Guddu @ Jitendra @APPELLANT@Hash State Of Uttar Pradesh

Allahabad High Court 2 Aug 2018 Criminal Appeal No. - 4508 Of 2013 (2018) 08 AHC CK 0001
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. - 4508 Of 2013

Hon'ble Bench

AMRESHWAR PRATAP SAHI, J; ARVIND KUMAR MISHRA-I, J

Final Decision

Dismissed

Acts Referred
  • Indian Penal Code,1860 - Section 34, 302, 376
  • Code Of Criminal Procedure, 1973 - Section 162, 313
  • Indian Evidence Act, 1872 - Section 106

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) 08 AHC CK 0001
  • Coram: AMRESHWAR PRATAP SAHI, J; ARVIND KUMAR MISHRA-I, J
  • Bench: Division Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Indian Penal Code,1860 - Section 34, 302, 376
  • Code Of Criminal Procedure, 1973 - Section 162, 313
  • Indian Evidence Act, 1872 - Section 106
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