Balli Pothu Raju, vs The State Of A.P., Rep By Pp.,
2023 Latest Caselaw 660 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI MAIN CASE No. CRLRC. No.749 of 2009 PROCEEDING SHEET Sl. DATE ORDER OFFICE No. NOTE

06. 07.02.2023 Dr. VRKS,J

No representation for revision petitioner on all the four earlier occasions. Earlier the counsel was seeking time to argue and the same was granted by this Court and posted to this day. There is no representation today. Hence it is recorded that for revision petitioner there are no arguments to submit.

Learned Special Assistant Public Prosecutor is present and argued the matter.

The grounds raised in this revision petition revolve around the contention to re-appreciate the evidence. Hence the arguments are completed.

Judgment is reserved.

___________ Dr. VRKS, J

MVK