWAMY Vs. S.VENKATA SUBBAIAH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to modify the order, dated 06.11.2019 passed in Crl.M.P.No.1622 of 2019 in Crl.A.No.958 of 2019 by the IV Addl. Metropolitan Sessions Judge, Hyderabad.

(2.) Heard the learned counsel for the petitioneraccused and perused the material on record.

(3.) As seen from the impugned order, it is clear that the learned Sessions Judge, Hyderabad, suspended the sentence of imprisonment and payment of compensation amount and released the petitioner-accused on bail subject to condition the petitioner-accused depositing 20% out of the compensation amount within 60 days.