G.M.Srinivasulu, Chittoor Dt., vs The State Of Ap., Rep Pp.,
2022 Latest Caselaw 9171 AP

  THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SRI JUSTICE B.V.L.N.CHAKRAVARTHI

CRIMINAL APPEAL No.1036 OF 2015

ADVANCE ORDER: (Per Hon'ble Sri Justice C.Praveen Kumar)

In the result, the conviction and sentence recorded by the

learned VIII Additional District and Sessions Judge, Chittoor,

Chittoor District vide judgment, dated 05.10.2015, in Sessions

Case No.285 of 2014 against the appellant/accused for the

offences punishable under Sections 376, 377, 302 and 201

I.P.C. are set aside. The appellant/accused shall be released

forthwith if he is not required to be detained in any other crime.

Fine amount, if any, paid by the appellant/accused shall be

refunded to him.

Accordingly, the Criminal Appeal is allowed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

____________________________________ JUSTICE B.V.L.N.CHAKRAVARTHI

Date: 28.11.2022 Note:-

After dispatching the advance order, please send the bundle to the Court Masters' Section.

B/O AMD