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PRAKASH DHAWAL KHAIRNAR (PATIL) vs. STATE OF MAHARASHTRA

SCR Citation: [2001] Supp. (5) S.C.R. 612
Year/Volume: 2001/ Supp. (5)
Date of Judgment: 12 December 2001
Petitioner: PRAKASH DHAWAL KHAIRNAR (PATIL)
Disposal Nature: Appeals Disposed Off
Neutral Citation: 2001 INSC 606
Judgment Delivered by: Hon'ble Mr. Justice M.B. Shah
Respondent: STATE OF MAHARASHTRA
Case Type: CRIMINAL APPEAL /238/2001
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Evidence Act
  • 1872: Sections 24 and 30; enal Code
  • 1860 : Sections 302
  • 120B
  • 201
  • 397 r/w Section 34
5. Equivalent citation
    Citation(s) 2002 AIR 340 = 2002 (2) SCC 35 = 2002 (2) Suppl. SCC 35 = 2001 (2) Suppl. JT 243 = 2001 (8) SCALE 482