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P.Rami Reddy, vs B.Venkaiah Died
2022 Latest Caselaw 8313 AP

Citation : 2022 Latest Caselaw 8313 AP
Judgement Date : 3 November, 2022

Andhra Pradesh High Court - Amravati

P.Rami Reddy, vs B.Venkaiah Died on 3 November, 2022

     THE HONOURABLE SRI JUSTICE A.V.RAVINDRA BABU

CRIMINAL APPEAL No.64 OF 2008

JUDGMENT:-

Sri Sriram, learned counsel representing Sri Harinath

Reddy Soma, learned counsel for the appellant, represented that

the legal heirs of the appellant are not willing to come on record

as such, the appeal may be abated.

2. This is an appeal against the judgment of the trial Court

acquitting the accused. The appellant is the complainant before

the Court below and on account of his death, his legal

representatives are not willing to come on record to prosecute

the case. Under these circumstances, the Criminal Appeal is

dismissed as abated.

Miscellaneous petitions pending, if any, in this Criminal

Appeal shall stand closed.

________________________________ JUSTICE A.V.RAVINDRA BABU Date : 03.11.2022 AMD

THE HONOURABLE SRI JUSTICE A.V.RAVINDRA BABU

CRIMINAL APPEAL No.64 OF 2008

Date : 03.11.2022

AMD

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