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Marapur Raghu vs The State Of Telangana
2023 Latest Caselaw 3675 Tel

Citation : 2023 Latest Caselaw 3675 Tel
Judgement Date : 7 November, 2023

Telangana High Court

Marapur Raghu vs The State Of Telangana on 7 November, 2023

Bench: K. Sujana

         THE HONOURABLE SMT. JUSTICE K. SUJANA

CRIMINAL APPEAL No.1004 of 2019

ORAL JUDGMENT :

Aggrieved by the Judgment dated 23.02.2018 passed by the

learned III Additional District and Sessions Judge, Asifabad in

S.C.No.36 of 2016, the present Criminal Appeal Suit is filed.

2. Learned counsel for the appellant submitted that the

sentenced imposed on the appellant was dissolved and the same

was confirmed by the learned Assistant Public Prosecutor.

3. Recording the said submission, the Criminal Appeal is

dismissed as infructuous. There shall be no order as to costs.

As a sequel, miscellaneous petitions, pending if any, shall

stand closed.

______________ K.SUJANA, J

DATE: 07.11.2023 SAI

THE HON'BLE SMT. JUSTICE K. SUJANA

CRIMINAL APPEAL No.1004 of 2019

November 11th, 2023

SAI

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