Kovagana Satyamnaidu And 23 ... vs The State Of Ap Rep By Its Pp Hyd.,
2023 Latest Caselaw 997 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

CRIMINAL APPEAL No.1522 OF 2010

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

08. 21.02.2023 AVRB, J:

This matter was reserved on 07.11.2022. There are 34 depositions of the prosecution witnesses and 48 exhibits of prosecution and 19 exhibits of defence series. Registry could be able to place the original record only today. Even as verified from the exhibits of defence series, they are in pell-mell condition.

Hence, Registry is directed to take proper steps by lamination etc., to preserve the crucial exhibits.

Under the circumstances, Registry to delete the matter from the caption 'Reserved for Judgment' and list before the appropriate Bench immediately.

____________ AVRB, J Dsh