Citation Codes Equivalent Citations citation codes Case Number Crl.A. No. 19 of 2018† Disposition allowed Advocates Mr. N. B. Khatiwada, Senior Advocate with Ms. Gita Bista, Legal Aid Counsel and Ms. Anusha Basnet, Advocate Mr. S. K. Chettri, Assistant Public Prosecutor Judges Hon'ble Mrs. Justice Meenakshi Madan Rai Acts Sections 9(m), 9(l) of the 2 POCSO Act and Section 354A(1)(i) of the IPC. Section 9(m) of the POCSO Act and Section 354A(1)(i) of the IPC. Section 313 of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."). Evidence Act similar to illustration (b) to Section 114 Section 35 of the Indian Evidence Act, 1872. Section 4 (1990) 1 SCC 550 9 118 Sections 9(m) and 9(l) of the POCSO Act Section 164 Cr.P.C. Section 9(m), punishable under Section 10 of the POCSO Act Section 9(m), 9(l) of the Protection of Children from Sexual Offences Act, 2012 (hereinafter, POCSO Act) and Section 354A(1)(i) of the Indian Penal Code, 1860 Sections 341/354(A) of the IPC read with Section 8 of the POCSO 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