Citation Codes Equivalent Citations citation codes Case Number Criminal Miscellaneous Nos. 7878, 13551 of 1996 Judges Nagendra Rai B.R Sharma, JJ. Acts Sections 120-B, 420, 468, 471 and 477 of the I.P.C, read with Section 5(ii) of the Prevention of Corruption Act, 1947, corresponding to Section 13(1)(c) & (d), read with Section 13(A) of the Prevention of Corruption Act, 1988.3. Sections 409, 420, 468, 471, 120-B of the I.P.C and 7 of the Essential Commodities Act Section 205 of the Code of Criminal Procedure (hereinafter referred Bihar Police Manual, Rules of Bihar Finance Rules, instructions provisions of Sections 291, 292 and 391 of the Code.38. Bihar Police Manual, Bihar Financial Rules SECTION 123 ARMY ACT Sections 420/34 of the Indian Penal Code, provision of Section 238 of the Code, Sections 2(w) and 2(x) of the Code. Rule 1076 of Bihar Police Manual provisions of Section 204(1)(a) provisions of Section 87.205. Section 204(1)(b) of the Code. Section 238 of the Code.30. Section 205 of the Code.37. Section 205 of the Code.47. Section 205(1) of the Code Section 156(1) of the Code Section 161 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