Kaladhar Chaubey Vs State Of Uttar Pradesh

Allahabad High Court 13 Jan 2021 Criminal Appeal No. - 1082 Of 2014 (2021) 01 AHC CK 0087
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. - 1082 Of 2014

Hon'ble Bench

Ramesh Sinha, J; Samit Gopal, J

Advocates

D.K. Singh, Manju Thakur, Rajiv Chaudhary

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 201, 302 Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(2)(v), 3(2)(5)
  • Code Of Criminal Procedure, 1973 - Section 161, 164, 313, 437A
  • Evidence Act, 1872 - Section 25, 26, 27

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2021) 01 AHC CK 0087
  • Coram: Ramesh Sinha, J; Samit Gopal, J
  • Bench: Division Bench
  • Advocates: D.K. Singh, Manju Thakur, Rajiv Chaudhary
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 201, 302 Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 - Section 3(2)(v), 3(2)(5)
  • Code Of Criminal Procedure, 1973 - Section 161, 164, 313, 437A
  • Evidence Act, 1872 - Section 25, 26, 27
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