Citation Codes Equivalent Citations citation codes Case Number Criminal Confirmation Case No. 1 of 2010, Sessions Case No. 150 of 2008, Criminal Appeal No. 7 of 2011, Criminal Confirmation Case No. 1 of 2010; Sessions Case No. 150 of 2008; and Criminal Appeal No. 7 of 2011 Attorney(S) Ms. M.H Mhatre, APP, for the State. Mr. Abhaykumar Apte, for the Accused. Judges Mr. A.M. THIPSAY Mr. B. H. MARLAPALLE Acts Sections 302, 307, 397, 394, 376(e) of the Indian Penal Code and Section 25 of the Arms Act as well as Section 135 of the Bombay Police Act. Sections 302, 307, 376(e), 394 and 397 of the Indian Penal Code. Sections 363, 366, 376, 302 and 397 of the Indian Penal Code. Section 164 of the Code of Criminal Procedure (Exhibit-59). Evidence Act similar to illustration (b) to Section 114 Section 354(3) of the Code of Criminal Procedure.31. Section 313 of the Code of Criminal Procedure. Sections 363 and 201 of the Indian Penal Code Section 366 of the Code of Criminal Procedure. Sections 302, 397, 307 of the Indian Penal Code. Sections 302, 363, 376(2)(f) and 201 of IPC. Section 376(e) of the Indian Penal Code Section 379 of the Indian Penal Code Section 302 of the Indian Penal Code. provisions of Section 391 of Cr.P.C Section 376(2)(f) of IPC Section 391 of Cr.P.C Section 371 of 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