High Courts17 Jan 1964
Lakshmipat Choraria Vs State
Bombay High Court · (1965) 67 BOMLR 618
Constitution of India, 1950 — Article 14, 19, 20, 21, 31Evidence Act, 1872 — Section 114, 118, 121, 122, 123Penal Code, 1860 (IPC) — Section 109, 114, 120B, 161, 165