Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRL.)NO. OF 2022
(Arising out of D.No.26273 of 2021)
IN
SPECIAL LEAVE PETITION (CRL.)NO. 2816 OF 2017
KORUKANTI KUMAR …Petitioner
Versus
STATE OF ANDHRA PRADESH …Respondent
O R D E R
Delay in filing Review Petition is condoned.
The accused was found guilty of the offences punishable under Sections
376, 302 and 309 of the IPC. The conviction and sentence recorded by the Trial
Court was affirmed by the High Court in appeal. The Special Leave Petition
arising therefrom having been dismissed by this Court, the instant Review
Petition is filed.
We have gone through the grounds raised in the Review Petition and do
not find any error apparent on record to justify interference.
This Review Petition is, therefore, dismissed.
…………………….CJI.
[Uday Umesh Lalit]
.………………………J.
[Sanjiv Khanna]
New Delhi;
Digitally signed by st
BABITA PANDEY
1 November, 2022.
Date: 2022.11.08
11:28:59 IST
Reason:
Signature Not Verified