sexual offences, victim protection, sentencing, criminal law, constitutional rights
0  27 Apr, 2021
Listen in 01:59 mins | Read in 73:05 mins
EN
HI

Patan Jamal Vali Vs. The State of andhra Pradesh

  Supreme Court Of India Criminal Appeal /452/2021
Link copied!

Case Background

☐ The appeal is based on the judgement of the division bench of Andhra Pradesh’s High court. The high court has ruled out and given assent for the conviction of plaintiff ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Description

Legal Notes

Add a Note....