High Courts19 Jan 2015Partly Allowed

State of Bihar Vs Prantosh Kumar Das

Patna High Court · (2015) 01 PAT CK 0053

Penal Code, 1860 (IPC) - Section 24, 242, 354, 376, 448Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(i)(iii)(x)(xi)
High Courts16 Jan 2015Dismissed

Ramji Chauhan Vs State of Bihar

Patna High Court · (2015) 01 PAT CK 0034

Constitution of India, 1950 - Article 226, 227Penal Code, 1860 (IPC) - Section 323, 34, 341, 379, 384Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)