Medpati Suryanarayana Reddy ... vs The State Of Andhra Pradesh,
2023 Latest Caselaw 5316 AP

              THE HON'BLE SRI JUSTICE V.SRINIVAS

             CRIMINAL REVISION CASE No.614 of 2010



ORDER:

This Criminal Revision Case is filed by the

petitioner/accused against the judgment dated 22.03.2010 in

Crl.A.No.325 of 2007 passed by the VII Addl Sessions Judge,

Kakinada, East Godavari District.

2. Both the learned counsel are present.

3. Learned counsel for the petitioner filed a memo in

U.S.R.No.105760 of 2023, dated 11.10.2023 along with death

certificate of the revision petitioner issued by the Grama

Panchayat, Gollala Mamidada, showing that the

petitioner/accused died on 08.12.2019.

4. In view of the above circumstances, the Criminal Revision

Case is dismissed as abated.

5. Interim Orders granted earlier if any, stand vacated.

6. As a sequel, miscellaneous applications pending, if any,

shall stand closed.

_______________________ JUSTICE V.SRINIVAS Date:04.11.2023 KNN

THE HON'BLE SRI JUSTICE V.SRINIVAS

CRIMINAL REVISION CASE No.614 of 2010

Date:04.11.2023

KNN