Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal 481 of 2004 and Criminal Appeal 487 of 2004 and Criminal Appeal 524 of 2004 Attorney(S) Mr Uttam Pandey, Mr Sunil Sahu, Mr Sanjay Agrawal Mr V V S Murthy, Ms Sangita Mishra Judges Hon'ble Justice Mr. T.P. Sharma Acts provisions of Article 20(3) of the Constitution of India and section 25 and 26 of the Evidence Act. Prosecution provisions of Article 20(3) of the Constitution of India and Sections 25 and 26 of the Evidence Act.9. Sections 450 and 376(2)(g) of the Indian Penal Code Section 313 of the Code of Criminal Procedure Section 161 of the Code of Criminal Procedure, SECTION 9 EVIDENCE ACT 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