Lakkappagari Siddappa 3 Others vs The State Of Andhra Pradesh
2022 Latest Caselaw 8325 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.Crl.A.No.197 of 2010

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

9) 03.11.2022 AVRB, J

No representation for the appellants. As verified from the proceedings, the matter is being listed from time to time and somehow or the other, the appellants are not getting ready in spite of the fact that this appeal is of the year, 2010 against the judgment, dated 04.02.2010 in Sessions Case No.450 of 2008. Having filed the appeal, the appellants got suspended the sentence of imprisonment on 05.02.2010.

Having regard to the above, the appeal is directed to be listed on 30.11.2022 with an observation that if the learned counsel for the appellants is not coming forward to argue the appeal, the Court will be constrained to take appropriate steps either to get disposal of appeal by appointing amicus curiae to defend the appellants or by securing the appellants through coercive process so as to dispose of the appeal.

________ AVRB,J PGR