criminal law, Bihar case, evidence review, Supreme Court
0  02 Aug, 2002
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Dhupa Chamar and Ors. Vs. State of Bihar

  Supreme Court Of India Criminal Appeal/1087/2000
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Case Background

By way of appeal, the case progressed from the Sessions Court, which convicted the appellants under Sections 302 and 302/149 IPC, to the Patna High Court, which upheld the convictions ...

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