Phullan And 3 Others Vs State Of U.P.

Allahabad High Court, Lucknow Bench 9 Nov 2023 Criminal Appeal No. - 766 Of 2000 (2023) 11 AHC CK 0017

Bench: Single Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. - 766 Of 2000

Hon'ble Bench

Renu Agarwal, J

Advocates

Imtiyaz Murtaza, Sumit Kumar Srivastava

Final Decision

Dismissed

Acts Referred

Code Of Criminal Procedure, 1973 - Section 207, 313
Indian Penal Code, 1860 - Section 34, 307, 308
Arms Act, 1959 - Section 25
Evidence Act, 1872 - Section 27

Judgement Text

Translate:

Shashank Vs State (Gnct Of Delhi)

Tarun & Ors Vs Union Of India & Ors

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Case Metadata

Ck Citation: (2023) 11 AHC CK 0017
Coram: Renu Agarwal, J
Bench: Single Bench
Advocates: Imtiyaz Murtaza, Sumit Kumar Srivastava
Result: Dismissed

Referenced Acts & Sections

Code Of Criminal Procedure, 1973 - Section 207, 313
Indian Penal Code, 1860 - Section 34, 307, 308
Arms Act, 1959 - Section 25
Evidence Act, 1872 - Section 27

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