Gayatri Devi @APPELLANT@Hash State Of Uttar Pradesh

Allahabad High Court 24 Jul 2018 Criminal Revision No. - 1601 Of 1990 (2018) 07 AHC CK 0069
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision No. - 1601 Of 1990

Hon'ble Bench

J.J. MUNIR, J

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 34, 323, 325, 506, 506(2)
  • Code Of Criminal Procedure, 1973 - Section 313, 320(1), 320(2)
  • Probation of Offenders Act, 1958 - Section 4, 4(1)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
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Case Metadata
  • Ck Citation: (2018) 07 AHC CK 0069
  • Coram: J.J. MUNIR, J
  • Bench: Single Bench
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 34, 323, 325, 506, 506(2)
  • Code Of Criminal Procedure, 1973 - Section 313, 320(1), 320(2)
  • Probation of Offenders Act, 1958 - Section 4, 4(1)
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