Md.Raheem, vs State Of A.P., Rep By Pp.,
2023 Latest Caselaw 5254 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: Crl.R.C.No.1365 of 2009

                            PROCEEDING SHEET

Sl.No     DATE                                                                 OFFICE
                                           ORDER

NOTE

07. 01.11.2023 SV, J

As could be seen from the docket as well orders in Crl.R.C.M.P.No.1871 of 2009, the petitioner is in jail from 2006 onwards and suspension of sentence petition was also dismissed by this Court on 13.08.2009. As per the trial Court judgment the accused were sentenced to undergo five (5) years of Rigorous Imprisonment. Even in the first appellate Court the sentence of imprisonment imposed by the trial Court was confirmed.

At this stage, it is not known whether the petitioner was released after completion of his sentence or not.

Learned Public Prosecutor requests time to verify whether the petitioner by name Md.Raheem, undergone sentence or released or alive or not.

List on 10.11.2023.

_________ SV, J

Krs