Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 92(J) of 1988 Attorney(S) Smt. A. Bhattacharjee, Amicus Curiae for the appellant. Mr. G. Sharma, Public Prosecutor for the respondent. Judges U.L Bhat, C.J D.N Baruah, J. Acts Section 118 of the Evidence Act or proviso to section 4(1) of the Oaths Act. Sections 165 and 172(2) of the Criminal Procedure Code SECTION 4 OATHS ACT 1969 SECTION 174 CRIMINAL PROCEDURE CODE section 300 represents the species. Section 299 oath.8. Section 118, Indian Evidence Act, 1872 Section 299 I.P.C while Section 300 I.P.C SECTION 118 EVIDENCE ACT section 4(1) of the 1 Oaths Act. clauses of Section 299 I.P.C20. Section 14(1) of the Oaths Act clauses of section 299 I.P.C clause of Section 299 I.P.C, sub-section (1) of Section 4, Section 304 Part II I.P.C (Sec. 165, Evidence Act). Section 174, Cr.P.C section 302 I.P.C section 300 I.P.C Section 304 I.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