Citation Codes Equivalent Citations citation codes Case Number ** R2 to R4 Impleaded., ** Are Suo Motu Impleded as Addl. R2 to R4 as Per Order Dated 14.12.2015 in Criminal R.P No. 1170 of 2015., *** Additional R5 Impleaded., Is Impleaded as Additional R5 as Per Order Dated 15.03.2016, In Crl. M.A No. 5884 of 2015 in Crl. R.P No. 1170 of 2015., Crl. Rev. Pet. No. 1170 of 2015 () Attorney(S) By Advs. Sri. S. Rajeev Sri. K.K Dheerendra Krishnan Sri. V. Vinay Sri. Pirappancode V.S Sudhir Sri. K. Rajeev By Adv. Sri. P. Chandrasekhara Pillai, C.B.I By Adv. Sri. Siraj Karoly By Adv. Sri. R. Parameswara Iyer By Adv. Sri. N. Suresh Judges P.D Rajan, J. Acts SECTION 133 EVIDENCE ACT 1872 Section 173(2) of the Code. section 376, 376A, 376C or 376D of the Indian Penal Code (45 of 1860). Section 226 of the Code, Section 227 or Section 228, sub-section (1). (3) 17 Crl. R.P. No.1170 of 2015 14 investigation under sub-section (8) Secs.323, 331, 348 and 302 read with Section 34 IPC act 29 Crl. R.P. No.1170 of 2015 26 40 Crl. R.P. No.1170 of 2015 37 application under sub-section (4), clause (b) of sub-section (1), Section 227 Cr.P.C, Section 173(8) Cr.P.C sub-section (2) of Section 173 of the Code, Section 173 of the Code. Section 173(2) of the Code. This Rule 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