Koti Chinna Bulliyya vs The State Of A.P., And 3 Others
2022 Latest Caselaw 437 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

          CRIMINAL REVISION CASE No.1194 of 2008

JUDGMENT:

Sri Srinivas Challa, learned counsel, representing Sri K.B.Ramanna

Dora, learned counsel for the petitioner/revisionist submits that this

revision was filed challenging the judgment in S.C.No.236 of 2007, dated

26.05.2008, passed by the learned Assistant Sessions Judge, Peddapuram,

East Godavari District, by which the accused Nos.1 to 3/present

respondents Nos.1 to 3 respectively were acquitted for the offence

punishable under Sections 498-A and 306 IPC.

2. He further submits that the petitioner/de facto complainant has

died during the pendency of the revision and the legal representatives are

not contacting to pursue the matter any further, consequently, the

revision may be dismissed as abated.

3. In view of the aforesaid statement, this revision is dismissed as

abated.

Pending miscellaneous petitions, if any, shall stand closed in

consequence.

_______________________ RAVI NATH TILHARI,J Date: 28.01.2022 Dsr