0  04 Apr, 2014
Listen in 00:38 mins | Read in 28:00 mins

Vinod Kumar Vs. State of Kerala

  Supreme Court Of India Criminal Appeal /821/2014
Link copied!

Case Background

The case involves the appelant convicted of the offense of rape by the trial court which sentenced him to imprisonment and imposed a fine On appeal the high court overturned ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Legal Notes

Add a Note....