Pasila Prasad, Visakhapatnam Dt. vs State Of A.P., Rep. By P.P., Hyd
2021 Latest Caselaw 5596 AP

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             THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
                                AND
             THE HON'BLE DR. JUSTICE K. MANMADHA RAO

                   CRIMINAL APPEAL No.1340 of 2014
ADVANCE ORDER:


      In the result, the Criminal Appeal is allowed partly.                 The

conviction and sentence recorded against the appellant/ Accused in

the Judgment, dated 22.09.2014, in Sessions Case No. 80 of 2013 on

the   file    of   the   X   Additional       District   and   Sessions   Judge,

Visakhapatnam at Anakapalle, for the offences punishable under

Section 302 of Indian Penal Code is set aside and the appellant is

convicted under Section 304 Part-II of Indian Penal Code and

sentenced him to undergo rigorous imprisonment for a period of seven

years. The period undergone by the accused as remand prisoner shall

be given set off under Section 428 of Cr.P.C. Consequently, the

appellant/ accused shall be set at liberty forthwith on completion of

seven years imprisonment, if not required in connection with any

other case or crime.


      (Detailed Judgment follows...)




                                      ____________________________________
                                          JUSTICE C. PRAVEEN KUMAR



                                      ____________________________________
                                       DR. JUSTICE K. MANMADHA RAO
Dated 30.12.2021

Note: After dispatching advance order, file
May be sent to the Chambers of CPK,J.

B/o SM/KK

IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

THE HON'BLE Mr.JUSTICE AHSANUDDIN AMANULLAH AND THE HON'BLE Mr.JUSTICE B.KRISHNA MOHAN

WRIT PETITION No.28030 of 2021 Date: 01.12.2021

KK