High Courts18 Sept 2012Allowed

Hanu Baistav Vs State of Assam

Gauhati High Court · (2013) CriLJ 286

Evidence Act, 1872 — Section 145, 154Penal Code, 1860 (IPC) — Section 302, 313, 34Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 162, 162(1), 164
High Courts14 Sept 2012Dismissed

Dilip Kumar Das Vs State of Tripura

Gauhati High Court · (2013) 1 GLD 228 : (2012) 5 GLT 698

Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 376(2)(f)
High Courts13 Sept 2012Allowed

Dulal Roy Vs State of Assam

Gauhati High Court · (2013) 3 GLT 58 : (2012) 5 GLT 427

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 227, 228Penal Code, 1860 (IPC) — Section 120B, 409, 420, 468