Citation Codes Equivalent Citations citation codes Case Number Crl. A. No. 34 of 2017† Disposition allowed Attorney(S) Mr. K.T. Tamang, Advocate (Legal Aid Counsel) Mr. Thupden Youngda, Additional Public Prosecutor Judges Hon'ble Mr. Justice Bhaskar Raj Pradhan Hon'ble Mr. Justice Arup Kumar Goswami Acts section 164 Cr.P.C. section 376(2)(n) and 376(2)(f) of the IPC in view of section 42 of the POCSO Act. 28. section 9(m) of the POCSO Act section 313 of the Code of Criminal Procedure, 1973 (for short the Cr.P.C.") sections 5(l)/5(n) and 9(l)/9(m)/9(n) of the POCSO Act. section 9(m) punishable under section 10 of the POCSO Act. (v) (PW-11), section 9(n) of the POCSO Act section 376 IPC." 1 (2007) 1 2 SCC 1 22 2 (2 004) 4 SCC 379 14 section 376(2)(n) of the IPC. Section 6(10) of the IPC section 164 Cr.P.C. (Exhibit-13) section 9(l), 9(m) and 9(n) punishable under section 10 of the POCSO Act section 3(b) of the POCSO Act and section 375(a) of the IPC section 376 of the Indian Penal Code, 1860 (for short IPC") read with section 4/8 of the Protection of Children from Sexual Offences Act, 2012 (for short POCSO Act") section 5(l)/5(n) punishable under section 6 of the POCSO Act and under section 376(2)(n)/376(2)(f)/376(2)(i) of the IPC. section 9(l) of the POCSO Act. Section 9(m) of the POCSO Act section 164 Cr.P.C. (Exhibit-8) 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