KOTHA SRINIVAS Vs. STATE OF A.P.

JUDGEMENT

(1.) Since both the appeals arise out of judgment in S.C.No.316 of 2006 dtd. 8/9/2008, they are being heard together and disposed off by way of this Common Judgment.

(2.) Criminal Appeal No.1119 of 2008 is filed by A1. The appellant died on 7/6/2019 and in proof of the same, the death certificate dtd. 22/6/2019 is filed on 25/2/2020 before this Court. The learned Public Prosecutor sought time to verify the same and report.

(3.) The learned Public Prosecutor is not denying the death certificate filed, as such, the appeal abates as against A1.