CRLA/716/2010
2023 Latest Caselaw 3319 AP

       THE HON'BLE SRI JUSTICE A.V.RAVINDRA BABU

                CRIMINAL APPEAL No.716 of 2010

JUDGMENT:

This appeal is filed against the judgment dated 29.04.2010

passed by the learned VIII Additional District and Sessions Judge

(FTC), Guntur in S.C.No.618 of 2009.

2. As verified from the letter of the learned VIII Additional

District and Sessions Judge (FTC), Guntur which was enclosed

with letter of the Superintendent of Jails, Central Prison,

Rajahmahendravaram, the appellant has served out sentence

imposed against him. The true extract copy of the Convict Register

relating to the appellant is also enclosed.

3. Having regard to the above, nothing remained in this

appeal. Accordingly, the appeal is dismissed as infructuous.

As a sequel, miscellaneous applications pending, if any, shall

stand closed.

_________________________________ JUSTICE A.V.RAVINDRA BABU Date: 05.07.2023.

PSA THE HON'BLE SRI JUSTICE A.V.RAVINDRA BABU

CRIMINAL APPEAL No.716 of 2010

Date: 05.07.2023.

PSA