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Citedby 929 docs - [View All]
State Of Madhya Pradesh vs Revashankar on 24 September, 1958
Lalji Haridas vs State Of Maharashtra And Another on 7 February, 1964
Dr. Baliram Waman Hiray vs Justice B. Lentin And Others on 12 September, 1988
Ali Hassan vs Kamla Prasad Sinha, Munsif ... on 18 December, 1968
Abani Chowdhury vs The State on 7 December, 1979

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[I.P.C.]
Central Government Act
Section 228 in The Indian Penal Code, 1860
228. Intentional insult or interruption to public servant sitting in judicial proceeding.-- Whoever intentionally offers any insult, or causes any interruption to any public servant, while such public servant is sitting in any stage of a judicial proceeding, shall be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.