The State Of Telangana vs Chilumula Prabhakar
2025 Latest Caselaw 6462 Tel

Telangana High Court

The State Of Telangana vs Chilumula Prabhakar on 12 November, 2025

Author: K.Lakshman

Bench: K. Lakshman

      THE HON'BLE SRI JUSTICE K. LAKSHMAN
                        AND
THE HON'BLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY

                 CRIMINAL APPEAL No.1038 of 2017

JUDGMENT:

(Per Hon'ble Sri Justice K.Lakshman)

State preferred the present appeal under Section 378(3)

& (1) of the Code of Criminal Procedure, 1973 challenging the

Judgment dated 17.09.2014 in S.C.No.263 of 2013 passed by

the learned III Additional Sessions Judge at Karimnagar. Vide

the impugned Judgment dated 17.09.2014, learned trial Court

acquitted the respondents/accused.

2. State preferred the said appeal along with an application

vide Crl.A.M.P.No.2133 of 2017 to condone the delay of 945

days in presenting the appeal. Vide order dated 25.10.2017,

this Court dismissed the said application filed by the State to

condone the said delay holding that no explanation is

forthcoming as to why there was such a delay in filing the

appeal and in the absence of any reasonable explanation, such

delay cannot be condoned. This Court also dismissed

Crl.A.M.P.No.2134 of 2017 filed by the State seeking leave to

prefer the present appeal. Thus, the appeal was not even

admitted.

3. Even then, Registry called for the records from the

learned trial Court, prepared paper book and kept the same in

the bundle. Therefore, the matter is listed for hearing.

4. In the light of the same, this appeal is dismissed.

As a sequel thereto, miscellaneous applications, if any,

pending in the Criminal Appeal shall stand closed.

_________________ K. LAKSHMAN, J

__________________________________ VAKITI RAMAKRISHNA REDDY, J

12th November, 2025.

YNK

THE HON'BLE SRI JUSTICE K. LAKSHMAN AND THE HON'BLE SRI JUSTICE VAKITI RAMAKRISHNA REDDY

CRIMINAL APPEAL No.1038 of 2017

12th November, 2025.

YNK