Vadaga Vasudeva Rao vs The State Of A.P.,
2024 Latest Caselaw 10545 AP

Andhra Pradesh High Court - Amravati

Vadaga Vasudeva Rao vs The State Of A.P., on 21 November, 2024

Author: K. Suresh Reddy

Bench: K. Suresh Reddy

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

THURSDAY, THE TWENTY FIRST DAY OF NOVEMBERS SO"
TWO THOUSAND AND TWENTY FOUR a

PRESENT
THE HONOURABLE SRI JUSTICE K. SURESH REDDY

AND THE HONOURABLE SRI JUSTICE K. SREENIVASA REDDY

CRIMINAL APPEAL NO: 1992 QF 2016

Appeal under Section 374(2) of Or. PLC, against the Judament passed In S.C.No.G2 of 2015 on the fle of the Court of Vi Additional District And

sessions Judge, Sompeta, Srikakulam District dated.16.05 2016 Between:

Vadaga Vasudeva Rao, S/o. Chandrashekher Rao, Hindu, Aged Abou

2 Years, Shyamasundara Colony, Tekkall.

Appellant/Accused AND

The State of Andhra Pradesh., rep., by Public Prosecutor, High Court at Avmaravath.

. .mespondent/Complainant

Gounsel for the Appellant: Sri. Mullanudi Satyanarayana (Legal Ald) Counsel for the Reapondent: Public Prosecutor (AP}

The Court mace the following:

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a,

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THE NON BLE SRI JUSTICE K. SURESH REDDY AND THE HON'BLE SHI JUSTICE K. SREENIVASA REDDY

Griminagl Aomeaal No TG03 of s048

Advance Grider:

in the resull, the Criminal Apreal is allowed, manviction and santence recarded against the acoelanvacousead for the offence punishable under Section AG2 IPC in the Judgment, dated TO.08. 2076, In Sessions Case Noo of 20448 on the fle of the learned VI AddHional District and Sessians Judge, Sampeta, are hereby «et asice. Consequently, the

appaiantecnused shall he wet at Hberty forthwith, if he is not

Bs

required in any olher case or crime and the fine armaunt, f any,

paid Sy hin shall be refunded ta Airs.

{Melated Jaigment follaws.......0.3

SO E KAMESWARA RAO VGINT REGISTRAR AYRE COP yyy be oo

ECTION OFFICER

Sians Judge, Gorineta, Srikakularn

"Yhayt 3 wy hv ent "

. P@kkal, Srikakidam CNstrict.

The Superintendent, Ceartra Visakhagainam, Visakhanatnan

Oistinict (By Speed Post}

The Station House Offieer, Tekkall Poles Station, Srikakiam Pistrict

One CC to Sr. Mullapudi Satyanarayans (Legal Aid) Advocate PORUO]

Two CC's io The Public Prosecutor, High Court of Andhra Praciesh at y

, Cravunal Section, Nigh Court of Andhra Pracesh at

furiarayvathi, Three CD Copies

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HGH COURT DATED ETI T2024

dispatching i sel tkve Baye i tO Caurt Master's Section ' i byvrnechately.

Bo, t "es

ADVANCE ORDER GCRLA.NO.TO82 of £076

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ALLOWING THE CRIMINAL APPEAL