Moula Srinu vs State Of A.P. Another
2022 Latest Caselaw 4244 Tel

                                                            Crl.Appeal No.786 of 2009
                                         1




         THE HONOURABLE SRI JUSTICE K.SURENDER

               CRIMINAL APPEAL NO.786 OF 2009

ORDER:

This Criminal Appeal is filed under Section 374 (2) of Code of

Criminal Procedure, 1973 (for short "Cr.P.C") by the

Appellant/Accused seeking to set aside the Judgment of conviction

dated 11.02.2009 passed by the Assistant Sessions Judge at

Nagarkurnool in S.C.No.602 of 2008.

2. Heard learned Assistant Public Prosecutor for the respondent-

State. Perused the record. None appeared for the

appellant/Accused.

3. On perusal of the record, there is no representation before

this Court on several occasions.

4. Learned Assistant Public Prosecutor submits that the

appellant had served out the sentence of imprisonment imposed

upon him and was released from jail on 15.07.2015.

5. In the said circumstances, the Criminal Appeal is disposed off

since the appellant had undergone the sentence awarded by the

learned Assistant Sessions Judge at Nagarkunool in S.C.No.602 of

2008.

Crl.Appeal No.786 of 2009

Miscellaneous applications pending, if any, shall stand closed.

_____________ K.SURENDER, J Date: 23.08.2022 ns