Ramjeet Yadav Vs State Of Uttar Pradesh

Case No: U/S 482/378/407 No. 587 Of 2009

Date of Decision: April 23, 2019

Acts Referred: Code Of Criminal Procedure, 1973 — Section 196, 197, 197(1), 200, 202, 482#Indian Penal Code, 1860 — Section 120B, 302, 304, 323, 452, 467, 468, 471, 477A, 504, 506#Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(X)#Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)

Hon'ble Judges: Dinesh Kumar Singh, J

Bench: Single Bench

Advocate: Salil K. Srivastava, Avikshit Misra, Dinesh Kumar, J.P. Mishra, Shyam Sundar Dubey

Final Decision: Allowed