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Brahma Nand Misra v. Emperor
Brahma Nand Misra v. Emperor
(High Court Of Judicature At Allahabad)
| 11-08-1939
Advocate List
Bench
- HON'BLE JUSTICE MULLA, J
Eq Citations
- 1939 9 AWR 696
- AIR 1939 ALL 682
- LQ/AllHC/1939/133
Head Note
CRIMINAL PROCEDURE - Section 313 CrPC - Accused's right to cross-examine witnesses - Accused not having been produced before Magistrate, right of, to cross-examine witnesses - Accused's right to cross-examine witnesses, if infringed, remedy available to him - Accused not being produced before Magistrate, right of, to cross-examine witnesses - Accused's right to cross-examine witnesses, if infringed, remedy available to him - Accused not being produced before Magistrate, right of, to cross-examine witnesses - Accused's right to cross-examine witnesses, if infringed, remedy available to him
