Suddarasi Polaiah, Spsr Nellore ... vs The State Of Ap., Rep Pp.,
2022 Latest Caselaw 9384 AP

  THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR
                     AND
THE HONOURABLE SRI JUSTICE B.V.L.N.CHAKRAVARTHI

               CRIMINAL APPEAL No.1227 OF 2015


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

        In the result, the conviction and sentence recorded by the

learned VII Additional District and Sessions Judge, Sri Potti

Sriramulu Nellore District at Gudur, vide judgment, dated

16.10.2015

, in Sessions Case No.316 of 2012 against appellant

No.1/A-1 for the offence punishable under Section 302 I.P.C.

and against appellant Nos.2 to 4/A-2 to A-4 for the offence

punishable under Section 302 read with 34 I.P.C. are set aside.

The appellants/A-1 to A-4 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 to A-4 shall be refunded to

them.

Accordingly, the Criminal Appeal is allowed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

____________________________________ JUSTICE B.V.L.N.CHAKRAVARTHI Date: 06.12.2022 Note:-

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

B/O AMD