Citation Codes Equivalent Citations citation codes Case Number Crl. A. No. 32 of 2014 Attorney(S) Mr. B.K Gupta, Legal Aid Counsel for the Appellant. Mr. Karma Thinlay, Additional Public Prosecutor with Mr. Santosh Kumar Chettri, Assistant Public Prosecutor for the State-Respondent. Judges Hon'ble Mrs. Justice Meenakshi Madan Rai Acts Section 363/376 of the Indian Penal Code, 1860 read with Section 4 of the POCSO Act, 2012.5. Section 4 of the POCSO Act, 2012 and under Section 363 of the Indian Penal Code, 1860.6. Section 2(d) of the POCSO Act, 2012.13. In the Indian Penal Code, 1860, Section 375 irrelevant.16. Section 29 of the POCSO Act, 2012 Section 363 of the Indian Penal Code, 1860 Section 375 of the Indian Penal Code, 1860. provisions of Section 4 of POCSO Act, 2012 Section 3 of the POCSO Act, 2012.22. Section 30(2) of the POCSO Act, 2012 Section 30 of the POCSO Act, 2012 Section 3 of the POCSO Act, 2012 Section 4 of the POCSO Act, 2012 Act, 2012, West Sikkim 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