Citation Codes Equivalent Citations citation codes Case Number (1) D.B Criminal Murder Reference No. 02/2013, (2) D.B Criminal Jail Appeal No. 293/2013, D.B Criminal Murder Reference No. 02/2013 and D.B Criminal Jail Appeal No. 293/2013 Advocates Mr. Kalu Ram Bhati, Amicus Curiae, for accused Kalu Khan. Mr. Vishnu Kachhawaha, Public Prosecutor, for the State. Mr. Trilok Joshi, for the complainant. Judges Govind Mathur Atul Kumar Jain, JJ. Acts Sections 363, 364, 376(2)(f), 302, 201 Indian Penal Code and for Section 3(2)(V) and 3(2)(VI) of the Scheduled Caste/Scheduled Tribes (Prevention of Atrocities) Act, 1985. Sections 3(2)(V) and 3(2)(VI) of the Scheduled Caste/Scheduled Tribes (Prevention of Atrocities) Act, 1985. Scheduled Caste/Scheduled Tribes (Prevention of Atrocities) Act Cases, Sriganganagar sub-section (3) of Section 354 of Code of Criminal Procedure, 1973.The Scheduled Caste/Scheduled Tribes (Prevention of Atrocities) Act Cases, sub-section(3) of Section 354 Code of Criminal Procedure, Sections 363, 364, 376(2)(f), 302 and 201 Indian Penal Code Section 383 of Code of Criminal Procedure, 1973 Section 366 Code of Criminal Procedure, 1973. Section 161 Code of Criminal Procedure Section 376(2)(f) Indian Penal Code, Section 364 Indian Penal Code Section 363 Indian Penal Code, Section 201 Indian Penal Code Section 302 Indian Penal Code. sub-section (3) of Section 354 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