Uppal Ankambotlu Bujji, Krishna ... vs P.P., Hyd
2021 Latest Caselaw 3338 AP

      THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

CRIMINAL APPEAL No.865 OF 2014

ADVANCE ORDER: (Per Hon'ble Sri Justice C.Praveen Kumar)

In the result, the conviction and sentence recorded by the learned IX Additional District and Sessions Judge, (F.T.C.), Krishna, Machilipatnam vide judgment, dated 15.07.2014, in Sessions Case No.28 of 2010 against the appellants/A-1 and A-2 for the offences punishable under Sections 302 & 450 I.P.C are set aside. The appellants/A-1 and A-2 shall be released forthwith if they are not required to be detained in any other crime. Fine amount, if any, paid by the appellants/A-1 and A-2 shall be refunded to them.

Accordingly, the Criminal Appeal is allowed.

(Detailed judgment follows.....)

_______________________________ JUSTICE C.PRAVEEN KUMAR

_______________________________ JUSTICE B. KRISHNA MOHAN Date: 02.09.2021 EPS

Note:-

After dispatching the advance order, please send the bundle to the Court Masters' Section.

B/O.

EPS