0  08 Jan, 2015
Listen in mins | Read in 45:00 mins

Vinod Kumar Vs. State of Haryana

  Supreme Court Of India Criminal Appeal /1401/2008
Link copied!

Case Background

The current appeal contests the High Court of Punjab and Haryana's conviction ruling and sentencing order in a Criminal Appeal that overturned the findings of the Additional Sessions judge

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Legal Notes

Add a Note....