Telangana High Court
Chintakindi Bal Nagaiah vs The State Of A.P., Rep. By Its P.P. on 28 August, 2025
THE HONOURABLE SRI JUSTICE J. SREENIVAS RAO
CRIMINAL APPEAL No.26 OF 2013
ORDER:
This Criminal Appeal has been filed by the Appellant/accused No.2,
aggrieved by the judgment passed by the learned Special Session Judge
for the Trial of cases under S.Cs and S.Ts (P.O.A) Act-cum-VII
Additional District and Sessions Judge, Mahabubnagar, dated 25.05.2012,
whereunder, the appellant/accused No.2 was convicted for the offences
under section 307 r/w 34 of the Indian Penal Code, 1860 (for short 'IPC')
and section 3(2)(v) of the Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities) Act, 1989 (for short SCs' and STs' (POA) Act)
and sentenced to undergoes rigorous imprisonment for a period of five
years and to pay fine of Rs. 500/-, in default of payment of fine, he shall
suffer simple imprisonment for a period of one month for the offence
under section 307 r/w 34 of the IPC and also sentenced to undergoes
rigorous imprisonment for a period of five years and to pay fine of
Rs.1000/-, in default of payment of fine, he shall suffer simple
imprisonment for a period of one month for the offence under section
3(2)(v) of the SCs' and STs' (POA) Act. However, it was directed that all
the sentences shall run concurrently. The period of judicial custody
undergone by the accused shall be set off against the sentence undergone
during period of trail under Section 428 of the Code of Criminal
Procedure, 1973.
2. When this matter was taken up for hearing on 21.8.2025,
Mrs.P.Radhika, legal aid counsel, appearing on behalf of
appellant/accused No.2, basing upon the information furnished by the
Legal Services Committee as well as the concerned police officials,
submitted that during the pendency of this appeal, the appellant/accused
No.2 was released on remission by order dated 19.04.2016. By virtue of
the same no further adjudication is required. However, at request of the
learned Assistant Public Prosecutor, for getting instructions, the matter
was posted to today under the caption 'for orders'.
3. Today, the learned Assistant Public Prosecutor, submitted that the
appellant/accused No.2 was released on expiry of sentence from the prison
on 19.04.2016, after earning (407) days rules remission rules as per
Telangana State Prison Rules, 1979. A copy of the details of release of the
convict prisoner, issued by the Superintendent, Central Prison, Cherlapalli,
dated 21.08.2025, has been placed before this Court.
4. Taking into consideration the above facts and circumstances of the
case, this Court is of the considered view that no further adjudication is
required in this criminal appeal.
5. Accordingly, the criminal appeal is closed.
Miscellaneous Petitions, pending if any, shall stand closed.
_____________________
J. SREENIVAS RAO, J
Date: 28.08.2025
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