Sri. J. Sudharshan vs Jorka Nagaraj
2024 Latest Caselaw 433 Tel

Telangana High Court

Sri. J. Sudharshan vs Jorka Nagaraj on 1 February, 2024

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     THE HONOURABLE SRI JUSTICE K.SURENDER

            CRIMINAL APPEAL NO.97 OF 2024

ORDER:

1. This Criminal Appeal is filed against the judgment and

acquittal in S.C.No.279 of 2022 on the file of the II

Additional Assistant Sessions Judge, Medchal-Malkajgiri

District at Kushaiguda acquitting the respondent/accused

for the offences under Sections 307 and 506 of IPC.

2. The appellant is the complainant. Any conviction

recorded by the learned Assistant Sessions Judge, on the

basis of judgment would lie to Sessions Judge or High

Court. The present case is the case of acquittal, as such,

the appeal against the judgment learned Assistant Sessions

Judge would lie to the District Judge under proviso to

Section 372 of Cr.P.C.

3. Therefore, Registry is directed to return the bundle to

the appellant to enable him to file the appeal before the

District Court.

4. With the said observation, the Criminal Appeal is

disposed off. Miscellaneous applications, pending if any,

shall stand closed.

_________________ K.SURENDER, J Date: 01.02.2024 dv

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL APPEAL NO.97 OF 2024

Dt.01.02.2024

dv