Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 495 of 1941, from an order of H.S Vidyarthi, Second Additional Sessions Judge of Meerut, dated the 6th of June, 1941. Attorney(S) Sir Syed Wazir Hasan, L.M Roy, B. Mukerji and F.J Gandhi, The Government Advocate (Dr. M. Wali-ullah), for the Crown. Judges Sir Iqbal Ahmad, C.J Collister Allsop Bajpai Ismail Braund Mulla, JJ. Acts section 6 of the Penal Code, nor section 221(5) of the Criminal Procedure Code overrides section 105 of the Evidence Act sections of the Indian Penal Code and of the Indian Evidence Act, 1872. By section 96 of the Indian Penal Code section 6 of the Indian Penal Code. Chapters V.A onwards of the Indian Penal Code section 6 of the Penal Code and on section 221(5) of the Criminal Procedure Code section 96 of the Indian Penal Code and section 105 of the Indian Evidence Act, section 105 of the Indian Evidence Act.Section 96 of the Indian Penal Code, SECTION 221 CRIMINAL PROCEDURE CODE section 325 of the Indian Penal Code. But section 6 of the Code provisions of section 540 of the Code of Criminal Procedure. provisions of section 105 of the Indian Evidence Act, provisions of section 3 of the Indian Evidence Act provisions of section 6 of the Indian Penal Code. sections 3 and 101 of the Indian Evidence Act section 221(5) of the Criminal, Procedure Code section 105 of the Indian Evidence Act, 1872, sections 1 and 2 of the Indian Evidence Act sections 103 and 105 of the Evidence Act. section 105 of the Indian Evidence Act section 106 of the Indian Evidence Act, section 101 of the Indian Evidence Act. section 3 and section 101. In section 3 provisions of the Indian Evidence. Act provisions in the Indian Evidence Act, section 4 of the Indian Evidence Act section 3 of the Indian Evidence Act section 96 of the Indian Penal Code, Section 6 of the Indian Penal Code section 105 of the Indian Evidence SECTION 105 EVIDENCE ACT SECTION 101 EVIDENCE ACT section 96 of the Indian Penal SECTION 3 EVIDENCE ACT EVIDENCE ACT 1872 SECTION 6 PENAL CODE SECTION 4 INTEREST ACT sections 101, 102, 103, 105 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