Kummari Dummalapati Nageswara ... vs The State Of A.P.
2023 Latest Caselaw 3071 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATHI

CRIMINAL APPEAL No.1019 OF 2010

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

15. 11.05.2023 AVRB, J:

This Appeal is filed by the appellants Nos.1 and 2 who were the accused Nos.3 and 5 respectively in S.C. No.561 of 2009, challenging the judgment dated 23.08.2010, on the file of the Court of IV Additional District and Sessions Judge, Kurnool whereunder they were convicted. As evident from the judgment, A-1, A-2 and A-4 were also convicted and sentenced with a different provision of law i.e., Section 411 IPC.

There is no information as to whether A-1, A-2 and A-4 preferred any Appeal.

To avoid any conflicting judgments, Registry to place the information by getting same from the Court below as to whether A-1, A-2 and A-4 filed any Appeal and, if so, status of the Appeal, if not, whether A-1, A-2 and A-4 served out their sentence.

Hence, the Registry to delete the matter from the caption 'Reserved for judgment' and list, after receipt of the

necessary information, on 05.07.2023, on which date the date of pronouncement will be fixed.

____________ AVRB, J

Dsh