criminal proceedings, evidence, due process, personal liberty, criminal law

0 24 Aug, 2021
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Lala @Anurag Prakash Aasre Vs. The State of Maharashtra

Supreme Court Of India Criminal Appeal /540/2018

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Case Background

The present Appeal is directed against theanalogous judgment dated 09.05.2014, whereby, interalia, the Crl. Appeal No.236/2011 was dismissed and theconviction of the appellant u/S 302, 120B, 147, 148 andSection 324 ... of the Indian Penal Code was upheld.

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