P.Venkaiah A1, Podalakukr M, 12 ... vs The State Of A.P., Rep By Pp.,
2022 Latest Caselaw 7392 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.:   Crl.A.No.149 of 2013

                             PROCEEDING SHEET

Sl.         DATE
                                           ORDER

No

16. 26.09.2022 MGR, J & TMR, J All the appellants-accused are present in person.

Appellant No.12-Accused No.14 is an aged person and not able to stand in the Court.

Learned counsel for the appellants submits that accused No.14 is not in a position to walk and come to this Court. He undertakes to produce accused No.14 on the date of pronouncement of the judgment and requested to dispense with the future personal appearance of accused No.14.

Having considered the submissions, personal appearance of the appellant No.12-appellant No.14 is dispensed with.

Learned counsel for the appellants seeks adjournment to get ready in the matter stating that it is a triple murder case and several accused are implicated in the case.

Post on 17.10.2022 finally.

___________ MGR, J

___________ TMR, J Vjl