Dunaboina Durga Malleswara Rao Mallik, vs The State Of A.P.,
2024 Latest Caselaw 4657 AP

Andhra Pradesh High Court - Amravati

Dunaboina Durga Malleswara Rao Mallik, vs The State Of A.P., on 21 June, 2024

                           HIGH COURT OF ANDHRA PRADESH
                                  SPECIAL DIVISION BENCH
                    MAIN CASE: CRIMINAL APPEAL No.715 OF 2016

                                      PROCEEDING SHEET

Sl.                                                                                       OFFICE
                                                     ORDER

No      DATE                                                                               NOTE

11.   21.06.2024         KSR,J & BVLNC, J

The Criminal Appeal is allowed. The conviction

and sentence recorded by the learned IV Addl.District

&Sessions Judge, West Godavari at Tanuku, vide

judgment dated 27.06.2016 in S.C.163/2014 against

the appellant/A-2 for the offence U/s.460 I.P.C. is set

aside. The accused No.2 is acquitted U/s.235(1)

Cr.P.C. for the said offence. The fine amount, if any,

paid by the appellant/A-2, shall be refunded to him.

The appellant/A-2 was released on bail as per

order of this Court dated 28.07.2021, in view of the

judgment of this Court in the case of Batchu Ranga

Rao Vs. State of Andhra Pradesh1. Hence the

appellant/A-2 is directed to appear before the

Superintendent, Central Prison, Rajamahendravaram,

for completing the necessary legal formalities.

2016 (3) ALT (Crl.) 505 (DB) (AP) ::2::

(vide separate common judgment along with Crl.A.No.1327/2017).

________ KSR, J

________ BVLNC, J psk