Cherive Munaswamy, vs The State Rep By Pp.,
2022 Latest Caselaw 8284 AP

                      HIGH COURT OF ANDHRA PRADESH : AMARAVATI

                       Criminal Revision Case No.1222 of 2008

                                  Proceeding Sheet

Sl.   Date                                  Order                                 Office
No.                                                                               Note
17 02.11.2022

AVRB, J

Heard the arguments of Sri J. Theja Saai, learned counsel, representing Sri K. Ramamohan, learned counsel for the petitioner and Sri Jagadeeswara Rao, Y, learned counsel representing the Public Prosecutor.

Learned counsel for the petitioner submitted an argument in alternative to the main argument that in the event of confirming the judgment of the trial court, the court may take into consideration to modify the sentence, as the revision petitioner already put-forth his version before the trial court, that his wife and children are depending on him and as of now, he has to perform the marriages of one son and daughter.

For pronouncement of order, list the matter on 16.11.2022.

_______ AVRB, J bss