M.D.Noori Ahmed vs The State Of A.P.
2023 Latest Caselaw 5447 AP

HIGHCOURT OF ANDHRA PRADESH::AMARAVATHI MAIN CASE No: Crl.R.C.No.2047 of 2010 PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

06. 10.11.2023 SV,J

Sri G.V.S.Mehar Kumar, learned counsel for the petitioner is reported ready.

Sri Sravan Kumar Naidana, learned Special Assistant Public Prosecutor submitted that originally there were seven accused in the C.C.No.3 of 2001. Since, A5 and A6 were abated, the trial Court sentenced A1 to A4 and A7 vide judgment dated 01.09.2008. Aggrieved by the said judgment, A3 in the above C.C. filed the appeal in Crl.A.No.282 of 2008, before the III Additional District & Sessions Judge, Kakinada, which was allowed in-part on 28.10.2010. Challenging the same, A3 preferred the present revision.

Learned Special Assistant Public Prosecutor further submitted that he intends to know whether remaining accused i.e. A1, A2, A4, and A7 also filed any appeals and the same are disposed of or not and whether they preferred any revisions before this Court and if so, they are pending or disposed of. Hence, sought time to verify all the above details to proceed further in this matter and to avoid conflict of judgments.

In the above circumstances, at request of learned Special Assistant Public Prosecutor, list the matter on 29.11.2023.

________ SV,J

KNN