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When The Matter Is Taken Up For ... vs Unknown
2021 Latest Caselaw 4602 AP

Citation : 2021 Latest Caselaw 4602 AP
Judgement Date : 12 November, 2021

Andhra Pradesh High Court - Amravati

When The Matter Is Taken Up For ... vs Unknown on 12 November, 2021

     THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR


            CRIMINAL APPEAL No.1314 of 2009


JUDGMENT :

When the matter is taken up for hearing,

Sri V.R. Avula, learned counsel for the appellant submits that

the appellant herein died. Learned Public Prosecutor was

asked to verify the same. The information received from the

Station House Officer, Patamata Police Station is to the effect

that the convict by name Goaddalla Venkateswera Rao, S/o.

Baburao, died about four (4) years back, as per the

information furnished by his relatives.

2. Having regard to the above, the Criminal Appeal is

dismissed as abated. Consequently, miscellaneous petitions,

if any, pending shall stand closed.

_______________________________ JUSTICE C. PRAVEEN KUMAR

Date:12.11.2021

THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR

CRIMINAL APPEAL NO.1314 OF 2009

DATE:12.11.2021

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