Citation Codes Equivalent Citations citation codes Case Number Writ Petition Nos: 15419 of 2006; 26358 of 1999; 7906 of 2000; 14475 of 2002; 440 of 2003 and 857 of 2008 Attorney(S) Counsel for the Petitioners: Mr. Bojja Tarakam and Others Counsel for the Respondents: The Advocate General and Others Sri C. Padmanabha Reddy, Amicus Curiae Judges Goda Raghuram G. Bhavani Prasad, JJ. Acts provisions of Indian Penal Code, 1860 (for short IPC)/the Arms Act, 1959 (the Arms Act)/the Explosive Substances Act, 1908 (the E.S Act). Sections 148, 307 r/w 149 IPC, Secs. 25 and 27 of the Arms Act; Sec. 5 of the E.S Act and Sec. 8 of the APPS Act r/w Sec.100 IPC. provisions of Sec. 129 Cr.P.C r/w Sec. 130(3) Cr.P.C; Sec. 149 Cr.P.C r/w Sec. 97 IPC; Sec. 46(2) Cr.P.C, and Sections. 99 to 103 IPC, provisions of Sec. 105 of the Evidence Act; that the provisions of Sec. 202 and 203 Cr.P.C Section 154 (1) in juxtaposition with the provisions of Section 41 Cr.P.C Sections of the IPC (enumerated in Sec. 39 Cr.P.C, including Sec. 302 IPC), provisions of Sections 154, 155, 156, 157, 162, 169, 170 and 173 Cr.PC Sec. 105 of the Evidence Act (the provisions of the Evidence Act Information Act, 2005 (for short the Information Act, 2005).The Sec. 227 Cr.P.C) or even u/Sections 228, 238 and 239 Cr.P.C, Section 154 (1) Cr.P.CSub-section (1) of Section 154 Cr.P.C provisions of Sec. 155 of the Customs Act, 1962 (the Act). Sections 332, 307 and 100 r/w 34 IPC and Sec. 134 Cr.P.C Section 157 Cr.P.C must follow.Section 156 (1) Cr.P.C provisions of the Commission of Inquiries Act 1962, sections of the IPC (specified in Sec. 39 Cr.P.C, provisions of the Cr.P.C and the Evidence Act SECTION 81 EVIDENCE ACT provisions of Section 157 (2) Cr.P.CConclusion report. Sub-section (2) of Section 173 Cr.P.C State (u/Sec. 123 of the Indian Evidence Act), (Sections 302, 303, 304, 304A, 304B and 314 IPC) SECTION 46 CRIMINAL PROCEDURE CODE provisions of Sections 190 and 203 Cr.P.C Section 302 of the Indian Penal Code, 1860 ARTICLE 226 CONSTITUTION OF INDIA u/s 19 of Right to information Act, 2005 sec. 105 of the Indian Evidence Act 1872, offender(s). (emphasis) Section 159 Cr.P.C Section 170. Clause (ii) of Section 173 (2) Section 123 of the Indian Evidence Act Sec.108 of the Gold (Control) Act 1968 u/Sec. 157 of the Indian Evidence Act (U/Sec. 123 of the Indian Evidence Act), SECTION 108 GOLD CONTROL ACT provisions in Section 154 (1) Cr.P.C provisions of Section 154 (1) Cr.P.C SECTION 155 CUSTOMS ACT Information Act, 2005 (the 2005 Act). Sections 147, 148, 149 and 307 IPC. SECTION 105 EVIDENCE ACT Sec. 155 of the Customs Act 1962) Sections 190, 202 and 203 Cr.P.C, Section 103. Sections 96 and 97 SECTION 106 CUSTOMS ACT sub-section (3) of Section 156, Information Act, 2005 (RTI Act). u/Sec. 8 of the Evidence Act. Sec. 105 of the Evidence Act Section 190 (1) (b) of the Code Sec. 8(1)(g) & (h) of the 2005 Act, provisions of Section 154 (1) Section 200 or Section 202 Sections 200 to 203 Cr.P.C Sections 129 to 132 Cr.P.C Section 154 (1) of the Code, Section 156 (3) of Cr.P.C sub-section (1) of S. 190, Section 154 (1) Cr.P.C, Section 173 (1) Cr.P.C Information Act 2005 Section 202 Cr.P.C Section 157 Cr.P.C, Section 174 Cr.P.C Section 154 Cr.P.C Section 173 Cr.P.C), Section 151 Cr.P.C Sub-section 173 (8) Section 307 I.P.C Section 46 Cr.P.C Section 190 (1) (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