LAWS(APH)-2024-6-26

SALLANGI KRISHNA RAO Vs. STATE OF ANDHRA PRADESH

Decided On June 26, 2024
Sallangi Krishna Rao Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Heard Sri. Golllamudi Naga Satyanarayana, learned Counsel for the Petitioner/Accused and Sri. V. Farook, Assistant Government Pleader assisting the Public Prosecutor for the State.