Citation : 2024 Latest Caselaw 4958 AP
Judgement Date : 1 July, 2024
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
Crl.A.No.600 OF 2019
PROCEEDING SHEET
Sl. OFFICE DATE ORDER No. NOTE
3. 01.07.2024 AVRB,J:
Learned counsel for the appellant through screen represents that the date of judgment was on 16.07.2019 and since then the appellant is in jail and he might have completed the sentence of imprisonment.
He further brought to the notice of the court that an application is filed seeking suspension of sentence on behalf of the appellant and it is pending.
Call for the report from the trial Court as to whether the appellant has served out the sentence.
List the matter after two (02) weeks.
_________ AVRB,J
SAB
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