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Citedby 353 docs - [View All]
Benoari Lal Sarma And Ors. vs Emperor on 21 April, 1943
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Govindrao Devabasappa ... vs Apparao Devabasappa Manthalkar ... on 14 October, 1987
Rajdeep Singh vs State Of Bihar And Ors. on 30 July, 1998
Miya Mohamed Abdulkarim Jariwala ... vs Collector Of Surat And Ors. on 21 October, 1976

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[I.P.C.]
Central Government Act
Section 72 in The Indian Penal Code, 1860
72. Punishment of person guilty of one of several offences, the judgment stating that it is doubtful of which.-- In all cases in which judgment is given that a person is guilty of one of several offences specified in the judgment, but that it is doubtful of which of these offences he is guilty, the offender shall be punished for the offence for which the lowest punishment is provided if the same punishment is not provided for all.
1. Ins by Act 8 of 1882, s, 4.