Andhra Pradesh High Court - Amravati
Rayavarapu Ravi, Guntur Dt., vs The State Of Ap., Rep Pp 3 Otrs., on 26 September, 2024
(ADVANCE ORDER)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
THURSDAY, THE TWENTY SIXTH DAY OF SEPTEMBER ences
TWO THOUSAND AND TWENTY FOUR Voom
PRESENT fe
THE HONOURABLE SRI JUSTICE K. SURESH REDDY... <&
AND --<s
THE HONOURABLE SRI JUSTICE K. SREENIVASA REDDY
CRIMINAL APPEAL No.159 of 2017
Appeal under Section 374(2) of Cr.P.C, against the judgment of
conviction and sentence dated 23.01.2017 in S.C. No.142/2015 passed by
the learned XII{l Additional Sessions Judge, Narasaraopet, Guntur District.
Between:
Rayavarapu Ravi, S/o. Hanumantha Rao, Aged about 32 years, Hindu,
R/o. Mellavagu Village, Bollapalli Mandal, Guntur District, A.P.
..Appellant/Accused No.4
AND
1. The State of Andhra Pradesh, Rep. by its Public Prosecutor High Court
at Amaravathi, Through Inspector of Police, Vinukonda Rural, Guntur
District, A.P.
. complainant
2. Kolla Venkateshwarlu, S/o.(Late) Papaiah, Aged about 60 years, Rio.
Mellavagu Village, Bollapalli Mandal, Guntur District, A.P.
a .. Accused No.1 (Since Dead)
3. Kalla Govindu, S/o, (Late) Papaiah, Aged about 50 years, Rio.
Mellavagu Village, Bollapalli Mandal, Guntur District, A.P.
. Accused No.2
4. Kolla Anjaiah, S/o. (Late) Papaiah, Aged about 40 years, Rio.
Mellavagu Village, Bollapalli Mandal, Guntur District, A.P.
. Accused No.3
(Respondents 3 & 4 are Proforma Parties)
..Respondents
Counsel forthe Appellant - : Sri Raja Reddy Koneti
Counsel for the Respondent No.1 : Public Prosecutor
Counsel for the Respondent Nos.2 to4 : None Appeared
The Court made the following: ADVANCE ORDER
To
TR
STeEe
a
a
THE HON'BLE SRI JUSTICE K. SURESH REDDY
AND
THE HON'BLE SRI JUSTICE K. SREENIVASA REDDY
Criminal Appeal No.159 of 2017
Advance Order:
In the result, the Criminal Appeal is allowed. The
conviction and sentence recorded against the appellant/A-4 for
the offence punishable under Section 302 read with 34 IPC in the
Judgment, dated 23.01.2017, in Sessions Case No.142 of 2015
on the file of the Court of the XIil Additional Sessions Judge,
Narasaraopet, are hereby set aside. Consequently, the
appellant/A-4 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
JOINT REGISTRAR.
HTRUE COPYH , ce
SECTION OFFICER
. The Xill Additional Sessions Judge, Narasaraopet, Guntur District.
. The Judicial Magistrate of First Class, Vinukonda, Guntur District.
. The Superintendent, Central Prison, Rajamahendravaram, East
Godavari District. (by Speed Post)
The inspector of Police, Vinukonda Rural Circle, Guntur District.
One CC to Sri Raja Reddy Koneti, Advocate [OPUC]
Two CCs to the Public Prosecutor, High Court of Andhra Pradesh,
Amaravathi[OUT]
The Section Officer, Criminal Section, High Court of Andhra Pradesh at
Amaravath.
. Three CD Copies
eee
HIGH COURT
- ( Note: After dispatching )
.DATED:26/09/2024 the Advance Order --
oo _ please send the bundle
to the Chambers of
KSR, J immediately. J)
ADVANCE ORDER
26 SRR Pe
ALLOWING THE CRIMINAL APPEAL
