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Jharkhand High Court judgments

29,568 judgments · page 760 of 1,479

High Courts04 Apr 2013Dismissed

Chandu Ram Vs The State of Jharkhand and Others

Jharkhand High Court · (2013) 04 JH CK 0105

Criminal Procedure Code, 1973 (CrPC) — Section 202, 227Penal Code, 1860 (IPC) — Section 323, 384, 385, 387, 406Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4, 5