Citation Codes Equivalent Citations citation codes Case Number Crl. A. 751/2014 Disposition NA Attorney(S) Represented by: Mr. Biswajit Kumar Patra, Adv. Represented by: Ms. Rajni Gupta, APP for the State with SI Uma Dutt, PS Mangol Puri. Judges Mukta Gupta, J. Acts SECTION 3 EVIDENCE ACT SECTION 119 EVIDENCE ACT SECTION 138 EVIDENCE ACT Section 8 of the Indian Evidence Act. Section 6 and 8 of the Evidence Act. Section 9(k), punishable under Section 10 Section 222 of Cr.PC 1973, the Constitution Section 6 and 8 of the Evidence Act. Statement Section 9(k) punishable under Section 10 of the POCSO Act. Section 138 of the Indian Evidence Act Sexual Offences Act, 2002 (in short the POCSO Act) section 535 of the Code of Criminal Procedure Section 10 POCSO Act. Section 9 POCSO Act Sub-clause (k) of Section 9 POCSO Act Section 9(k) Section 7 punishable under Section 8 of POCSO Act Section 8 of POCSO Act, besides Section 354-A IPC Section 8 of POCSO Act i.e. "sexual assault". Section 7 POCSO Act Section 164 Cr.P.C. Section 119 of the Indian Evidence Act, 1872 (section 210(2) and section 251(A)(4) and section 227). 10 18. Section 222 of Cr.P.C. Sections 149 to 152 of the Evidence Act 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