Citation Codes Equivalent Citations citation codes Case Number Criminal Reference No. 3 of 2014, Criminal Appeal No. 536 of 2014, Criminal Appeal No. 537 of 2014, Criminal Reference No. 3 of 2014; Criminal Appeal No. 536 of 2014; and Criminal Appeal No. 537 of 2014 Attorney(S) Mr. A.S Kachhawaha, Additional Advocate General with Mr. Neeraj Jain, Government Advocate and Miss Pushpa Dwivedi, Panel Lawyer. Mr. Janak Ram Verma, Advocate. Mr. Janak Ram Verma, Advocate. Mr. A.S Kachhawaha, Additional Advocate General with Mr. Neeraj Jain, Government Advocate and Miss Pushpa Dwivedi, Panel Lawyer. Judges Hon'ble Justice Mr. T.P. Sharma Acts Sections 302 read with Section 34 (five times) & 394 read with Section 34 of the IPC sub-section (3) of Section 354 of the Code. Section 354 sub-section (3) of the Code Sections 302 read with Section 34 (five times) and 394 read with Section 34 Sections 25, 26 & 27 of the Evidence Act, confessional part of Exs.P-24 & P-25 Section 366(1) of the Code of Criminal Procedure, 1973 (for short the Code) ARTICLE 19 CONSTITUTION OF INDIA Article 133 of the Limitation Act, 1963.HEAD NOTEA) Act Section 354(3) CrPC.Aggravating Circumstances:(1) Sections 25, 26 & 27 of the Indian Evidence Act Section 302 read with Section 34 of the IPC Section 394 read with Section 34 of the IPC Sections 24, 25, 26 & 27 of the Evidence Act. sub-section (1) of Section 366 of the Code Section 106 of the Indian Evidence Act Sections 25, 26 & 27 of the Evidence Act, SECTION 21 EVIDENCE ACT SECTION 106 EVIDENCE ACT SECTION 27 EVIDENCE ACT Section 354(3) of the Code Section 366(1) of the Code Section 313 of the Code SECTION 302 PENAL CODE 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