The State Of A.P., Rep. By Pp., Hyd., vs B.Narayana A2, Shankarpally, Rr.Dt And ...
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Telangana High Court

The State Of A.P., Rep. By Pp., Hyd., vs B.Narayana A2, Shankarpally, Rr.Dt And ... on 28 August, 2025

             THE HON'BLE SMT. JUSTICE M.G.PRIYADARSINI

                              CRL.A.NO.652 OF 2012

                                      ORDER

The court of VI Additional Chief Metropolitan Magistrate, Hyderabad vide

judgment dated 19.03.2010 in C.C.No.218 of 2005 found A-2 and A-3 not guilty for

the offence punishable under Sections 409, 420, 465 and 468 of IPC and accordingly

acquitted them. Assailing the same, the State represented by Public Prosecutor filed

the present appeal.

Learned Public Prosecutor submitted that A-2 - Battu Narayana s/o Battu

Janardhan Raju, died and he field death certificate.

In view of the above, the appeal against A-2 is dismissed as abated.

Interlocutory Applications filed in respect of A-2 also stands closed.

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M.G.PRIYADARSINI,J Date:28--07--2022 avs