Kundavarpu Veerababu, ... vs The State Of Ap., Rep Pp.,
2024 Latest Caselaw 8846 AP

Andhra Pradesh High Court - Amravati

Kundavarpu Veerababu, ... vs The State Of Ap., Rep Pp., on 24 September, 2024

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                                  (ADVANCE ORDER)
          IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
             TUESDAY, THE TWENTY FOURTH DAY OF SEPTEMBER
                      TWO THOUSAND AND TWENTY FOUR
                                      PRESENT



               THE HONOURABLE SRI JUSTICE K SURESH REDD
                                        AND

            THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
                        CRIMINAL APPEAL No.208 of 2017

          Appeal filed under Section 374(2) of Cr.P.C, against the order passed
    in S.CNo.86/2016, dated 25-1-2017, on the file of the Court of Special Judge
    for Trial of cases under SCs & STs (POA) ACT, 1989-cum-VIII Additional
    District and Sessions Judge, Eluru, West Godavari District.
    Between:

          Kundavarpu Veerababu, S/o Venkateswararao, 40 years.           Behind

          Kanaka Durga Temple, Kothagudem, l/^ ward, Tadepalligudem, Now
          in Central Prison, Rajamahendravaram, C.T.No.5437.
                                                           ...Appellant/Accused
                                        AND

         The State of Andhra Pradesh, rep.by its Public Prosecutor, High Court
         Buildings, Amaravathi.

                                                                  ...Respondent
    Counsel for the Appellant      : Sri M Chalapati Rao (Legal Aid)
    Counsel for the Respondent : Public Prosecutor
    The Court made the following: ADVANCE ORDER
                                                                                                            %

                                                                                                       i


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

                                   Criminal Appeal No.208 of 2017

               Advance Order:


                       In   the   result,   the   Criminal    Appeal     is     allowed,         The

               conviction         and       sentences         recorded           against         the

               appellant/accused for the offences punishable under                       Sections

               302, 201, 379 and 436 IPC in the Judgment, dated 25.01.2017,
               in    Sessions     Case   No.86    of   2016   on   the   file   of the     learned

               Special Judge for trial of Cases under the Scheduled Castes and
               the    Scheduled     Tribes    (Prevention     of Atrocities)       Act-cum-VIII
               Additional District and Sessions Judge, West Godavari, Eluru,
               are hereby set aside.        Consequently, the appellant/accused shall
               be set at liberty forthwith, if he is not required in any other case
               or crime and the fine amount, if any,                paid by him          shall    be

               refunded to him.


                       (Detailed Judgment follows                    )
                                                                     SD/- E. KAMESWARA RAO
                                                                                DEPUTY. REGISTRAR
                                              //TRUE COPY//
/
                                                                                 SECTION OFFICER
    To

          1.   The Special Judge for Trial of cases under SCs & STs (PoA) ACT,
               1989-cum-VIII Additional District and Sessions Judge, Eluru, West
               Godavari District.

         2.    The Superintendent, Central Prison, Rajamahendravaram, East
               Godavari District, (by Speed Post)
         3.    The Station House Officer, Tadepalligudem Town Police Station, West
               Godavari District.

         4.    Two CCs to the Public Prosecutor, High Court of Andhra Pradesh,
               Amaravathi[OUT]
         5.    One CC to Sri M Chalapati Rao (Legal Aid), Advocate [OPUC]
         6.    Three CD Copies
    TK

    ssb
                                                                        Sk



                                                                   ✓




      HIGH COURT




      DATED:24/09/2024
*!}
  *

Note: Please send the bundle to the Chambers of KSR, J immediately after dispatch of the Advance Order

ADVANCE ORDER o

CRLA.No.208 of 2017 g 2 <1 SEP 20?'| s ^ . Current Section

ALLOWING THE CRIMINAL APPEAL