High Courts05 Jan 1998Dismissed
Gaya Kamkar and Ram Kewal Kamkar Vs The State of Bihar
Patna High Court · (1998) 2 PLJR 235
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 201, 302, 307, 34