- (1.)HEARD the learned Public Prosecutor appearing for the petitioner-State; sri C. Padmanabha Reddy, learned Senior counsel, Amicus Curiae; and Smt. Shanthi neelam, learned Counsel appearing for the respondent-sole accused.
(2.)THIS miscellaneous petition is listed at the instance of the learned Public Prosecutor underthe caption "for BEING MENTIONED", upon the instruments of the Hon'ble the Chief justice, Andhra Pradesh.
(3.)NOW, the questions that fall for consideration are-
(1) Whether a second criminal appeal is maintainable underthe provisionsof the Code of Criminal Procedure, 1973 ('cr. P. C. ', for short)? And (2) What would be the effect of the judgment passed in a non-maintainable criminal appeal?