Manoj Sharma Vs State Of U.P.

Allahabad High Court 9 Dec 2022 Criminal Appeal No. 2895 Of 2015
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 2895 Of 2015

Hon'ble Bench

Dr. Kaushal Jayendra Thaker, J; Ajai Tyagi,J

Advocates

S. Lal, Abhilasha Singh, Ashutosh Yadav, Sheshadri Trivedi, Dheeraj Singh Bohra

Final Decision

Partly Allowed

Acts Referred

Indian Penal Code, 1860 — Section 71, 302, 304B, 498A#Code Of Criminal Procedure, 1973 — Section 161, 313#Dowry Prohibition Act, 1961 — Section 2, 3, 4#Evidence Act, 1872 — Section 106, 113B

Judgement Text

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Case Metadata
  • Coram: Dr. Kaushal Jayendra Thaker, J; Ajai Tyagi,J
  • Bench: Division Bench
  • Advocates: S. Lal, Abhilasha Singh, Ashutosh Yadav, Sheshadri Trivedi, Dheeraj Singh Bohra
  • Result: Partly Allowed
Referenced Acts & Sections

Indian Penal Code, 1860 — Section 71, 302, 304B, 498A#Code Of Criminal Procedure, 1973 — Section 161, 313#Dowry Prohibition Act, 1961 — Section 2, 3, 4#Evidence Act, 1872 — Section 106, 113B

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