0  13 May, 2022
Listen in mins | Read in 34:00 mins

Meena Devi Vs. The State of U.P. and Another

  Supreme Court Of India Criminal Appeal /808/2022
Link copied!

Case Background

The case was originally filed in the Sessions Court where Shivraj Singh and others were convicted under Section IPC and sentenced to life imprisonment for the murder of Narain Singh ...

Bench

Applied Acts & Articles

No Acts & Articles mentioned in this case

Reference cases