Andhra Pradesh High Court - Amravati
Mareddigari Suryanarayana Suryudu, vs The State Of Ap Rep By Its Pp Hyd.,Trgh ... on 18 October, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI Crl.R.C.No.850 of 2010 PROCEEDING SHEET Sl. OFFICE DATE ORDER No. NOTE
05. 18.10.2023 AVRB,J:
Heard the arguments of Sri K.Rathangapani Reddy, learned counsel for the petitioner, and Smt.D.Prasanna Lakshmi, learned counsel, representing learned Public Prosecutor.
Apart from the arguments on merits, learned counsel for the petitioner would also contend that it is doubtful whether the case would come under the purview of Section 326 I.P.C. for non-seizure of weapon and also there appears to be provocation between P.W.1 and the accused, in view of the evidence of the P.W.1 and P.W.2. He would further submit that, in the event of dismissal of Criminal Revision Case, the Court may consider to reduce the term of imprisonment because already the accused underwent a sentence during the crime stage and after dismissal of the Criminal Appeal.
Reserved for orders.
_________ AVRB,J MH 2