Proceeding Sheet vs Unknown
2022 Latest Caselaw 796 AP

             HIGH COURT OF ANDHRA PRADESH
                   MAIN CASE: Crl.RC.No.1672 of 2007


                               PROCEEDING SHEET

SL.     DATE                              ORDER                             OFFICE
NO.                                                                          NOTE

09.   11.02.2022   RNT,J
                                    (through virtual mode)

                            No representation from the petitioner's
                   side.      Previously also, viz., on 03.09.2020,
                   06.11.2020, 23.12.2020, 02.09.2021, 04.09.2021,
                   28.09.2021, 15.12.2021 and 03.01.2022 there
                   was no representation.
                            The    accused/respondent        No.2     was

convicted for the offences punishable under Sections 376 and 417 IPC and sentenced to undergo R.I for a period of seven years and to pay a fine of Rs.100/- I.D.S.I for 30 days for the offence under Section 376 IPC, and was further sentenced to undergo S.I for a period of six months and to pay a fine of Rs.100/- I.D.S.I for 15 days, both the sentences shall run concurrently, in S.C.No.142 of 2005 by the II Addl. Asst. Sessions Judge, Fast Track Court, Guntur, vide judgment dated 10.04.2006. The Criminal Appeal No.173 of 2006 filed by the accused/respondent No.2 was allowed by setting aside the judgment of the trial Court, vide judgment dated 04.10.2007. Against the said judgment, the present revision was filed by the de facto complainant.

Notice was sent to respondent No.2, and as per the office report, "notice sent not yet returned".

Notice was sent to respondent No.2 through the Court of II Addl. Asst. Sessions

SL. DATE ORDER OFFICE NO. NOTE Judge (FTC), Guntur on 31.01.2008.

Let the Court concerned submit report regarding service on respondent No.2.

Considering the gravity of the charge and as on previous dates mentioned above there was no representation, let the A.P.High Court Legal Services Authority appoint a counsel from its list to argue the matter on behalf of the petitioner.

List on 04.03.2022.

_________ RNT, J Dsr