Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal (DB) No. 1078 of 2012 Attorney(S) Mr. Shivendra Kumar Sinha, Adv. Mr. A. Sharma, APP Judges Jayanandan Singh Aditya Kumar Trivedi, JJ. Acts section 372 of the Code of Criminal Procedure, 1973 by the Criminal Procedure Code (Amendment) Act, 2008 (Act 5 of 2009), Article 114 and 115(B) of the Schedule of the Limitation Act, 1963 read with Section 378 of the Code, section 378 (corresponding to old section 417) of the new Code of Criminal Procedure, 1973 Sections 498A etc. of Indian Penal Code and Section 3/4 of the Dowry Prohibition Act. Article 141 of the Constitution of India.(6) - Proviso to section 372 of the Code 154 Report of Law Commission of India and the provisions of Section 372 SCHEDULE LIMITATION ACT 1963 Section 372 of the Code of Criminal Procedure, 1973 (the Code for short) provisions of the Code of Criminal Procedure by Act 5 of 2009, Code of Criminal Procedure deals with Appeal(s). Section 372 provisions of Sections 8 and 9 of the Hindu Succession Act, Criminal Procedure Code (Amendment) Act, 2008 (Act 5 of 2009) Section 2(wa) and proviso to Section 372 of the Code Sections 341, 342 and 302/34 of the Indian Penal Code Code of Criminal Procedure of 1898 that section 417 LIMITATION ACT 1963 Section 2(wa). Section 44 of the Indian Penal Code Sections 306 and 376 of the Indian Penal Code SECTION 138 NEGOTIABLE INSTRUMENTS ACT Sections 198, 198(1((a), 256 and 394 of the Code, Section 372 of the Code of Criminal Procedure. Sections 374, 377 and 378 only.8. Section 374 ARTICLE 136 CONSTITUTION OF INDIA ARTICLE 141 CONSTITUTION OF INDIA Section 372 by Amendment Act 5 of 2009 provisions of Section 378 of the Code provisions of Section 377 of the Code provision of Section 372 of the Code Section 372 of the Code.30. Question Section 44 of the Indian Penal Code section 23 of the Indian Penal Code Delhi Police Establishment Act, 1946, provisions read with Section 378(4) clause (wa) of Section 2 of the Code, Section 5. Section 377 of the Code Section 377. However, sub-section (3) sub-section (1) or sub-section (2).10. Section 378(old 417) of the Code Section 357(1)(c) of the Code. Section 378(1)(a) of the Code FATAL ACCIDENTS ACT 1855 Section 372 of the Code.44. HINDU SUCCESSION ACT 1956 Section 378(4) of the Code Section 378 of the Code.(3) Section 372 (Act 5 of 2009) Section 24(8) of the Code. Section 372 of the Code Section 2(y) of the Code, Section 372 Cr.P.C Section 378(3) & (4) Section 357(1)(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