PACHIPALA KONDAL YEDUKONDALU Vs. STATE OF A.P

JUDGEMENT

(1.) Challenge in this appeal is the judgment of the Court of Principal Sessions Judge, Nalgonda, dated 31/01/2014 in Sessions Case No.681 of 2012 which stood pending on the file of the said Court.

(2.) Heard the learned counsel for the appellant as well as the learned Additional Public Prosecutor.

(3.) The learned counsel for the appellant/accused started his submission with a request to enlarge the appellant on bail pending appeal and during the course of submission, he started arguing at length with regard to merits of the appeal. Then, on a query by this Court, the learned counsel for the appellant contended that the appellant is in jail since considerable time and therefore, the appeal itself may be taken up for disposal.