In Judgment Text:
Bablu Prasad had made the demand of Rs.20,000/- and a scooter. He had never talked to appellant Chinta- Debi Devi in her cross-examination has stated that the appellant
Bablu Prasad started torturing her - months from the time when
Bablu Prasad started residing in the house of Chinta Devi and Hari Prasad - of Panchayati for reconciliation of appellant
Bablu Prasad and Debi Devi further strengthened my view
In Judgment Text:
Bablu Prasad had made the demand of Rs.20,000/- and a scooter. He had never talked to appellant Chinta- Debi Devi in her cross-examination has stated that the appellant
Bablu Prasad started torturing her - months from the time when
Bablu Prasad started residing in the house of Chinta Devi and Hari Prasad - of Panchayati for reconciliation of appellant
Bablu Prasad and Debi Devi further strengthened my view
J
J
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