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S.B. Sen, J.@mdashThe two appellants Nanboo and Kutar have been convicted u/s 304 (Part II) and 304 (Part II) read with Section 114. I. P. C. and have been sentenced to Rule 1 for 6 years and 4 years respectively. 2. O…
Doshit, J1. Heard learned advocates Mr. Jani for the petitioners, Mr. Mehul Sharad Shah for the respondent No. 2 and the learned APP Mr. Divetia forthe respondent No. 1.2. A common question of law arises in all these ap…
B. Prakash Rao, J.@mdashHeard Sri V.L.N.G.K. Murthy, the learned Counsel appearing for the appellant and Sri A. Venkata Ramana, the learned Counsel who has been appointed to assist the Court as Amicus Curiae, since none…
Ajit Kumar Sengupta, J.@mdashIn this application the petitioners have challenged the decision of the Customs Authority to withhold the delivery and clearance of P.V.C. Leather Lining covered by Bill of Lading No. CU-21 …
Samvatsar, J.@mdashThe facts of the prosecution case are that the appellants Bherusingh and Shareef were residents of Dhulet in Mahidpur Tehsil. On the morning of 5-10-1954, these two persons reached the village Rudrakh…