Nagapuri Raju, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 5791 Tel

            HONOURABLE Dr. JUSTICE B.SIVA SANKARA RAO
                 CRIMINAL APPEAL No.1428 OF 2010
JUDGMENT:

Heard. Perused the material on record and in view of the availability of

Section 372 Cr.P.C being the efficacious remedy, and in taking consideration

of the right of the accused-respondent to the appeal and by following the orders passed by this Court in Criminal Appeal No.1043 of 2005, dated 26.02.2014, this appeal is made over to the Learned Sessions Judge of the

Sessions Division concerned by this Special Order under Section 381(2) read

with Section 482 Cr.P.C either to decide or to made over to any of the Additional Sessions Judge of the Sessions Division to decide the appeal by proceeding further from this stage under Section 372 Cr.P.C and as per law. The appellant-complainant is directed to appear before the Court of

Session, on 17.04.2014 without need of further notice for proceeding with the matter. The respondent-accused also shall appear on that date before the

Court.

2) It is made clear that, if the respondent accused not putforth appearance; on fresh notice to accused-respondent by speed post and courier under Section 144 of N.I.Act and on appearance or production of the accused

for his absence from any further steps to take if necessary by bailable warrant in the appeal before the learned Judge, a bond under Section 88 read with 81

Cr.P.C has to be obtained for his due appearance before that Court for future dates of hearing the appeal by supply of copy of the grounds of the appeal with lower Court Judgment to submit arguments either in person or through advocate and for any inability by appointing any legal aid counsel for

submitting arguments on his behalf or otherwise to decide on merits under Section 386 Cr.P.C. Needless to say the compliance of Section 437-A Cr.P.C while final disposal of the appeal.

__________________________ Dr. B. SIVA SANKARA RAO, J

Date: 18-03-2014 ksh