Citation Codes Equivalent Citations citation codes Case Number Crl. A. 124/2013, Crl. A. 152/2013, Crl. A. 159/2013, Crl. A. 165/2013, Crl. A. 170/2013, Crl. A. 171/2013, Crl. A. 172/2013, Crl. A. 173/2013, Crl. A. 174/2013, Crl. A. 175/2013, Crl. A. 186/2013, Crl. A. 187/2013, Crl. A. 188/2013, Crl. A. 189/2013, Crl. A. 194/2013, Crl. A. 198/2013, Crl. A. 204/2013, Crl. A. 205/2013, Crl. A. 206/2013, Crl. A. 213/2013, Crl. A. 231/2013, Crl. A. 237/2013, Crl. A. 238/2013, Crl. A. 245/2013, Crl. A. 246/2013, Crl. A. 247/2013, Crl. A. 248/2013, Crl. A. 249/2013, Crl. A. 250/2013, Crl. A. 251/2013, Crl. A. 252/2013, Crl. A. 253/2013, Crl. A. 255/2013, Crl. A. 256/2013, Crl. A. 257/2013, Crl. A. 258/2013, Crl. A. 260/2013, Crl. A. 268/2013, Crl. A. 269/2013, Crl. A. 270/2013, Crl. A. 271/2013, Crl. A. 277/2013, Crl. A. 293/2013, Crl. A. 295/2013, Crl. A. 301/2013, Crl. A. 303/2013, Crl. A. 313/2013, Crl. A. 334/2013, Crl. A. 340/2013, Crl. A. 346/2013, Crl. A. 369/2013, Crl. A. 374/2013, Crl. A. 379/2013, Crl. A. 381/2013, Crl. A. 416/2013, Crl. A. 124/2013; Crl. A. 152/2013; Crl. A. 159/2013; Crl. A. 165/2013; Crl. A. 170/2013; Crl. A. 171/2013; Crl. A. 172/2013; Crl. A. 173/2013; Crl. A. 174/2013; Crl. A. 175/2013; Crl. A. 186/2013; Crl. A. 187/2013; Crl. A. 188/2013; Crl. A. 189/2013; Crl. A. 194/2013; Crl. A. 198/2013; Crl. A. 204/2013; Crl. A. 205/2013; Crl. A. 206/2013; Crl. A. 213/2013; Crl. A. 231/2013; Crl. A. 237/2013; Crl. A. 238/2013; Crl. A. 245/2013; Crl. A. 246/2013; Crl. A. 247/2013; Crl. A. 248/2013; Crl. A. 249/2013; Crl. A. 250/2013; Crl. A. 251/2013; Crl. A. 252/2013; Crl. A. 253/2013; Crl. A. 255/2013; Crl. A. 256/2013; Crl. A. 257/2013; Crl. A. 258/2013; Crl. A. 260/2013; Crl. A. 268/2013; Crl. A. 269/2013; Crl. A. 270/2013; Crl. A. 271/2013; Crl. A. 277/2013; Crl. A. 293/2013; Crl. A. 295/2013; Crl. A. 301/2013; Crl. A. 303/2013; Crl. A. 313/2013; Crl. A. 334/2013; Crl. A. 340/2013; Crl. A. 346/2013; Crl. A. 369/2013; Crl. A. 374/2013; Crl. A. 379/2013; Crl. A. 381/2013; and Crl. A. 416/2013 Attorney(S) Mr. Arvind Chaudhary, Advocate Mr. Vikas Pahwa, Sr. Advocate with Mr. Atul Bhuchar, Advocate Ms. Geeta Luthra, Sr. Advocate with Mr. Jatin Sehgal and Ms. Naina Dubey, Advocates Mr. Manohar Lal, Advocate Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma and Mr. Ashok Kumar, Advocates Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Devender Kumar and Mr. Rajesh Jangra, Advocates Ms. Geeta Luthra, Sr. Advocate with Mr. Jatin Sehgal and Ms. Naina Dubey, Advocates Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Advocate Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Advocate Mr. Ram Jethmalani, Sr. Advocate and Mr. R.S. Cheema, Sr. Advocate with Mr. N.S. Shekhawat, Ms. Tarannum Cheema, Mr. Zorawar Singh, Mr. Amit Sahni, Mr. Sunny Modgil, Mr. Pranav Diesh, Mr. Karan Kalia, Ms. P.R. Mala, Mr. Rajinder Banku and Mr. Rajiv Sidhu, Advocates Mr. Vikas Pahwa, Sr. Advocate with Mr. B. Badrinath and Mr. Sumit Arora, Advocates Mr. S.C. Chawla, Advocate Mr. Pramod Kumar Dubey, Advocate with Mr. Shiv Pande, Advocate Mr. Vikas Pahwa, Sr. Advocate with Mr. Sumit Chaudhary, Advocate Mr. Vikas Pahwa, Sr. Advocate with Mr. Sumit Chaudhary, Advocate For the Respondent: Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Mr. N.K. Sharma, Advocate with Mr. Sanjay Sharma, Advocate Mr. Amit Kumar, Advocate Mr. Amit Kumar, Advocate Mr. Pradeep Dahiya, Advocate Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Advocate Mr. Amit Kumar, Advocate Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Amit Kumar, Advocate Mr. Amit Kumar, Advocate Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Advocate Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma, Mr. Ashok Kumar and Mr. Vijay S. Bisnoi, Advocates Mr. Amit Kumar, Advocate Mr. Amit Kumar, Advocate Mr. Amit Kumar, Advocate Mr. Amit Kumar, Advocate Mr. Arvind Nigam, Sr. Advocate with Mr. Aditya Singh and Ms. Kamini Jaiswal, Advocate 1 Mr. Rajiv Garg, Advocate with Mr. Rajeev Kapoor and Mr. Ashish Garg, Advocates Mr. R.K. Kapoor, Advocate with Mr. Vikram Saini along with the Appellant in person Mr. Ram Naresh Yadav and Mr. Amit Kumar, Advocates Mr. Amit Kumar, Advocate Ms. Rebecca M. John, Sr. Advocate with Mr. Vishal Gosain and Mr. Harsh Bora, Advocates Mr. R.S. Cheema, Sr. Advocate with Mr. Naresh Sekhawat, Ms. Tarannum Cheema, Mr. Amit Sahni, Mr. Sunny Modgil, Mr. Zorawar Singh, Mr. Vaibhav Mishra, Mr. Ashwani Bansal and Mr. Jalaj Aggarwal, Advocates Mr. Mukul Rohtagi, Sr. Advocate with Mr. Mohit Mathur, Mr. Giriraj Subramaniam, Mr. Amit Sahni, Mr. Zorawar Singh, Mr. Vaibhav Mishra, Mr. Ashwani Bansal and Mr. Jalaj Aggarwal, Advocates Mr. D.C. Mathur, Sr. Advocate with Mr. D.P. Singh, Mr. D.S. Kohli, Mr. Rajkiran Vats, Ms. Sonam Gupta, Mr. Ravi Prakash Vyas and Mr. Salil Bhattacharya, Advocates Mr. Hari Om Yaduvanshi, Advocate with Mr. Abhinav Jain, Advocate Mr. Ramesh Gupta, Sr. Advocate with Mr. Bharat Sharma and Mr. Ashok Kumar, Advocates Mr. Vikas Pahwa, Sr. Advocate with Mr. Sumit Chaudhary, Advocate Mr. Sudhir Nandrajog, Sr. Advocate with Mr. Sumit Arora, Advocate Mr. Sumit Chaudhary, Advocate with Mr. Pushpinder Singh, Advocate Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Mr. Rakesh Kumar Khanna, ASG with Mr. Harsh Prabhakar, Mr. Anirudh Tanwar, Mr. Mohit Nagar and Ms. Priyanka Sinha, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Mr. Rakesh Kumar Khanna, ASG with Mr. Harsh Prabhakar, Mr. Anirudh Tanwar, Mr. Mohit Nagar and Ms. Priyanka Sinha, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Mr. Rakesh Kumar Khanna, ASG with Mr. Harsh Prabhakar, Mr. Anirudh Tanwar, Mr. Mohit Nagar and Ms. Priyanka Sinha, Advocates Mr. Rakesh Kumar Khanna, ASG with Mr. Harsh Prabhakar, Mr. Anirudh Tanwar, Mr. Mohit Nagar and Ms. Priyanka Sinha, Advocates Mr. Rakesh Kumar Khanna, ASG with Mr. Harsh Prabhakar, Mr. Anirudh Tanwar, Mr. Mohit Nagar and Ms. Priyanka Sinha, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Ms. Rajdipa Behura, SPP with Ms. Monica Gupta and Ms. Nidhi Sharma, Advocates Judges Siddharth Mridul, J. Acts Section 166-A, Section 166-B, Section 354, Section 354-A, Section 354-B, Section 354-C, Section 354-D, Section 370, Section 375, Section 376, Section 376-A, Section 376-C, Section 376-D or Section 509 of the Indian Penal Code (45 of 1860).](2) Section 161 Cr.P.C) Part 7(2) Page 41 (Statement under Section 164 Cr.P.C)M.L Gupta PW-56 in:Part 7(1) Pg.176 & 180 (Statement under Section 161 Cr.P.C) Part 2(II)Page 92, 107, 108 clause (a) of Section 2 of The Identification of Prisoners Act, 1920. Therefore, Section 4 and Section 5 of The Identification of Prisoners Act, 1920 Section 313 Cr.P.C [A-9, A-13, A-16, A-17, A-18, A-20, A-24, A-26, A-27, A-28, A-46, A-47, A-48, A-50, A-51, A-52 and A-56]. Testimony of PW-2 and PW-5 u/s 120-B IPC r/w Section 418/467/471 IPC r/w Section 13(2) r/w Section 13(1)(d) of the Prevention of Corruption Act, 1988.SENTENCING485. 120-B IPC r/w Section 418/467/471 IPC r/w Section 13(2) PC Act.482. Appellants A-6 to A-62, with the exceptions of A-23, A-35, A-41 Section 21 of the Prevention of Corruption Act, 1988 Section 315 of Cr.P.C, 1973 or Section 133 of the Indian Evidence Act, 1872 Section 13(2) P.C Act and Sections 418, 467, 471 and Section 120-B IPC r/w Section 418/467/471 IPC rw Section 13(2) P.C Act.479. A-1, A-2 and A-5.481. Appellants A-3 and A-4 stand convicted of offences u/s 13(2) rw 13(1)(d) of Prevention of Corruption Act Section 313 Cr.P.C[A-9, A-13, A-16, A-17, A-18, A-20, A-24, A-26, A-27, A-28, A-46, A-47, A-48, A-50, A-51, A-52 and A-56].75. PW-56 Section 120-B IPC r/w Section 418/467/471 IPC r/w Section 13(2) of Prevention of Corruption Act. provisions of the Indian Penal Code (Section 467 IPC, Section 420 IPC, and Section 120-B IPC) Section 197 CrPC and Section 19 PC Act247. Sanction orders under Section 19 PC Act Section 161 Cr.P.C [Part 8.S. no. 12-Misc Exhibits-Misc Defence Exhibits/Page 80-99 Section 313 Cr.P.C and(iii) Credibility of testimonies of PW-16, PW-23 and PW-26 SECTION 21 PREVENTION OF CORRUPTION ACT 1988 Section 13(2) rw 13(1)(d) of Prevention of Corruption Act.483. Appellants A-6 section 98, or section 107, or section 108, or section 109, or section 110, Section 120-B IPC r/w Section 418/467/471 IPC rw Section 13(2) PCAct DELHI SPECIAL POLICE ESTABLISHMENT ACT 1946 Section 4 and 5 of the Identification of Prisioners Act, 1920 provisions of Section 197 of the Code of Criminal Procedure, Section 161 of Cr.P.C [Part 7 (II)/Page 156-159 @ Pages 158-159]. Section 90 of the Indian Penal Code. Section 90 of the IPC Section 19(3)(a) of the Prevention of Corruption Act, 1988 SECTION 5 IDENTIFICATION OF PRISONERS ACT 1920 provisions of the Whistleblowers Protection Act, 2011 Section 311A in the Code of Criminal Procedure, 1973, SECTION 65 EVIDENCE ACT SECTION 19 PREVENTION OF CORRUPTION ACT 1988 Section 313 of Cr. P.C, and under Section 315 of CrPC., SECTION 7 A PREVENTION OF CORRUPTION ACT 1947 section 197 of the Code of Criminal Procedure, 1973 SECTION 2 IDENTIFICATION OF PRISONERS ACT provisions of the Evidence Act, namely, Sections 63 Sections 418, 467 and 471 of The Indian Penal Code Rules 3 (ii) and (iv) of the CCS (Conduct) Rules, 1964, 19(3)(a) of the Prevention of Corruption Act, 1988 sub-clause (b) of Clause (1) of Section 313 Cr.P.C SECTION 13 PREVENTION OF CORRUPTION ACT Sections 159 and 164 of the Companies Act, 1956, Section 315 of the Code of Criminal Procedure Section 315 in the Code of Criminal Procedure, Section 197 of the Code of Criminal Procedure CODE OF CRIMINAL PROCEDURE AMENDMENT ACT section 21 of P.C Act/Section 315 of Cr.P.C96. SECTION 10 EVIDENCE ACT Section 13(2) of Prevention of Corruption Act. Section 114 of the Indian Evidence Act, 1872 section 21 of P.C Act/Section 315 of Cr.P.C Section 145 of the Indian Evidence Act, 1872 Section 10 of the Indian Evidence Act, 1872 Section 73 of the Indian Evidence Act, 1872, provision of Section 315 Cr.P.CReliability Section 30 of the Indian Evidence Act.147. Section 161 statements of PW-16 and PW-26 Section 21 of P.C Act/Section 315 Cr.P.C ARTICLE 14 CONSTITUTION OF INDIA Section 94 of the Indian Penal Code.474. Section 94 of the Indian Penal Code.487. Section 54 of Indian Evidence Act, 1872). Section 133 of the Indian Evidence Act. section 108, section 109 or section 110, Section 342, Code of Criminal Procedure, Section 313 Code of Criminal Procedure Section 114 of the Indian Evidence Act Section 134 of the Indian Evidence Act Section 106 of the Indian Evidence Act, Section 30 of the Indian Evidence Act consideration.324. Section 315 Cr.P.C SECTION 10 COMPANIES ACT 1956 ARTICLE 21 CONSTITUTION OF INDIA Section 30 of the Indian Penal Code, Section 94 of the Indian Penal Code. inquiry.325. Section 315 Cr.P.C, 1973 EVIDENCE ACT 1872 provisions of Section 315 of Cr.P.C PREVENTION OF CORRUPTION ACT 1988 considered.342. Section 313 Cr.P.C 18-11-1998. Section 315(1) of CrPC Section 114 Indian Evidence Act, Section 10 Indian Evidence Act. Section 315 of Cr.P.C, 1973.143. SECTION 30 EVIDENCE ACT Section 67 Indian Evidence Act. Section 73 Indian Evidence Act. SECTION 73 EVIDENCE ACT SECTION 3 EVIDENCE ACT Section 313 statement of A-59, Sub-section (4) of Section 65-B Section 313 statement of A-13 Section 342-A of Cr.P.C, 1898 provisions of sub-section (2) Section 315 of Cr.P.C, 1973 Section 313 Cr.P.Ciii) A-39, Section 467 and 468 IPC.x) Section 315 Cr.P.C, 1973 Section 315 Cr.P.C A-62 Section 313/315 Cr.P.C, Section 13(1)(d) P.C Act, [Rule 6, 18 and Rule 28]. Section 2(h) of Cr.P.C Section 161 of Cr.P.C Section 313 of Cr.P.C Section 315 of Cr.P.C Section 313(5) Cr.P.C, Section 311-A Cr.P.C Protection Act, 2011 Section 173 Cr.P.C Section 315 Cr.P.C section 313 Cr.P.C Section 161 Cr.P.C Section 465 Cr.P.C Section 154 Cr.P.C Prisoners Act, 1920. Section 197 Cr.P.C Section 2(h) Cr.P.C Section 164 Cr.P.C Section 120-B IPC. Section 120-B Section 65-B, Rule 10.12 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