N. Appala Raju, Visakhapatnam vs P.P., Hyd
2022 Latest Caselaw 9618 AP

HIGH COURT OF ANDHRA PRADESH : AMARAVATI MAIN CASE: Crl.A.No.327 of 2016

PROCEEDINGS SHEET Sl. DATE ORDER OFFICE No. NOTE

(Through physical mode)

11. 14.12.2022 Perusal of the impugned judgment of conviction and sentence would reveal that the learned trial Judge has imposed sentence of rigorous imprisonment for a period of 10 years for committing the offence under Section 302 IPC. Section 302 IPC provides punishment with death or imprisonment for life and fine. Imprisonment for certain period less than life imprisonment is not provided in the statute under Section 302 IPC.

Registrar (Vigilance) is directed to place the matter on administrative side.

Post this case for final hearing in the next week. Record of the trial Court be made available on the next date.

PRASHANT KUMAR MISHRA, CJ NINALA JAYASURYA, J Nn