The State Of Telangana vs Syed Omer Shameem And Another
2025 Latest Caselaw 1854 Tel

Telangana High Court

The State Of Telangana vs Syed Omer Shameem And Another on 6 February, 2025

        THE HONOURABLE SRI JUSTICE K.SURENDER
                                 AND
      THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL
             CRIMINAL APPEAL No.1351 OF 2017


JUDGMENT:

(per The Hon'ble Sri Justice K.SURENDER)

This appeal is filed by the State aggrieved by the acquittal of

respondents/A2 & A3 recorded by the Additional Metropolitan

Sessions Judge for Trial of Communal Offence Cases-cum-VII

Additional Metropolitan Sessions Judge, Hyderabad, in SC.No.440

of 2011, dated 07.07.2017.

2. This Court by order dated 15.11.2017 directed the

appellant-State to take out personal notice to be served on the

respondents/A2 & A3, within three weeks.

3. Learned Additional Public Prosecutor submits that till date

notices were not sent nor any communication is received that the

concerned Police Station have informed the respondents/A2 and

A3 about the pending appeal.

4. Since the appellant did not send notices complying with the

orders of this Court on 15.11.2017 and further neither proof of

service nor proof of sending the notices are filed, Criminal Appeal

is dismissed.

__________________ K.SURENDER, J

_____________________ E.V.VENUGOPAL, J Date: 06.02.2025 tk