High Courts26 Feb 2015Allowed

Kavita Kumari Vs The State of Bihar and Others

Patna High Court · (2015) 3 PLJR 274

Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Penal Code, 1860 (IPC) - Section 323, 34, 379, 384, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 10, 3, 4, 5, 6
High Courts25 Feb 2015

Sadhu Sao and Others Vs State of Bihar

Patna High Court · (2015) 02 PAT CK 0052

Arms Act, 1959 - Section 27, 27(1), 27(3)Criminal Procedure Code, 1973 (CrPC) - Section 107, 25-A, 313Penal Code, 1860 (IPC) - Section 120-B, 147, 148, 149, 302