Citation Codes Equivalent Citations citation codes Case Number Crl.R.C No. 425 of 2014 Attorney(S) N.R Elango, Senior Counsel for N. Chandrasekaran, Advocate for Petitioner. S. Shanmugavelayutham, Public Prosecutor for Respondent No. 1; R.C Paul Kanagaraj, Advocate for Respondent No. 2; Sudha Vijayakumar: 3rd Respondent appeared in person. Judges S. Nagamuthu, J. Acts Article 20(3) of the Constitution of India and the Proviso to Section 132 of the Evidence Act Sections 132, 138, 146, 147, 148 & 5 of the Evidence Act. So far as Section 132 of the Evidence Act Section 132 of the Evidence Act and Article 20(3) of the Constitution of India.12. Section 223 of the Code (which corresponds to Section 239 of the old Code of 1898). Section 132 of the Evidence Act and Article 20(3) of the Constitution of India. Sections 120-B, 120-B, r/w 302, 147, 148, 149, 302, 302 r/w 149 & 506(ii) of I.P.C(v) Section 120-B of I.P.C and Section 167(81) of The Sea Customs Act. provisions of Proviso to Section 132 of the Indian Evidence Act SECTION 132 EVIDENCE ACT Sections 411 & 414 of the Indian Penal Code (45 of 1860) Section 132 of the Evidence Act (see Section 147).(IV) Sections 397 & 401 of the Code of Criminal Procedure Section 161 of the Code of Criminal Procedure. Criminal Law Amendment Act, 1952 (46 of 1952).(b) sub-sections (1) & (2) of Section 306 of Cr.P.C SECTION 138 EVIDENCE ACT SECTION 148 EVIDENCE ACT Section 118 of the Indian Evidence Act Section 132 of the Indian Evidence Act Sections 147, 148, 302 r/w 120-B of I.P.C sub-section (2) of Section 306 of Cr.P.C, Section 132 of the India Evidence Act, Rule of Construction of statutes.12. Sections 147, 148, 302 & 120-B of I.P.C Section 5 of the Indian Oaths Act SECTION 133 EVIDENCE ACT SECTION 146 EVIDENCE ACT SECTION 147 EVIDENCE ACT Section 120-B r/w 302 of I.P.C Clauses (a) and (d) in Section 223, Section 235(1) of the old Code). SECTION 5 EVIDENCE ACT Clause (a), (c) & (d) of Section 239, Clauses (2) & (3) of Section 148, Section 161 of Cr.P.C(xiii) Section 220(1) of the Code (b), (c), (d), (e), (f) of the Section Section 306 of Cr.P.C Section 164 of Cr.P.C Section 309 of Cr.P.C Section 319 of Cr.P.C Section 132 of Cr.P.C Section 190 of Cr.P.C, Section 223 of Cr.P.C, Section 164, 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