Y SARABA REDDY Vs. PUTHUR RAMI REDDY
LAWS(SC)-2007-5-123
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on May 07,2007

Y.SARABA REDDY Appellant
VERSUS
PUTHUR RAMI REDDY Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a learned Single Judge of the Andhra Pradesh High Court dismissing the revision petitions filed by the appellant and the State questioning the correctness of the order passed by the learned VIth Additional Sessions Judge, Gooty, (Fast Track Court), Gooty.
(3.) Background facts as projected by the appellant in a nutshell are as follows:;


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