Gompa Naidu, vs The State Of Ap Rep By Its Pp Hyd.,
2023 Latest Caselaw 4513 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Crl.R.C.No.324 of 2010

PROCEEDING SHEET

Sl. DATE ORDER OFFICE No. NOTE

04. 25.09.2023 AVRB, J

Heard the arguments of Sri C.Upendra, learned counsel representing learned counsel for the petitioner and M/s D.Prasanna Lakshmi, learned Special Assist to Public Prosecutor.

Apart from arguments on merits, the learned counsel for the petitioner would submit that, as the incident is of the year 2005, in the event of confirmation of the judgment of the Appellate Court with valid reasons, this Court may reduce the sentence of imprisonment.

Reserved for orders.

________ AVRB,J DNV