High Courts26 Feb 1999Dismissed

Mithilesh Kumar Sharma and Others Vs The State of Bihar

Patna High Court · (1999) 2 BLJR 857 : (1999) 9 PLJR 35

Arms Act, 1959 — Section 25, 26, 27, 35Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 17Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts25 Feb 1999Dismissed

Tribeni Ahir and Others Vs State of Bihar

Patna High Court · (1999) 47 BLJR 832 : (1999) CriLJ 2004

Criminal Procedure Code, 1973 (CrPC) — Section 172, 465Evidence Act, 1872 — Section 167, 32(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307