DANDU JAGGARAJU Vs. STATE OF A P
LAWS(SC)-2011-7-29
SUPREME COURT OF INDIA
Decided on July 20,2011

DANDU JAGGARAJU Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

- (1.) We have heard the learned counsel for the parties.
(2.) Vide our separate reasoned order, we have allowed the appeal, set aside the judgments of the courts below and ordered the acquittal of the appellant herein.
(3.) We are told that the appellant is in custody. He shall be released forth with if not wanted in connection with any other case.;


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