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  • Criminal Procedure Code, 1973 — Sections 378 and 386
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Citation Codes
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citation codes
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  • Criminal Procedure Code, 1973 — Sections 378 and 386

    Nawratan Mahton And Others v. State Of Bihar .

    (Ed.: Criminal Procedure Code, 1973 — Sections 378 and 386 — Reversal of acquittal by High Court, on facts, held justified where the judgment of the trial court was absolutely perverse ignoring important evidence and based on wrong conclusions — No point of law discussed — Judgment therefore not printed)

    Appeals dismissed M/4337.S*R*

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    Nawratan Mahton And Others v. State Of Bihar .
    (Mar 7, 1979)