Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Section 377(1)] [Section 377] [Entire Act] Union of India - Subsection Section 377(1)(a) in The Code of Criminal Procedure, 1973 (a)to the Court of Session, if the sentence is passed by the Magistrate; and