Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal No. 220 of 1947, from an order of Bijai Pal Singh, Sessions Judge of Shaihjahanpur, dated the 22nd of March, 1947. The facts appear in the judgment. Attorney(S) B.C Saxena, for the applicants. The Government Advocate (M.H Faruqi), for the Crown. Judges Sankar Saran Raghubar Dayal, JJ. Acts India, 4th Edition, p. 218: Clauses 5 and 6 (section 100 Indian Penal Code) provisions of section 100 of the Indian Penal Code sections 148 and 323 of the Indian Penal Code. sections 364, 365, 366, 366A, 367, 368 and 369 section 362 of the Indian Penal Code. section 352 of the Indian Penal Code section 100 of the Indian Penal Code section 300 of the Indian Penal Code section 302 of the Indian Penal Code; section 148 of the Indian Penal Code, section 323 of the Indian Penal Code. section 147 of the Indian Penal Code, Section 97 of the Indian Penal Code, section 99 of the Indian Penal Code, section 40 of the Indian Penal Code. section 302 of the Indian Penal section 323 of the Indian Penal section 147 of the Indian Penal section 99 of the Indian Penal (section 97, Indian Penal Code). (section 96, Indian Penal Code) sections 148 and 323 I.P.C section 302, I.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