Citation Codes Equivalent Citations citation codes Case Number Murder Reference No. 7 of 2009, Criminal Appeal No. 6-DB of 2010, Criminal Appeal No. 55-DB of 2010, Criminal Appeal No. 89-DB of 2010, Murder Reference No. 7 of 2009; Criminal Appeal No. 6-DB of 2010; Criminal Appeal No. 55-DB of 2010; and Criminal Appeal No. 89-DB of 2010 Advocates Mr. Bijender Dhankar, Advocate, for the appellants in Criminal Appeal No. 6-DB of 2010 and Criminal Appeal No. 55-DB of 2010. Mr. Shilak Ram Hooda, Advocate, for the appellant in Criminal Appeal No. 89-DB of 2010. Mr. S.S Randhawa, Additional Advocate General, Haryana. Judges Satish Kumar Mittal Mohinder Pal, JJ. Acts Sections 148/149/302/307/449/201 of the Indian Penal Code (hereinafter referred to as the Code) and Section 25 of the Arms Act (for short the Act) Sections 148/449/302/307/324/326 read with Section 149 of the Code. Sections 148/302/307/449 read with Section 149 of the Code. Section 173 of the Code of Criminal Procedure Section 313 of the Code of Criminal Procedure Section 302 read with Section 149 of the Code, Section 449 read with Section 149 of the Code. Section 307 read with Section 149 of the Code. Section 161 of the Code of Criminal Procedure. Section 25 (1-B) 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