CRLA/525/2023
2023 Latest Caselaw 3474 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

       MAIN CASE No.: Crl.A.No.525 of 2023

                                 PROCEEDING SHEET

Sl.
        DATE                                ORDER
No

1.

14.07.2023 CMR,J & TRR,J

The judgment of conviction in S.C.No.16 of 2018 on the file of learned Principal Sessions Judge, Vizianagaram was referred on 28.12.2022. This appeal according to the submissions made by learned counsel for the appellant was filed on 13.07.2023. But, no application to condone the delay in filing the appeal is filed. Learned counsel for the appellant also admits that she did not file any application to condone the delay.

Registrar (Judicial) is directed to submit, as to how the appeal is registered without filing a petition for condonation of delay.

List the matter on 17.07.2023.

_______ CMR, J

______ TRR, J ARR/KBN