D.Balakrishnama Naidu, vs State Of A.P., Rep By Pp And 2 ...
2022 Latest Caselaw 191 AP

        THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

            CRIMINAL REVISION CASE No.102 OF 2008
JUDGMENT:

Heard Smt Bharat Lakshmi, learned counsel for the

petitioner through virtual mode. She submits that this revision

was filed by the defacto-complainant challenging the appellate

judgment dated 20.11.2007, passed by the VI Additional District

Judge, (Fast Track Court), Tirupati in Crl. A.No.7 of 2006

(S. Janardhan Naidu and another vs. State) whereby the appeal

filed by the appellants therein the respondents 2 and 3 herein was

allowed setting aside their conviction and sentence passed by the

Court of the Principal Assistant Sessions Judge, Tirupati on

16.01.2006 in S.C.No.176 of 2004. The said appellants were

acquitted and fine imposed upon them, if paid, was ordered to be

refunded.

Learned counsel for the petitioner submits that the defacto-

complainant has died about two years back and his legal

representatives are not interested in prosecuting the revision any

further which may be dismissed.

In view of the above statement made by the learned counsel

for the petitioner, the revision is dismissed.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

________________________ RAVI NATH TILHARI, J Date.17.01.2022.

Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CRIMINAL REVISION CASE No.102 OF 2008

Date:17.01.2022

Gk