S Chandrasekhar Chintu vs The State Of A.P.,
2024 Latest Caselaw 10230 AP

Citation : 2024 Latest Caselaw 10230 AP
Judgement Date : 13 November, 2024

Andhra Pradesh High Court - Amravati

S Chandrasekhar Chintu vs The State Of A.P., on 13 November, 2024

Author: K. Sreenivasa Reddy

Bench: K. Sreenivasa Reddy

                               (ADVANCE ORDER)
        IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI


            WEDNESDAY ,THE THIRTEENTH DAY OF NOVEMBER
                    TWO THOUSAND AND TWENTY FOUR


                                    PRESENT

         THE HONOURABLE SRI JUSTICE K. SREENIVASA REDDY

                                       AND

         THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO


                     CRIMINAL APPEAL NO: 1094 OF 2018


Appeal under Section 374(2) of Cr.P.C, aggrieved by            the   conviction   and

sentence passed through judgment dated 12-03-2018 in SC.No.330 of 2010 on
the file of the court of the IX Additional District and Sessions Judge, Chittoor.


Between:


   S Chandrasekhar @ Chintu, R/o.D.No.28-761/1, Kannaiah Naidu Colony,
   Chittoor City and District.
                                               ...Appellant/Accused No.2
                                       AND


   The State of A.P., represented by the Inspector of Police, Chittoor Urban
   Circle, Chittoor City and District, represented by the Public Prosecutor for the
   state of AP., High Court of Andhra Pradesh
                                                       ...Respondent/Complainant

Counsel for the Appellant: Sri P Veera Reddy, Senior Counsel representing Sri Ramakrishna Akurathi

Counsel for the Respondent: Sri Marri Venkata Ramana, Additional Public Prosecutor THE HONOURABLE SRI JUSTICE K. SREENIVASA REDDY

AND

THE HONOURABLE SRI JUSTICE T. MALLIKARJUNA RAO

CRIMINAL APPEAL No.1094 of 2018

ADVANCE ORDER:

As a result, the Criminal Appeal No.1094 of 2018 is allowed. The conviction and sentence imposed against the

Appellant for the offences Under Sections 324, 326, 307, 302 r/w 120B of IPC and Section 3 of Explosive Substances Act, in

Sessions Case No.330 of 2010 on the file of learned IX Additional

District and Sessions Judge, Chittoor, by Judgment dated

12.03.2018 are set aside. The Appellant/A.2 is acquitted and shall be set at liberty forthwith if he is not required in any other case.

As the Appellant/A.2 has been in jail, we hereby direct to intimate to convict about the result of the appeal and send a copy of the Judgment to him through the concerned.

                 (Detailed Judgment follows       )
                                                             Sd/- E. KAMESWARA RAO
                                                                      JOINT REGISTRAR

                                      //TRUE COPY//

                                                                   SECTION OFFICER

To

1. The IX Additional District and Sessions Judge, Chittoor, Chittoor District +( One Additional Copy to communicate to the appellant)

2. The IV Additional Judicial First Class Magistrate, Chittoor, Chittoor District

3. The Superintendent, Central Prison, Kadapa, YSR Kadapa District (By Speed Post)

4. The Inspector of Police, Chittoor Urban Circle, Chittoor District, /

5. One CC to Sri. Ramakrishna Akurathi Advocate [OPUC]

6. Two CCs to the Public Prosecutor, High Court of Andhra Pradesh at Amaravathi [OUT]

7. The Section Officer, Criminal Section, High Court of Andhra Pradesh at Amaravati

8. Three CD Copies Stu Cnr HIGH COURT

DATED:13/11/2024

ADVANCE ORDER

X H NOV 2C2'1 o s;;

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