CRLRC/1890/2011
2022 Latest Caselaw 1248 AP

HIGH COURT OF ANDHRA PRADESH::AMARAVATI MAIN CASE No: CRL.R.C.1890 OF 2011 PROCEEDINGS SHEET Sl. OFFICE NOTE

No.

       DATE                                        ORDER
2.    10.03.2022   KSR,J

                                            I.A.NO.1 OF 2022

Originally, A-2 and A-3 were convicted by the learned

Judicial First Class Magistrate, Anaparthy in C.C.No.110 of

2009 by judgment, dated 12-11-2010 under Section.392 IPC.

Questioning the said conviction and sentence, A-1 filed

Crl.A.No.78 of 2011 on the file of the Court of V Additional

District and sessions Judge, Rajahmundry, which was

subsequently transferred to Family Court-cum-IX Additional

District Judge, Rajahmundry. Sofar as A-2 and A-3 are

concerned, they filed Crl.A.No.8 of 2011 on the file of VI

Additional Sessions Judge(FTC), Rajajhmundry. The appeal

filed by A-2 and A-3 was disposed of by judgment dated 26-

07-2011 against which A-2 and A-3 filed the present

Crl.R.C.No.1890 of 2011. The original records in C.C.No.110 of

2009 were sent to this court by the court of Judicial First Class

Magistrate, Anaparthy. As such, the learned Judge, Family

Court-cum-IX Additional District Judge, Rajahmundry is not

able to dispose of Crl.A.No.78 of 2011 for want of trial court

records. As such, he addressed a letter to the Registry, which

was numbered as I.A.No.1 of 2022.

In view of the facts and circumstances, as the

Crl.R.C.No.1890 of 2011 is not yet posted for 'final hearing',

Registry is directed to transmit the entire original records in

C.C.No.110 of 2009 to the Court of Judge, Family Court-cum-

IX Additional District Judge, Rajahmundry forthwith. The

learned Judge, Family Court-cum-IX Additional District Judge, Sl. OFFICE NOTE

No.

DATE ORDER

Rajahmundry is directed to dispose of Crl.A.No.78 of 2011 as

expeditiously as possible. After disposal of the Appeal, the

learned IX Additional District Judge, Rajahmundry is directed

to send the record to this court.

Accordingly, with the above direction, I.A.No.1 of 2022 is

disposed of.

_________________ K.SURESH REDDY,J

TSNR