D RAMA KRISHNA Vs. SADHU NARAYANA
LAWS(SC)-2012-2-69
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on February 07,2012

D RAMA KRISHNA Appellant
VERSUS
SADHU NARAYANA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties to the lis.
(3.) This appeal is directed against certain observations made by the High Court of Judicature, Andhra Pradesh at Hyderabad in Criminal Petition No.2627 of 2003 dated 19.04.2006.;


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