KRISHAN LAL Vs. STATE OF HARYANA
LAWS(SC)-1979-3-29
SUPREME COURT OF INDIA
Decided on March 22,1979

KRISHAN LAL Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) Indian PENAL CODE, 1860 - S. 302 - No infirmity in law or findings of fact found - Conviction upheld - No point of law discussed therefore not considered.;


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