Alakunta Alapati Sambasiva Rao vs State Of A.P.
2024 Latest Caselaw 9320 AP

Citation : 2024 Latest Caselaw 9320 AP
Judgement Date : 15 October, 2024

Andhra Pradesh High Court - Amravati

Alakunta Alapati Sambasiva Rao vs State Of A.P. on 15 October, 2024

Author: K.Sreenivasa Reddy

Bench: K Suresh Reddy

APHC010276632021

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3486]
                          (Special Original Jurisdiction)

            TUESDAY ,THE FIFTEENTH DAY OF OCTOBER
               TWO THOUSAND AND TWENTY FOUR

                                    PRESENT
        THE HONOURABLE SRI JUSTICE K SURESH REDDY
     THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
                     CRIMINAL APPEAL NO: 255/2021
Between:
   1. ALAKUNTA @ ALAPATI SAMBASIVA RAO, S/O NAGAIAH,
     HINDU,        AGED      ABOUT        79   YEARS,     R/O.   5TH    LANE,
     R.AGRAHARAM, GUNTUR.
                                                                 ...APELLANT
                                       AND
   1. STATE OF A P, rep. its public prosecutor, Sub Divisional Police
     officer, East Division, Guntur urban, Lalapet P.S., Guntur.
                                                              ...RESPODENT
Counsel for the Appellant:
  1. K V VIJAYA KUMAR
  2. LEGAL AID

Counsel for the Respondent:
  1. PUBLIC PROSECUTOR (AP)

The Court made the following

JUDGMENT :

- (Per the Hon'ble Sri Justice K.Sreenivasa Reddy)

Basing on the written instructions furnished by the

Superintendent of Jails, Central Prison, Rajamahendravaram,

Sri.K.Anand Kumar, learned Assistant Public Prosecutor, submitted

that the sole appellant (convict) expired on 20.02.2024 at about 3.04 P.M. while undergoing treatment at Government General Hospital,

Kakinada due to ill-health.

2. Learned counsel for the appellant also confirms the factum of

death of appellant.

3. In view of the death of the sole appellant, the Criminal Appeal is

hereby dismissed as abated.

Consequently, miscellaneous petitions, if any, pending shall

stand closed.