Citation Codes Neutral Citations 2015 DHC 2182-DB Equivalent Citations citation codes Case Number CRL.A.-334/2013 Disposition allowed Attorney(S) Acts ARTICLE 20 CONSTITUTION OF INDIA SECTION 30 EVIDENCE ACT SECTION 10 COMPANIES ACT 1956 SECTION 10 EVIDENCE ACT PREVENTION OF CORRUPTION ACT CODE OF CRIMINAL PROCEDURE AMENDMENT ACT DELHI SPECIAL POLICE ESTABLISHMENT ACT 1946 ARTICLE 14 CONSTITUTION OF INDIA PREVENTION OF CORRUPTION ACT 1947 SECTION 73 EVIDENCE ACT SECTION 13 PREVENTION OF CORRUPTION ACT SECTION 3 EVIDENCE ACT EVIDENCE ACT 1872 ARTICLE 21 CONSTITUTION OF INDIA SECTION 65 EVIDENCE ACT SECTION 2 IDENTIFICATION OF PRISONERS ACT SECTION 21 PREVENTION OF CORRUPTION ACT 1988 SECTION 19 PREVENTION OF CORRUPTION ACT 1988 Section 313 statement of A-59, Section 315 Cr.P.C., Section 134 of the Indian Evidence Act Section 164 Cr.P.C. Section 54 of Indian Evidence Act, 1872). Section 13(2) P.C. Act and Sections 418, 467, 471 and Section 120-B IPC r/w Section 418/467/471 IPC rw Section 13(2) P.C. Act. 387 479. Section 313 Cr.P.C. Evidence of Conspiracy 132. Sub-section (4) of Section 65-B Section 106 of the Indian Evidence Act, Section 21 of P.C. Act/ Section 315 of Cr.P.C. Section 90 of the Indian Penal Code. Section 90 of the IPC Section 315 of Cr.P.C. sub-clause (b) of Clause (1) of Section 313 Cr.P.C. Section 161 Cr.P.C., provisions of the Whistleblowers Protection Act, 2011 Section 197 Cr.P.C. provisions of Section 315 of Cr.P.C. A-1, A-2 and A-5. 481. Appellants A-3 and A-4 stand convicted of offences u/s 13(2) rw 13(1)(d) of Prevention of Corruption Act Section 315 of Cr.P.C., 1973 Section 2(h) Cr.P.C section 21 of P.C. Act / Section 315 of Cr.P.C. 96. provisions of Section 197 of the Code of Criminal Procedure, Section 315 in the Code of Criminal Procedure, Sections 418, 467 and 471 of The Indian Penal Code section 133 of the Indian Evidence Act Section 4 and 5 of the Identification of Prisioners Act, 1920 Section 161 of Cr.P.C. Section 10 Indian Evidence Act. Section 94 of the Indian Penal Code. 487. [Rule 6, 18 and Rule 28]. Section 313 of Cr.P.C. section 21 of 162 P.C. Act / Section 315 of Cr.P.C. Section 313 Cr.P.C. [A-9,A-13,A-16, A-17, A-18,A-20,A-24, A-26, A-27, A-28, A-46, A-47, A-48, A-50, A-51, A-52 and A-56]. Testimony of PW-2 and PW-5 Section 313/315 Cr.P.C, Section 161 Cr.P.C)Part 2(II) Page 92, 107, 108 Section 463 IPC. 111 87. Section 313(5) Cr.P.C., Section 315 Cr.P.C. A-62 116 Section 315 Cr.P.C. Section 342, Code of Criminal Procedure, Section 467 and 471 IPC 249. Section 315 Cr.P.C. vi) Section 173 Cr.P.C. Section 311A in the Code of Criminal Procedure, 1973, 120-B IPC r/w Section 418/467/471 IPC r/w Section 13(2) PC Act. 482. Appellants A-6 to A-62, with the exceptions of A-23, A-35, A-41 provision of Section 315 Cr.P.C. 120 Reliability Section 30 of the Indian Evidence Act. 147. Section 73 of the Indian Evidence Act, 1872, Section 21 of P.C.Act / Section 315 Cr.P.C. Section 161 Cr.P.C) Part 7(2) Page 41 (Statement under Section 164 Cr.P.C) M. section 313 Cr.P.C Sections 159 and 164 of the Companies Act, 1956, Section 161 statements of PW-16 and PW-26 Section 120-B IPC. Section 114 of the Indian Evidence Act 18-11-1998. Section 315(1) of CrPC Section 78 313 Cr.P.C. Section 313 statement of A-13 Section 114 Indian Evidence Act, section 197 of the Code of Criminal Procedure, 1973 Section 313 Code of Criminal Procedure Section 315 of the Code of Criminal Procedure Section 154 Cr.P.C. Section 30 of the Indian Evidence Act Section 10 of the Indian Evidence Act, 1872 Section 315 of Cr.P.C., 1973. 143. 342. Section 313 Cr.P.C. Section 197 CrPC and Section 19 PC Act 247. Sanction orders under Section 19 PC Act provisions of sub-section (2) Section 114 of the Indian Evidence Act, 1872 Section 197 of the Code of Criminal Procedure u/s 120-B IPC r/w Section 418/467/471 IPC r/w Section 13(2) r/w Section 13(1)(d) of the Prevention of Corruption Act, 1988. SENTENCING 485. Section 161 of Cr.P.C. [Part 7 (II)/Page 156-159 @ Pages 158-159]. Section 94 of the Indian Penal Code. 474. Section 313 Cr.P.C. 383 iii) A-39, Rules 3 (ii) and (iv) of the CCS (Conduct) Rules, 1964, Protection Act, 2011 Section 73 Indian Evidence Act Section 120-B IPC r/w Section 418/467/471 IPC rw Section 13(2) of Prevention of Corruption Act. Rule 10.12 provisions of the Evidence Act, namely, Sections 63 Section 13(2) rw 13(1)(d) of Prevention of Corruption Act. 483. Appellants A-6 Section 313 of Cr. P.C., and under Section 315 of CrPC., Section 67 Indian Evidence Act. 250. Section 21 of the Prevention of Corruption Act, 1988 Section 315 of Cr.P.C., 243 1973 or Section 133 of the Indian Evidence Act, 1872 Section 21 of the Prevention of Corruption Act, 1988 Section 315 of Cr.P.C., 1973 or Section 133 of the Indian Evidence Act, 1872 clause (a) of Section 2 of The Identification of Prisoners Act, 1920. Therefore, Section 4 and Section 5 of The Identification of Prisoners Act, 1920 Section 161 Cr.P.C [Part 8/S.no. 12-Misc Exhibits- Misc Defence Exhibits/Page 80-99 Section 465 Cr.P.C. Section 13 (1)(d) P.C. Act, Section 166-A, Section 166-B, Section 354, Section 354-A, Section 354-B, Section 354- C, Section 354-D, Section 370, Section 375, Section 376, Section 376-A, Section 376-C, Section 376-D or Section 509 of the Indian Penal Code (45 of 1860).] (2) Section 65-B, Section 313 Cr.P.C. [A-9,A-13,A-16, A-17, A-18,A-20,A-24, A-26, A-27, A-28, A-46, A- 47, A-48, A-50, A-51, A-52 and A-56]. 75. PW-56 Prevention of Corruption Act. 292. Section 145 of the Indian Evidence Act, 1872 Section 313 Cr.P.C. 98. Section 120-B IPC r/w Section 418/467/471 IPC rw Section 13(2) PCAct provisions of the Indian Penal Code (Section 467 IPC, Section 420 IPC, and Section 120- B IPC) 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