Gedela Saradha vs Gedela Rajkumar,
2022 Latest Caselaw 2550 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.R.C.No.297 of 2022

                             PROCEEDING SHEET

Sl.No
                                        ORDER

DATE

2. 15.6.2022 SRS, J

Crl.R.C.No.297 of 2022

This Criminal Revision Case is filed against the judgment dated 06.12.2021 in Criminal Appeal No.13 of 2020 on the file of the learned II Additional District & Sessions Judge for Trial of Offences against Women, Srikakulam confirming the judgment dated 16.12.2019 in Calendar Case No.42 of 2011 on the file of the learned Judicial Magistrate of First Class, Ponduru.

Respondent Nos.1 and 2 herein, who have been arrayed as A-1 and A-3, were acquitted by the learned Magistrate and the same was confirmed in the appeal.

Learned counsel for the petitioner would submit that pending appeal, the Advocate could not turn up and the appellate Court decided the matter in the absence of any assistance by the Advocate appearing for the appellant.

Admit.

___________ SRS, J AMD