Md.Sulthan vs State Of Telangana
2025 Latest Caselaw 3003 Tel

Telangana High Court

Md.Sulthan vs State Of Telangana on 11 March, 2025

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           THE HONOURABLE SRI JUSTICE K.SURENDER
                           AND
          THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

                  CRIMINAL APPEAL No.1407 OF 2018

JUDGMENT:

(per Hon'ble Sri Justice K.Surender)

1. This Appeal is filed by the appellant aggrieved by the judgment

dated 09.04.2018, in S.C.No.323 of 2016, on the file of III Additional

Sessions Judge, at Jagtial.

2. Heard Sri Arun Kumar Dodla, learned Additional Public

Prosecutor for State. Perused the record.

3. When the matter is taken up for hearing, it is noticed that the

appellant has filed Crl.A.No.1608 of 2018 questioning the very same

judgment of the Sessions Court. The said appeal filed by the appellant

was disposed off, by this Court vide order dated 06.03.2025.

4. Since Crl.A.No.1608 of 2018 questioning the very same

judgment of the Sessions Court, is already decided by this Court, the

cause in the present Appeal does not survive for adjudication.

5. Accordingly, the Criminal Appeal is disposed off.

_________________ K.SURENDER, J

_____________________ E.V.VENUGOPAL, J Date: 11.03.2025 dv