criminal appeal, conviction review, evidence evaluation, criminal justice

0 10 Dec, 2020
Listen in 01:59 mins | Read in 27:00 mins

EN

HI

Rohtas & Anr. Vs. State of Haryana

Supreme Court Of India Criminal Appeal /38/2011

Link copied!

Case Background

These two present appeal is filed against the order of conviction U/S 307, 148 , 149 and 34 by trial court and against the High court for uphelding it .

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Description

Legal Notes

Add a Note....