Citation Codes Equivalent Citations citation codes Case Number Confirmation Case No. 1 of 2012, Alongwith, Criminal Appeal No. 632 of 2012, Confirmation Case No. 1 of 2012 and Criminal Appeal No. 632 of 2012 Attorney(S) Mr. R.S Kate along with Ms. Tejasweeta S. Kadam & Ms. Priyanka Joshi for the Respondents in Confirmation Case No. 1 of 2012. Mrs. Revati Mohite Dere, Public Prosecutor with Mrs. P.P Shinde, APP for the State in Confirmation Case No. 1 of 2012 Mr. R.S Kate along with Ms. Tejasweeta S. Kadam & Ms. Priyanka Joshi for Appellants in Criminal Appeal No. 632 of 2012. Mrs Revati Mohite Dere, Public Prosecutor with Mrs. P.P Shinde, APP for Respondents-State in Criminal Appeal No. 632 of 2012. Judges V.M Kanade P.D Kode, JJ. Acts section 302 read with section 120-B, 376(2)(g) read with section 120-B, 364 read with section 120-B and 404 read with section 120-B sections 302 read with section 34 of the Indian Penal Code and under section 404 read with section 34 of the Indian Penal Code. SECTION 106 EVIDENCE ACT provisions of section 32 sub-clause (1) of the Evidence Act.95. Prosecution, section 8 of the Evidence Act and section 32 of the Evidence Act section 302 read with section 120-B of the Indian Penal Code section 364 read with section 120-B of the Indian Penal Code section 400 read with section 120-B of the Indian Penal Code Section 498-A IPC and Section 113-A of Indian Evidence Act. SECTION 366 CRIMINAL PROCEDURE CODE SECTION 46 CRIMINAL PROCEDURE CODE 376(2) read with section 120-B of the Indian Penal Code sections 364, 376(2)g) and 302 of the Indian Penal Code. section 302, 276, 404 and 364 of the Indian Penal Code. Section 43 of the Code of Criminal Procedure, 1973 SECTION 8 EVIDENCE ACT Section 43 of the Indian Penal Code, an act SECTION 354 CRIMINAL PROCEDURE CODE ARTICLE 226 CONSTITUTION OF INDIA section 302 of the Indian Penal Code.16. section 120-A of the Indian Penal Code sections 302, 376 read with section 34 Section 235(2) read with Section 354(3) section 404 of the Indian Penal Code. section 302 of the Indian Penal Code provisions of section 465 of Cr.P.C provisions of section 366 of Cr.P.C, section 302 of the Indian Penal SECTION 27 EVIDENCE ACT SECTION 32 EVIDENCE ACT SECTION 302 PENAL CODE section 37 and Section 129 section 313 of Cr.P.C sections 364, 376(2)(g) section 120-B 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