Citation Codes Neutral Citations 2011 DHC 5097-DB Equivalent Citations citation codes Case Number Criminal Appeal No. 1005/2008 Attorney(S) Mr. Ajay Verma, Mr. Gaurav Bhattacharya, Advs. for the Appellant. Mr. Pawan Sharma, Standing Counsel along with Mr. Kushagra Arora, Mr. Harsh Prabhakar, Advocates for the Respondent. Judges Dipak Misra, C.J Anil Kumar Sanjiv Khanna, JJ. Acts Section 73 of the Evidence Act and Section 5 of the Identification of Prisoners Act. IDENTIFICATION OF PRISONERS ACT 1920 Section 5 of the 1920 Act and Section 311-A of the Code of Criminal Procedure, Section 73 of the Indian Evidence Act, 1872 and Section 5 of the 1920 Act SECTION 5 IDENTIFICATION OF PRISONERS ACT Sections 3, 4 and 5 of the 1920 Act, has held thus:10. Section 3 provisions contained in Article 20(3) of the Constitution. SECTION 4 IDENTIFICATION OF PRISONERS ACT 1920 Section 9 of the Criminal Tribes Act, 1911 (III of 1911). section 118 of the Code of Criminal Procedure, 1898, provisions of Sections 5 and 6 of the 1920 Act Section 27 of the Indian Evidence Act, 1872 SECTION 73 EVIDENCE ACT 1872 SECTION 73 A EVIDENCE ACT SECTION 73 FINANCE ACT Section 5 nor Section 311-A Section 5 of the 1920 Act. 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