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Rudra Mahesh Ayyappa vs The State Of Andhra Pradesh
2022 Latest Caselaw 2010 AP

Citation : 2022 Latest Caselaw 2010 AP
Judgement Date : 25 April, 2022

Andhra Pradesh High Court - Amravati
Rudra Mahesh Ayyappa vs The State Of Andhra Pradesh on 25 April, 2022
      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Crl. A. No.110 of 2022

                   PROCEEDING SHEET


Sl.                                                                    OFFICE
        DATE                             ORDER
No.                                                                     NOTE
3.    25.04.2022 AHSANUDDIN AMANULLAH, J
                      and
                 TARLADA RAJASEKHAR RAO, J

                 (Per Hon'ble Mr. Justice Ahsanuddin Amanullah)

                               Crl. A. No.110 of 2022

                         Heard Mr. D. Purna Chandra Reddy,
                 learned counsel for the appellant/A-3, and
                 Mr. S. Dushyanth Reddy, learned Additional
                 Public Prosecutor for the State.
                         2. The appeal is directed against the
                 judgment dated 02.03.2022 in Sessions Case
                 No.280 of 2019 passed by the learned Principal
                 Sessions Judge, Nellore by which the appellant
                 has been convicted under Section 302 read with
                 34 I.P.C. and sentenced to undergo rigorous
                 imprisonment for life and to pay fine of Rs.100/-,
                 and in default, to undergo simple imprisonment
                 for fifteen days.
                         3. Having heard the learned counsel for the
                 parties, the matter is admitted for hearing.


                                     I.A. No.1 of 2022

                         4. The present Interlocutory Application
                 has been filed seeking suspension of sentence
                 and grant of bail to the applicant/appellant
                 pending disposal of the appeal.
                         5. Learned Additional Public Prosecutor
                 prays for time to file counter-affidavit.
               2




      6. In view thereof, the matter be listed on
14.06.2022

.

______________________________ (AHSANUDDIN AMANULLAH, J)

_________________________________ (TARLADA RAJASEKHAR RAO, J)

AMD

 
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