Smt Dovari Jaya Kumari vs The State Of Ap
2023 Latest Caselaw 5867 AP

Andhra Pradesh High Court - Amravati

Smt Dovari Jaya Kumari vs The State Of Ap on 6 December, 2023

       HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI
               MAIN CASE No.Crl.A.No.913 of 2023

                            PROCEEDING SHEET
Sl.                                                                      OFFICE
        DATE                                ORDER
No.                                                                       NOTE
01.   06.12.2023   KSR,J
                                Crl.A.No.913 of 2023

                           Admit.
                           Notice.
                                                 _____________________
                                                 K SURESH REDDY,J

                                     I.A.No.1 of 2023

                           This application is filed seeking to
                   suspend the judgment passed in Special
                   SC.No.74 of 2017, dated 11.10.2023 by the
                   Special Judge for Trial of Cases under SCs &
                   STs     (POA)     Act,    1989-Cum-X     Additional
                   District Judge Krishana at Machilipatanam,
                   whereby and whereunder, the Trial Court
                   acquitted       the      respondent   Nos.2    and

3/Accused Nos.1 and 2 for the offence punishable under Sections 307, 420 of IPC, under Section 3 (1) (r), Section 3(1)(s) and Section 3 (2)(va) of SCs & STs (POA) Act, 1989. Since, the relief prayed in this application, in the considered view of this court, is misconceived, as the present appeal is filed by the de-facto complainant against

the acquittal.

Accordingly, this application is dismissed.

_____________________ K SURESH REDDY,J RSI/TSNR