Kommu Premkumar Prem, vs State Of Andhra Pradesh,
2023 Latest Caselaw 2956 AP

Citation : 2023 Latest Caselaw 2956 AP
Judgement Date : 8 May, 2023

Andhra Pradesh High Court - Amravati

Kommu Premkumar Prem, vs State Of Andhra Pradesh, on 8 May, 2023

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                                                                   34
MAIN CASE No. Criminal Appeal No.344 of 2023
                   PROCEEDING SHEET
Sl.    DATE                       ORDER                                 OFFICE
No.                                                                      NOTE

02.   08.05.2023   BSB, J
                                   I.A. No.1 of 2023

                            This interlocutory application is filed
                   seeking to condone the delay of 296 days in
                   filing   the   Criminal    appeal   against   the
                   conviction and sentence vide          judgment
                   dt.05.05.2022 in S.C. No.143 of 2021 on
                   the file of the Sessions Judge, Mahila Court,
                   Vijayawada.
                            Heard the learned counsel for the
                   Petitioner and the learned Assistant Public
                   Prosecutor         appearing        for       the
                   Respondent/State.

Perused the Record. The delay of 296 days in filing the criminal appeal is condoned. Accordingly, the petition is ordered.

______________________ B.S.BHANUMATHI, J

I.A. No.2 of 2023 Heard the learned counsel for the petitioner and the learned Assistant Public Prosecutor.

Post on 10.05.2023 under the caption 'for pronouncement of orders'.

_______________________ B.S.BHANUMATHI, J BV

Crl.A.No.344 of 2023 BSB, J