Baba Kuberanand @ Kaluram Vs State Of U.P

Allahabad High Court 9 Dec 2020 Jail Appeal No. 485 Of 2018 (2020) 12 AHC CK 0034
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Jail Appeal No. 485 Of 2018

Hon'ble Bench

Vipin Chandra Dixit, J

Advocates

Lalji Chaudhary

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 304(A), 307, 326, 337, 338, 363, 366, 376(2)(I), 376(2)(J)
  • Protection Of Children From Sexual Offences Act, 2012 - Section 4
  • Code Of Criminal Procedure, 1973 - Section 313

Judgement Text

Translate:
Orissa HC
Kanchan Ram Vs State Of Odisha & Ors
29 Oct 2025
Orissa HC
Urmila Pradhan Vs State Of Odisha & Ors
29 Oct 2025
From The Blog
Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai
Nov
07
2025

Court News

Aishwarya Rai Bachchan Wins ₹4 Crore Tax Case at ITAT Mumbai
Read More
Supreme Court to Decide If Section 12AA Registration Alone Grants Trusts 80G Tax Benefits for Donors
Nov
07
2025

Court News

Supreme Court to Decide If Section 12AA Registration Alone Grants Trusts 80G Tax Benefits for Donors
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2020) 12 AHC CK 0034
  • Coram: Vipin Chandra Dixit, J
  • Bench: Single Bench
  • Advocates: Lalji Chaudhary
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 304(A), 307, 326, 337, 338, 363, 366, 376(2)(I), 376(2)(J)
  • Protection Of Children From Sexual Offences Act, 2012 - Section 4
  • Code Of Criminal Procedure, 1973 - Section 313
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.