KAVAMPALLI KANNAMMA @ KANAKAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) I am the petitioner herein as such I am well acquainted with the facts of the case.

(2.) I submit that as per the orders of this Hon'ble Court dated 30-06-2017, my fingerprints are being sent to expert for opinion after comparing them with that of the fingerprints on the award passed in P.L.P. No. 1 of 2014 dated 15-02-2014.

(3.) I submit that I will not dispute the report of the fingerprint expert, in future and I will abide by the opinion of the Handwriting expert."