Citation Codes Equivalent Citations citation codes Case Number Crl. Misc. Application No. 22715 of 2019,In re: Criminal Appeal No. - 724 of 2017 Disposition allowed Attorney(S) - Indrajeet Shukla, Brij Mohan Sahai - Govt. Advocate, Arun Sinha, Siddhartha Sinha Judges Anil Kumar Vikas Kunvar Srivastav, JJ. Acts SECTION 126 EVIDENCE ACT ARTICLE 21 CONSTITUTION OF INDIA SECTION 35 ADVOCATES ACT CODE OF CRIMINAL PROCEDURE AMENDMENT ACT 2008 Amendment Act No. 5 of 2009 section 24(8) Cr.P.C. sub-section 8 of Section 24 of Cr.P.C Section 24(8) of the Code of Criminal Procedure, Sections 2(wa) and proviso to Section 24(8) of the Code of Criminal Procedure section 24 or in section 301 Section 24(8) and Section 301 Cr.P.C. section 2(h) Cr.P.C. Section 321-withdrawal of prosecution.(vi) Section 378 (1) Section 389 Cr. P.C. sub-section 8 of section 24 Cr.P.C. Sections 147, 148, 149, 504, 506, 307/34, 302 IPC & 3(1) U.P. Gangster & Anti Social Activities Act, 1986 section 301 read with Section 302 Cr.P.C..7. Section 301 (2) of the Code of Criminal Procedure. Section 301(2) of the Cr. P.C. Section 301 Cr.P.C.46. In Section 301 Cr.P.C Section 301 Cr.P.C Section 7 of Sub-section 24 of Cr.P.C. Act No. 5 of 2009 in Cr. P.C. sub-Section 2 of Section 439 Cr.P.C. provision of Section 302 of the Cr.P.C. Criminal Procedure Code (1898) contained an identical provision in Section 270 servant.(ii) Section 225-conduct of prosecution, in sessions cases.(iii) Section 301 (1) Cr.P.C. Section 25/27 Arms Act, Police Station Gosaiganj, District Sultanpur.3. Section 2(g) Cr.P.C, provisions of the Code:(i) Section 199 (2) section 301 Cr.P.C.26. Section 301 of the Cr.P.C. Sub-section 2 of section 301 Cr.P.C. Sections 374 and 389 Cr.P.C. Section 302 of the Cr.P.C. Section 24(1) of the Code of Criminal Procedure Code of Criminal Procedure by the Amendment Act No. 5 of 2009, Section 301 Cr.P.C.45. sub-Section 8 of Section 24 of the Cr.P.C. Sections 301 (2) and 302 Cr.P.C., Act 5 of 2009-Statement of Objects Section 24.12. Functions Section 374 Cr.P.C. Section 2(u) of the Code).32. Section 24 Cr.P.C. Section 301 Cr.P.C. Public Prosecutor.10. And Section 24 of Cr.P.C. Section 24 (8) added by Act No. 5 of 2008, Section 306 Cr.P.C. Section 24(8) of Cr.P.C. provisions of Section 301 of the Cr.P.C. Section 2(u) of Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C.)9. Section 2(u): Public Section 225 of the Cr.P.C. Section 2(wa) Cr.P.C. Section 301 Cr.P.C.25. Sections 2(wa), 24(8) and 301(2) of the Code of Criminal Procedure. Section 301 (2) 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