S. Nagoor Hussain Mohaideen Vs State

Madras High Court (Madurai Bench) 4 Apr 2019 Criminal Appeal (MD) No. 318 Of 2013 (2019) 04 MAD CK 0032
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal (MD) No. 318 Of 2013

Hon'ble Bench

M. Dhandapani, J

Advocates

Mubarak Ahamad, K.K. Ramakrishnan

Final Decision

Partly Allowed

Acts Referred
  • Prevention Of Corruption Act, 1988 - Section 4(1), 5(1), 5(1)(a), 5(1)(b), 7, 11, 12, 13, 13(1), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 14, 20
  • Indian Penal Code, 1860 - Section 109, 116, 161, 165, 201, 420
  • Evidence Act, 1872 - Section 101
  • Code Of Criminal Procedure, 1973 - Section 342, 428

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 04 MAD CK 0032
  • Coram: M. Dhandapani, J
  • Bench: Single Bench
  • Advocates: Mubarak Ahamad, K.K. Ramakrishnan
  • Result: Partly Allowed
Referenced Acts & Sections
  • Prevention Of Corruption Act, 1988 - Section 4(1), 5(1), 5(1)(a), 5(1)(b), 7, 11, 12, 13, 13(1), 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 14, 20
  • Indian Penal Code, 1860 - Section 109, 116, 161, 165, 201, 420
  • Evidence Act, 1872 - Section 101
  • Code Of Criminal Procedure, 1973 - Section 342, 428
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