Andhra Pradesh High Court - Amravati
Akula Yedukondala Rao, vs Koppana Satyanarayana And Another, on 7 August, 2024
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(ADVANCE ORDER)
IN THE HIGH COURT OF ANDNRA PRADESH :: AMARAVAT!
WEDNESDAY, THE SEVENTH DAY OF AUGUST
PWO THOUSAND AND TYENTY FOUR
PRESENT
THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL APPEAL NO: 481 OF 2008
Appeal under Section 278(4) of CrP C, against the Judgment made
in CrLA. No 2&2 of 2006 on the file of the Court of the I Addiional District
and Sessions Judge, East Godavari at Amalapuram, dated OF 02.2008
preferred against the Judgment made in CO.No.6 of 2005 , GE 93.77.2006
on the Mle of the Court of the Additional Judicial Magistrate of First Class at
Amalaguram.
Between:
Akula Yedukondgla Rao, S/o. Venkata Rao, Aged 31 years, Ryo.
Edalapalli, Ama@lanuram Mandal, E.G ONstrict.
wAppelantComplainant
AND
1. Koppana Salyanarayana, S/o. Thamma Rac, C/o Rommiur
oubbyamrria, Aged 40 years, vo 52-7-30, Chikkalavar Sireet,
-Jagannaikour, BG District,
. Respondent Accused
@. State af Andhra Pradesh, rep by its Public Prosecutor, High Court of
AP. Amaravall,
. Respondent
Counsel for the Appellant: Sri. N Siva Reddy
Counsel for the Respondent No. : Sri Sadana Shaskara Rao
Counsel for the Respondent No.2: Public Prosecutor
The Court made the following:
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HIGH COURT
DATED: 07/08/2024
ble Judge ¢
the Advance Order
ADVANCE ORDER
ALLOWING THE CRIMINAL APPEAL
