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punishment for murder

Delhi High Court

Case Briefs High Courts

Grant of interim bail does not obviate regular bail; Delhi High Court denies bail to UP Police official and RPF constable for committing murder of LIC agent

Delhi High Court: In an application filed by the applicant who is a UP Police official, charged under Section 302,

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Published on September 3, 2022By Editor_4

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Case Briefs High Courts

Bom HC | Conviction for murder turned into grievous hurt where death occurred after injured shifted to another hospital against medical advice

Bombay High Court: The Bench of A.S. Oka and A.S. Gadkari, JJ. modified the judgment of trial court and altered the appellant’s conviction under

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Published on March 1, 2019March 5, 2019By Bhumika Indulia

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