criminal law, prosecution, evidence, due process, judicial scrutiny
0  12 Jan, 2021
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Anversinh @ Kiransinh Fatesinh Zala Vs. State of Gujarat

  Supreme Court Of India Criminal Appeal /1919/2010
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Case Background

The petitioner feeling aggrieved by the judgement of the Allahabad High Court has filed this appeal to the Supreme Court.

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