Rpaajja:Mma:Hheenndqrra:Vva:Rra:Mm) ... vs And
2023 Latest Caselaw 3756 AP

              IN I HE HIGH COURT OF ANDHRA PRADESH AT AMARA
                       MONDAY, THE THIRTY FIRST DAY OF JULY ;;i,
                        ll^/O THOUSAND AND TWENTY THREE   ``pIS;
                                :PRESENT:
          HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRA
                                            AND
              HONOURABLE SRI JUSTICE TARLADA RAJASEKHA
                            CRllVIINAL APPEAL NO: 805 OF 2016
  Between :
  sodagudi     Ravi    Kumar s/o Aharon,      Aged     about 31    years,    central    prison

  RPaaJja:mma:hheenndqrra:vVa:rra:mm)   E'G'District   (cT,No,    4487,     Central      Prison,
                                                                   ...Appellant/Accused
                                          AND
 The State of A.P., Rep., by its public Prosecutor, High Court at Amaravati.

                                                                            ...Respondent
        Appeal under section 374(2) of Cr.P.C, praying that l'n the circumstances
 stated in the grounds filed in support of the criminal petI-tiOn, the High Court may be
 pleased to set aside the conviction and sentence made in Judgment l'n sc No. 514
 of 2014 on the file of the xm Addl. Sessions Judge, Narasaraopet, Guntur District
 dated 3-12-2015.

      The Appeal coming on for hearing, upon perusl'ng the appeal and
 memorandum of grounds in support of the criminal appeal and the earlier orders of
 the High Court dated 29.03.2016, 24.O8.2016, 29.04.2022, 03.02.2023 & ll.O7.2023
made herel'n and hav,'ng observed that the appellant is produced before this court
today, the Court made the following

ORDER:

'[The appellant, who is the sole accused in sessions case No.514 of

2014 on the file of the court of xm Additional sessions Judge, Narasaraopet, is now brought under arrest on execution of N.B.W| that was I-SSued against him and he is produced before the court today at 2.15 p.m. He js remanded to judicial custody till 14.08.2023, i

List the Appeal for hearing on 14.08.2023."

                                                                 Sd/-S.V.S.R.         RTHY
                                                                   JOINT R
                                    //TRUE COPY//
                                                                   SECTION       FFICER
 To,

1. The Registrar (Judicial), High Court of A.P., (Nelapadu) at Amaravati.

2. The XllI Addl. Sessions Judge, Narasaraopet, Guntur District

3. The Superintendent Of Police, Palandu District at Narasaraopeta (by SPEED POST) I

4. The Superintendent of Police, Guntur District at Guntur (Urban) (by SPEED POST)

5. The Superintendent, District Jail, Guntur (by SPL. MESSENGER)

6. The Station House Officer, Thulluru P.S., Guntur (by SPL. MESSENGER)

7. One CC to Sri Yarramsetty Venkatesh, Advocate [OPUC]

8. Two CCs to Public Prosecutor, High Court of A.P. [OUT]

9. The Section Officer, Criminal Section, High Court of A.P., Nelapadu at Amaravati.

10. One spare copy NPC \.

CMRJ & TRRJ

DATED:31/07/2023

List the Appeal for hearing on 14.08.2023

ORDER

CRLA.No.805 of 2016

DIRECTION

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