Syam Dondiya, Srikakulam Dt., vs The State Of Ap., Rep Pp.,
2024 Latest Caselaw 6948 AP

Andhra Pradesh High Court - Amravati

Syam Dondiya, Srikakulam Dt., vs The State Of Ap., Rep Pp., on 9 August, 2024

          IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
                      FRIDAY ,THE NINTH DAY OF AUGUST
                      TWO THOUSAND AND TWENTY FOUR 3^
                                   PRESENT                    \
                 honourable SRI JUSTICE K SURESH REDD
                                     AND

               HONOURABLE SRI JUSTICE K SREENIVASA REDDY
                      CRIMINAL appeal NO: 70 OF ?ni7

 Appeal     under Section 374 (2) of Or P r Anaincf           t ^
 Sentence Dated 26-42016 passed in S.C.No,73 of 2015 on the^fN^oMhe
 Additional District And Sessions Judge, Sompeta, Srikakulam
 Between:


    1. SYAM DONDIYA. SRIKAKULAM
      years,     Caste;                    DT.,, S/oGonga Dondiya, Age 50
                        (Savara) Digiva Street, Bodagam Village
      Kumbannowgam Panchayat, Kanchili Mandal, Srikakulam Disitrict. '
                                                    ...APELLANT/ACCUSED
                                    AND



                                               Inspector of Police, Sompeta
       _S. Srikakulam District, Represented by Public Prosecutor, High Court
      Of Telangana & Andhra Pradesh, Hyderabad.
                                                           ...RESPODENTS

Counsel for the Appellant      : SRI GUDAPATI LAKSHMI NARAYANA
Counsel for the Respondents : PUBLIC PROSECUTOR

The Court made the following ADVANCE ORDER THE HON'BLE SRI JUSTICE K.SURESH REDDY AND

THE HON'BLE SRI JUSTICE K.SREENIVASA REDDY

;*■ CRIMINAL APPEAL No.70 of 2017

---^ADVANCE ORDER:

/

In the result, the Criminal Appeal is allowed, setting aside the conviction and sentence recorded against the

appellant/sole accused, in the judgment dated 26.04.2016 in Sessions Case No.73 of 2015 on the file of the VI Additional District and Sessions Judge, Srikakulam at

Sompeta. The appellant/sole accused is found not guilty of the charge for the offence punishable under Section 302 IPC and is acquitted of the said charge and he is set at liberty. The appellant/sole accused shall be released forthwith, if he is not required in any other crime, Fine

amount, if any, paid by the appellant/sole accused shall be refunded to him.

(Detailed order follows..) SD/- S.V.S.R.MURTHY

JOINT REGISTRAR

//TRUE COPY//

SECTION OFFICER

To,

1. The Vi Additional District And Sessions Judge,Sompeta,Srikaku lam District

2. The Judicial Magistrate Of First Class,Sompeta,Srikakulam District

3.

The Superintendent,Central Prison,Visakapatnam.Visakapatnam (By Speed Post)

4. The Station House Officer,Sompeta Police Station,Srikakulam District

5. One CC To Sri Gudapati Lakshmi Narayana,Advocate [OPUC

6. Two CCs To The Public Prosecutor,High Court Of Andhra Pradesh At Amaravathi [OUT]

7. THREE CD COPIES

TAC HIGH COURT

n-yj DATED:09/08/2024 '1!

>. y.

>

ADVANCE ORDER

/ f .H

e=> 2 0 9 AUG m o^■ mi,

'K* Seciion , ATC

ALLOWING THE CRIMINAL APPEAL