COURT ARCHIVE

Jharkhand High Court judgments, 2024

874 judgments · page 39 of 44

High Courts15 Feb 2024Dismissed

Baijnath Singh And Others Vs State Of Jharkhand & Anr

Jharkhand High Court · (2024) 02 JH CK 0050

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(x)Indian Penal Code, 1860 — Section 34, 307, 323, 341, 448, 504Code Of Criminal Procedure, 1973 — Section 107