Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 258 of 1972 with Criminal Appeal No. 51 of 1973, Judges Deshpande V.S. Masodkar B.A. Acts provisions of section 66(1)(b) and 85(1)(3) of the Bombay Prohibition Act, section 66(1)(b) and section 85(1)(3) of the Bombay Prohibition Act provisions of sections 90, 361 and 366 of the Code section 66(1)(b) of the Bombay Prohibition Act. section 85(1)(3) of the Bombay Prohibition Act. section 376 of the Indian Penal Code provision of section 90 of the Code section 375 of Indian Penal Code Code. Provisions of section 375 section 376, Indian Penal Code section 323, Indian Penal Code SECTION 376 A PENAL CODE 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