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Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 6 of 63

High Courts26 Sept 2017Allowed

Ramchandra Vs State of M.P.

Madhya Pradesh High Court · (2017) 09 MP CK 0027

Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 302, Section 1
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High Courts21 Sept 2017

BADRI SINGH Vs STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 09 MP CK 0021

Indian Penal Code, 1860, Section 397, Section 395, Section 396 - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for dacoity - Dacoity with m
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High Courts21 Sept 2017

GAURI SHANKAR Vs STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 09 MP CK 0020

Code of Criminal Procedure, 1973, Section 378(3) - Appeal in case of acquittalIndian Penal Code, 1860, Section 34, Section 307 - Acts done by sever
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High Courts21 Sept 2017

HABIB KHA Vs KANISHA

Madhya Pradesh High Court · (2017) 09 MP CK 0018

Indian Penal Code, 1860, Section 397, Section 395, Section 396 - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for dacoity - Dacoity with m
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