Vangipuram Pitchi Raju Raju ... vs The State Of A.P.
2022 Latest Caselaw 7824 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.:   Crl.A.No.569 of 2013

                          PROCEEDING SHEET

Sl.         DATE
                                         ORDER

No

07. 13.10.2022 MGR, J & TMR, J Both the appellants-A7 & A9 appeared in person. Sri O. Kailashnath Reddy, learned counsel appearing for Sri C. Sharan Reddy, learned counsel for the appellants- A7 & A9, submits that against the judgment impugned in this appeal, Accused Nos.1,2,3 & 5, who were convicted and sentenced to suffer rigorous imprisonment for fourteen years and ten years, filed another Crl.A.No.529 of 2013, and the same came up before learned Single Judge, and as the appellants herein were convicted and sentenced to life imprisonment, the present appeal is listed before Division Bench. He further submits that to avoid conflicting judgments, both the appeals may be heard together.

Registry is directed to list both the Criminal Appeals together after obtaining necessary orders from the Hon'ble The Chief Justice.

___________ MGR, J

___________ TMR, J Vjl