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Revulagadda Devid, vs State Of A.P., Rep By Pp.,
2023 Latest Caselaw 97 AP

Citation : 2023 Latest Caselaw 97 AP
Judgement Date : 4 January, 2023

Andhra Pradesh High Court - Amravati

Revulagadda Devid, vs State Of A.P., Rep By Pp., on 4 January, 2023

   THE HONOURABLE SRI JUSTICE A.V.RAVINDRA BABU

CRIMINAL APPEAL No.562 OF 2008

JUDGMENT:-

The Registry placed a note stating that the appellant

died, according to the report of the Sub-Inspector of Police,

Bhimavaram Rural Police Station. It is enclosed with a copy

of death certificate.

As the appellant died, the Criminal Appeal is dismissed

as abated. There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand

closed.

________________________________ JUSTICE A.V.RAVINDRA BABU

Date : 04.01.2023

MP

THE HONOURABLE SRI JUSTICE A.V.RAVINDRA BABU

CRIMINAL APPEAL No.562 of 2008

Date : 04.01.2023

MP

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