#assignment of counsel #conviction and sentence set aside #criminal appellate jurisdiction #death gallows #delhi (additional

0 11 Jan, 2012
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Mohd. Hussain @ Julfikar Ali Vs. The State (Govt. of Nct) Delhi

Supreme Court Of India Criminal Appeal/1091/2006

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Case Background

This appeal is directed against the judgment of the High Court which raises the question relating to the validity of the appellant's conviction and sentence.

Bench

Applied Acts & Sections

Section 3 – The Explosive Substances Act, 1908
Article 14 – The Constitution of India 1950
Article 21 – The Constitution of India 1950

Reference cases

Hussainara Khatoon & Ors. Vs. Home Secretary, State of Bihar,...

2:00 mins | 0 | 12 Feb, 1979

Maneka Gandhi Vs. Union of India

2:00 mins | 0 | 25 Jan, 1978

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