Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 590 of 2006, Judges Mr. Justice B.H. Marlapalle Mr. Justice R.S. Mohite Acts Sections 395, 302 read with Section 34 of Indian Penal Code, Sections 376(2)(g), 307 r.w. 34 of Indian Penal Code, Sections 396, 397 r.w. 395 and Section 398 of Indian Penal Code. Sections 395, 302 read with Section 34, 376(2)(g), Section 307 read with Section 34 and Sections 396, 397 and 398 of IPC. Section 302 read with Section 34 of IPC as well as Sections 395, 396 and 397 of IPC. Sections 395, 396, 397 and 302 of IPC read with Section 34 of IPC. Section 397 r.w. Section 395 of Indian Penal Code. SECTION 32 EVIDENCE ACT SECTION 9 EVIDENCE ACT Sections 395 and 398 of Indian Penal Code, Section 302 read with Section 149 of IPC Section 397 read with Section 395 of IPC. Section 397 r.w. 395 of Indian Penal Code Section 307 read with Section 34 of IPC. Section 302 read with Section 34 of IPC Section 302 r.w. 34 of Indian Penal Code. Section 307 r.w. Indian Penal Code. Section 396 of Indian Penal Code. SECTION 135 BOMBAY POLICE ACT Section 302 read with Section 34 SECTION 157 EVIDENCE ACT Sub-section (2) of Section 376. Section 376(2)(g) Penal Code Section 428 of Cr.P.C. 25. Section 368 of Cr.P.C. (2) Section 302 r.w. 34 Code. Section 376(2)(g) of IPC Section 313 of Cr.P.C. Section 366 of Cr.P.C. Section 368 of Cr.P.C. Section 415 of Cr.P.C., Section 376(2)(g) IPC, 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