Citation Codes Equivalent Citations citation codes Case Number Cri. Revn. Appln. No. 690 of 1979 (Bom.) Judges C.S Dharmadhikari R.S Bhonsale, JJ. Acts section 53 of the Code of Criminal Procedure.27. The provisions of sections 53 and 54 ARTICLE 21 CONSTITUTION OF INDIA section 173 of the Code of Criminal Procedure. Sub-section (8) of section 173 section 173(8) as well as section 311 of the Code of Criminal Procedure section 165, Evidence Act and section 540, Criminal Procedure Code, 1898, section 53 read with section 173(8) of the Code of Criminal Procedure SECTION 2 INDIAN MEDICAL COUNCIL ACT provision i.e section 173(8) of the Code of Criminal Procedure provisions of sections 53 and 54 Criminal Procedure Code.24. provisions of section 53 of the Code of Criminal Procedure, provisions of section 129-A of the Bombay Prohibition Act section 302 read with section 34 of the Indian Penal Code provisions of Article 20(3) of the Constitution of India, ARTICLE 21 A CONSTITUTION OF INDIA section 302 read with section 34 of Indian Penal Code Criminal Procedure Code is section 367, sub-section (1) section 53(1) of the Code of Criminal Procedure, 1973. section 53 of the Code of Criminal Procedure.14. SECTION 53 A CRIMINAL PROCEDURE CODE 1973 section 53 of the Code of Criminal Procedure, provisions of sections 53 and 54 of the Code section 129(A) of the Bombay Prohibition Act SECTION 482 CRIMINAL PROCEDURE CODE sub-section 8 of section 173 of the Code, section 319 of the Indian Penal Code. provisions of section 53 of the Code. section 376 of the Indian Penal Code. Bombay Prohibition Act referred section 173 of the 1898 Code, sub-section 8 of section 173, section 173 nor section 190 section 367(1) of the Code, section 2(b) of the Code. section 44 of the Code. 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