Citation Codes Equivalent Citations citation codes Judges Benson Acts sections (Sections 25 and 26 of the Indian Evidence Act, 1872, and Section 162 of the Code of Criminal Procedure, 1898), Section 121-A, Indian Penal Code, and Section 302, Indian Penal Code, road with Sections 109 Sections 145 (now 162), 148 and 149 of the Criminal Procedure Code of 1861; and Sections 148 Section 25 of the Indian Evidence Act and Section 162 of the Code of Criminal Procedure Sections 148 and 149 of the Criminal Procedure Code of 1861 to the Indian Evidence Act, Section 133 of the Indian Evidence Act read with Section 114, illustration (b) Section 133 of the Indian Evidence Act read with Section 114, illustration (6), Section 133 of the Indian Evidence Act rend with Section 114, illustration (b), Section 138 of the Indian Evidence Act read With Section 114, illustration (6), Code of Criminal Procedure, 1861. Section 145 of that Code (now Section 162) Section 348 and Section 149 of the Code of Criminal Procedure of 1861, provisions of the Indian Criminal Law Amendment Act (XIV of 1908) Sub-section 2 of Section 293 of the Code of Criminal Procedure, Sections 148 and 149 of the Code of Criminal Procedure of 1861, Indian Evidence Act from the Criminal Procedure Code of 1861, Section 114 read with Section 133 of the Indian Evidence Act. Sections 148 and 149 of the Criminal Procedure Code of 1861 provisions of sections 443 and 447, Criminal Procedure Code, Section 30 of the Indian Evidence Act of 1872 confessions provisions of Sections 333 and 114 of the Indian Evidence Clause 2 of Section 162 of the Code of Criminal Procedure Section 6(b) of the Indian Criminal Law Amendment Act, 1908, provisions of section. 25 of the Indian Evidence Act. 139. Section 148 (now Section 25 of the Indian Evidence Act) Section 149 (now Section 26 of the Indian Evidence Act) Section 147 of the Code of Criminal Procedure of 1881 Section 114, illustration (b) of the Indian Evidence Act. Section 114, illustration (6) of the Indian Evidence Act, provisions of Section 167 of the Indian Evidence Act, Section 11 (3) of the Criminal Law Amendment Act, 1908, provisions of the Indian Criminal Law Amendment Act provisions of Section 25 of the Indian Evidence Act. Sections 148 and 149 of the Criminal Procedure Code. Sections 161 and 162 of the Criminal Procedure Code SECTION 145 CRIMINAL PROCEDURE CODE Section 2 of the Indian Criminal Law Amendment Act SECTION 148 CRIMINAL PROCEDURE CODE Section 162 of the Code of Criminal Procedure, 1898, Section 14 of the High Court's Act, 24 and 25 Vict., Section 134, illustration (b), of the Indian Evidence Sections 25, 28 and 27 of the Indian Evidence Act Section 138 and the illustrations to Section 114 Sections 114 and 133 of the Indian Evidence Act Section 157 of the Indian Evidence Act, 1872. 36. fact' of Section 157 of the Indian Evidence Act Section 162 of the Code of Criminal Procedure Sections 25 and 26 of the Indian Evidence Act; Section 30 of the Indian Evidence Act of 1872; Section 551 of the Code of Criminal Procedure Section 156 of the Code of Criminal Procedure Sections 25 and 26 in the Indian Evidence Act, sections 418 and 423, Criminal Procedure Code) sections 435 and 439, Criminal Procedure Code). Sections 157 and 551, Criminal Procedure Code, fact, Section 157 of the Indian Evidence Act Section 133 of the Indian Evidence Act, 1872, Section 157 of the Indian Evidence Act, 1872, SECTION 162 CRIMINAL PROCEDURE CODE Section 114 of (she Indian Evidence Act. 128. Section 551 of the Criminal Procedure Code. EVIDENCE ACT 1872 SECTION 161 CRIMINAL PROCEDURE CODE Sections 147, 148, 149 and 150 of that Code Section 121-A of the Indian Penal Code." 74. SECTION 21 POLICE ACT provision of this Act." Similarly Section 8, Section 135 (vide Section 144). Section 148 Evidence Act II of 1855 the general rule Indian Criminal Law Amendment Act of 1908. Section 114 (6) of the Indian Evidence Act.-" Code of 1861, Section 145 (now Section 162) SECTION 156 CRIMINAL PROCEDURE CODE Criminal Procedure Code of 1861 (Act XXV) Section 114 of the Indian Evidence Act Section 157 of the Indian Evidence Act Section 133 of the Indian Evidence Act. Section 121-A of the Indian Penal Code Section 157 in the Indian Evidence Act CRIMINAL LAW AMENDMENT ACT Section 167 of the Indian Evidence Act. Section 164, Code of Criminal Procedure. Section 25 of the Indian Evidence Act Section 26 in the Indian Evidence Act provisions of the Indian Evidence Act Section 91 of the Indian Evidence Act Section 35 of the Indian Evidence Act, Section 4 of the Indian Evidence Act Section 201 of the Indian Penal Code (Section 161 of the Indian Penal Code). Act X of 1886, Section 6, Section 162 SECTION 337 CRIMINAL PROCEDURE CODE SECTION 418 CRIMINAL PROCEDURE CODE SECTION 417 CRIMINAL PROCEDURE CODE SECTION 105 I CRIMINAL PROCEDURE CODE SECTION 194 CRIMINAL PROCEDURE CODE SECTION 297 CRIMINAL PROCEDURE CODE CRIMINAL PROCEDURE CODE Section 523, Criminal Procedure Code, SECTION 164 CRIMINAL PROCEDURE CODE Section 162 of the Code of 1898. 37. Indian Criminal Law Amendment Act Section 148 of the Code of 1861 CRIMINAL LAW AMENDMENT ACT 1908 SECTION 157 EVIDENCE ACT Section 121A, Indian Penal Code Section 31 of Act II of 1855 Section 28 of Act II of 1855 Section 25 and as Section 26 SECTION 6 INTEREST ACT Section 25 as in Section 24 NEGOTIABLE INSTRUMENTS ACT Act II of 1855, Section 31" 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