CHEEKATIMARLA SATYANARAYANA Vs. STATE OF A P

JUDGEMENT

(1.) The revision petitioner is A.1 in C.C.No.402 of 1992 on the file of the III Metropolitan Magistrate, Vijayawada. There were four accused in that case. The case against A.2 was split up. A.1, A.3, and A.4 were charged for the offence under Section 394 of the Indian Penal Code (IPC).

(2.) Sri T.S.N. Murthy, learned counsel appearing for the accused raised only one contention that it was imperative for the appellate Court to dispose of the appeal after hearing the counsel for the accused.

(3.) Section 385 Cr.P.C. reads: