Basanta Kumar Panda Kunnu Panda vs The State Of A.P.,
2022 Latest Caselaw 6671 Tel

    THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA
                         AND
       THE HON'BLE JUSTICE A. SANTHOSH REDDY

              CRIMINAL APPEAL No. 218 of 2014

JUDGMENT:

(per Hon'ble Dr. Justice Chillakur Sumalatha)

Aggrieved by the judgment dated 04.03.2014 in

S.C.No.170 of 2013 on the file of the Court of VIII Additional

District and Sessions Judge, Mahabubanagar, the present

Criminal Appeal is filed.

2. Learned counsel for the appellant submits that the

appellant who is arrayed as accused No.2 in S.C.No.170 of 2013

on the file of the Court of VIII Additional District and Sessions

Judge, Mahabubanagar had undergone the sentence and

released from the jail and thus the Criminal Appeal has become

infructuous.

3. Recording the said submission, the Criminal Appeal

is dismissed.

As a sequel, miscellaneous petitions pending, if any,

shall stand closed.

__________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA

__________________________ JUSTICE A. SANTHOSH REDDY

Dt.: 09.12.2022 sai

Dr.CSL,J & ASR,J Crl.A.No.847 of 2014

THE HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA AND THE HON'BLE JUSTICE A. SANTHOSH REDDY

CRIMINAL APPEAL No. 218 of 2014

Dt. 09.12.2022

sai