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#assignment of counsel #conviction and sentence set aside #criminal appellate jurisdiction #death gallows #delhi (additional
0  11 Jan, 2012
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Mohd. Hussain @ Julfikar Ali Vs. The State (Govt. of Nct) Delhi

  Supreme Court Of India Criminal Appeal/1091/2006
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Case Background

This appeal is directed against the judgment of the High Court which raises the question relating to the validity of the appellant's conviction and sentence

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Applied Acts & Sections

Reference cases

Maneka Gandhi Vs. Union of India

2:00 mins | 0 | 25 Jan, 1978

Legal Notes

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