Rajbir Singh Kaundle And Another, vs State Of A.P., Rpe By Pp.,
2023 Latest Caselaw 659 AP

                   HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

                MAIN CASE No: Crl.R.C.No.1874 of 2006

                                PROCEEDING SHEET

Sl.                                                                         OFFICE
No       DATE                              ORDER                             NOTE


18    07.02.2023

AVRB, J:

This Criminal Revision is filed against the

judgment of the Appellate Court in confirming the

order of conviction recorded by the Trial Court. The

certified copies of the judgments of Courts below

annexed to the memo is not legible and especially

the copy of the Judgment of the Trial Court is faded.

With regard to the documentary evidence ie.,

Ex.P1 to P191 are not placed in the record. When

this Court pointed out the same to the Court Officer,

he contacted the concerned Section officer and told

to the Court that still some part of the record is

awaited from Telangana High Court as such exhibits

are not placed in the record.

Having regard to the above, delete the matter

under the caption 'for pronouncement of orders.

Registry is directed to make correspondence

with the Telangana High Court and to get the rest of the record and list the matter before appropriate

bench within one month from this day.

___________ AVRB, J

GRL/TJN