Maram Sarojini vs The State Of Andhra Pradesh
2023 Latest Caselaw 6052 AP

Andhra Pradesh High Court - Amravati

Maram Sarojini vs The State Of Andhra Pradesh on 13 December, 2023

Author: K Suresh Reddy

Bench: K Suresh Reddy

HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI MAIN CASE No.Crl.A.No.448 of 2023

PROCEEDING SHEET Sl. OFFICE DATE ORDER No. NOTE

04. 13.12.2023 KSR,J

As seen from the record, questioning the judgment of acquittal passed under Section 302 Cr.P.C., the Victim/de-facto complainant filed the present Appeal under Section 372 Cr.P.C., Hence, post this Criminal Appeal before the appropriate Division Bench having provision to hear the matter.

_____________________ K SURESH REDDY,J RSI/TSNR