P.TATA REDDY Vs. PADALA CHANDRA REDDY

JUDGEMENT

(1.) Assailing the judgment dtd. 12/5/2009 in S.C.No.150 of 2006on the file of the Court of learned Assistant Sessions Judge at Tanuku, the petitioner/P.W.1/de facto complainant filed the present criminal revision case under Sec. 397 r/w.401 of the Criminal Procedure Code, 1973.

(2.) The revision case was admitted on 19/3/2010. During pendency of this revision, respondent Nos.2 and 4/accused Nos.2 and 4 died on 30/8/2017 and 12/4/2011 respectively and, as such, the present revision against respondent Nos.2 and 4 is dismissed as abated, vide order dtd. 1/12/2023.

(3.) The shorn of prosecution case is that: