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1. THE complainant has made a vain attempt to make bricks without straw. Dacoity/robbery has to be proved not assumed. Can robbery of goods is a good defence to save yourself from the vigours of the Law under the SARFAE…
1. Nobody appears on behalf of the appellant. Mr. Krishna Shankar, A.P.P., appears for the State. This appeal is directed against the judgement of conviction and order of sentence dated 31.03.2004 passed by the learne…
D.N. Patel, J.@mdashLearned Counsel appearing for the petitioners submitted that the petitioners have suspended with effect from 26th August, 2009 and till today, departmental proceedings have not been completed and, th…
Beaman, J.@mdashIn resisting this application for sanction, two points were raised upon which I think it desirable to make my own view clear. Relying upon some dicta in the books I was told that the principle upon which…