V RADHAKRISHNA REDDY Vs. STATE OF A P
LAWS(SC)-2005-1-25
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on January 11,2005

V.RADHAKRISHNA REDDY Appellant
VERSUS
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

B. P. Singh, J. - (1.) Delay condoned.
(2.) Application for substitution is allowed.
(3.) In this appeal by special appeal the judgment and order of the High Court of Judicature of Andhra Pradesh at Hyderabad dated 20th November, 1998 in Criminal Appeal No. 196/94 has been challenged.;


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