State Of U.P. Vs Buddha

Allahabad High Court, Lucknow Bench 9 May 2022 Capital Cases No. 2 Of 2020, Jail Appeal No. 364 Of 2020 (2022) 05 AHC CK 0012
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Capital Cases No. 2 Of 2020, Jail Appeal No. 364 Of 2020

Hon'ble Bench

Ramesh Sinha, J; Brij Raj Singh, J

Advocates

Raza Zaheer

Final Decision

Dismissed/Partly Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 19, 21
  • Indian Penal Code, 1860 - Section 34, 302, 307, 323, 452
  • Code Of Criminal Procedure, 1973 - Section 37, 43, 129, 235(2), 313, 354(3), 374(2)
  • Arms Act, 1959 - Section 3, 25

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
22 Jan 2026
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Case Metadata
  • Ck Citation: (2022) 05 AHC CK 0012
  • Coram: Ramesh Sinha, J; Brij Raj Singh, J
  • Bench: Division Bench
  • Advocates: Raza Zaheer
  • Result: Dismissed/Partly Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 19, 21
  • Indian Penal Code, 1860 - Section 34, 302, 307, 323, 452
  • Code Of Criminal Procedure, 1973 - Section 37, 43, 129, 235(2), 313, 354(3), 374(2)
  • Arms Act, 1959 - Section 3, 25
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