T. Pandurangadu Pandu Pandu, W.G. ... vs P.P., Hyd
2023 Latest Caselaw 632 AP

   THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

CRIMINAL APPEAL No.56 OF 2016

ADVANCE ORDER: (Per Hon'ble Sri Justice C.Praveen Kumar)

In the result, the conviction and sentence recorded by the

learned Principal Sessions Judge, West Godavari, Eluru vide

judgment, dated 21.08.2015, in Sessions Case No.132 of 2014

against the appellant/accused for the offences punishable

under Sections 302 and 379 I.P.C. are set aside. The

appellant/accused shall be released forthwith if he is not

required to be detained in any other crime. Fine amount, if any,

paid by the appellant/accused shall be refunded to him. M.Os.3

to 5 shall be returned to P.W.6 as per law.

Accordingly, the Criminal Appeal is allowed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

_____________________________________________ JUSTICE VENKATA JYOTHIRMAI PRATAPA

Date: 06.02.2023 Note:-

After dispatching the advance order, please send the bundle to the Court Masters' Section.

B/O AMD