Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 1020 of 2009, Criminal Appeal No. 1021 of 2009, Criminal Appeal No. 1022 of 2009, Criminal Appeal No. 1023 of 2009, Criminal Appeal No. 487 of 2010, Criminal Appeal No. 194 of 2011, Criminal Appeal No. 271 of 2011, Criminal Appeal No. 1020 of 2009; Criminal Appeal No. 1021 of 2009; Criminal Appeal No. 1022 of 2009; Criminal Appeal No. 1023 of 2009; Criminal Appeal No. 487 of 2010; Criminal Appeal No. 194 of 2011; and Criminal Appeal No. 271 of 2011 Attorney(S) Mr. H.H Ponda along with Mr. Gopalsinh Solanki, Mr. Mukesh Modi, Mr. Virendra I. Pajwani, Mrs. Priya A. Ponda i/b Mr. Hitesh P. Shah Advocate for the Appellants in Cri. Appeal Nos. 1020 to 1023 of 2009 and 487 of 2010 and Respondent in Cri. Appeal No. 194 of 2011 and 271 of 2011 Mr. H.S Venegavkar along with Mr. A.L Bhise and Mr. Tejas Dhotre Advocate for C.B.I in Cri. Appeal Nos. 194 of 2011 and 271 of 2011 and Respondent in Cri. Appeal No. 1020 of 2009 to 1023 of 2009 and 487 of 2010 Mr. Arfan Sait APP for the State Mr. Vijay Hiremath Advocate for Intervenor Judges V.K Tahilramani Mridula Bhatkar, JJ. Acts Section 315 of the Code of Criminal Procedure. Section 315 of the Code of Criminal Procedure sections 120B, 143, 147, 148, 302 read with 149/34, 376(2)(e) & (g) & 376(2)(g) of the Indian Penal Code. 6.3.200255. Section 162 controls section 157 of the Code of Criminal Procedure. section 98, or section 107, or section 108, or section 109, or Section 110, Sections 143, 147, 302 read with Section 149, 376(2)(e) & (g) and 376(2)(g) of IPC. Criminal Procedure Code of 1898, under section 342, a similar provision section 342 of the old Code of Criminal Procedure that the section V.K Mishra read thus:16. Section 162 Code of Criminal Procedure 13, 14, 15, 16, 18, 19 and 20 under Sections 201 and 218 of IPC Sections 120B, 201 r/w 34 of IPC and 217 & 218 r/w 34 of IPC. answer.323. Section 313 of the Code of Criminal Procedure sections 61 and 63 of the Indian Evidence Act. Section 61 Section 302 r/w 149 of IPC; 376(2)(e) & (g) and 376(2)(g) of IPC. sections 217, 218, 120B and 201 of the Indian Penal Code. section 145 of the Indian Evidence Act, 1872 (1 of 1872); Section 313 Cr. P. C.328. Section 3 of the Evidence Act section 302 and section 376 of the Indian Penal Code SECTION 65 EVIDENCE ACT sections 201, 217 and 218 of the Indian Penal Code. SECTION 162 OF THE CODE OF CRIMINAL PROCEDURE:187. sections 217 & 218 r/w 34 of the Indian Penal Code. section 162 of the Cr.P.C Proviso to section 162 section 161 of the Code of Criminal Procedure, section 391 of the Code of Criminal Procedure section 2(h) of the Code of Criminal Procedure Section 162 of the Code of Criminal Procedure. Section 313 of the Code of Criminal Procedure. sections 217 and 218 of the Indian Penal Code. section 169 of the Code of Criminal Procedure. sections 201 and 218 of the Indian Penal Code. section 164 of the Code of Criminal Procedure section 154 of the Code of Criminal Procedure scrutinized.358. Section 217 and 218 of IPC section 17 of the Gujarat Police Act, PW 18 sections 376 and 302 of Indian Penal Code. SECTION 157 EVIDENCE ACT section 161 of Code of Criminal Procedure, section 162 of Code of Criminal Procedure, Section 161(1) Code of Criminal Procedure Section 162(1) Code of Criminal Procedure. section 302 and 376 of Indian Penal Code ARTICLE 21 CONSTITUTION OF INDIA section 342(2) of old Code (Act V of 1898) subsection (3) of section 313 of the Code. Section 302 read with Section 149 of IPC, ss. 45 and 47 of the Indian Evidence Act. Section 161 Code of Criminal Procedure Section 162 Code of Criminal Procedure section 108, section 109 or section 110, section 120B of the Indian Penal Code. section 63 r/w 65 of the Evidence Act Section 201 of the Indian Penal Code section 17 of the Gujarat Police Act Sections 217 and 218 r/w 34 of IPC. Illustration (j) to S.8, Evidence Act section 120B of Indian Penal Code. section 376 of Indian Penal Code. section 143 of Indian Penal Code provisions of Section 313 Cr. P. C, Section 17 of Gujarat Police Act Sections 143, 147, 148, 302 r/w 34 SECTION 106 EVIDENCE ACT SECTION 145 EVIDENCE ACT Rule 64 of Gujarat Police Act, SECTION 9 EVIDENCE ACT SECTION 3 EVIDENCE ACT Section 420 r/w 34 of the IPC. u/s 157 of the Evidence Act section 342(2) of the Code Section 201 r/w 34 of IPC. section 143, 147 and 148. section 313 of the Code. Section 376(2)(e) & (g) of IPC, Section 313 of Cr.P.C section 161 of Cr. P.C section 154 of Cr.P.C section 173 of Cr. P.C section 120-B of IPC Section 313 Cr.P.C Sections 376(2)(e) & (g) S 157, Evidence Act, section 162 Cr.P.C sub-section (1).(3) section 376(2)(g) 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