Harilalitha Ratna Kumari vs Alla Venkata Rama Gangadhra Raja
2024 Latest Caselaw 7967 AP

Andhra Pradesh High Court - Amravati

Harilalitha Ratna Kumari vs Alla Venkata Rama Gangadhra Raja on 30 September, 2024

APHC010441852019
                   IN THE HIGH COURT OF ANDHRA PRADESH
                               AT AMARAVATI                      [3330]
                        (Special Original Jurisdiction)

          MONDAY, THE THIRTIETH DAY OF SEPTEMBER
                   TWO THOUSAND AND TWENTY FOUR
                              PRESENT
THE HONOURABLE SRI JUSTICE TARLADA RAJASEKHAR RAO
               CRIMINAL REVISION CASE NO: 1361/2019
Between:
Harilalitha Ratna Kumari                                  ...PETITIONER
                                 AND
Alla Venkata Rama Gangadhra Raja and Others ...RESPONDENT(S)

Counsel for the Petitioner:

1. N A RAMACHANDRA MURTHY Counsel for the Respondent(S):

1. PUBLIC PROSECUTOR

2.

The Court made the following advance order:

In the result, the Criminal Revision Case is allowed, setting

aside the conviction and sentence recorded against the

petitioner/accused vide judgment dated 18.07.2018 passed in

C.C.No.697 of 2014 by the Court of Judicial Magistrate of First Class

(Principal Junior Civil Judge) Tanuku. Consequently, the

petitioner/accused is acquitted of the charges leveled against her. The

petitioner/accused shall be set at liberty forthwith, if she is not required

in any other crime.

(detailed judgment follows)

___________________________________ JUSTICE TARLADA RAJASEKHARA RAO Date: 30.09.2024 KBN Note:

After dispatch of this advance order, the case bundle be sent back to the Court Masters' Section for typing detailed judgment.

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHARA RAO

CRIMINAL REVISION CASE NO: 1361/2019

Date:30.09.2024

KBN