Citation Codes Equivalent Citations citation codes Case Number Referred Trial No. 1 of 2015,Criminal Appeal No. 110 of 2015 Disposition allowed Attorney(S) Mr. M. Jagadeesan for Mr. B. Ramprabu Mr. S. Shunmugavelayutham, Public Prosecutor, assisted by Mr. V.M.R Rajendran Additional Public Prosecutor Judges R. Sudhakar P.N Prakash, JJ. Acts SECTION 3 EVIDENCE ACT SECTION 2 INFORMATION TECHNOLOGY ACT 2000 SECTION 7 EVIDENCE ACT EVIDENCE ACT 1872 INFORMATION TECHNOLOGY ACT 2000 IDENTIFICATION OF PRISONERS ACT 1920 SECTION 62 EVIDENCE ACT SECTION 65 B EVIDENCE ACT provisions of Section 207 Cr.P.C Sections 404, 302 and 449 IPC.4. section 76 of the Indian Evidence Act, 1872. sections 393, 397, 450 and 307 IPC.(n) Sahadevan (PW-27), Section 313 Cr.P.C Section 114 of the Indian Evidence Act, 1872. Section 2(t) of the Information Technology Act, 2000, Section 114 Illustration (g) of the Evidence Act Section 27 of the Indian Evidence Act, 1872, Section 45 of the Indian Evidence Act, 1872, Sections 59, 65-A and 65-B of the Evidence Act, Public Buildings) Rules, 2012, Section 404, Indian Penal Code. Section 62 of the Indian Evidence Act, 1872 Section 392, Indian Penal Code, Sections 449, 302, 392 and 404 IPC Section 366 of the Code of Criminal Procedure, Section 65-B Section 25 of the Indian Evidence Act, 1872.(b) Section 3 of the Indian Evidence Act, 1872. Section 367 and 391 Cr.P.C 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