Citation Codes Equivalent Citations citation codes Case Number Crl. Ref. No. 2 of 1992 Attorney(S) For the Appellant: M. Ratna Singh, T.R. Raman Pillai, Amicus Curiae. Judges K. Sreedharan L. Manoharan, JJ. Acts SECTION 14 A SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 SECTION 14 SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 Narcotic Drugs and Psychotropic Substances Act and the Prevention of Corruption Act, 1988, SECTION 3 SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 Act. Section 4 of the Code of Criminal Procedure, hereinafter referred Section 494 of the old Code (Section 321 of the Code of 1973) Section 395(2) of the Code of Criminal Procedure, 1973 provisions contained in Section 193 of the Code section 395(2) of the Code of Criminal Procedure 12. Sub-section (1) of Section 220 of the Code sub-section (3) of Section 220 of the Code. Sub-section (2) of Section 190 of the Code section 376 of the Indian Penal Code. Section 375 of the Indian Penal Code, Section 4 and Section 26 of the Code offences.5. Section 26 of the Code PREVENTION OF CORRUPTION ACT 1947 offences.4. Section 3 of the Code Section 220(1), (3) or (4) of the Code PREVENTION OF CORRUPTION ACT Section 5 of the Code 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