Citation Codes Equivalent Citations citation codes Case Number CRRFC. No. 12 of 2019 and CRA. No. 8818 of 2019 Disposition remanded Attorney(S) Shri Shri R.S. Chhabra, Learned Addl. Advocate General with Shri L.S. Chandiramani, Learned Public Prosecutor, for the Appellant/State; Shri Avinash Sirpurkar, learned Senior Advocate with Shri B. Patel, Advocate, for the Respondent in Honey @ Kakku Judges Shri Shailendra Shukla Shri Satish Chandra Sharma Acts SECTION 106 EVIDENCE ACT SECTION 27 EVIDENCE ACT SECTION 65 A EVIDENCE ACT SECTION 302 PENAL CODE Criminal Procedure Code by the insertion of Section 53A by Act 25 of 2005, DNA provisions of Section 363, 366, 366A, 367A, 376AB, 376E, 376(3), 302, 201 of IPC provisions of Section 363, 366, 376AB of IPC, Section 5(n) read with Section 6, Section 5(m) of POCSO Act, Section 302, 201 and Section 376A of IPC,3. Section 43 of the Code of Criminal Procedure, 1973, RI.Section 5(n) read with Section 6 Section 65-B Section 374(2) of Cr.P.C Sections 363, 366, 376 AB, 302, 201 and 376A of IPC and under Sections 5(n) read with Section 6 of POCSO Act.58. Section 37 and Section 129 Section 313 of Cr.P.C Section 366 of Cr.P.C, Section 3/4, 5(n) read with Section 6, 5(m) read with Section 6, 5i and 5t of POCSO Act. Section 302, 376 and 201 of IPC Section 376AB in place of Section 5(n) read with Section (6) of POCSO Act. Section 304 of I.P.C. Sections 363, 366, 376AB, 302, 201, 376A of IPC and under Section 5(n) read with Section 6 of POCSO Act. Section 5(n) read with Section 6 of POCSO Act, in view of Section 42 of POCSO Act doubt.53. Section 5(n) read with Section 6 of POCSO Act reads as under:-' Section 5 (n) RI.Section 5(n) r/w Section 6 sub-section (l) or subsection (2) of section 376 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