Citation Codes Equivalent Citations citation codes Case Number Confirmation Case No. 1 of 2015, Sessions Case No. 127 of 2012, Criminal Appeal No. 783 of 2015, Confirmation Case No. 1 of 2015; Sessions Case No. 127 of 2012; and Criminal Appeal No. 783 of 2015 Attorney(S) Mr. A.B Girase, PP with Mr. S.J Salgare, APP and Mr. S.P Deshmukh, APP for Appellant/State. Mr. Naseem R. Shaikh, Advocate (appointed) for Respondent/Accused. Mr. Naseem R. Shaikh, Advocate (appointed) for Appellant/Accused. Mr. A.B Girase, PP with Mr. S.J Salgare, APP and Mr. S.P Deshmukh, APP for Respondent/State. Judges A.V Nirgude Indira K. Jain, JJ. Acts Sections 302, 376, 377 and 363 of the Indian Penal Code.38. Sections 302, 376, 377 and 363 of the Indian Penal Code.8. provisions of Section 106 of the Indian Evidence Act Section 302 of the Indian Penal Code (for short IPC) Sections 376, 377 and 363 of the Indian Penal Code Sections 363, 376 and 377 of the Indian Penal Code Sections 363, 376 and 302 of the Indian Penal Code Section 354(3) of the Code of Criminal Procedure Section 313 of the Code of Criminal Procedure Section 106 of the Indian Evidence Act Section 302 of the Indian Penal Code Section 377 of the Indian Penal Code. 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