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Rajesh Vs The State of Maharashtra

Bombay High Court Criminal Appeal No. 708 of 2007

P.V. Hardas, J.@mdashThe appellant, who stands convicted for offence punishable under Sections 302, 201 and 404 of the Indian Penal Code and sentenced to imprisonment for life and to pay a fine of Rs. 10,000/-, in defau…

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