Andhra Pradesh High Court - Amravati
Kanugula Apparao And Another, vs The State Of A.P., Rep By Pp., on 12 February, 2024
[ 3367 ]
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
MONDAY ,THE TWELFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE V SRINIVAS
CRIMINAL REVISION CASE NO: 916 OF 2010
Between:
1. KANUGULA APPARAO AND ANOTHER,, S/o. Late Sanyasappadu, R/o.
Kanugulavanipeta Village, Srikakulam Rural Mandal, Srikakulam District.
2. Kanugula Sayappadu,, S/o. Late Sanyasappadu, R/o. Kanugulavanipeta Village,
Srikakulam Rural Mandal, Srikakulam District.
...PETITIONER(S)
AND
1. THE STATE OF A P REP BY PP, Rep. by its Public Prosecutor, High Court of
Andhra Pradesh, Hyderabad.
...RESPONDENTS
Revision filed under Section 397/401 of CrPC praying that in the
circumstances stated in the affidavit filed in support of the CriminalRevisionCase,
the High Court may be pleased toto present this Memorandum of Criminal Revision
Case to this Hon'ble Court aainst the Judgment dt.22.04.2010 passed in Crl.appeal
No.26/2008 on the file of the I Addl. District and Sessions Judge, Srikakulam ,
against the Judgment dt.01.04.2008 passed in Sc.No. 85/2005 on the file of the
Addl. asst. Sessions Judge, Srikakulam
I.A. NO: 1 OF 2010(CRLRCMP. NO: 1338 OF 2010)
Petition under Section 151 CPC praying that in the circumstances stated in
the affidavit filed in support of the petition, the High Court may be pleased to
suspend the sentence of imprisonment imposed on the pettioners/Accused No.s 1 &
2 passed in crl.A.No. 36/2008 on the file of the I Addl. Dist and Sessions Judge,
Srikakulam dt.22.04.2010 filed against SC.No. 85/2005 on the file of the Addl.
Assistant Sessions Judge, Srikakulam dt.01.04.2008 and enlarge the
petitioners/Accused No.1 and 2 on bail
Counsel for the Petitioner(s):SRI. ARAVALA RAMA RAO
Counsel for the Respondents: PUBLIC PROSECUTOR
The Court made the following:
The report received from the Superintendent of Police, Srikakulam shows
that in pursuance of the orders of this Court dated 30.01.2024, they
apprehended A-2 and in turn produced before the Learned AJFCM, Srikakulam
on 18.01.2024. On executing self-bonds with two sureties, he was released on
bail. No representation for A-2.
So far as Accused No.1 is concerned, in the same report, the
Superintendent of Police stated that Accused No.1 by name Kanugula Appa
Rao, S/o. Late Sanysappadu was murdered on 25.01.2016 and the Post
Mortem report was also filed in support of his submissions. Hence, the present
revision against Accused No.1 is dismissed as abated.
Registry is directed to make the amendment in the cause title that
Accused No.1 died on 25.01.2016.
List the matter on 19.02.2024 for hearing of Accused No.2.
________
SV, J
MJA
