Sunkaragalla Pedda Pullaiah, ... vs The State Of Ap., Rep Pp.,
2022 Latest Caselaw 9838 AP

  THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

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

CRIMINAL APPEAL No.331 OF 2016

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

In the result, the conviction and sentence recorded by the

learned VI Additional Sessions Judge, Anantapuramu at Gooty

vide judgment, dated 13.10.2015, in Sessions Case No.154 of

2014 against the appellant/accused for the offences punishable

under Sections 302 and 392 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. M.Os.1

to 4 shall be returned to P.W.2 as per law.

Accordingly, the Criminal Appeal is allowed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

____________________________________ JUSTICE B.V.L.N.CHAKRAVARTHI

Date: 22.12.2022 Note:-

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

B/O AMD/ASR