Bonthu Venkata Ramana vs The State Of A.P.
2022 Latest Caselaw 833 AP

       HIGH COURT OF ANDHRA PRADESH:: AMARAVATI

             MAIN CASE No: Crl.R.C.No.1390 OF 2008
                        PROCEEDING SHEET
Sl.                                                                      OFFICE
      DATE         ORDER
No                                                                       NOTE.
                   RNT,J
08.   14.02.2022         Heard Sri M.S. Srinivas Iyengar, learned
                   counsel for the petitioner.
                                                                           .

The short point involved is as to whether the appellate court acted illegally in rejecting the petitioner's application for additional evidence at the appellate stage, by the order under challenge. After arguing the matte at length, learned counsel for the petitioner prays and is granted two weeks time to place some judgments on the point as to under what circumstances, the appellate court may permit filing of additional evidence and under what circumstances, it cannot be permitted.

List on 28.02.2022.

________ RNT,J Gk