Supreme Court of India
Digital Supreme Court Reports
The Official Law Report Fortnightly ISSN: 3048-4839 (Online)
Home
Full Text

JACOB MATHEW vs. STATE OF PUNJAB AND ANR.

SCR Citation: [2005] Supp. (2) S.C.R. 307
Year/Volume: 2005/ Supp. (2)
Date of Judgment: 05 August 2005
Petitioner: JACOB MATHEW
Disposal Nature: Appeal Allowed
Neutral Citation: 2005 INSC 334
Judgment Delivered by: Hon'ble Mr. Justice R.C. Lahoti
Respondent: STATE OF PUNJAB AND ANR.
Case Type: CRIMINAL APPEAL /144-145/2004
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Penal Code 1860
5. Equivalent citation
    Citation(s) 2005 AIR 3180 = 2005 (6) SCC 1 = 2005 (6) Suppl. SCC 1 = 2005 (6) JT 584 = 2005 (6) Suppl. JT 584 = 2005 (6) SCALE 130