Citation Codes Equivalent Citations citation codes Case Number Criming Revision Case No. 499 of 1989 Attorney(S) For the Appellant: M. Chandrasekhara Rao, Advocate. For the Respondent: Public Prosecutor. Judges Bhaskar Rao, J. Acts Sections 376 and 374 of the Code of Criminal Procedure. Sec. 376 underwent.7. Section 411 of the Code of Criminal Procedure, 1882 Sections 408 and 411-A of 1898 Cr. P.C 1898 Cr. P.C, is Section 408. Section 374 Cr. P.C of 1973 Section 36 of 1882 Cr. P.C 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