Arvind Parmar @ Bunty Raja And 2 Others Vs State Of U.P

Allahabad High Court 1 Oct 2019 Criminal Appeal No. 5240 Of 2018 (2019) 10 AHC CK 0002
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 5240 Of 2018

Hon'ble Bench

Ram Krishna Gautam, J

Advocates

Ram Datt Dauholia, Nanhe Lal Tripathi

Final Decision

Allowed

Acts Referred
  • Code Of Criminal Procedure, 1973 - Section 374 (2)
  • Indian Penal Code, 1860 - Section 379, 380, 411, 413, 437(A), 457
  • Indian Evidence Act, 1872 - Section 114(a)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2019) 10 AHC CK 0002
  • Coram: Ram Krishna Gautam, J
  • Bench: Single Bench
  • Advocates: Ram Datt Dauholia, Nanhe Lal Tripathi
  • Result: Allowed
Referenced Acts & Sections
  • Code Of Criminal Procedure, 1973 - Section 374 (2)
  • Indian Penal Code, 1860 - Section 379, 380, 411, 413, 437(A), 457
  • Indian Evidence Act, 1872 - Section 114(a)
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