Kalidindi Satya Balarama ... vs State Of Andhra Pradesh
2021 Latest Caselaw 5491 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No: Crl.R.C.No.760 of 2021

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE.

03. 24.12.2021 DR,J

I.A.No.02 of 2021 Heard.

The sentence of imprisonment imposed against the petitioner/accused in the judgment dated 19.9.2016 in C.C.No.120/2016 (old C.C.No.600/2015) on the file of the Junior Civil Judge, Jangareddigudem which was confirmed in Crl.A.No.392/2016 on the file of the IX Additional Sessions Judge, Kovvur, West Godavari District dated 02.11.2021, alone is suspended pending the revision.

_______ DR, J RD