Chigurupati Murali, vs The State Of Ap Rep By Its Pp Hyd.,
2024 Latest Caselaw 695 AP

Andhra Pradesh High Court - Amravati

Chigurupati Murali, vs The State Of Ap Rep By Its Pp Hyd., on 24 January, 2024

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI MAIN CASE No: Crl.R.C.No.1197 of 2008 PROCEEDING SHEET Sl. DATE ORDER OFFICE No. NOTE

10. 24.01.2024 SV, J

While hearing the arguments of Sri Sunkara Rajendra Prasad, learned counsel for the petitioner submits that Ex.D1 filed by the accused was marked during cross-examination of Investigating Officer, which is referred in the judgment of trial Court and made a mention in the appendix of evidence also, but on perusal of the trial Court record as well index sheet there is no reference about Ex.D1 which is a material document.

Thus, Registry is directed to address a letter to the Court of learned I Additional Chief Metropolitan Magistrate, Vijayawada, to find out Ex.D1 and submit the same to this Court for the effective disposal of the Case, within four (04) weeks.

List the matter on 29.02.2024.

________ SV, J KNN