Rudal Singh Vs State Of Bihar
.... ri Yadav, Nandu Singh, Raman Lal, Bhagirath Sah, Nanda Choudhay, Nagdeo Paswan, Rajeshwar Singh, Ram Raksha Singh, Raj Kumar Sharma and completed investigation and submitted charge-sheet against the accused persons respectively. 14. Learned counsel appearing on behalf of the appellants has ...
Patna High Court
Ran Vijay Gond Vs State Of Bihar
.... vidence has been brought on record to establish the said offense against the appellant. Section 304B of the Indian Penal Code has not been made out against the appellant because there is no consistent evidence to show the offense of torturing the deceased before her death. The demand of dowry or ...
Patna High Court
Sanjay Khatik @ Manju Khatik Vs State Of Bihar
.... pe upon her. Police came and got her admitted in the hospital where she remained for 20-22 days. After ten days, she also gave her statement in the court. 15. P.W. 3, who is the victim, aged 7-8 years, in her evidence has stated that she was sleeping in the courtyard with her brothers and s ...
Patna High Court
Suraj Prasad @ Suraj Singh Vs State Of Bihar
.... and congested. Small intestine contained gas and fluid. The large intestine contained gas and faeces. The uterus found not graer. The genetalia intact urinary bladder empty. 22.1. In his opinion, death has occurred due to asphyxia as a result of above noted injuries caused by throttling an ...
Patna High Court
Hriday Narayan Choubey Vs Satya Narayan Choubey
.... at the plaintiff was given a long rope and on 16 dates fixed in the case, the plaintiff failed to produce a single witness. Thereafter, on much coercion by the learned trial court, two witnesses were produced on behalf of the plaintiff and last opportunity was given to him and, thereafter, his e ...
Patna High Court
Krishna Mohan Kumar Vs State Of Bihar
.... following receipt of legal notice, the same was lodged. 14. Having heard the submissions put forward by the parties and upon perusal of the records of the case, this Court finds that though legal notice was sent on 26.07.2013, the complaint was filed on 17.09.2013. 15. Section 138 of ...
Patna High Court
Ravi Shankar Dubey Vs State Of Bihar
.... and Ors. Vs. Bhajan Lal and Ors [(1992) Supp (1) SCC 335] which is being reproduced hereunder for a ready reference: ‘‘102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of law enunciated by this Court in a ser ...
Patna High Court
Arvind Kumar Tiwari @ Girdhari Tiwari Vs State Of Bihar
.... at though opposite party no. 2 is not the eye-witness of the occurrence but circumstances of this case clearly speaks that petitioners committed theft in the house of opposite party no. 2. 6. It would be apposite to re-produce para 102 of the State of Haryana and Ors. Vs. Bhajan Lal and Or ...
Patna High Court
Anant Prasad Singh Vs State Of Bihar
.... been decided by a judgment, rendered by this Hon’ble Court in the case of State of Bihar & Ors. vs. Anjani Kumar, reported in 2013 (2) PLJR 643, which has also been upheld by the Hon’ble Apex Court, by an order dated 10.3.2014, passed in SLP (C) No. 19182 of 2013. In this regard, reference b ...
Patna High Court
Indrasan Singh @ Indrasan Prasad Singh Vs State Of Bihar
.... against whom criminal case has been filed. The other person was also arrested in the vigilance case. He was initially punished and removed from the service but, by the order passed by this Hon’ble Court, he was re-instated in the service and his punishment order has been set aside. The present p ...
Patna High Court
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