Ganesh Krishna Or Doraswamy ... vs The State Of A.P
2021 Latest Caselaw 2540 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A.No.2436 of 2018

                             PROCEEDING SHEET

Sl.
                                           ORDER

No      DATE
                                                                               Transferr
2.    22.7.2021   CPK, J & BKM, J                                              -ed to I/O
                                                                               folder
                                                                               before
                                     I.A.No.1 of 2021                          correction

                          Though     the    petitioner/appellant        was         AMD

                  convicted    for   the   offence   punishable      under

Section 6 of Protection of Children from Sexual Offences Act, 2012 and sentenced to undergo rigorous imprisonment for a period of 14 years, the matter was listed before a Division Bench and by an order, dated 4.9.2018, the appeal was admitted and the Court rejected the bail application.

A reading of Rule 154 of the Criminal Rules of Practice shows that every appeal from the judgment of a Criminal Court in which sentence of death or imprisonment for life has been passed on the appellant shall be heard by a Bench of two Judges.

When the same is pointed out, Sri Koka Srinivasa Kumar, learned counsel for the petitioner/appellant, sought time to verify the same.

Post on 26.7.2021.

___________ CPK, J

___________ BKM, J AMD