Supreme Court - Daily Orders
M. Sambasiva Rao vs The State Of Andhra Pradesh on 22 September, 2017
Author: Navin Sinha
Bench: Navin Sinha
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S).392 OF 2017
M. VENKATA SIVANAGA PRASAD Appellant(s)
VERSUS
THE STATE OF ANDHRA PRADESH Respondent(s
O R D E R
In view of the death of the sole appellant, this appeal is dismissed as having abated.
....................J (NAVIN SINHA) NEW DELHI;
SEPTEMBER 22, 2017
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2017.09.23
13:08:22 IST
Reason:
ITEM NO.1 COURT NO.3 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s).391/2017
M. SAMBASIVA RAO Appellant(s)
VERSUS
THE STATE OF ANDHRA PRADESH Respondent(s)
(PL.LIST OFFICE REPORT FOR DIRECTIONS IN CRL. APPEAL NO. 392 OF
2017 ONLY)
WITH
Crl.A. No. 392/2017 (II) (PL.LIST OFFICE REPORT FOR DIRECTIONS IN CRL.APPEAL NO. 392 OF 2017 ONLY BEFORE HON'BLE CHAMBER JUDGE) Date : 22-09-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA [IN CHAMBERS] For Appellant(s) Mr. Venkateswara Rao Anumolu, AOR Mr. Prabhakar Parnam, Adv. For Respondent(s) Mr. Gunwant Dara, Adv.
Mr. Mukesh Kumar Maroria, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(B.PARVATHI) (SUMAN JAIN) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)