Bonu Srinu, Srikakulam Dt., vs The State Of Ap., Rep Pp.,
2024 Latest Caselaw 7477 AP

Andhra Pradesh High Court - Amravati

Bonu Srinu, Srikakulam Dt., vs The State Of Ap., Rep Pp., on 21 August, 2024

           HIGH COURT OF ANDHRA PRADESH::AT AMARAVATI

                   MAIN CASE No.Crl.A.Nos.340 & 537 of 2016
                               PROCEEDING SHEET
Sl.                                                                           OFFICE
        DATE                               ORDER
No.                                                                            NOTE
      21.08.2024    KSR,J & SRK,J
                    (per Hon'ble Sri Justice K.Suresh Reddy)

                            Both these two Criminal Appeals arise out
                    of the same judgment in S.C.No.171 of 2013 on
                    the file of the Court of I Additional District and
                    Sessions Judge, Srikakulam. A1 to A6 were tried
                    by the learned I Additional District and Sessions
                    Judge, Srikakulam, under various charges. After
                    completion of trial, the learned I Additional District
                    and Sessions Judge, Srikakulam while acquitting
                    A1 for the offence under Section 302 IPC,
                    convicted him for the offences punishable under
                    Sections 304-B and 498-A IPC. The learned
                    I   Additional   District    and    Sessions    Judge,
                    Srikakulam, acquitted A2 to A6 of all the charges.
                            Questioning the conviction and sentence
                    passed by the learned I Additional District and
                    Sessions      Judge,        Srikakulam,    A1     filed
                    Crl.A.No.340 of 2016. Questioning the acquittal of
                    A1 for the offence under Section 302 IPC and also
                    acquittal of A2 to A6 for all the charges, the victim
                    filed Crl.A.No.537 of 2016.
                            As seen from the record, notices on the
                    respondent Nos.1 to 6 in Crl.A.No.537 of 2016

were not served. In view of the same, issue fresh

notices to respondent Nos.1 to 6 in Crl.A.No.537 of 2016 returnable by 18.09.2024. Learned counsel for the appellant in Crl.A.No.537 of 2016 is also permitted to take out personal notices on respondent Nos.1 to 6 through Registered Post with Acknowledgment Due and file proof of service into the Registry.

Post on 18.09.2024.

__________________ K.SURESH REDDY,J

______________________ K.SREENIVASA REDDY,J VNB/TSNR