Shaik Ameena Bee, vs The State Of Andhrapradesh,
2022 Latest Caselaw 2418 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                 CRIMINAL APPEAL No.279 OF 2021

                          PROCEEDING SHEET

Sl.                                                                    OFFICE
        DATE                        ORDER
No.                                                                     NOTE
05.   06.05.2022 AHSANUDDIN AMANULLAH, J
                       and
                TARLADA RAJASEKHAR RAO, J

                 (Per Hon'ble Mr. Justice Ahsanuddin Amanullah)

                        Heard Mr. V. Roopesh Kumar Reddy,
                learned counsel for the appellant; Mr. S.
                Dushyanth Reddy, learned Additional Public
                Prosecutor, for the State and Mr. Malireddy
                Gowtham,        learned    counsel      for     the
                respondents no.2 to 5.

2. In terms of order dated 04.05.2022, the respondents no.2 to 5, who are accused in Crime No.420 of 2012 of V Town Police Station, Nellore, are also present in Court.

3. The present appeal is directed against the judgment of acquittal dated 17.11.2020 passed by the learned III Additional District and Sessions Judge, Nellore in Sessions Case No.105 of 2015.

4. On 15.09.2021, while admitting the case, the Court had directed the respondents no.2 to 5 to surrender before the trial Court and upon appearance, the trial Court was directed to release them on bail to its satisfaction, pending hearing of the appeal. The respondents no.2 to 5 have complied with the said order and are now on bail.

5. For reasons recorded in the order dated 04.05.2022 the Court wanted to proceed in the matter of finally hearing the appeal.

6. At this stage, learned counsel for the respondents no.2 to 5, submitted that they may be given one opportunity to file an affidavit as to how they shall ensure that the due share of the deceased, who was their step brother and son of the appellant, goes to their side of the family.

7. Having regard to the aforesaid, by way of extraordinary indulgence, the matter be listed on 16.06.2022, when an affidavit shall be filed jointly by all the accused to show their bona fide in the matter. On the next date, the appellant and the respondents no.2 to 5 shall be present in Court.

8. The respondents no.2 to 5 are put to notice that any attempt to intimidate or to threaten the appellant and her two sons in any manner shall be strictly viewed by the Court.

__________________________________ (AHSANUDDIN AMANULLAH, J)

__________________________________ (TARLADA RAJASEKHAR RAO, J) Dsh