High Courts13 Feb 1991Dismissed

K.P. Rajan alias Antony Vs State of Kerala

High Court Of Kerala · (1991) CriLJ 1859 : (1991) 2 ILR (Ker) 528

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 172(2)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304(2)
High Courts08 Feb 1991

Saramma Peter and Others Vs State of Kerala

High Court Of Kerala · (1991) CriLJ 3211 : (1991) 3 ILR (Ker) 92

Criminal Procedure Code, 1973 (CrPC) — Section 224, 25, 257, 301(1), 301(2)Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7(1)
High Courts05 Feb 1991Allowed

T.N. Janardhanan Pillai Vs State

High Court Of Kerala · (1992) CriLJ 436 : (1991) 2 ILR (Ker) 296 : (1991) 1 KLJ 513

Criminal Procedure Code, 1973 (CrPC) — Section 233, 233(1), 233(2), 233(3), 243