Citation Codes Equivalent Citations citation codes Case Number Cri. Contempt Petition No. 6 of 1994 Attorney(S) Uday Dastane S.G Aney, M.M Agnihotri and S. Sanyal H. Ahmad, A.P.P S.P Dhole B.A Udhoji, Ms. S.M Mudaliyar and Ms. S.M Muley C.S Kaptan Ramesh Darda M.G Bhangade and V.V Bhangade S.R Deshpande appeared amicus curiae Judges A.A Desai L. Manoharan, JJ. Acts sections 302, 376, 201 read with section 34 of Indian Penal Code and section 3(1)(x) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989. sections 499 and 500 of Indian Penal Code as well as Article 19(1)(a) of the Constitution of India, SECTION 15 CONTEMPT OF COURTS ACT 1971 CONTEMPT OF COURTS ACT 1971 ARTICLE 215 CONSTITUTION OF INDIA ARTICLE 129 CONSTITUTION OF INDIA CONTEMPT OF COURTS ACT Rule 4(b) of the Rules 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