Citation Codes Equivalent Citations citation codes Case Number Criminal Revision No. 210 of 1950 (Connected with Criminal Revisions Nos. 211 and 212 of 1950 and Criminal Miscellaneous Nos. 1361, 1362, 955, 2347 and 2429 of 1950), from an order of G. Sabir, Sessions Judge of Ballia, dated the 17th October, 1949 Attorney(S) Rama Shanker, for the applicant. The Assistant Government Advocate (D.P Uniyal), for the State. Judges Hon'ble Mr. M.C. Desai Hon'ble Mr. Raghubar Dayal Acts provision of Section 3 (1) (a) (i) and (o), U. P. Prevention of Crimes (Special Powers) (Temporary) Act, Section 3 (1) (a) (i), D. P. Prevention of Crimes (Special Powers) (Temporary) Act, No. 5 of 1949. Section 17 applies the provisions of Sections 121, 122, 123, 124 & 126 (a), Criminal P. C. U. P. Prevention of Crimes (Special Powers) (Temporary) Act No. 5 of 1949 provisions of Section 3 (1) (a) (i), 3 (1) (b) & (c) of Act 5 of 1949 Code of Criminal Procedure at" the 2-8-1935, Section 110 Act keeps the provisions of Section 110 of the Code Code of Criminal Procedure & the Indian Evidence Act. provisions of the United Provinces Excise Act, 1910, Section 118, Criminal P C. The Indian Penal Code SECTION 19 ARMS ACT provisions of Article 14 of the Constitution. provisions of the Bombay Prohibition Act Prevention of Crimes (Special Powers) Act Sections 193 & 288, I. P. C. Contravention Section 118 of the Code. Section 18 Orissa Village Administration Act SECTION 7 INDUSTRIAL DISPUTES ACT Hopkins, (1886), 118 tr. Section 356 Sections 435/439, Criminal P. C. SECTION 8 CRIMINAL TRIBES ACT provision in Section 3 (1) (a) provision of Section 3 (2) (b) Section 123-A, Criminal P. C. Sub-section (2) of Section 3, Section 45(3) of the Code, Section 491, Criminal P. C. Section 439, Criminal P. C. (Section 5, Sub-section (1).)" Sections 193 & 228, I.P.C. Sections 435 & 439, Cr. P. C. Section 6 of the Code Section 3 (1) (a) (i), (b) & (c) Section 491, Cr. P. C., Section 435, Cr. P. C. Section 3 (1) (a) (i), (b) Section 3 (1) (a) (i) & (c) Section 454, I. P. C. Section 3 (1) (a) v(i) India, Act, 1935, See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account