High Courts05 Sept 1988

Mithlesh Kumari Vs State of Haryana

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 141 : (1989) 1 RCR(Criminal) 549

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 193, 209, 226Penal Code, 1860 (IPC) — Section 306
High Courts05 Sept 1988Dismissed

State of Punjab Vs Sain Dass and Others

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 135

Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 409, 420, 467, 468