criminal law, investigation, evidence, due process, personal liberty
0  06 May, 2021
Listen in 01:59 mins | Read in 42:00 mins
EN
HI

Guru Dutt Pathak Vs. State of Uttar Pradesh

  Supreme Court Of India Criminal Appeal /502/2015
Link copied!

Case Background

☐ The appellant, aggrieved by the High Court of Allahabad's judgment dated 16.01.2014 in Government Appeal No. 2895 of 1982, which reversed the trial court’s acquittal of the accused under Section ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Legal Notes

Add a Note....