Citation Codes Equivalent Citations citation codes Case Number Cri. Appeal No. 47 of 1998 Attorney(S) N.P Sharma with S.L Jain For State: Devenda Singh, Panel Lawyer Judges S.L Kochar, J. Acts Rule 7 of the Rules and Section 5 of the Prevention of Corruption Act, 1947 (hereinafter referred to as the PC Act), Rule 7 of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Rules, 1995 (hereinafter referred provisions of Section 537 of the old Code of Criminal Procedure and new Section in 465(1) of the Cr. P.C. Prevention of Corruption Act and Scheduled Castes and Schedueld Tribes (Prevention of Atrocities) Act Protection of Civil Rights Act, 1955 and the normal provisions of the Indian Penal Code SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 Section 5 of the Prevention of Corruption Act. But, Rule 7 of the Rules Section 161, S.163 or Section 163A of the Indian Penal Code Sections 161, 165 or Section 165A of the Indian Penal Code PREVENTION OF CORRUPTION ACT 1947 SECTION 5 PREVENTION OF CORRUPTION ACT Clause (c) of Sub-section (1) of Section 5 provisions of Section 465 of Cr. P.C. Section 204, IPC and Section 3(1)(x) Section 438 of the Cr. P.C. Section 465 of the Cr. P.C. Rules, special provisions Books Evidence Act, 1891. Rule 7 of the Rules, Section 465, 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