K. Anjinappa, Ananthapuram Dist. vs P.P., Hyd Ano
2023 Latest Caselaw 1822 AP

Citation : 2023 Latest Caselaw 1822 AP
Judgement Date : 4 April, 2023

Andhra Pradesh High Court - Amravati

K. Anjinappa, Ananthapuram Dist. vs P.P., Hyd Ano on 4 April, 2023

Bench: Cheekati Manavendranath Roy

THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

                Criminal Appeal No.175 of 2016

ADVANCE ORDER:

     Resultantly, the Criminal Appeal is allowed setting aside

the judgment, dated 02.12.2015, of the learned Additional

Sessions Judge, in Criminal Appeal No.10 of 2015 on the file of

the learned Additional Sessions Judge, Hindupur.                The

judgment of conviction and sentence of the trial Court is

restored. The 2nd respondent - accused shall surrender before

the trial Court immediately to serve the sentence imposed

against him and to pay the compensation.

(Detailed Judgment follows..)

________________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY

Date: 04.04.2023.

Download the LatestLaws.com Mobile App