Gemmala Pydiraju vs The State Of Ap.
2022 Latest Caselaw 9773 AP

  THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SRI JUSTICE B.V.L.N.CHAKRAVARTHI

CRIMINAL APPEAL No.550 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 at Parvatipuram, vide

judgment, dated 13.04.2016, in Sessions Case No.108 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.V.L.N.CHAKRAVARTHI Date: 20.12.2022 Note:-

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

B/O AMD/ASR