High Courts13 Jan 2009Allowed

Rai Singh Vs State

Rajasthan High Court · (2009) 2 WLN 404

Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts12 Jan 2009

Hazari Nath Vs State of Rajasthan

Rajasthan High Court · (2009) 2 WLN 498

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 8