Citation Codes Equivalent Citations citation codes Case Number Crl.A 910/2008, Crl.A 741/2008, Crl.A 958/2008, Crl. Rev.P No. 369/2008 and Crl.M.A Nos. 1168/2012, 1313/2012, 4073/2012, 13951/2012 and 13952/2012, Crl.A 1322/2011, Crl.A 145/2012, Crl.A 910/2008; Crl.A 741/2008; Crl.A 958/2008; Crl. Rev.P No. 369/2008; Crl.M.A Nos. 1168/2012, 1313/2012, 4073/2012, 13951/2012 and 13952/2012; Crl.A 1322/2011; and Crl.A 145/2012 Attorney(S) Mr. Sumeet Verma, Adv. with Mr. Amit Kala, Adv. Mr. Rajesh Mahajan, Adv. with Ms. Shinjan Jain, Adv. for State. Mr. P.K. Dey, Adv. with Mr. Kaushik Dey, Mr. Abhijeet, Mr. Vijay Pal Singh and Mr. Andleeb Naqvi, Advs. for complainant. Mr. Sanjay Jain and Mr. Vinay Arora, Advs. Mr. Rajesh Mahajan, Adv. with Ms. Shinjan Jain, Adv. for State. Mr. P.K. Dey, Adv. with Mr. Kaushik Dey, Mr. Abhijeet, Mr. Vijay Pal Singh and Mr. Andleeb Naqvi, Advs. for complainant. Mr. Rajesh Mahajan, Adv. with Ms. Shinjan Jain, Adv. for State. Ms. Ritu Gauba, APP for State. Mr. Sumeet Verma, and Mr. Amit Kala, Advs. for Mr. Vikas Yadav. Mr. P.K. Dey, Adv. with Mr. Kaushik Dey, Mr. Abhijeet, Mr. Vijay Pal Singh and Mr. Andleeb Naqvi, Advs. for complainant. Mr. P.K. Dey, Adv. with Mr. Kaushik Dey, Mr. Abhijeet, Mr. Vijay Pal Singh and Mr. Andleeb Naqvi, Advs. for complainant. Mr. Rajesh Mahajan, Adv. with Ms. Shinjan Jain, Adv. for State. Ms. Ritu Gauba, APP for State. Mr. Sumeet Verma with Mr. Amit Kala, Advs. for Mr. Vikas Yadav. Mr. Sanjay Jain, Adv. for Mr. Vishal Yadav. Mr. Rajesh Mahajan, Adv. with Ms. Shinjan Jain, Adv. for State. Ms. Ritu Gauba, APP for State. Mr. Chaman Sharma, Adv. for Mr. Sukhdev Yadav. Mr. Chaman Sharma, Adv. Mr. Rajesh Mahajan, Adv. with Ms. Shinjan Jain, Adv. for State. Ms. Ritu Gauba, APP for State. Judges Gita Mittal J.R. Midha, JJ. Acts MOTOR VEHICLES ACT ARTICLE 141 CONSTITUTION OF INDIA SECTION 22 PROTECTION OF WOMEN FROM DOMESTIC VIOLENCE ACT 2005 SECTION 3 OFFICIAL SECRETS ACT SECTION 31 CRIMINAL PROCEDURE CODE ARTICLE 32 A CONSTITUTION OF INDIA NEGOTIABLE INSTRUMENTS ACT SECTION 302 PENAL CODE FATAL ACCIDENTS ACT SECTION 3 GENERAL CLAUSES ACT 1897 ARTICLE 20 CONSTITUTION OF INDIA SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 SECTION 5 PROBATION OF OFFENDERS ACT SECTION 145 EVIDENCE ACT SECTION 138 NEGOTIABLE INSTRUMENTS ACT SECTION 401 CRIMINAL PROCEDURE CODE 1973 NATIONAL SECURITY ACT SECTION 25 ARMS ACT ARTICLE 21 CONSTITUTION OF INDIA SECTION 357 A CRIMINAL PROCEDURE CODE SECTION 45 PENAL CODE SECTION 27 DRUGS AND COSMETICS ACT 1940 DELHI SPECIAL POLICE ESTABLISHMENT ACT 1946 CONTEMPT OF COURTS ACT SECTION 27 ARMS ACT REPRESENTATION OF THE PEOPLE ACT 1951 SECTION 57 PENAL CODE SECTION 40 DELHI POLICE ACT 1978 Fatal Accidents Act, 1855. Section 357(3) Cr.P.C jurisdiction.13. Section 386 of the Code Section 55 of the Indian Penal Code Sub-section (2) of Section 357 sub-clause (b) of subsection 7 of Section 432 Section 389 read with Section 482 of the CrPC clause (c)(iii) of Section 386, Amendment Act 26 of 1955, sub-section 7 of Section 432. Sub Section (2) to Section 31 clause (a) of sub-section (1) of Section 357 Section 421 of the Code. Order under Section 357(3) compensation26. Section 357(1)(b) Cr.P.C Code of Criminal Procedure, 1973. Section 26 provisions of section 71 of the Indian Penal Code (45 of 1860), Section 64 of the Indian Penal Code Amending Act of 26 of 1955) Sections 171, 171H, 172, 173, 174 Section 432 nor Section 433 CrPC Sections 363, 366, 376, 302 and 397 IPC Section 431. Section 431 adverts to Section 421 Sections 302/364/34 and Section 201 of the IPC. Amendment Act, 1978 Sub-Section (3) of Section 357 of the Cr.P.C Sub-Section (3) of Section 357 Section 191 read with Section 107; (g) Section 235(2) read with 354(3) Cr.P.C Court.439. Section 12 sub-section 3 of Section 357. Section 357 of the Code of Criminal Sections 363, 376, 302 and 201 IPC Code of Criminal Procedure, the Prisons Acts 1898 Code was Section 545. Section 545 of Code of Criminal Procedure, 1898 (Act 5 of 1898) Section 421(1) of the Code. us)294. Section 357 of the Code of Criminal Procedure sub-section (4), provision Section 374 sub-section (2) Section 432 of the Cr.P.C (para 71)(iii) Section 363 IPC read with Section 34 IPC. provisions of sub-section (1) Activities (Prevention) Act (TADA) applied.429. Clause (a) sub-section (1) of Section 357 Clause (1) of sub-section [sic sub-section (1) of Section 357 Section 235(2) Cr.P.C Section 31(2) Cr.P.C Section 376(f)/302/201 IPC. Section 364 IPCRI for 10 years,Under Section 364 IPCRI for 10 years,Under Section 365 IPCRI for 4 years,Under Section 365 IPCRI for 4 years,Under Section 120-B IPCRI for 5 years,Under Section 120-B IPCRI for 5 years,Under Section 201 Section 354(3) and Section 235(2) Cr.P.C Amending Act 26 of 1955, Section 235(2) Section 357(3) Cr.P.C subsection (2) of Section 31 Cr.P.C Section 401 [now Section 432] of the Code of Criminal Procedure Section 421 of the Code sub-section (1) Section 357 Section 359 Cr.P.C Sessions court). Sub-section 1 of Section 31 Section 377 read with Section 386(c) of CrPC Civil Court. Section 357(1)(c) Cr.P.C sub-section (2) of Section 31 and not subsection (1).214. Section 432 Cr.P.C pay.434. Sub-section 3 of Section 19 clause (b) of sub-section (1) of Section 357. Section 31 Cr.P.C Section 421 of the Code of Criminal Procedure, 1973 Section 302 and 436 read with Section 149 of the IPC. Sub-section (2) of Section 161 Sections 1(a) and 2 of the Fatal Accidents Act, 1885, (b) of sub-section (2) of Section 31 Cr.P.C Section 357 of the Code of Criminal Procedure, 1973. Section 377 read with Section 386 sub-section (2) of Section 377, the Central Government Section 302 read with Section 34 Section 53 read with Section 45 of the Indian Penal Code (i) Section 31 Cr.P.C Section 161 Cr.P.C sub-sections (1) and (3) of Section 357 subsection (2) of Section 357 of the Code Section 357 of the Code of Criminal Procedure, 1973 (Act 2 of 1974). Sections 302, 307, 394, 397 and 376(e) sub-section (1) of Section 31, Cr.P.C, Prisoners Act, Jail Manual Section 235(2) of Code of Criminal Procedure, Section 302 IPC.36. Section 433-A CrPC Section 397 read with Section 401 IPC Section 297/337 IPC and under Punjab Excise Act. Sections 432 and 433 of Cr.P.C Section 366 Cr.P.C, provisions to Sections 432 and 433A of the Cr.P.C(c) (2013) 2 Sections 302, 460, 397 and 354 IPC Clauses (a) to (d) of sub-section (1) of Section 357. Clause (b) of sub-section (1) of Section 357 clause(a) of Section(1) of Section 357 sub-section (3) of Section 377 of the Code. sub-section (2) to Section 235. Section 397 read with Section 401 of the Code Section 545 of the Criminal Procedure Code. Section 28(2) of the Code of Criminal Procedure.138. sub-section (2) of Section 31, clauses (a) to (d) of sub-section (1) of Section 357. Section 357(5) Cr.P.C Section 307 IPC as well as Sections 25 and 27 of the Arms Act. Section 357 of the Cr.P.C Section 545 Sections 2/3 [3(1)] of the U.P Gangsters and Anti-Social Activities (Prevention) Act, 1986 Section 357(3) of the Code of Criminal Procedure provisions of Section 71 IPC, Court Sections 312/420/493/496/498A IPC Section 357 of the Code of Criminal Procedure.xxx xxx xxx45. Clause (b) of sub-section (1) of Section 357 and subsection (1) of Section 357 and sub-section (3) of Section 357 provisions of sub section (1) of Section 31 Section 31(1) Cr.P.C. Article 72 or Article 161 of the Constitution and Section 433 of Cr.P.C Section 357 of the new Code (Act 2 of 1974). Article 22(1) of the Constitution. Section 304 CrPC Section 2(22)(e) of the Employees State Insurance Act. In the Code of Civil Procedure, this statutory provision sub-section 3 of Section 357 Cr.P.C sub-section (3) of Section 13, Section 235(2) of the Code of Criminal Procedure Section 363-A read with Section 34 IPC Section 367(5) of the Code of Criminal Procedure, 1898 Section 364-A read with Section 120-B IPC. follows:10. Sub-section (1) of Section 357 Section 436 read with Section 149 Sub-section 4 of Section 357 provisions contained in Article 22(1) and Section 304 CrPC, Sections 196, 464 and 466 read with Section 107 Sections 55, 433 and 433A of the Code of Criminal Procedure. Thereafter the court construed Section 31 of the Cr.P.C as follows:27. Section 31 of Cr.P.C Section 397 read with Section 401 CrPC Section 503/504; (b) Section 367(5) of the Cr.P.C, 1898 Act 18 of 1923 and Act 26 of 1955. Section 377 read with Section 386(c) of the Criminal Procedure Code (hereinafter referred Section 357 of the Code of Criminal Procedure sub-section 1 of Section 28, Sections 302, 307, 394, 397 and 450 of the IPC clause (b) of sub-section (1), Cr.P.C Section 545 of the Cr.P.C (Act 5 of 1858) Scheduled Tribe (Prevention of Atrocities) Act, 1989, Section 302/364/201 read with Section 34 IPC Sections 65, 116, 119, 129 Sub-section (5) of Section 357 Sub-section 3 of Section 313 sub-section 4 of Section 18, Section 302/34 and Section 364/34 IPC sub-section (1).(3) Sections 432/433 or Articles 72/161. Sections 176, 177, 178, 179, 182, 188 Sub-Section (1) of Section 357 Section 432 Cr.P.C(iv) Submission Fatal Accidents Act and Workmen Compensation Act. Public 12)(iv) Section 31(1) Cr.P.C Section 432. Articles 72 Section 432 or 433 CrPC. Wherever the Penal Code section 377 or section 378, Sections 235(2) and 354(3) of the Criminal Procedure Code, Section (3) of Section 357 Rule 2(1) of Order XVI of the Civil Procedure Code, 1908 Section 302 IPC, Sections 2/3 [3(1)] of the Gangsters Act and Section 27 of the Arms Act sub-section (1) of section 421, Section 503/504 and 189; (c) (v) fine.83. Section 45, the Indian Penal Code Section 235(2) of Cr.P.C, away.227. Sub-section 1 of Section 31 Section 43 Code of Criminal Procedure.9. Sections 24 to 27 of the Indian Evidence Act.486. Section 433 etc. of the Cr.P.C Proviso (a) in Section 31 Section 302, in view of Section 31 of the Code of Criminal Procedure, 1973, Section 433-A Cr.P.C), Section 436 read with Section 149 IPC Section 304 Part II of the Indian Penal Code, 1860 Code of Criminal Procedure. Section 31 of the Code provisions of Sections 432 and 433 of the Code of Criminal Procedure, Section 28 of the Code Section 432/433 of the Code Section 357 Cr.P.C Section 53 of the Indian Penal Code Act 18 of 1923 and by Act 26 of 1955. Section 397 read with Section 401 Indian Penal Code, Code of Criminal Procedure or the Prisoner's Act. (b) of sub-section (2) of Section 31 Cr.P.C In Section 31(1) Cr.P.C, terms:53. Section 482 of the Code, Section 2(wa) Cr.P.C Victim Section 401 read with Section 386(c)(iii) CrPC Section 433-A into the Code of Criminal Procedure by the amending Act of 1978, Code of Criminal Procedure, 1973) whereby Section 354(3) Motor Vehicle Act, 1988 sub-section (2) of Section 357 of the Code. Section 431 of the Code Sections 45 and 47 (sic Section 57) of the Penal Code and Sections 432, 433 and 433-A CrPC, Sections 201, 304 Part I, 308 read with Section 34 of the IPC. Section 377 or Section 378 of the Code.14. 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