0  12 Feb, 2019
Listen in mins | Read in 22:00 mins

Parkash Chand Vs. State of Himachal Pradesh

  Supreme Court Of India Criminal Appeal /2393/2010
Link copied!

Case Background

The appellant Parkash Chand was convicted by the trial court for raping and threatening a woman He was sentenced to seven years of simple imprisonment and a fine of Rs

Bench

Applied Acts & Articles

No Acts & Articles mentioned in this case

Reference cases