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State of H.P Vs Kanwar Singh Rawat and Others

High Court of Himachal Pradesh Cr.A No. 52 of 2001

Surjit Singh, J.@mdashWhile going through the record, we find that examination of the accused-Respondents, u/s 313 of the Code of Criminal Procedure, has been recorded in a manner that it makes no head or tail. Therefor…

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Nand Ram and Others Vs State of H.P.

High Court of Himachal Pradesh Criminal A No. 202 of 2002

Surjit Singh, J.@mdashBy means of this judgment, three Criminal Appeals, particulars whereof are given in the heading, are being disposed of, as all the appeals are directed against the same judgment, i.e. judgment date…

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