Giriraj Singh Gurjar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court (Gwalior Bench) 18 Jun 2020 Miscellaneous Criminal Case No. 17947 Of 2020
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Miscellaneous Criminal Case No. 17947 Of 2020

Hon'ble Bench

G. S.Ahluwalia, J

Advocates

A. S. Chauhan, C.P. Singh

Final Decision

Disposed Of

Acts Referred

Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482#Indian Penal Code, 1860 — Section 34, 294, 307, 452

Judgement Text

Translate:

Sections,Imprisonment,Fine

341 of IPC,1 month's R.I.,-

323/34 of IPC,3 month's R.I.,"Rs.500/- each with default

stipulation

324/34 of IPC,3 month's R.I.,"Rs.1000/- each with default

stipulation

302/34 of IPC,Life imprisonment,"Rs.2000/- each with default

stipulation

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Case Metadata
  • Coram: G. S.Ahluwalia, J
  • Bench: Single Bench
  • Advocates: A. S. Chauhan, C.P. Singh
  • Result: Disposed Of
Referenced Acts & Sections

Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482#Indian Penal Code, 1860 — Section 34, 294, 307, 452

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