Citation Codes Equivalent Citations citation codes Case Number Crl. Revn. No. 1505 of 1956 Attorney(S) Ajit Kumar Dutta and Dilip Kumar Dutta Nikhil Chandra Taluqdar and Sudhansu Kumar Bose for Accused Judges Debabrata Mookerjee, J. Acts section 553 of the Code of Criminal Procedure.6. Section 553 of the Code of Criminal Procedure section 63 read with sec. 167 of the Code of Criminal Procedure, provisions of section 344 of the Code of Criminal Procedure. provisions of section 553 of the Code of Criminal Procedure. provisions of section 441 of the Code of Criminal Procedure. submitted.9. Section 178 of the Code of Criminal Procedure section 190(1)(b) of the Code of Criminal Procedure section 553 of the Code of Criminal Procedure.14. section 561-A of the Code of Criminal Procedure section 553 of the Code of Criminal Procedure.1. section 173 of the Code of Criminal Procedure. section 553 of the Code of Criminal Procedure section 63 of the Code of Criminal Procedure, Section 61 of the Code of Criminal Procedure section 211 of the Indian Penal Code section 376 of the Indian Penal Code Sub-section (1) of section 553 Calcutta.5. Section 63 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