Citation Codes Equivalent Citations citation codes Case Number CR(MC) No. 1 of 2017 (Ref:- A.B. Case No. 11 of 2017) Attorney(S) For the Applicant/Victim /Main Applicant For the State Respondents: Shri Kh. Mani, Sr. Advocate, Shri N. Ibotombi, Sr. Advocate & Shri N. Kumarjit, Adv. General. Shri R.K. Umakanta, G.A. Judges KH. Nobin Singh, J. Acts provisions read with Article 21 of the Constitution Section 301 and 24(8) of the Criminal Procedure Code Rule 8 Chapter-IV of the Gauhati High Court Rules Section 24(8) of the Criminal Procedure Code, ARTICLE 21 CONSTITUTION OF INDIA Section 24 (8) added by Act No. 5 of 2008, Section 7 of Sub-section 24 of Cr.P.C Rule 13(3) of the Foreign Liquor Rules Section 24 Cr.P.C Section 301 Cr.P.C Sub-section 2 of section 301 Cr.P.C Section 24(8) and Section 301 Cr.P.C sub-section 8 of section 24 Cr.P.C Section 301 read with Section 225, Court held:24. Section 301 Cr.P.C Section 24(8) and 301(2) of CR.P.C, sub-section (1) of Section 301 section 24 or in section 301 Section 24(8) and Section 301 Sub-Section 8 of Section 24 Section 302 r/w 120-B IPC, section 2(h) Cr.P.C28. section 2(h) Cr.P.C27. Section 24 (8) Cr.P.C Section 2(wa) Cr.P.C Section 301 Cr.P.C Section 2(g) 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