Citation Codes Equivalent Citations citation codes Case Number B.A No. 7783 of 2012 Attorney(S) For the Appellant: O.V. Radhakrishnan, Sr. Advocate, K.K. Dheerendrakrishnan, S. Rajeev, C.P. Udayabhanu, Advocates. For the Respondent: R1, R4 & R5 Tom Jose Padinjarekkara, ADGP, R2 & R3, P. Parameswaran Nair, ASG of India, Sunny Mathew, Amicus Cury. Judges P. Bhavadasan, J. Acts Section 362 Cr.P.C and Section 19(3) of the Prevention of Corruption Act and also Section 18 of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, Section 362 Cr.P.C, Section 19 of the Prevention of Corruption Act and Section 18 of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act. Code, pass judgment of acquittal.18. Sections 306 and 307 Cr.P.C correspond to Sections 337 and 338 of the old Code of 1898. Section 17 of the National Investigation Agency Act, 2008 and Section 44 of the Unlawful Activities (Prevention) Act, 1967 Sections 120B, 115, 143, 147, 148, 447, 302 and 308 read with Section 149 of the Indian Penal Code. Sections 120B, 143, 147, 148, 341, 324, 326, 302 and 212 read with Section 149 of I.P.C 1956 Bhopal 4, the Constitutional validity of old Section 337 Cr.P.C provisions contained in clause (b) of sub-sec.(4) of S. 306 of the Code, follows:4. Section 482 of the Code of Criminal Procedure Sections 439 and 482 of the Code of Criminal Procedure Sections 436, 437 and 439 Cr.P.C Section 436 Cr.P.C Section 306(4)(b) of the Code of Criminal Procedure Section 306 Cr.P.C and under Section 307 Cr.P.C Sections 306(4)(b) Cr.P.C and Section 307 Cr.P.C S. 8(1) of the Criminal Law Amendment Act, 1952, Section 306(4)(b) Cr.P.C22. Section 308 Cr.P.C S. 337 in 1955 by Amendment Act 26 of 1955. Section 306(4)(b) Cr.P.C, Section 482 Cr.P.C Section 306(4)(b) of Cr.P.C and the section Section 26, Order IV and Order VI Rule 15, Income-tax Investigation Commission Act sub-section (4)(1)(a) of Section 306 Cr.P.C 1923 Code, namely Section 306(4)(b) Cr.P.C, Section 306 Cr.P.C However, Section 307 follows:58. Section 337(3) Criminal PC. sub-section (2) of Section 308 Cr.P.C Section 482 to save Section 306(4)(b) provisions of Section 308(2) Cr.P.C Section 306 or Section 307 Cr.P.C, Criminal Law Amendment Act, 1952;(b) forthcoming.20. Section 307 Cr.P.C follows:(i) Section 306(4)(b) Cr.P.C S. 482 Cr.P.C, Section 482 Cr.P.C S. 5 of the Official Secrets Act Sections 306, 307 and 308 Cr.P.C Criminal Law Amendment Act, 1952, follows:Sub Section (3) of S. 337 follows:43. Rule 4 of the Rules Section 306(4)(b) Cr.P.C also.15. provisions of Section 306(4)(b) sub-section (1) of Section 337 follows:5. Section 439 Cr.P.C sub-section (4) of Section 306 PREVENTION OF CORRUPTION ACT Section 105-B, sub-section (2) Section 306(4)(b)(2010) Cr.P.C, Sections 437 and 439 Cr.P.C Sections 306 and 307 Cr.P.C section 306 or section 307, section 195 or section 340 Section 306 or 307 Cr.P.C, Section 306(4)(b) of Cr.P.C, SECTION 27 ARMS ACT Section 64 of N.D.RS Act Section 306(4)(b) Cr.P.C29. Section 5, sub-section (4) Section 5, sub-section (1) Section 306(4)(b) Cr.P.C Section 306(4)(b) Cr.P.C4. Section 306(1) Cr.P.C21. Rule 4(6) of the Rules, Section 482 of Cr.P.C LAND ACQUISITION ACT Rule 1 of Order VIII Section 306 C..P.C(iv) Section 306(1) Cr.P.C Section 306 Cr.P.C Section 307 Cr.P.C Section 482 Cr.P.C Section 338 Cr.P.C Section 164 Cr.P.C, Section 439 Cr.P.C Section 437 Cr.P.C Sub-section (2-B) Section 306(4)(b), INCOME TAX ACT 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