Shaik Alli vs The State Of Andhra Pradesh
2022 Latest Caselaw 2008 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Crl. A. No.160 of 2022

                   PROCEEDING SHEET


Sl.                                                                         OFFICE
        DATE                              ORDER
No.                                                                          NOTE
1.

25.04.2022 AHSANUDDIN AMANULLAH, J and TARLADA RAJASEKHAR RAO, J

(Per Hon'ble Mr. Justice Ahsanuddin Amanullah)

Crl. A. No.160 of 2022

Heard Mr. S. Murali Mohan, learned counsel for the appellant, and Mr. S. Dushyanth Reddy, learned Additional Public Prosecutor for the State.

2. The appeal is directed against the judgment dated 04.03.2022 in Sessions Case No.92 of 2021 passed by the learned VIII Additional District and Sessions Judge - cum - Special Court for Trial of Offences against Women, Nellore by which the appellant has been convicted under Section 302 I.P.C. and sentenced to undergo rigorous imprisonment for life and pay fine of Rs.500/-, and in default, to undergo simple imprisonment for three months.

3. Having heard the learned counsel for the parties, the matter is admitted for hearing.

______________________________ (AHSANUDDIN AMANULLAH, J)

_________________________________ (TARLADA RAJASEKHAR RAO, J)

AMD