State Of Himachal Pradesh Vs Tariq Mohammad

Case No: Criminal Appeal No. 285 Of 2019

Date of Decision: March 9, 2021

Acts Referred: Indian Penal Code, 1860 — Section 279, 304A, 337#Motor Vehicles Act, 1988 — Section 187#Code Of Criminal Procedure, 1973 — Section 173

Hon'ble Judges: Anoop Chitkara, J

Bench: Single Bench

Advocate: Nand Lal Thakur, Ram Lal Thakur, Vijay Chaudhary

Final Decision: Dismissed