Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 86-D of 1959 Attorney(S) S.M.Sikri S.C.Malik A.S.Johar A.R.Lal Singh Aulakh Judges Tek Chand, J. Acts section 8, sub-section (1) of the Foreign Exchange Regulation Act and section 5, sub-section (3) of the Land Customs Act and section 19 of the Sea Customs Act provisions of the Foreign Exchange Regulation Act, the Land Customs Act and the Sea Customs Act, section 3(22) of the General Clauses Act (No. X of 1897), sections 123, 124 and 162 of the Indian Evidence Act allegation.36. Section 81 of the Indian Evidence Act section 257(1) of the Criminal Procedure Code section 514 of the Criminal Procedure Code SECTION 209 CRIMINAL PROCEDURE CODE provisions of section 247, sub-section (1), section 527, Code of Criminal Procedure. section 105 of the Indian Evidence Act, Section 55 of the Indian Evidence Act section 514, Criminal Procedure Code, section 500, Indian Penal Code.20. section 500, Indian Penal Code.5. Opium Act and Indian Arms Act, section 302, Indian Penal Code, section 500, Indian Penal Code, SECTION 52 A PENAL CODE GENERAL CLAUSES ACT 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