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Jharkhand High Court judgments, 2013

1,412 judgments · page 59 of 71

High Courts13 Feb 2013Allowed

Dr. Jayant Kumar Verma Vs State of Jharkhand and Another

Jharkhand High Court · (2013) 2 AJR 16

Criminal Procedure Code, 1973 (CrPC) — Section 195(b)(i)Penal Code, 1860 (IPC) — Section 193, 196, 323, 34, 341Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)