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CONTENTS
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Sections
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Particulars
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| 1 |
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| 2 |
Punishment of offences committed within India |
| 3. |
Punishment of offences committed beyond, but which by law may be tried within, India |
| 4. |
Extension of Code to extra-territorial offences. |
| 5. |
Certain laws not to be affected by this Act. |
| 6. |
Definitions in the Code to be understood subject to exceptions |
| 7. |
Sense of expression once explained |
| 8. |
Gender |
| 9. |
Number |
| 10. |
Man, Woman |
| 11. |
Person |
| 12. |
Public |
| 13. |
Queen |
| 14. |
Servant of Government |
| 15. |
British India |
| 16. |
Government of India |
| 17. |
Government |
| 18. |
India |
| 19. |
Judge |
| 20. |
Court of Justice |
| 21. |
Public Servant |
| 22. |
Moveable property |
| 23. |
Wrongful gain |
| 24. |
Dishonestly |
| 25. |
Fraudulently |
| 26. |
Reason to believe |
| 27. |
Property in possession of wife, clerk or servant |
| 28. |
Counterfeit |
| 29. |
Document |
| 29A. |
Electronic record |
| 30. |
Valuable security |
| 31. |
A will |
| 32. |
Words referring to acts include illegal omissions |
| 33. |
Act Omission |
| 34. |
Acts done by several persons in furtherance of common intention |
| 35. |
When such an act is criminal by reason of its being done with a criminal knowledge or intention |
| 36. |
Effect caused partly by act and partly by omission |
| 37. |
Co-operation by doing one of several acts constituting an offence |
| 38. |
Persons concerned in criminal act may be guilty of different offences |
| 39. |
Voluntarily |
| 40. |
Offence |
| 41. |
Special law |
| 42. |
Local law |
| 43. |
Illegal, Legally bound to do |
| 44. |
Injury |
| 45. |
Life |
| 46. |
Death |
| 47. |
Animal |
| 48. |
Vessel |
| 49. |
Year, Month |
| 50. |
Section |
| 51. |
Oath |
| 52. |
Good faith |
| 52A. |
Harbour |
| 53. |
Punishment |
| 53A. |
Construction of reference to transportation |
| 54. |
Commutation of sentence of death |
| 55. |
Commutation of sentence of imprisonment for life |
| 55A. |
Definition of appropriate Government |
| 56. |
Sentence of Europeans and Americans to penal servitude. Proviso as to sentence for term exceeding ten years but not for life |
| 57. |
Fractions of terms of punishment |
| 58. |
Offenders sentenced to transportation how dealt with until transported |
| 59. |
Transportation instead of imprisonment. |
| 60. |
Sentence may be (in certain cases of imprisonment) wholly or partly rigorous or simple |
| 61. |
Sentence of forfeiture of property |
| 62. |
Forfeiture of property, in respect of offenders punishable with death, transportation or imprisonment |
| 63. |
Amount of fine |
| 64. |
Sentence of imprisonment for non-payment of fine |
| 65. |
Limit to imprisonment for non-payment of fine, when imprisonment and fine awardable |
| 66. |
Description of imprisonment for non-payment of fine |
| 67. |
Imprisonment for non-payment of fine when offence punishable with fine only |
| 68. |
Imprisonment to terminate on payment of fine |
| 69. |
Termination of imprisonment on payment of proportional part of fine |
| 70. |
Fine levied within six years, or during imprisonment- Death not to discharge property from liability |
| 71. |
Limit of punishment of offence made up of several offences |
| 72. |
Punishment of person guilty of one of several offences, the judgment stating that it is doubtful of which |
| 73. |
Solitary confinement |
| 74. |
Limit of solitary confinement |
| 75. |
Enhanced punishment for certain offences under Chapter XII or Chapter XVII after previous conviction |
| 76. |
Act done by a person bound, or by mistake of fact believing himself bound, by law |
| 77. |
Act of Judge when acting judicially |
| 78. |
Act done pursuant to the judgment or order of Court |
| 79. |
Act done by a person justified, or by mistake of fact believing himself justified, by law |
80.
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Accident in doing a lawful act |
| 81. |
Act likely to cause harm, but done without criminal intent, and to prevent other harm |
| 82. |
Act of a child under seven years of age |
| 83. |
Act of a child above seven and under twelve of immature understanding |
| 84. |
Act of a person of unsound mind |
| 85. |
Act of a person incapable of judgment by reason of intoxication caused against his will |
| 86. |
Offence requiring a particular intent of knowledge committed by one who is intoxicated |
| 87. |
Act not intended and not known to be likely to cause death or grievous hurt, done by consent |
| 88. |
Act not intended to cause death, done by consent in good faith for person's benefit |
| 89. |
Act done in good faith for benefit of child or insane person, by or by consent of guardian |
| 90. |
Consent known to be given under fear or misconception |
| 91. |
Exclusion of acts which are offences independently of harm caused |
| 92. |
Act done in good faith for benefit of a person without consent |
| 93. |
Communication made in good faith |
| 94. |
Act to which a person is compelled by threats |
| 95. |
Act causing slight harm |
| 96. |
Things done in private defence |
| 97. |
Right of private defence of the body and of property |
| 98. |
Right of private defence against the act of a person of unsound mind, etc. |
| 99. |
Act against which there is no right of private defence |
| 100. |
When the right of private defence of the body extends to causing death |
| 101. |
When such right extends to causing any harm other than death |
| 102. |
Commencement and continuance of the right of private defence of the body |
| 103. |
When the right of private defence of property extends to causing death |
| 104. |
When such right extends to causing any harm other than death |
| 105. |
Commencement and continuance of the right of private defence of property |
| 106. |
Right of private defence against deadly assault when there is risk of harm to innocent person |
| 107. |
Abetment of a thing |
| 108. |
Abettor |
| 108A. |
Abetment in India of offences outside India |
| 109. |
Punishment of abetment if the act abetted is committed in consequence, and where no express provision is made for its punishment |
| 110. |
Punishment of abetment if person abetted does act with different intention from that of abettor |
| 111. |
Liability of abettor when one act abetted and different act done |
| 112. |
Abettor when liable to cumulative punishment for act abetted and for act doness |
| 113. |
Liability of abettor for an effect caused by the act abetted different from that intended by the abettor |
| 114. |
Abettor present when offence is committed |
| 115. |
Abetment of offence punishable with death or imprisonment for life-if offence not committed |
| 116. |
Abetment of offence punishable with imprisonment-if offence be not committed |
| 117. |
Abetting commission of offence by the public or by more than ten persons |
| 118. |
Concealing design to commit offence punishable with death or imprisonment for life |
| 119. |
Public servant concealing design to commit offence which it is his duty to prevent |
| 120. |
Concealing design to commit offence punishable with imprisonment |
| 120A. |
Definition of criminal conspiracy |
| 120B. |
Punishment of criminal conspiracy |
| 121. |
Waging, or attempting to wage war, or abetting waging of war, against the Government of India |
| 121A. |
Conspiracy to commit offences punishable by section 121 |
| 122. |
Collecting arms, etc., with intention of waging war against the Government of India |
| 123. |
Concealing with intent to facilitate design to wage war |
| 124. |
Assaulting President, Governor, etc., with intent to compel or restrain the exercise of any lawful power |
| 124A. |
Sedition |
| 125. |
Waging war against any Asiatic Power in alliance with the Government of India |
| 126. |
Committing depredation on territories of Power at peace with the Government of India |
| 127. |
Receiving Property taken by war on depredation mention in Sections 125 and 126 |
| 128. |
Public servant voluntary allowing prisoner of State or war to escape |
| 129. |
Public servant negligently suffering such prisoner to escape |
| 130. |
Aiding escape of, rescuing or harbouring such prisoner |
| 131. |
Abetting mutiny, or attempting to seduce a soldier, sailor or airman from his duty |
| 132. |
Abetment of mutiny, if mutiny is committed in consequence thereof |
| 133. |
Abetment of assault by soldier, sailor or airman on his superior officer, when in execution of his office |
| 134. |
Abetment of such assault, if the assault is committed |
| 135. |
Abetment of desertion of soldier, sailor or airman |
| 136. |
Harbouring deserter |
| 137. |
Deserter concealed on board merchant vessel through negligence of master |
| 138. |
Abetment of act of insubordination by soldier, sailor or airman |
| 138A |
Application of foregoing sections to the Indian Marine Service |
| 139. |
Persons subject to certain Acts |
| 140. |
Wearing garb or carrying token used by soldier, sailor or airman |
| 141. |
Unlawful assembly |
| 142. |
Being member of unlawful assembly |
| 143. |
Punishment |
| 144. |
Joining unlawful assembly armed with deadly weapon |
| 145. |
Joining or continuing in unlawful assembly, knowing it has been commanded to disperse |
| 146. |
Rioting |
| 147. |
Punishment for rioting |
| 148. |
Rioting, armed with deadly weapon |
| 149. |
Every member of unlawful assembly guilty of offence committed in prosecution of common object |
| 150. |
Hiring, or conniving at hiring, of persons to join unlawful assembly |
| 151. |
Knowingly joining or continuing in assembly of five or more persons after it has been commanded to disperse |
| 152. |
Assaulting or obstructing public servant when suppressing riot, etc. |
| 153. |
Wantonly giving provocation with intent to cause riot-if rioting be committed-if not committed |
| 153A. |
Promoting enmity between different groups on grounds of religion, race, place of birth, residence, language, etc., and doing acts prejudicial to maintenance of harmony |
| 153B. |
Imputations, assertions prejudicial to national-integration |
| 154. |
Owner or occupier of land on which an unlawful assembly is held |
| 155. |
Liability of person for whose benefit riot is committed |
| 156. |
Liability of agent of owner of occupier for whose benefit riot is committed |
| 157. |
Harbouring persons hired for an unlawful assembly |
| 158. |
Being hired to take part in an unlawful assembly or riot |
| 159. |
Affray |
| 160. |
Punishment for committing affray |
| 161-165A. |
Repealed |
| 166. |
Public servant disobeying law, with intent to cause injury to any person |
| 167. |
Public servant farming an incorrect document with intent to cause injury |
| 168. |
Public servant unlawfully engaging in trade |
| 169. |
Public servant unlawfully buying or bidding for property |
| 170. |
Personating a public servant |
| 171. |
Wearing grab or carrying token used by public servant with fraudulent intent |
| 171A. |
Candidate, Electoral right defined |
| 171B. |
Bribery |
| 171C. |
Undue influence at elections |
| 171D. |
Personation at elections |
| 171E. |
Punishment for bribery |
| 171F. |
Punishment for undue influence or personation at an election |
| 171G. |
False statement in connection with an election |
| 171H. |
Illegal payments in connection with an election |
| 171I. |
Failure to keep election accounts |
| 172. |
Absconding to avoid service of summons or other proceeding |
| 173. |
Preventing service of summons or other proceeding, or preventing publication thereof |
| 174. |
Non-attendance in obedience to an order form public servant |
| 175. |
Omission to produce to document or electronic record to public servant by person legally bound to produce it. |
