Bandaru Ravi vs State Of Telangana
2023 Latest Caselaw 3402 Tel

          HON'BLE SRI JUSTICE K. LAKSHMAN
                        AND
           HON'BLE SMT JUSTICE K. SUJANA
            CRIMINAL APPEAL No.3031 of 2018

JUDGMENT: (per Hon'ble Sri Justice K. Lakshman)

     Appellants herein are Accused Nos.3 and 5 in

S.C.No.49 of 2017. Vide impugned judgment dated

26-06-2018

in S.C.No.49 of 2017 learned Spl. Sessions

Judge for SC/ST (POA) Act - cum - VII Addl. District and

Sessions Judge, Ranga Reddy district at L.B. Nagar,

convicted the appellants herein for the offences

punishable under Sections 302 and 201 r/w.34 of IPC and

Section 3(2)(v) of SC/ST (POA) Amendment Act, 2016.

2. Challenging the said judgment, the appellants herein

filed Criminal Appeal No.2159 of 2018. Therefore, they

cannot file 2nd appeal vide Crl.A.No.3031 of 2018,

challenging the very same judgment.

3. In view of the aforesaid controversy, this Court

directed learned counsel appearing for the appellants to

get instructions from the appellants / A-3 and A-5.

4. Even then, learned counsel appearing for the

appellants failed to get instructions. Appellants herein /

Accused Nos.3 and 5 cannot file two appeals challenging

the very same judgment. Therefore, this Criminal Appeal is

liable to be dismissed.

5. Accordingly, this Criminal Appeal is dismissed.

As a sequel, the miscellaneous petitions, if any,

pending in the Criminal Appeal shall stand closed.

____________________ K. LAKSHMAN, J

_________________ K. SUJANA, J October 30, 2023 PN

HON'BLE SRI JUSTICE K. LAKSHMAN AND HON'BLE SMT JUSTICE K. SUJANA

CRIMINAL APPEAL No.3031 of 2018 (per Hon'ble Sri Justice K. Lakshman)

October 30, 2023 PN