High Courts06 Sept 2001Allowed

Prayag Narain Yadav Vs The State of Bihar

Patna High Court · (2001) 3 BLJR 2043 : (2002) 4 PLJR 361

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149, 302, 307, 324