Proceeding Sheet vs Unknown
2022 Latest Caselaw 811 AP

             HIGH COURT OF ANDHRA PRADESH
                   MAIN CASE: Crl.RC.No.1903 of 2007


                                PROCEEDING SHEET

SL.     DATE                                  ORDER                                 OFFICE
NO.                                                                                  NOTE

05.   11.02.2022   RNT,J
                                       (through virtual mode)

                           Learned counsel for the petitioner is not
                   connected.
                           The      accused/respondent           No.2         was

convicted for the offence punishable under Section 138 of the Negotiable Instruments Act and was sentenced to undergo simple imprisonment for six months and fine of Rs.1,000/-, in default, to undergo S.I for 15 days, in C.C.No.10 of 2003 by the V Metropolitan Magistrate, Vijayawada, by judgment dated 10.03.2005. The Criminal Appeal No.73 of 2005 filed by the accused/respondent No.2 was allowed by the VII Additional District & Sessions Judge (Fast Track Court), Vijayawada, by judgment dated 05.02.2007. Challenging the said judgment of the appellate court, the complainant has filed the present revision.

As per the office report, the notice sent to respondent No.2 has not yet returned.

Let the Court below submit report regarding service on respondent No.2 by the next date.

List on 04.03.2022.

_________ RNT, J Dsr