Citation Codes Equivalent Citations citation codes Case Number Criminal Petition No. 2951 of 20201 Connected with Criminal Petition No. 3000 of 20202 Disposition allowed Attorney(S) Sri. Pavana Chandra Shetty H., Advocate Sri. V.M. Sheelavanth, SPP (Through V/C) Sri. Pavana Chandra Shetty H., Advocate Sri. V.M. Sheelavanth, SPP (Through V/C) Judges B.V. Nagarathna M.G. Uma, JJ. Acts SECTION 145 EVIDENCE ACT 1872 PROTECTION OF CHILDREN FROM SEXUAL OFFENCES ACT 2012 SECTION 157 EVIDENCE ACT SECTION 3 EVIDENCE ACT Section 45 of the POCSO Act, the Central Government Section 173 of Cr.P.C. Section 207 of Cr.P.C. Sub-section (1A) of Section 173 of Cr.P.C. Section 37 of the -: 63 :- POCSO Act, Sub-section (1) of Section 38 sub-section (1) of Section 35 of the POCSO Act. 26. Section 376 and related Sections of the Indian Penal Code, Section 164 of Cr.P.C. Section 309 of Cr.P.C., Sections 25 and 26 of the POCSO Act. 21. But, Section 35 of the POCSO Act Section 35 of the POCSO Act. SECOND Act. Sub-section (2) of Section 25 Section 164 and other provisions of the Code of Criminal Procedure, 1973 (Cr.P.C., for short). Sub-section (2) of Section 35 of the POCSO Act, Sub-section (1) of Section 35 provisions of Section 284 of Cr.P.C. Section 164 -: 52 :- Cr.P.C., Section 164 Cr.P.C. Section 164 Cr.P.C. 36. Section 164 of Cr.P.C. 37. sub-section (2) of Section 33 of the POCSO Act, Section 173 Cr.P.C. Section 207 of Cr.P.C., Section 284 of Cr.P.C., Section 173 of Cr.P.C. Sub-section (1) of Section 35 of the POCSO Act provisions of Section 35 of the POCSO Act Section 313 Cr.P.C. Section 161 of Cr.P.C., Sections of the Indian Penal Code 30 :- sub-section (1) of Section 164 of Cr.P.C. Section 161 Cr.P.C. Section 164 Cr.P.C. 34. 34 :- d) Section 35 of the POCSO Act Section 161 of the Cr.P.C. Section 5(k), Section 162 of Cr.P.C. Section 35 of the POCSO Act. 28. 39 :- (b) Section 164 of Cr.P.C., Section 3 and Section 4. Section 3 Section 164 A Cr.P.C. inserted by Act 25 of 2005 in Cr.P.C. sub-section (1) of Section 309 of Cr.P.C. Section 309 of 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