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RAMESH KUMAR vs. STATE OF CHHATTISGARH

SCR Citation: [2001] Supp. (4) S.C.R. 247
Year/Volume: 2001/ Supp. (4)
Date of Judgment: 17 October 2001
Petitioner: RAMESH KUMAR
Disposal Nature: Appeal Partly Allowed
Neutral Citation: 2001 INSC 515
Judgment Delivered by: Hon'ble Mr. Justice R.C. Lahoti
Respondent: STATE OF CHHATTISGARH
Case Type: CRIMINAL APPEAL /617/2000
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Sections 107 and 306-Abetment-Meaning of-Instigation
5. Equivalent citation
    Citation(s) 2001 AIR 3837 = 2001 (9) SCC 618 = 2001 (9) Suppl. SCC 618 = 2001 (8) JT 599 = 2001 (8) Suppl. JT 599 = 2001 (7) SCALE 298