Citation Codes Equivalent Citations citation codes Case Number CRR 2848 of 2013 Attorney(S) For the Petitioner: Sri. Anand Grover, Sri. Kaushik Gupta, Sri. Amritananda Chakraborty, Sri. Arijit Bhusan Bagchi. For the Opposite Party: Sri. Amartya Ghosh For the Opposite Party 2: Sri. Rajdeep Majumder, Sri. Partha Baidya. Judges Subrata Talukdar, J. Acts there.18. Section 114-A of the Indian Evidence Act, 1872 (hereinafter referred to as the 1872 Act) Section 482 read with Sections 397 and 401 of the Code of Criminal Procedure (for short CrPC) u/s 227 read with Section 228 of the Code of Criminal Procedure provisions of Sections 375 read with Section 511 IPC. Sections 376 and 493 IPC. The petition u/s 227 CrPC SECTION 3 EVIDENCE ACT provisions of Sections 417, 375 and 376 IPC Section 493 IPC and under Section 376 IPC Sections 417/376/325/493/420/506 of IPC Section 325 of the Indian Penal Code Sections 417/376/325/493/420/506 IPC. Section 375 IPC and Section 417 IPC Section 376 read with Section 511 Sections 413/417/376/375/506 IPC Section 493 IPC and Section 376 Section 375 IPC and Section 417 Sections 417/376/325/506 IPC 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