It Is Represented By Sri D.Kodanda ... vs Unknown
2022 Latest Caselaw 32 AP

              HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.A.No.824 of 2016

                                          PROCEEDING SHEET

Sl.                                                                                     OFFICE
                                                        ORDER

No           DATE                                                                        NOTE

07.      04.01.2022        CPK, J & Dr. KMR, J

                                                 I.A.No.1 of 2021

Since the conviction is for the offences punishable under Sections 302 and 379 I.P.C. and having regard to the submissions made by learned Public Prosecutor that it is a case of murder for gain, we feel that the judgment in Batchu Rangarao & others v. State of A.P.1 may not apply to the case on hand.

Hence, I.A.No.1 of 2021 is dismissed.

Crl.A.No.824 of 2016 It is represented by Sri D.Kodanda Rami Reddy, learned counsel representing Sri T.S.Anirudh Reddy, learned counsel for the appellant, that booklet is ready.

Hence, Registry to list the appeal for hearing on 18.01.2022 in seriatum.

________________ CPK, J

________________ Dr. KMR, J Ivd

2016 (3) ALT (Crl.) 505 (DB) (A.P).