Andhra Pradesh High Court - Amravati
Bhukya Chilaka Bai Anr. vs State Of A.P., on 31 October, 2022
THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
AND
THE HON'BLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI
CRIMINAL APPEAL NO.1071 OF 2015
ADVANCE ORDER:
In the result, the Criminal Appeal is allowed. The
conviction and sentence recorded against the
appellants/accused Nos.1 and 2 in the Judgment, dated
21.10.2015, in Sessions Case No.146 of 2014 on the file of the
XIII Additional District & Sessions Judge, Narasaraopet,
Guntur District for the offences punishable under Sections
302, 201 r/w 34 I.P.C., is set- aside and they are acquitted
for the said offences. Consequently, the appellants/accused
Nos.1 and 2 shall be set at liberty forthwith, if they are not
required in any other case or crime. The fine amount, if any,
paid by the appellants/accused Nos.1 and 2 shall be refunded
to them.
(Detailed Judgment follows..)
_______________________________
JUSTICE C. PRAVEEN KUMAR
____________________________________
JUSTICE B.V.L.N. CHAKRAVARTHI
Date: 31.10.2022
Note:
After despatching advance order,
file may be sent to the Chambers
of CPK, J.
B/o. MP.
THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
AND
THE HON'BLE DR. JUSTICE K. MANMADHA RAO
Criminal Appeal No. 661 of 2015
ADVANCE ORDER:
In the result, the Criminal Appeal is allowed. The
conviction under Section 302 IPC is set-aside and the
Appellant/Accused No.1 is convicted under Section 304
Part-II I.P.C. and sentenced to undergo rigorous
imprisonment for a period of seven years. Insofar as
conviction under Section 498A I.P.C., the conviction and
sentence for the said offence are sustained having regard to
the contents of Ex.P2. The period of sentence undergone by
the Appellant/Accused No.1 as remand prisoner shall be
given set off under Section 428 Cr.P.C. Consequently, the
Appellant/Accused No.1 shall be set at liberty forthwith on
completion of seven years imprisonment, if not required in
connection with any other case or crime
(Detailed Judgment follows..)
_______________________________
JUSTICE C. PRAVEEN KUMAR
___________________________________
DR. JUSTICE K. MANMADHA RAO
Date: 04.02.2022
Note:
After despatching advance order, file
may be sent to the Chambers of CPK, J.
B/o. SM.
THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
AND
THE HON'BLE DR. JUSTICE K. MANMADHA RAO
Criminal Appeal No. 87 of 2015
ADVANCE ORDER:
In the result, the Criminal Appeal is allowed. The
conviction and sentence recorded against the
appellant/accused No. 1 in the Judgment, dated 17.11.2014
in Sessions Case No.294 of 2012 on the file of the XIII
Additional District and Sessions Judge, Narasaraopet, for an
offence punishable under Section 302 I.P.C., is set- aside and
he is acquitted for the said offence. Consequently, the
appellant/accused no. 1 shall be set at liberty forthwith, if he
is not required in any other case or crime. The fine amount, if
any, paid by the appellant/accused no.1 shall be refunded to
him. No order as to costs.
(Detailed Judgment follows..)
_______________________________
JUSTICE C. PRAVEEN KUMAR
___________________________________
DR. JUSTICE K. MANMADHA RAO
Date: 01.02.2022
Note:
After despatching advance order, file
may be sent to the Chambers of CPK, J.
B/o. Rns /SM.
THE HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
AND
THE HON'BLE SRI JUSTICE B. KRISHNA MOHAN
Criminal Appeal No. 956 of 2015
ADVANCE ORDER:
In the result, the Criminal Appeal is allowed. The
conviction and sentence recorded against the
appellants/accused No. 1 and 2 in the Judgment, dated
21.09.2015, in Sessions Case No. 474 of 2011 on the file of
the X Additional District and Special Sessions Judge,
Krishna, Machilipatnam, for the offences punishable under
Sections 302 and 201 I.P.C., is set- aside and they are
acquitted for the said offences. Consequently, the
appellants/accused No. 1 and 2 shall be set at liberty
forthwith, if they are not required in any other case or crime.
The fine amount, if any, paid by the appellants/accused No.1
and 2 shall be refunded to them.
(Detailed Judgment follows..)
_______________________________
JUSTICE C. PRAVEEN KUMAR
_______________________________
JUSTICE B. KRISHNA MOHAN
Date: 09.12.2021
Note:
After despatching advance order, file
may be sent to the Chambers of CPK, J.
B/o. SM.
HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
AND
HON'BLE SRI JUSTICE B. KRISHNA MOHAN
CRIMINAL APPEAL NO. 928 of 2015
ADVANCE ORDER:
In the result, the Criminal Appeal is allowed. The
conviction and sentence recorded against the
appellants/accused No. 1 and 2 in the Judgment, dated
06.06.2015, in Sessions Case No. 90 of 2013, on the file of
the X Additional Sessions Judge at Tirupati, for the offences
punishable under Section 302 read with 34 and Sections 380
read with 511 read with 34 I.P.C., are set-aside and they are
acquitted for the said offences. Consequently, the
appellant/accused No. 1 and 2 shall be set at liberty
forthwith, if they are not required in any other case or crime.
(Detailed Judgment follows..)
______________________________
JUSTICE C.PRAVEEN KUMAR
______________________________
JUSTICE B. KRISHNA MOHAN
Date: 09.08.2021
Note : After dispatching advance order, file
may be sent to the chambers of CPK,J.
B/O
SM
HON'BLE SRI JUSTICE C.PRAVEEN KUMAR
AND
HON'BLE SRI JUSTICE B. KRISHNA MOHAN
CRIMINAL APPEAL NO. 463 of 2015
ADVANCE ORDER:
In the result, the Criminal Appeal is allowed. The
conviction and sentence recorded against the
appellant/accused in the Judgment, dated 24.03.2015, in
Sessions Case No. 148 of 2014, on the file of the Additional
District Judge at Kovvur, for the offence punishable under
Section 302, 498-A, 506(2) and 309 I.P.C., are set-aside and
he is acquitted for the said offences. Consequently, the
appellant/accused shall be set at liberty forthwith, if he is not
required in any other case or crime. The fine amount, if any,
paid shall be returned to the appellant after the appeal time is
over.
(Detailed Judgment follows..)
______________________________
JUSTICE C.PRAVEEN KUMAR
______________________________
JUSTICE B. KRISHNA MOHAN
Date : 24.07.2021
Note : After dispatching advance order, file
may be sent to the Court Masters Section.
B/O
MJL
