Kunchala Sasi Krishna vs The State Of Andhra Pradesh,
2022 Latest Caselaw 2490 AP

                HIGH COURT OF ANDHRA PRADESH : AMARAVATI

     MAIN CASE: R.T.No.1 of 2022 and Crl.A.No.190 of 2022


                               PROCEEDINGS SHEET

Sl.      DATE                                  ORDER                                     OFFICE
                                                                                          NOTE
No.
01     19.05.2022

Dr. KMR,J & TRR, J

The Special Sessions Judge-cum-IV Additional District and

Sessions Judge, Guntur, has passed death sentence against the

accused in Sessions Case No.85/S/2021, dated 29.04.202 and the

same was sent to this Court for confirmation, vide R.T.No.1 of

2022.

The accused also filed Criminal Appeal No.190 of 2022

against the above said Judgment dated 29.04.2022 in Sessions

Case No.85/S/2021.

As per proviso to Section 368 Cr.P.C., since the accused

has filed an appeal, till disposal of the said appeal, confirmation

order has to be deferred.

Accordingly, as the appeal filed by the accused is pending

before this Court, the confirmation order is deferred till disposal

of the appeal filed by the accused.

In view of the orders passed in R.T.No.1 of 2022, I.A.No.1

of 2022 filed in Crl.A.No.190 of 2022 shall stand dismissed.

Post after Summer Vacation, 2022.

__________ Dr. KMR,J

__________ TRR,J

HS Sl. DATE ORDER OFFICE NOTE No.

Sl. DATE ORDER OFFICE NOTE No.