Lal Bahadur case, NCT Delhi case, criminal law judgment
0  08 Apr, 2013
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Lal Bahadur & Ors. Vs. State (Nct of Delhi)

  Supreme Court Of India Criminal Appeal /1794/2008
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Case Background

☐This criminal appeal originated from a judgment and order passed by the Delhi High Court. The original judgment was made by the Additional Sessions Judge, Delhi.

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