Supreme Court - Daily Orders
State Of A.P. vs Pathri Radha Sudhakara Rao on 14 August, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.107 COURT NO.12 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). 1486/2010
STATE OF A.P. & ANR. Appellant(s)
VERSUS
PATHRI RADHA SUDHAKARA RAO Respondent(s)
(With appln. (s) for permission to file additional documents)
Date: 14/08/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s)
Mr. Guntur Prabhakar,Adv.
Ms. Prerna Singh, Adv.
For Respondent(s)
Mr. Nitin Kumar Thakur,Adv.(A.C.)
UPON hearing the counsel the Court made the following
O R D E R
The Criminal Appeal is dismissed in terms of the signed order.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed Order is placed on the file) Signature Not Verified Digitally signed by Vishal Anand Date: 2015.08.17 16:31:45 EAST Reason: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No(s). 1486/2010 STATE OF A.P. & ANR. Appellant(s) VERSUS PATHRI RADHA SUDHAKARA RAO Respondent(s) O R D E R We have heard learned counsel appearing for the appellants at length today.
We do not find any reason to interfere with the impugned order dated 23-4-2008 so passed by the High Court of Andhra Pradesh at Hyderabad.
In view of that, we find no merit in the appeal filed by the appellants.
Accordingly, the Criminal Appeal is dismissed. However, we must express our gratitude to Mr. Nitin Kumar Thakur, learned Amicus Curiae who was appearing on behalf of the sole respondent and helped us to come to such a conclusion.
......................J (PINAKI CHANDRA GHOSE) ......................J (R.K. AGRAWAL) NEW DELHI;
14TH AUGUST, 2015.