S C and S T (Prevention of Atrocities) Act, 1989 - S 14A(1) - (CrPC) - S 319 courts satisfaction preceding the order thereunder must be more than prima facie as formed at the stage of a charge being framed and short of satisfaction to an extent that the evidence, if unrebutted, would lead to conviction - Summoning order upheld - Appeal dismissed - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH JITENDRA NATH MISHRA — Appellant Vs. STATE OF U.P. AND ANOTHER — Respondent ( Before : Dipankar Datta and Pankaj Mithal, JJ. ) Criminal Appeal No. 978 of 2022 Decided on : 02-06-2023 Penal Code, 1860 (IPC) – Sections 419, 420, 323, 406 and 506 – Scheduled Castes and […]
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