Madan Singh Vs State Of Uttar Pradesh And Ors

Case No: Criminal Revision No. 2226 Of 2019

Date of Decision: Dec. 17, 2019

Acts Referred: Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 203, 204, 397, 401

Hon'ble Judges: Ram Krishna Gautam, J

Bench: Single Bench

Advocate: Kamal Dev Rai

Final Decision: Dismissed