Andhra Pradesh High Court - Amravati

Bodimalla Malyadri, vs The State Of Ap on 1 July, 2024

APHC010216162019
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                AT AMARAVATI                  [3364]



                    MONDAY ,THE FIRST DAY OF JULY
                   TWO THOUSAND AND TWENTY FOUR

                                PRESENT

         THE HONOURABLE SRI JUSTICE A V RAVINDRA BABU

                     CRIMINAL APPEAL NO: 592/2019

Between:

   BODIMALLA MALYADRI, S/O SRIRAMULU, HINDU, AGED 38 YEARS,
   R/O HOUSE NO.10-38-19/C, JANATHAPETA NORTH, KAVALI TOWN,
   SPSR NELLORE DISTRICT

                                                        ...APELLANT

                                 AND

  1.

THE STATE OF AP, , REP. BY ITS PUBLIC PROSECUTOR HIGH COURT AT AMARAVATI .

2. PARISIPOGU BABU MOSES ANANDA KUMAR, S/O LATE PARISIPOGU ANANDA RAO, HINDU, AGED 59 YEARS, R/O D.NO. 10-32-14B, CO-OPERATIVE COLONY,

...RESPODENT(S):

Counsel for the Apellant:

1. M CHALAPATI RAO

Counsel for the Respodent(S):

1. PUBLIC PROSECUTOR(AP)

2. SATHEESH KUMAR EERLA The Court made the following judgment:

This Criminal Appeal is filed by appellant/complainant, under Section

378 of Code of Criminal Procedure, 1973, against the judgment of acquittal

dated 18.06.2019 in C.C.No.202 of 2017 on the file of the Court of Additional

Judicial Magistrate of First Class, Kavali.