Citation Codes Equivalent Citations citation codes Case Number Criminal Appeal Defective No. 523 Of 2017 Advocates For the Appellant Ajay Kumar, Advocate. For the Respondent G.A. Judges Hon’ble Mr. Justice Pratyush Kumar Acts section 14-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, section 34 of the Prevention of Terrorism Act and section 439 of the Code of Criminal Procedure.14-A of the SC/ST Act SECTION 14 SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT 1989 sections 363, 366, 376 IPC, section 4 POCSO Act and section 3(2)5 of Scheduled Castes & Scheduled Tribes Act, 1989.The provisions of the Essential Supplies (Temporary Powers) (I) [1951) S.C.R, 747.Act, 1946, SECTION 34 PREVENTION OF TERRORISM ACT sub-section (3) of section 378 of the Code of Criminal Procedure, 1973, SCHEDULED CASTES AND THE SCHEDULED TRIBES PREVENTION OF ATROCITIES ACT section 5 of the Code of Criminal Procedure, procedure provision similar to Sub-section (5) of Section 49 section 439 of the Code of Criminal Procedure section 482 of the Code of Criminal Procedure section 5 of the Code of Criminal Procedure Section 49 of POTA, especially Sub-section (5) 34 of the Prevention of Terrorism Act, 2002 sub-section (3) of section 378 of the Code, provisions of Section 439 of the Code Sub-section (4) of Section 34 of POTA section 439 of the Code of Criminal SECTION 5 LIMITATION ACT section 14-A of amending Act Security Interest Act, 2002. Amending Act No.1 of 2016 Section 439 Cr.P.C. Section 438 Cr.P.C. Section 482 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