0 01 May, 2025
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Raju @ Umakant Vs. The State Of Madhya Pradesh

Supreme Court Of India Special Leave Petition Civil/7398/2024

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Case Background

The present appeal challenges the judgment and order of the Division Bench of the High Court of Madhya Pradesh at Jabalpur in Criminal Appeal

Bench

Applied Acts & Sections

Section 53A – The Indian Evidence Act, 1872
Section 114A – The Indian Evidence Act, 1872

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