Bandi Devakumar, vs The State Of A.P., Rep By Pp.,
2023 Latest Caselaw 945 AP

HIGH COURT OF ANDHRA PRADESH

MAIN CASE No.: Criminal Appeal No.373 of 2011

PROCEEDING SHEET

S.

No DATE ORDER

10. 16.02.2023 Dr.VRKS,J

Learned Legal Aid Counsel Sri Madhavara Rao and Learned Special Assistant Public Prosecutor are in attendance.

The appellant Sri Bandi Devakumar and the victim in this case Bandi Esther Rani/Pw.1 are physically present.

The statements made and the facts available on record go to show that the accused and victim are spouses. Both of them stated that now they have been living together. It is also stated that half of the sentence was already served by the appellant.

Heard arguments on both sides. For Judgment 20.02.2023.

___________ Dr.VRKS,J KLNS