Citation Codes Equivalent Citations citation codes Case Number Criminal Revision Application No. 406 of 1936 Judges Thankerton Shadi Lal Acts provisions of Section 155 of the Indian Evidence Act. under1 Sections 148 and 302 of the Indian Penal Code, Sections 374 and 377 of the Criminal Procedure Code Sections 375 to 379 of the Criminal Procedure Code, Section 374 of the Code of Criminal Procedure SECTION 268 CRIMINAL PROCEDURE CODE SECTION 288 CRIMINAL PROCEDURE CODE EVIDENCE ACT 1872 SECTION 401 CRIMINAL PROCEDURE CODE CRIMINAL PROCEDURE CODE provision of Section 288 of the Code (Section 17(3) and (4), and 31(2)) 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