Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 580 of 1965 Attorney(S) For the Appellant: K. Jayachandra Reddy, T.V. Sarma, Advocates. Judges Sharfuddin Ahmed Venkateswara Rao, JJ. Acts S. 161, I. P. C., and 5 (1) (d) read with S. 5 (2) of the Prevention of Corruption Act (hereinafter referred to as the Act), Section 161, I. P. C. and Section 5 (2) read with Section 5 (1) (d) of the Prevention of Corruption Act, 1947. Section 161, I. P. C. and Section 5 (1) (d) read with S. 5 (2) of the Prevention of Corruption Act, 1947 Section 161, I. P. C. or Section 5 (1) (d) of the Prevention of Corruption Act SECTION 4 PREVENTION OF CORRUPTION ACT Section 145 of the Indian Evidence Act, 1872 (1 of 1872), Sections 161, 165 or 165-A of the Indian Penal Code Section 162 of the Code of Criminal Procedure provisions of Section 162, Cr. P. C. PREVENTION OF CORRUPTION ACT SECTION 145 EVIDENCE ACT Section 162, Cr. P. C., Section 342, Cr. P. 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