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(IPC) - Sections 302, 397 and 450 - Murder - Conviction and sentence - identification of the accused by the witnesses present but also their apprehension and arrest, apart from seizure of the stolen gold ornaments and cash from their possession, it is amply clear that there was no time or possibility for the police to hoist a false case upon them - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH DAKKATA BALARAM REDDY AND ANOTHER — Appellant Vs. STATE OF ANDHRA PRADESH AND ANOTHER — Respondent ( Before : Dinesh Maheshwari and Sanjay Kumar, JJ. ) Criminal Appeal No. 1295 of 2019 Decided on : 21-04-2023 Penal Code, 1860 (IPC) – Sections 302, 397 and 450 – Murder – […]
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