Makkala Mahesh vs The State Of A.P.
2022 Latest Caselaw 6521 Tel

       THE HON'BLE SRI JUSTICE A.ABHISHEK REDDY

AND THE HON'BLE SMT JUSTICE JUVVADI SRIDEVI

CRIMINAL APPEAL NO.473 OF 2013

JUDGMENT: {Per the Hon'ble Smt. Justice Juvvadi Sridevi}

The sole accused in S.C.No.314 of 2012 on the file of the

learned I Additional District & Sessions Judge, Ranga Reddy

District - cum - Metropolitan Sessions Judge, Cyberabad at L.B.

Nagar, Hyderabad, filed this appeal, feeling aggrieved by the

conviction and sentence ordered against him by the trial Court

through judgment dated 02.04.2013.

The learned Additional Public Prosecutor has produced the

instructions of the Sub-Inspector of Police, RGIA Police Station,

Cyberabad, dated 24.11.2022, wherein it is stated that based on the

complaint given by one Bairamoni Ramesh regarding an unknown

male dead body lying in open area of Shamshabad Railway Station,

Crime No.717/2021 was registered. It is further stated that during

the course of investigation, the Investigating Officer identified the

body of the deceased as that of Makkala Mahesh (the

appellant/accused) and held inquest over the dead body of the

deceased, and that after completion of post mortem examination,

AAR,J & JS,J Crl.A.No.473 of 2013

the dead body of the deceased was handed over to his relatives for

conducting funeral rights.

Having regard to the above, the appeal is dismissed as

abated. Consequently, the miscellaneous petitions pending, if any,

shall stand dismissed.

_______________________ A.ABHISHEK REDDY, J

______________________ JUVVADI SRIDEVI, J Date: 06.12.2022

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