Citation Codes Equivalent Citations citation codes Case Number Crl. Revision No. 1558 of 2010 (O&M) Advocates Mrs. Abha Rathore, Advocate with Ms. Priyanjali, Advocate for the petitioner. Dr. Anmol Rattan Sidhu, Sr Standing counsel for the CBI with Mr. Ajay Kaushik, Advocate. Mr. Pankaj Bhardwaj, Advocate with Ms. Anju Sharma, Advocate, for the complainant. Judges Jitendra Chauhan, J. Acts provisions of Section 6 of the Commission of Enquiry Act, 1952 provisions contained in Section 410 CrPC. Section 401 CrPC provisions contained in Section 395 to Section 401 CrPC, SECTION 164 A CRIMINAL PROCEDURE CODE Sections 323, 504, 506 read with Section 34 IPC Section 164 of the Code of Criminal Procedure fact, Sub-section (3) of Section 401 of the Code Section 190 read with Section 200 of the Code Section 157 of the Indian Evidence Act. Section 134 of the Indian Evidence Act, SECTION 6 EVIDENCE ACT SECTION 311 CRIMINAL PROCEDURE CODE SECTION 397 CRIMINAL PROCEDURE CODE u/s 33 of the Indian Evidence Act. S. 157 of the Indian Evidence Act. provision of S. 157, Evidence Act. Sessions Court. Section 397 CrPC SECTION 67 EVIDENCE ACT SECTION 47 EVIDENCE ACT SECTION 73 EVIDENCE ACT SECTION 33 EVIDENCE ACT u/s 190 read with section 200 Sub-section (3) of Section 403 Section 161 of Cr.P.C S.155, Evidence 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