COURT ARCHIVE

Uttarakhand High Court judgments, 2012

737 judgments · page 28 of 37

High Courts21 Mar 2012

Shahrukh Vs State of Uttarakhand

Uttarakhand High Court · (2012) 03 UK CK 0114

Penal Code, 1860 (IPC) — Section 363, 366A, 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)