Page 162 - ANNUAL REPORT 2025

DETAILS OF RESOURCE PERSONS ATTENDED THE
ANDHRA PRADESH JUDICIAL ACADEMY

S.No. Date Topic Resource Person
Understanding of Fundamental
21.01.2025 Rights with reference to Constitution Hon'ble Sri Justice A. V. Sesha Sai garu,
1.
Tuesday of India with a special focus on Right Former Judge High Court of Andhra Pradesh
to Property
Use of police Diary Part-I & Part – II –
Illustrations as to referring them by
the Court – Theoretical and Practical
aspects.
21.01.2025 And Hon'ble Sri Justice M. SeetharamaMurti garu,
2.
Tuesday Role of Judge at framing of charges, Former Judge High Court of Andhra Pradesh
313 examinations in ensuring the
participation of prosecutor, defence,
accused etc. – Importance
and affect thereof

Counter-claim, set off – Theoretical
and Practical aspects
23.01.2025 And Hon'ble Sri Justice M. SeetharamaMurti garu,
3.
Thursday Consolidation of Suits and common Former Judge High Court of Andhra Pradesh
Judgment Theoretical and
Practical aspects.
Certain concepts under property laws
29.01.2025 i.e., transfer inter vivos, transferable Dr. C Raghuraman garu
4.
Wednesday property exceptions, vested and Professor, (Retd.,)
contingent interest

Understanding of Doctrine of part
01.02.2025 performance with a focus on Hon'ble Sri Justice B.Syamsunder garu,
5.
Saturday admissibility and reliability of the Former Judge, High Court of Andhra Pradesh
unregistered documents.

Different branches of Forensic
04.02.2025 Laboratory - Modes of conducting Professors and Experts
6.
Tuesday chemical etc.,analysis - Technical at Forensic Science Laboratory
aspects thereof.
·English Language
·Communication Skills
·English Proficiency
03.03.2025 Sri M.V.L. NarasimhamNaresh
7. ·Literature Classes
Monday Professor
·Sentence Formation
·Para Phrasing
·Tenses and Translation
·Court Management
·Maintenance of Decency and
04.03.2025 Hon'ble Sri Justice K.G. Shankar garu,
8. Decorum of the Court
Tuesday Former Judge, High Court of Andhra Pradesh
·Interpersonal Relationship with the
Bench, Bar and Staff.

High Court of Andhra Pradesh 146