Kanakamedala Veera Vara Prasada ... vs State Of Ap., And Another
2023 Latest Caselaw 1177 AP

         THE HON'BLE Ms. JUSTICE B.S.BHANUMATHI


                Criminal Revision Case No.702 of 2018

ORDER:

This revision is preferred aggrieved by the judgment, dated

08.03.2018, passed in Criminal Appeal No.281 of 2016 on the file of

the Court of XIII Additional District & Sessions Judge, Fast Track

Court, Krishna, at Vijayawada, whereby, the said appeal was

dismissed confirming the judgment, dated 30.08.2016, in C.C.No.17

of 2013 on the file of the Court of VI Additional Chief Metropolitan

Magistrate, Vijayawada.

2. When the revision is taken up, Sri P.A. Seshu, learned counsel

for the petitioner is present and submitted that he has already given

up vakalat and handed over the file to the revision petitioner when

he was alive but the same seems to have not been presented to the

Court.

3. Ms. Vallabhaneni Shanti Sree, learned counsel represented

that a memo, dated 22.07.2022, had been submitted reporting

death of the sole revision petitioner/accused on 07.01.2020 and a

copy of the death certificate was also enclosed to the said memo.

4. The Criminal Revision Case is closed as no steps have been

taken so far.

BSB, J Crl. R C No.702_2018

Pending miscellaneous petitions, if any, shall stand closed.

_________________ B.S.BHANUMATHI, J 28.02.2023 RAR