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Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • B.N Kalla, for Appellant
  • I.S Pareek, Public Prosecutor
Judges
  • Mr. A.K. Singh
Acts
  • Section 3(2)(v) reads as followsSec. 3 Punishment of offences of atrocities(1) xxxxxxx(i) xxxxx(ii) xxxxx(iii) xxxxx(2)
  • SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989
  • Protection of Civil Rights Act, 1955 and normal provisions of Indian Penal Code
  • Sections 363, 366 and 376 IPC and Section 3(2)(v) of S.C/S.T Act.
  • Section 3(2)(v) of the S.C/S.T Act,
  • sub-clause (v) of Section 3(2),
  • Sec. 3(2)(v) of S.C/S.T Act
  • clause (v) of Section 3(2)
  • Section 3(2)(v)
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • B.N Kalla, for Appellant
  • I.S Pareek, Public Prosecutor
Judges
  • Mr. A.K. Singh
Acts
  • Section 3(2)(v) reads as followsSec. 3 Punishment of offences of atrocities(1) xxxxxxx(i) xxxxx(ii) xxxxx(iii) xxxxx(2)
  • SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989
  • Protection of Civil Rights Act, 1955 and normal provisions of Indian Penal Code
  • Sections 363, 366 and 376 IPC and Section 3(2)(v) of S.C/S.T Act.
  • Section 3(2)(v) of the S.C/S.T Act,
  • sub-clause (v) of Section 3(2),
  • Sec. 3(2)(v) of S.C/S.T Act
  • clause (v) of Section 3(2)
  • Section 3(2)(v)
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Pappu Khan v. State Of Rajasthan
(Sep 2, 1999)