Bathula Ankaiah, Chittoor Dt., vs The State Of Ap., Rep Pp.,
2024 Latest Caselaw 7478 AP

Andhra Pradesh High Court - Amravati

Bathula Ankaiah, Chittoor Dt., vs The State Of Ap., Rep Pp., on 21 August, 2024

Author: K. Suresh Reddy

Bench: K. Suresh Reddy

                                      (ADVANCE ORDER)
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             IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                  WEDNESDAY, THE TWENTY FIRST DAY OF AUGUS>^^ H ♦
                          TWO THOUSAND AND TWENTY FOUR                   W/w
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                                         PRESENT                          to.
                                                                                     41

                 the honourable SRI JUSTICE K. SURESH REDDY
                                           AND

              the honourable SRI JUSTICE K. SREENIVASA REDDY
                         CRIMINAL appeal NO: 1fi« oc -yn-,.

           Appeal under Section 374 (2) of Cr.P.C
                                                 aggrieved by the calendar
     and judgment dated 14-9-2016 in SC,No.97/2016 on the file of the court of
     the V Additional District
                              and Sessions Judge, at Tirupathi
     Between:

          Bathula Ankaiah, S/o. Late Ankaiah Aged about 30 years, R/o. D.No. 4-
          416, Yanadi Colony, Thufan Center Srikalahasthi, Chittoor District.
                                                           ...Appellant/ Accused
                                         AND

          The State of Andhra Pradesh
          Buildings, at Amaravathi.
                                         rep. by the Public Prosecutor. High Court

                                                                  ...Respondents

Counsel for the Appellant: M/s. A GAYATR! REDDY Counsel for the Respondents: PUBLIC PROSECUTOR The Court made the following:

THE HON'BLE SRI JUSTICE K. SURESH REDDY AND THE HON'BLE SRI JUSTICE K. SREENIVASA REDDY

Criminal Appeal No.158 of 2017

Advance Order:

In the result, the Criminal Appeal is allowed, The

conviction and sentence recorded against the appellant/accused for the offence punishable under Section 302 IPC in the

Judgment, dated 14.09.2016, in Sessions Case No.97 of 2016 on the file of the learned V Additional District and Sessions

Judge, Tirupati, are hereby set aside. Consequently, the appellant/accused shall be set at liberty forthwith, if he is not required in any other case or crime and the fine amount, if any, paid by him shall be refunded to him.

(Detailed Judgment follows ) SD/- P VENKATA RAMANA JOINT REGISTRAR //TRUE COPY//

SECT ro^Tof OFFICER To,

1. The Additional Judicial Magistrate of First Class, Srikalahasthi, Chittoor.

2. The V Additional District and Sessions Judge, at Tirupathi.

3. The Superintendent, Central Prison, Kadapa, YSR Kadapa District.

(By Speed Post)

4. The Station House Officer, Srikalahasti I Town Police Station, Tirupati.

5. One CC to M/s A Gayatri Reddy Advocate [OPUC]

6. Two CCs to Public Prosecutor, High Court of Andhra Pradesh [OUT]

7. The Section Officer, Criminal Section, High Court of Andhra Pradesh at Amaravathi.

8. Three CD Copies PR .sree /s ■

HIC3H COURT

DATED:21/08/2024 Note: Please send the bundle to Court Masters Section Immediately after dispatch of the advance order

ADVANCE ORDER

ALLOWING THE CRLA