AMIT RAI @ PALTU Vs. STATE OF CHHATTISGARH

Referred Judgements :-

SIKANDAR SINGH V. STATE OF BIHAR [REFERRED TO]
MAHENDRA PRATAP SINGH V. STATE OF U.P. [REFERRED TO]
RAM LAXMAN V. STATE OF RAJASTHAN [REFERRED TO]
MOHINDER SINGH S O INDER SINGH VS. STATE [REFERRED TO]
VADIVELU THEVAR CHINNIAH SERVAI VS. STATE OF MADRAS [REFERRED TO]
TAHSILDAR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
MASALTI MUNGA RAM BHAGWATI CHANDAN SINALI LAXMI PRASAD VS. STATE OF UTTAR PRADESH [REFERRED TO]
BALAKA SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. M K ANTHONY [REFERRED TO]
BALDEV SINGH VS. STATE OF PUNJAB [REFERRED TO]
MANI RAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF WEST BENGAL VS. MIRA MOHAMMAD OMAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. JAGDEO [REFERRED TO]
LALLU MANJHI VS. STATE OF JHARKHAND [REFERRED TO]
BIKAU PANDEY VS. STATE OF BIHAR [REFERRED TO]
DANI SINGH VS. STATE OF BIHAR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. MAST RAM [REFERRED TO]
AMERIKA RAI VS. STATE OF BIHAR [REFERRED TO]
STATE OF U P VS. NARESH [REFERRED TO]
KHAIRUDDIN VS. STATE OF WEST BENGAL [REFERRED TO]
SHEESH RAM VS. STATE OF RAJASTHAN [REFERRED TO]
JUMNI VS. STATE OF HARYANA [REFERRED TO]
OM PRAKASH VS. STATE OF HARYANA [REFERRED TO]
NAGESAR VS. STATE OF CHHATISGARH [REFERRED TO]
PAULMELI VS. STATE OF TAMIL NADU [REFERRED TO]
DILAWAR SINGH VS. STATE OF HARYANA [REFERRED TO]