Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRLMP NOS.17982-17983/2011
IN
CRIMINAL APPEAL NOS.1102-1103 OF 2011
KONDURU DAYAKARREDDY AND 4 ORS. APPELLANTS
VERSUS
STATE OF AP RESPONDENT
WITH CRLMP NOS.17986-17987/2011 IN CRL.A.NOS.1100-1101/2011
CRL.MP.NOS.17984-17985/2011 IN CRL.A.NOS.1093-1094/2011
O R D E R
The request for recalling the order passed by this Court
th
on 18 July, 2011 is rejected for the present.
The Criminal Miscellaneous Petitions are disposed of
accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW DELHI;
DECEMBER 07, 2011