Valika Lakshmaiah, Vizianagaram ... vs P.P., Hyd
2022 Latest Caselaw 9746 AP

    THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND

THE HONOURABLE SRI JUSTICE B. SYAMSUNDER

CRIMINAL APPEAL No.263 OF 2016

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

In the result, the conviction and sentence recorded by the

learned II Additional Sessions Judge, Parvatipuram,

Vizianagaram District vide judgment, dated 20.01.2016, in

Sessions Case No.97 of 2015 against the appellant/accused for

the offence punishable under Section 302 I.P.C. are set aside.

The appellant/accused shall be released forthwith if he is not

required to be detained in any other crime. Fine amount, if any,

paid by the appellant/accused shall be refunded to him.

Accordingly, the Criminal Appeal is allowed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

____________________________ JUSTICE B. SYAMSUNDER

Date: 19.12.2022 Note:-

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

B/O DNB/KKS