Vinnakoti Ramesh vs The State Of Andhra Pradesh
2024 Latest Caselaw 4775 AP

Andhra Pradesh High Court - Amravati

Vinnakoti Ramesh vs The State Of Andhra Pradesh on 25 June, 2024

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Crl.A.No.310 OF 2024

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

02. 25.06.2024 AVRB,J:

While hearing the I.A.No.2 of 2024, it is found that at paragraph No.10 of the judgment points were framed with regard to the offences under Sections 304, 308 and 338 I.P.C. The result portion of the judgment reveals that the trial Court found the accused not guilty for the charge Nos.2, 4, 6, 8, 10 and 12 but found him guilty of the charge Nos.1, 3, 5, 7, 9 and 11. The result portion of the judgment did not tally with the narration of the points framed for determination and even the judgment did not disclose what were the charges framed.

Though, this Court is dealing with the interlocutory application at present, as the Court has to think over to suspend the sentence of imprisonment, it is better to have a look into the charges framed.

Hence, the Registrar (Judicial) is directed to call for trial Court record through special messenger on or before 28.06.2024.

List the matter on 28.06.2024.

_________ AVRB,J MH