Chintala Konda Meri Boya Bodemma vs The State Of A.P.
2023 Latest Caselaw 5185 AP

                    HIGH COURT OF ANDHRA PRADESH

                     MAIN CASE No. CRL.A.No.896 OF 2009

                              PROCEEDING SHEET

 Sl.
 No       DATE                                                    OFFICE
                                        ORDER

NOTE

07. 20.10.2023 BVLNC, J Sri T.S.Rayulu, learned Legal Aid Counsel representing appellant would submit that in this case judgment was rendered in the year 2008 and sentence imposed against the appellant was only seven years.

Sri Y.Jagadeeswara Rao, learned Special Asst. Public Prosecutor representing State present and requested time to verify whether the accused was released after completing sentence.

In that view of the matter, list on 03.11.2023.

___________ BVLNC, J psk