Eepu Lovathalli Lovaraju, ... vs The State Of Ap Rep By Its Pp Hyd.,
2023 Latest Caselaw 2919 AP

HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

Crl.A.No.177 of 2009

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

17. 05.05.2023 AVRB,J:

Heard the arguments of Sri Rama Krishna A, learned counsel for the appellants, who relied upon 2008 CRI.L.J.1651 and AIR 1976 Supreme Court 2263 and advanced the arguments on merits.

Heard the arguments of Sri Y. Jagadeeswara Rao, learned counsel representing the learned Public Prosecutor.

Learned counsel for the appellants apart from advancing the arguments on merits also submits that if, the Court for any valid reason is going to dismiss the appeal, the Court may consider to reduce the sentence of imprisonment imposed against the appellants because, the dispute was only family quarrel.

Reserved for Judgment.

_________ AVRB,J

DNB/MH