Putta Satyanarayana vs The State Of Andhra Pradesh
2022 Latest Caselaw 2122 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Crl.A. No.172 of 2022

                   PROCEEDING SHEET


Sl.                                                                    OFFICE
        DATE                             ORDER
No.                                                                     NOTE
1.

28.04.2022 AHSANUDDIN AMANULLAH, J and TARLADA RAJASEKHAR RAO, J

(Per Hon'ble Mr. Justice Ahsanuddin Amanullah)

Crl. A. No.172 of 2022

Heard Mr. T. S. Rayalu, 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 01.04.2022 in Sessions Case No.144 of 2021 passed by the learned Principal Sessions Judge, East Godavari at Rajamahendravaram by which the appellant has been convicted under Section 302 I.P.C. and sentenced to undergo life imprisonment and to pay fine of Rs.2,000/-, and in default, to undergo simple imprisonment for one month.

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

______________________________ (AHSANUDDIN AMANULLAH, J)

_________________________________ (TARLADA RAJASEKHAR RAO, J)

AMD