criminal law, trial procedure, evidence
0  03 Jul, 2013
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Nana Keshav Lagad Vs. State of Maharashtra

  Supreme Court Of India Criminal Appeal /1010/2008
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Case Background

These two appeals are against the common judgment of the High Court of Bombay at Aurangabad, in Cri.A.No.611 of 2003,dated 16.01.2006

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