Regalagadda Thirupataiah, ... vs The State Of Ap., Rep Pp.,
2023 Latest Caselaw 931 AP

   THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA

CRIMINAL APPEAL No.744 OF 2016

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

In the result, the conviction and sentence recorded by the

learned VI Additional District and Sessions Judge, Prakasam at

Markapur, vide judgment, dated 01.02.2016, in Sessions Case

No.171 of 2012 against the appellants/A-1 to A-3 for the

offences punishable under Sections 302 read with 120-B I.P.C.,

and under Sections 404 and 201 read with 34 I.P.C. against A-1

and A-2 are set aside. The appellants/A-1 to A-3 shall be

released forthwith if they are not required to be detained in any

other crime. Fine amount, if any, paid by the appellants/A-1 to

A-3 shall be refunded to them. The order passed by the trial

Court with regard to the material objects holds good.

Accordingly, the Criminal Appeal is allowed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

_____________________________________________ JUSTICE VENKATA JYOTHIRMAI PRATAPA

Date: 15.02.2023 Note:-

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

B/O AMD