High Courts13 Jan 1992Allowed

Mst. Hurmat Vs Karim Khan

Rajasthan High Court · (1992) 1 WLN 148

Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 116
High Courts08 Jan 1992Allowed

Jagdish and Another Vs The State of Rajasthan

Rajasthan High Court · (1992) 2 WLC 104 : (1992) 2 WLN 473

Criminal Procedure Code, 1973 (CrPC) — Section 106, 11, 232, 233, 234Penal Code, 1860 (IPC) — Section 147, 307, 323Probation of Offenders Act, 1958 — Section 11, 3, 4, 6, 9