State Of Ap And 3 Others vs Kommana Naga Jyothi And Another
2022 Latest Caselaw 8287 AP

                   HIGH COURT OF ANDHRA PRADESH

     MAIN CASE No.: S.A.No.1291 of 2018

                            PROCEEDING SHEET

S.
No     DATE                               ORDER


5.   02.11.2022 Dr.VRKS,J

                      Learned counsel on both sides are in
                attendance.
                      This matter has been heard now in
                continuation    at    the    stage    of     admission.
                Considering the submissions made and the
                material on record, the following substantial
                questions of law are framed.
                   1.

Whether the Courts below by ignoring principles of burden of proof and in violation of Sections 101 to 104 of Indian Evidence Act wrongly placed burden on the defendants and thereby reached to illegal conclusions?

2. Whether the Courts below failed to consider the true purport of Exs.B1 and B2 and thus rendered perverse judgments?

For final hearing of arguments in the second appeal, list the matter on 07.12.2022.

___________ Dr.VRKS,J

KGR