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STATE OF KARNATAKA vs. KRISHNAPPA

SCR Citation: [2000] 2 S.C.R. 761
Year/Volume: 2000/ Volume 2
Date of Judgment: 30 March 2000
Petitioner: STATE OF KARNATAKA
Disposal Nature: Appeal Allowed
Neutral Citation: 2000 INSC 170
Judgment Delivered by: Hon'ble Dr. Justice A.S. Anand
Respondent: KRISHNAPPA
Case Type: CRIMINAL APPEAL /846/1996
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Indian Penal Code
  • 1860-Section 376(2)(Proviso)
5. Equivalent citation
    Citation(s) 2000 AIR 1470 = 2000 (4) SCC 75 = 2000 (4) Suppl. SCC 75 = 2000 (3) JT 516 = 2000 (3) Suppl. JT 516 = 2000 (2) SCALE 610