K. Kanaka Raju Chetty K. Kanaka ... vs D. Padma, Tirupathi, Chittoor ...
2023 Latest Caselaw 4942 AP

           HIGH COURT OF ANDHRA PRADESH:: AMARAVATI
                MAIN CASE No. Criminal Appeal No.800 of 2009
                               PROCEEDING SHEET
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03. 12.10.2023 BVLNC, J Learned counsel representing Sri Mastan Naidu Cherukuri, learned counsel for the appellant present and requested time.

None appeared for R-1/accused.

Sri Y.Jagadeeswara Rao, learned Special Assistant Public Prosecutor for respondent No.2/State present.

It is an appeal filed against judgment dated 18.11.2008 in Crl.A.No.144 of 2007 on the file of Spl.Sessions Judge-cum-IV Addl.District Judge, Tirupati, for the offence punishable under Section 138 of Negotiable Instrument Act and 420 I.P.C., whereunder the learned Sessions Judge set aside the judgment of the learned Magistrate and acquitted the accused.

In that view of the matter, list on 16.11.2023, finally.

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                                                                     BVLNC, J
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