Godela Siva vs The State Of A.P.,
2022 Latest Caselaw 8992 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.Crl.A.No.1170 of 2010

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

4) 24.11.2022 AVRB, J

When the counsel for the appellant is ready, it is found that the appellant is A1 and the judgment of the trial Court reveals that A1 as well as A2 were convicted under Section 411 IPC. There is no information as to whether A2 also filed an appeal. If any appeal is filed by A2 that should also be heard along with this appeal to avoid conflict of judgments.

Sri Y.Jagadeeswara Rao, learned counsel, representing, learned Public Prosecutor, seeks time.

In the meantime, the Registry is directed to verify and to place the information as to whether any appeal is filed by A2 and if it is filed that should be listed along with this appeal. If it is disposed already, necessary information should be placed on record.

List it on 16.12.2022".

________ AVRB,J sj