Sajjan Singh And Others Vs State Of Uttar Pradesh And Another

Case No: Application U/S 482 No. 1491 Of 2003

Date of Decision: April 11, 2019

Acts Referred: Code Of Criminal Procedure, 1973 — Section 173(2), 195(1)(b)(2), 482#Indian Penal Code, 1860 — Section 420, 467, 468, 471, 504, 506#Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(10)#Uttar Pradesh Land Revenue Act, 1901 — Section 279

Hon'ble Judges: Suresh Kumar Gupta, J

Bench: Single Bench

Advocate: Umesh Chandra Mishra, Brij Raj Singh, D.K.Singh, D.K.Singh Somvanshi, Devesh Vikram, P.K. Dixit, Ram Ashish Pandey

Final Decision: Allowed