Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal Nos. 430, 566 & 475 of 2007, Judges Chief Justice Mr. Swatanter Kumar Mrs. Justice Ranjana Desai Acts Section 304 Part(II), 279, 337, 338, 336, and 427 IPC read with Section 185 of the Motor Vehicles Act, read with Section 66(1)(b) of the Bombay Prohibition Act. Sections 304 Part(II), 279, 337, 338, 336, 427 of the IPC and Sections 66(1)(b) of the Bombay Prohibition Act. Panchanandan (P.W.2), Sections 360 and 361 of the Criminal Procedure Code and the provisions of Probation of Offenders Act Section 378(3) read with Rule 19 of Chapter XXVI of the Bombay High Court (A.S.) Rules, 1960, provisions of Section 360 Cr.P.C. Or the provisions of Probation of Offenders Act. Section 313 of the Code of Criminal Procedure, (hereinafter referred Section 313 of the Code of Criminal Procedure. 11. Every provision provisions of Section 66(1)(b) of the Bombay Prohibition Act, 1949 Section 342 of the Code of 1898 (Section 313 of the Code of 1973) Section 66 of the Bombay Prohibition Act, 1949. Consumption provisions of the Evidence Act, or Criminal Procedure Code SECTION 4 PROBATION OF OFFENDERS ACT Sections 304 Part II and 338 of the Indian Penal Code ("IPC"). Section 342 of the Code, 1898 (equivalent to Section 313 SECTION 161 CRIMINAL PROCEDURE CODE 1973 Section 304 Part(II) and 338 of the Indian Penal Code. Section 304 Part II, Sections 338 and 337 of the IPC, Section 377(1) of the Code of Criminal Procedure, 1973, Section 342 of the Code of Criminal Procedure, 1898, Sections 304 Part II and 338 of the IPC. Criminal Section 304 Part II IPC and Section 338 of IPC. Section 342. Under Sub-section (3) of Section 342 Section 439 of the Code of Criminal Procedure; Section 342 of the Code of Criminal Procedure Section 313 of the Code of Criminal Procedure Section 66(1)(b) of the Bombay Prohibition Act, PROBATION OF OFFENDERS ACT Section 304A and 337 of the Indian Penal Code Section 313 of th Code of Criminal Procedure Section 304A and 337 of Indian Penal Code. Sub-section (4) of Section 313 of the Code provisions of Section 313 of the Code Section 304 Part(II). under Section 299, (Section 202 of Indian Penal Code, 1860). Section 304A of the Indian Penal Code, provision of Section 313 of the Code Section 302 of the Indian Penal Code SECTION 360 CRIMINAL PROCEDURE CODE SECTION 313 CRIMINAL PROCEDURE CODE Section 313(4) of the Code of 1973 Section 313 of the Code of 1973 Section 304A Indian Penal Code. Sub-section (1) of Section 342 Section 304 Part(II) and 338 Section 313 of the Cr.P.C. Section 173 of the Cr.P.C. Section 313 of the Code Section 304 Part (II). 34. Bombay Prohibition Act Section 342 Cr.P.C. Section 313: Q.1. 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