Unknown vs The Hon'Ble Sri Justice K. Suresh ...
2022 Latest Caselaw 1468 AP

           THE HON'BLE SRI JUSTICE K. SURESH REDDY

             CRIMINAL REVISION CASE No.1071 of 2008

ORDER:

Questioning the judgment of acquittal passed by the learned

Principal Sessions Judge, Kurnool, FAC I Additional Sessions Judge,

Kurnool, in S.C.No.160 of 2005, dated 19.09.2007, the

petitioner/defacto-complainant filed the present criminal revision case.

2. When the present revision case is taken up for hearing, it is

brought to the notice of this Court by the learned counsel for

respondents 2 to 4/ Accused 1 to 3 that the State has already preferred

an appeal before the combined High Court against the Judgment in

S.C.No.160 of 2005 and the same was numbered as Crl.Appeal No.959 of

2008. After hearing, the combined High Court dismissed the said appeal

vide Judgment, dated 22.07.2008. As such, the cause in the revision

case does not survive and has become infructuous.

3. Recording the said submission, the Criminal Revision Case

is dismissed as infructuous.

As a sequel, Miscellaneous Petitions pending, if any, shall stand

disposed of as infructuous.

_______________________ K. SURESH REDDY, J

24th March,2022.

RPD.

THE HON'BLE SRI JUSTICE K. SURESH REDDY

CRIMINAL REVISION CASE No.1071 of 2008

Dated : 24-03-2022

RPD