Paladugu David Raju vs Mande Rajesh Chanti 2 Others
2024 Latest Caselaw 590 AP

Andhra Pradesh High Court - Amravati

Paladugu David Raju vs Mande Rajesh Chanti 2 Others on 12 January, 2024

HIGHCOURT OF ANDHRA PRADESH::AMARAVATHI MAIN CASE No: Crl.R.C.No.418 of 2008 PROCEEDING SHEET Sl. DATE ORDER OFFICE No. NOTE

05. 12.01.2024 SV, J

This revision is filed by the petitioner (PW.1) against the acquittal of the accused in S.C.No.382 of 2006 the judgment passed by the learned XI Additional Sessions Judge (FTC), Guntur.

Sri Dr.Challa Srinivasa Reddy, learned counsel for the petitioner stated that as per request of the appellant he had given NOC Vakalat and handed over bundle to him.

Hence, Registry is directed to address a letter to the Secretary, A.P. High Court Legal Services Authority, to appoint a legal aid counsel for the petitioner, for effective disposal of the matter.

Registry is also directed to delete the name of Sri Dr.Challa Srinivasa Reddy, from the cause list.

List the matter on 31.01.2024.

________ SV, J

KNN