Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 487 of 1941, from an order of M.O Karney, Sessions Judge of Ballia, dated the 23rd of May, 1941. Judges Mulla Hamilton Dar, JJ. Acts section holding as follows:Section 423, clause (b), Criminal Procedure Code, section 423. Sections 237 and 238, of the Code of Criminal Procedure sections 236, 237 and 238.By section 417 the Provincial Government section 272 of the Code of Criminal Procedure (Act X of 1872), clause (1)(b)(2) of section 423 of the Criminal Procedure Code, sections 237 and 238 of the Code of Criminal Procedure sections 417 and 423 of the Code of Criminal Procedure. section 423, clause (b) of the Code of Criminal Procedure, sections 148, 326 and 302/149 of the Indian Penal Code. rule to section 164 of the Code of Criminal Procedure provision in sub-clause (2) of clause (b) of section 423. sections 148, 326 and 302/149 of the India Penal Code. provisions of clause (b), sub-section (1) of section 423 sections 366, 366-A and 498 of the Indian Penal Code. sections 236 and 237 of the Criminal Procedure Code sections 237 and 238 of the Criminal Procedure Code section 423(1)(b)(2) of the Code of Criminal Procedure sections 435 and 439 of the Criminal Procedure Code section 325 to section 302 of the Indian Penal Code. section 423(1)(b) of the Code of Criminal Procedure clause (b) of section 423(1), Criminal Procedure Code SECTION 423 CRIMINAL PROCEDURE CODE sections 233 to 238 and section 246 of the Code. I, section 417 of the Code, the Provincial Government section 423(b)(2) of the Code of Criminal Procedure clauses (a) and (c) and sub-section (2) of section 423 sections 236, 237 and 238, Criminal Procedure Code. sections 256, 237 and 238, Criminal Procedure Code, section 423(1)(b)(2) of the Criminal Procedure Code provisions of sections 233 to 238 or section 246, section 439 and as sub-section (4) of that section section 423 similar to clause (4) in section 439 section 423(1)(a) of the Criminal Procedure Code. section 423(b)(1) of the Criminal Procedure Code section 423(1)(2) of the Criminal Procedure Code sections 147 and 353 of the Indian Penal Code. section 439 of the Code of Criminal Procedure, section 423 of the Code of Criminal Procedure section 233 of the Code of Criminal Procedure, sections 225 and 333 of the Indian Penal Code. section 238 of the Code of Criminal Procedure Sections 148 and 302 of the Indian Penal Code. sections 147 and 304 of the Indian Penal Code. sections 237 and 288, Criminal Procedure Code, sections 237 and 238, Criminal Procedure Code. sections 234 and 235, Criminal Procedure Code, section 304, Part I, of the Indian Penal Code Criminal Procedure Code of 1861 section 407 section 411 or 414 of the Indian Penal Code. sections 302 and 392 read with section 114. SECTION 233 CRIMINAL PROCEDURE CODE SECTION 237 CRIMINAL PROCEDURE CODE SECTION 236 CRIMINAL PROCEDURE CODE SECTION 417 CRIMINAL PROCEDURE CODE SECTION 439 CRIMINAL PROCEDURE CODE SECTION 238 CRIMINAL PROCEDURE CODE section 325 to section 326 or section 304, sections of the Code of Criminal Procedure section 423(1)(b)(2); Criminal Procedure Code, section 326/149 held that section 423(1)(b) section 376/511 of the Indian Penal Code. section 423(1)(b), Criminal Procedure Code provisions of section 106, sub-section (3), Code of Criminal Procedure. Section 423 section 304 of the Indian Penal Code. section 323 of the Indian Penal Code section 325 of the Indian Penal Code. section 302 of the Indian Penal Code section 379 of the Indian Penal Code section 411 of the Indian Penal Code section 403 of the Indian Penal Code section 333 of the Indian Penal Code sections 236, 237 and 238 of the Code. section 326 of the Indian Penal Code section 149 of the Indian Penal Code. section 148 of the Indian Penal Code section 147 of the Indian Penal Code SECTION 234 CRIMINAL PROCEDURE CODE sub-sections (2) and (3) of section 235 section 60(f) of the U.P Excise Act. section 326 (because of section 149) section 302 and under section 439 SECTION 60 EXCISE ACT sub-clause (1) of section 423(1)(b) section 417, Criminal Procedure section 302, Indian Penal Code, sub-section (4) of section 439 section 60(f) of the same Act clause (1)(b)(2) of section 423 Section 439, sub-section (4), section 367, sub-section (3) (1)(b)(2) of section 423 section 423(1)(b)(2) section 423(1)(b)(1) sub-section (1)(b)(2) Sub-section (1)(b) section 423(1)(b) section 60(f) 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