Chava Rambabu vs The State Of A.P.
2022 Latest Caselaw 9431 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.R.C.No.1626 of 2008

                           PROCEEDING SHEET

Sl.No
                                            ORDER

DATE

5. 07.12.2022 AVRB, J

Notice sent to the revision petitioner is served according to the information placed by the Registry.

None appeared for the petitioner. As this Revision is against the judgment of the appellate Court, confirming the conviction against the petitioner before the Court below, Registrar (Judicial) is directed to address a letter to A.P. State Legal Services authority to nominate one advocate under the State Brief on behalf of the petitioner for the purpose of disposal of this Revision case.

List the matter on 29.12.2022.

___________ AVRB, J AG