Citation Codes Equivalent Citations citation codes Case Number Death Sentence Reference No. 6/2013, Crl. App. No. 1398/2013, Crl. App. No. 1399/2013, Crl. App. No. 1414/2013, Death Sentence Reference No. 6/2013; Crl. App. No. 1398/2013; Crl. App. No. 1399/2013; and Crl. App. No. 1414/2013 Attorney(S) Mr. Dayan Krishnan, Special Public Prosecutor with Mr. Madhav Khurana, Ms. Swati Goswami and Ms. Manvi Priya, Advocates. Mr. A.P Singh, Advocate for Akshay Kumar and Vinay Sharma. Mr. M.L Sharma, Advocate for Mukesh and Pawan Kumar Gupta. Mr. M.L Sharma, Advocate. Mr. Dayan Krishnan, Special Public Prosecutor with Mr. Madhav Khurana, Ms. Swati Goswami and Ms. Manvi Priya, Advocates. Mr. M.L Sharma, Advocate. Mr. Dayan Krishnan, Special Public Prosecutor with Mr. Madhav Khurana, Ms. Swati Goswami and Ms. Manvi Priya, Advocates. Mr. A.P Singh, Advocate Mr. Dayan Krishnan, Special Public Prosecutor with Mr. Madhav Khurana, Ms. Swati Goswami and Ms. Manvi Priya, Advocates. Judges Reva Khetrapal Pratibha Rani, JJ. Acts section 326A, section 326B, section 354, section 354A, section 354B, section 354C, section 354D, section 376, section 376A, section 376B, section 376C, section 376D, section 376E or section 509 of the Indian Penal Code (45 of 1860) section 354, section 354A, section 354B, section 354C, section 354D, Section 376, Section 376A, Section 376B, Section 376C, Section 376D, Section 376E or Section 509 of the Indian Penal Code Section 7-A of the Juvenile Justice Care and Protection Act, 2000 read with Rule 12 of the 2007 Rules Code of Criminal Procedure by the Criminal Law (Amendment) Act, 2013 (Act No. 13 of 2013) CODE OF CRIMINAL PROCEDURE AMENDMENT ACT 2005 Section 161(2) of the Criminal Procedure Code with the explanation to Section 162, SECTION 100 CRIMINAL PROCEDURE CODE SECTION 32 EVIDENCE ACT 1872 Criminal Law Amendment Act, 2013 was passed amending Indian Penal Code exception.18. Section 354(3) of the Code of Criminal Procedure provisions of Section 537 of the Code of Criminal Procedure, SECTION 293 CRIMINAL PROCEDURE CODE sub-rule (3) of the Rule 12. Further, Section 49 of the J.J Act provisions of Section 41B of the Code of Criminal Procedure. Section 420 read with Section 34 of the Indian Penal Code. Section 65B of the Indian Evidence Act, 1872 as Ex.PW-4.B provisions of Section 309 Code of Criminal Procedure CRIMINAL LAW AMENDMENT ACT 2013 SECTION 302 PENAL CODE Section 313 of the Code of Criminal Procedure.133. Section 7A read with Rule 12 of the 2007 Rules.30. Section 167(2) of the Code of Criminal Procedure Sections 6 to 9 of the Indian Evidence Act, 1872 SECTION 7 OATHS ACT 1969 Section 161 of the Code of Criminal Procedure, Section 162 of the Code of Criminal Procedure. Section 32(1) of the Indian Evidence Act, 1872, Section 65-B of the Indian Evidence Act, 1872. Section 228-A of the Indian Penal Code, 1860 EVIDENCE ACT 1872 Section 145 of the Indian Evidence Act, 1872. SECTION 9 EVIDENCE ACT SECTION 303 CRIMINAL PROCEDURE CODE Sections 124 and 125 Evidence Act, 1872).180. provisions of Section 354(3) of the Code. SECTION 7 JUVENILE JUSTICE ACT S. 32(1) of the Indian Evidence Act, 1877. Sections 395 of the Indian Penal Code, Section 27 of the Indian Evidence Act, Section 395 of the Indian Penal Code Section 32(1) of the Evidence Act.19. sub-section 2 of section 309 Cr.P.C sub section 2 of section 309 Cr.P.0 SECTION 45 EVIDENCE ACT 1872 Sections 376(2)(g), 302, 34 and 201 IPC Section 376(2)(g) of the Penal Code sub-section (2) of Section 309 IPC provisions of Section 309 Cr.P.C 501)47. Section 161(2) of the Code Section 376(2) Indian Penal Code. Sub-Section 5(A) of Section 164 SECTION 60 EVIDENCE ACT SECTION 27 EVIDENCE ACT 18-6-1989. Rule 12 of the Rules Code. Section 100(5) of the Code SECTION 10 EVIDENCE ACT SECTION 11 EVIDENCE ACT SECTION 6 EVIDENCE ACT Section 302 Indian Penal Code, sub-section (1) of Section 154 Section 164 Cr.P.C (Ex.PW-1.B). sub-section (1) of Section 293 Sections 376(2)(g) and 302 IPC, Section 309 of the Code.14. Section 2(h) of the Code. Section 275(1) Cr.P.C129. rules of Evidence Act.(5) sub-rule (5) or Rule 12 Rule 12 of the Rules Section 162(2) Cr.P.C, Section 376(2)(g) IPC Section 164 Cr.P.C Section 313 Cr.P.C section 309 Cr.P.C, Section 154 Cr.P.C Section 161 Cr.P.C MOTOR VEHICLES ACT S. 27, Evidence 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