High Courts08 Feb 1990

Mohamad Ibrahim and another Vs State

Madras High Court · (1991) CriLJ 1385

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 482Essential Commodities Act, 1955 — Section 10, 3, 7Penal Code, 1860 (IPC) — Section 107, 34, 409, 477A