Balaiyan @ Balaiyan Singh & Others Vs State Of Uttar Pradesh

Allahabad High Court 7 Jan 2019 Criminal Appeal No. 1530 Of 1981 (2019) 01 AHC CK 0008
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 1530 Of 1981

Hon'ble Bench

Dinesh Kumar Singh-I, J

Advocates

A.D. Giri, R.B.Sahai, D.G.A., D.S.Tiwari

Final Decision

Partly Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 34, 99, 308, 323, 325
  • Code Of Criminal Procedure, 1973 - Section 313
  • U.P. Zamindari Abolition and Land Reforms Act, 1950 - Section 198
  • Probation of Offenders Act, 1958 - Section 4

Judgement Text

Translate:
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2019) 01 AHC CK 0008
  • Coram: Dinesh Kumar Singh-I, J
  • Bench: Single Bench
  • Advocates: A.D. Giri, R.B.Sahai, D.G.A., D.S.Tiwari
  • Result: Partly Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 34, 99, 308, 323, 325
  • Code Of Criminal Procedure, 1973 - Section 313
  • U.P. Zamindari Abolition and Land Reforms Act, 1950 - Section 198
  • Probation of Offenders Act, 1958 - Section 4
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