Ashok Ram Dular Vishwakarma @ Ashok Kumar Vishwakarma Vs State Of Uttar Pradesh and Another
Bench: Single Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Application U/S 482 No. - 25059 Of 2019
Hon'ble Bench
Manju Rani Chauhan, J
Advocates
Ram Manohar Mishra, Ushma Mishra, Ganesh Shanker Srivastava,Om Prakash Kannaujia
Final Decision
Dismissed
Acts Referred
Code Of Criminal Procedure, 1973 — Section 177, 184, 200, 202, 220, 220(1), 482#Negotiable Instrument Act, 1881 — Section 118, 118(a), 138, 139, 140, 141, 142#Punjab Land Revenue Act, 1887 — Section 42#Evidence Act, 1872 — Section 3, 4
Judgement Text
Translate: