Citation Codes Equivalent Citations citation codes Disposition dismissed Attorney(S) Judges Smt. V. K. TAHILRAMANI Acts ARTICLE 20 CONSTITUTION OF INDIA SECTION 106 EVIDENCE ACT SECTION 3 EVIDENCE ACT SECTION 9 EVIDENCE ACT SECTION 145 EVIDENCE ACT SECTION 157 EVIDENCE ACT SECTION 65 EVIDENCE ACT ARTICLE 21 CONSTITUTION OF INDIA ss. 45 and 47 of the Indian Evidence Act. section 143 of Indian Penal Code Sections 217 and 218 r/w 34 of IPC. Section 161(1) Code of Criminal Procedure section 154 of Cr.P.C. section 161 209 of Code of Criminal Procedure, section 313 of the Code of Criminal Procedure. section 342 (2) of old Code (Act V of 1898) section 169 of the Code of Criminal Procedure. section 342 of the old Code of Criminal Procedure that the section Section 17 of the Gujarat Police Act Section 17 of Gujarat Police Act Sections 143, 147, 148, 302 r/w 34 sections 61 and 63 of the 130 Indian Evidence Act. Section 61 section 376 of Indian Penal Code. 6.3.2002. 52 Section 162 controls section 157 of the Code of Criminal Procedure. Sections 201 & 218 of IPC. 419 364 Accused Nos.19 and 20 section 302 and section 376 of the Indian Penal Code Section 162 Code of Criminal Procedure sections 376 and 302 of Indian Penal Code. section 313 of the Code. 354 307 Rule 64 of Gujarat Police Act, Section 302 read with Section 149 of IPC, SECTION 162 OF THE CODE OF CRIMINAL PROCEDURE: 178 Section 161 of the Code of Criminal Procedure Section 313 of Cr.P.C. Section 302 r/w 149 of IPC; 376(2) (e) & (g) and 376 (2)(g) of IPC. provisions of Section 313 Cr. P. C., section 161 of the Code 215 of Criminal Procedure. u/s 157 of the Evidence Act Section 162 of the Code of Criminal Procedure section 164 of the Code of Criminal Procedure section 143, 147 and 148. section 2(h) of the Code of Criminal Procedure 7 Sections 143, 147, 302 read with Section 149, 376(2) (e) & (g) and 376(2)(g) of IPC. section 63 r/w 65 of the Evidence Act section 162 of Code of Criminal Procedure, Section 313 Cr. P. C. Section 3 of the Evidence Act Nos.13, 14, 15, 16, 18, 19 and 20 under Sections 201 and 218 of IPC section 161 of Cr.P.C. sections 120B, 143, 147, 148, 302 read with 149 /34, 376(2)(e) & (g) & 376(2)(g) of the Indian Penal Code. section 161 of the Cr.P.C. 309 Section 313 of the Code of Criminal Procedure Section 161 Code of Criminal Procedure section 145 of the Indian Evidence Act, 1872 (1 of 1872 sections 201 and 218 of the Indian Penal Code. Section 313 Cr.P.C. section 162 of the Cr.P.C. Proviso to section 162 Section 201 r/w 34 of IPC. sections 217, 218 and 201 of the Indian Penal Code. 359 section 302 and 376 of Indian Penal Code section 391 of the Code of Criminal Procedure subsection (3) of section 313 of the Code. Illustration (j) to S.8, Evidence Act Section 162 (1) Code of Criminal Procedure. Section 157 Cr.P.C. 283 section 108, section 109 or section 110, S 157, Evidence Act, 341 Section 217 and 218 of IPC section 98, or 350 section 107, or section 108, or section 109, or Section 110, Section 315 of the Code of Criminal Procedure. Section 315 of the Code of Criminal Procedure section 162 Cr.P.C. section 17 of the Gujarat Police Act, PW 18 Sections 120B, 201 r/w 34 of IPC and 217 & 218 r/w 34 of IPC. Criminal Procedure Code of 1898, under section 342, a similar provision SECTIONS 143, 147 & 148 OF IPC 298 section 173 of Cr. P.C. Section 420 r/w 34 of the IPC. section 162 of the Cr.P.C., 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