Citation : 2022 Latest Caselaw 9877 AP
Judgement Date : 27 December, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.Crl.R.C.No.676 of 2009
PROCEEDING SHEET
Sl. DATE ORDER OFFICE No. NOTE
4) 27.12.2022 AVRB, J
Petitioner is not getting ready, having challenged the Judgment of the II Additional District and Sessions Judge, Chittoor at Madanapalle in Crl.A.No.131 of 2008, whereunder the II Additional District and Sessions Judge dismissed the appeal by confirming the conviction and sentence imposed against the petitioner under the provisions of NI Act. Later the petitioner got suspended the sentence of imprisonment.
As the petitioner is not getting ready, list it on 24.01.2023 under the caption of "dismissal".
________ AVRB,J sj
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