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Case No: Criminal Appeal No.125 OF 2014
Date of Decision: Jan. 14, 2025
Acts Referred: Code of Criminal Procedure, 1973 — Section 232, 235(1), 311, 313(1)(b), 378(1)#Indian Penal Code, 1860 — Section 376, 376, 452, 506II, 511#Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v)
Hon'ble Judges: C.S.Sudha, J
Bench: Single Bench
Final Decision: Dismissed
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