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Ampalahgari Shankar Reddy vs The State Of Telangana, And ...
2023 Latest Caselaw 148 Tel

Citation : 2023 Latest Caselaw 148 Tel
Judgement Date : 6 January, 2023

Telangana High Court

Ampalahgari Shankar Reddy vs The State Of Telangana, And ... on 6 January, 2023

Bench: G.Anupama Chakravarthy

THE HON'BLE SMT JUSTICE G.ANUPAMA CHAKRAVARTHY


      CRIMINAL REVISION CASE No.136 of 2020

JUDGMENT:

It is reported by the learned counsel for the appellant

that, S.C.No.52 of 2016 was disposed of by the trial Court

on 02.03.2021 and accused Nos.1 to 5 are found not guilty

of the offence punishable under section 304-B I.P.C and

they are acquitted. Therefore, nothing remains to be

adjudicated in the revision case.

Taking into consideration the above submission, this

criminal revision case is dismissed as infructuous.

Pending miscellaneous applications, if any, shall

stand closed.

__________________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 06.01.2023 Lk/Smk

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