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1 |
Title and extent of operation of the Code
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2 |
Punishment of offences committed within India
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3. |
Punishment of offences committed beyond, but which by law may be tried within, India
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4. |
Extension of Code to extra-territorial offences.
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5. |
Certain laws not to be affected by this Act.
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6. |
Definitions in the Code to be understood subject to exceptions
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7. |
Sense of expression once explained
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8. |
Gender
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9. |
Number
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10. |
Man, Woman
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11. |
Person
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12. |
Public
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13. |
Queen
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14. |
Servant of Government
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15. |
British India
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16. |
Government of India
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17. |
Government
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18. |
India
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19. |
Judge
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20. |
Court of Justice
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21. |
Public Servant
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22. |
Moveable property
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23. |
Wrongful gain
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24. |
Dishonestly
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25. |
Fraudulently
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26. |
Reason to believe
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27. |
Property in possession of wife, clerk or servant
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28. |
Counterfeit
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29. |
Document
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29A. |
Electronic record
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30. |
Valuable security
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31. |
A will
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32. |
Words referring to acts include illegal omissions
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33. |
Act Omission
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34. |
Acts done by several persons in furtherance of common intention
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35. |
When such an act is criminal by reason of its being done with a criminal knowledge or intention
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36. |
Effect caused partly by act and partly by omission
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37. |
Co-operation by doing one of several acts constituting an offence
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38. |
Persons concerned in criminal act may be guilty of different offences
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39. |
Voluntarily
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40. |
Offence
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41. |
Special law
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42. |
Local law
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43. |
Illegal, Legally bound to do
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44. |
Injury
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45. |
Life
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46. |
Death
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47. |
Animal
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48. |
Vessel
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49. |
Year, Month
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50. |
Section
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51. |
Oath
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52. |
Good faith
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52A. |
Harbour
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53. |
Punishment
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53A. |
Construction of reference to transportation
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54. |
Commutation of sentence of death
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55. |
Commutation of sentence of imprisonment for life
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55A. |
Definition of appropriate Government
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56. |
Sentence of Europeans and Americans to penal servitude. Proviso as to sentence for term exceeding ten years but not for life
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57. |
Fractions of terms of punishment
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58. |
Offenders sentenced to transportation how dealt with until transported
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59. |
Transportation instead of imprisonment.
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60. |
Sentence may be (in certain cases of imprisonment) wholly or partly rigorous or simple
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61. |
Sentence of forfeiture of property
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62. |
Forfeiture of property, in respect of offenders punishable with death, transportation or imprisonment
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63. |
Amount of fine
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64. |
Sentence of imprisonment for non-payment of fine
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65. |
Limit to imprisonment for non-payment of fine, when imprisonment and fine awardable
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66. |
Description of imprisonment for non-payment of fine
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67. |
Imprisonment for non-payment of fine when offence punishable with fine only
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68. |
Imprisonment to terminate on payment of fine
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69. |
Termination of imprisonment on payment of proportional part of fine
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70. |
Fine levied within six years, or during imprisonment- Death not to discharge property from liability
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71. |
Limit of punishment of offence made up of several offences
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72. |
Punishment of person guilty of one of several offences, the judgment stating that it is doubtful of which
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73. |
Solitary confinement
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74. |
Limit of solitary confinement
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75. |
Enhanced punishment for certain offences under Chapter XII or Chapter XVII after previous conviction
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76. |
Act done by a person bound, or by mistake of fact believing himself bound, by law
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77. |
Act of Judge when acting judicially
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78. |
Act done pursuant to the judgment or order of Court
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79. |
Act done by a person justified, or by mistake of fact believing himself justified, by law
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80.
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Accident in doing a lawful act
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81. |
Act likely to cause harm, but done without criminal intent, and to prevent other harm
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82. |
Act of a child under seven years of age
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83. |
Act of a child above seven and under twelve of immature understanding
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84. |
Act of a person of unsound mind
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85. |
Act of a person incapable of judgment by reason of intoxication caused against his will
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86. |
Offence requiring a particular intent of knowledge committed by one who is intoxicated
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87. |
Act not intended and not known to be likely to cause death or grievous hurt, done by consent
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88. |
Act not intended to cause death, done by consent in good faith for person's benefit
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89. |
Act done in good faith for benefit of child or insane person, by or by consent of guardian
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90. |
Consent known to be given under fear or misconception
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91. |
Exclusion of acts which are offences independently of harm caused
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92. |
Act done in good faith for benefit of a person without consent
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93. |
Communication made in good faith
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94. |
Act to which a person is compelled by threats
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95. |
Act causing slight harm
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96. |
Things done in private defence
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97. |
Right of private defence of the body and of property
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98. |
Right of private defence against the act of a person of unsound mind, etc.
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99. |
Act against which there is no right of private defence
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100. |
When the right of private defence of the body extends to causing death
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101. |
When such right extends to causing any harm other than death
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102. |
Commencement and continuance of the right of private defence of the body
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103. |
When the right of private defence of property extends to causing death
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104. |
When such right extends to causing any harm other than death
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105. |
Commencement and continuance of the right of private defence of property
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106. |
Right of private defence against deadly assault when there is risk of harm to innocent person
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107. |
Abetment of a thing
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108. |
Abettor
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108A. |
Abetment in India of offences outside India
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109. |
Punishment of abetment if the act abetted is committed in consequence, and where no express provision is made for its punishment
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110. |
Punishment of abetment if person abetted does act with different intention from that of abettor
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111. |
Liability of abettor when one act abetted and different act done
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112. |
Abettor when liable to cumulative punishment for act abetted and for act doness
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113. |
Liability of abettor for an effect caused by the act abetted different from that intended by the abettor
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114. |
Abettor present when offence is committed
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115. |
Abetment of offence punishable with death or imprisonment for life-if offence not committed
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116. |
Abetment of offence punishable with imprisonment-if offence be not committed
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117. |
Abetting commission of offence by the public or by more than ten persons
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118. |
Concealing design to commit offence punishable with death or imprisonment for life
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119. |
Public servant concealing design to commit offence which it is his duty to prevent
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120. |
Concealing design to commit offence punishable with imprisonment
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120A. |
Definition of criminal conspiracy
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120B. |
Punishment of criminal conspiracy
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121. |
Waging, or attempting to wage war, or abetting waging of war, against the Government of India
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121A. |
Conspiracy to commit offences punishable by section 121
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122. |
Collecting arms, etc., with intention of waging war against the Government of India
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123. |
Concealing with intent to facilitate design to wage war
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124. |
Assaulting President, Governor, etc., with intent to compel or restrain the exercise of any lawful power
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124A. |
Sedition
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125. |
Waging war against any Asiatic Power in alliance with the Government of India
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126. |
Committing depredation on territories of Power at peace with the Government of India
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127. |
Receiving Property taken by war on depredation mention in Sections 125 and 126
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128. |
Public servant voluntary allowing prisoner of State or war to escape
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129. |
Public servant negligently suffering such prisoner to escape
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130. |
Aiding escape of, rescuing or harbouring such prisoner
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131. |
Abetting mutiny, or attempting to seduce a soldier, sailor or airman from his duty
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132. |
Abetment of mutiny, if mutiny is committed in consequence thereof
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133. |
Abetment of assault by soldier, sailor or airman on his superior officer, when in execution of his office
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134. |
Abetment of such assault, if the assault is committed
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135. |
Abetment of desertion of soldier, sailor or airman
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136. |
Harbouring deserter
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137. |
Deserter concealed on board merchant vessel through negligence of master
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138. |
Abetment of act of insubordination by soldier, sailor or airman
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138A |
Application of foregoing sections to the Indian Marine Service
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139. |
Persons subject to certain Acts
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140. |
Wearing garb or carrying token used by soldier, sailor or airman
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141. |
Unlawful assembly
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142. |
Being member of unlawful assembly
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143. |
Punishment
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144. |
Joining unlawful assembly armed with deadly weapon
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145. |
Joining or continuing in unlawful assembly, knowing it has been commanded to disperse
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146. |
Rioting
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147. |
Punishment for rioting
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148. |
Rioting, armed with deadly weapon
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149. |
Every member of unlawful assembly guilty of offence committed in prosecution of common object
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150. |
Hiring, or conniving at hiring, of persons to join unlawful assembly
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151. |
Knowingly joining or continuing in assembly of five or more persons after it has been commanded to disperse
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152. |
Assaulting or obstructing public servant when suppressing riot, etc.
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153. |
Wantonly giving provocation with intent to cause riot-if rioting be committed-if not committed
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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
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153B. |
Imputations, assertions prejudicial to national-integration
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154. |
Owner or occupier of land on which an unlawful assembly is held
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155. |
Liability of person for whose benefit riot is committed
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156. |
Liability of agent of owner of occupier for whose benefit riot is committed
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157. |
Harbouring persons hired for an unlawful assembly
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158. |
Being hired to take part in an unlawful assembly or riot
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159. |
Affray
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160. |
Punishment for committing affray
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161-165A. |
Repealed
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166. |
Public servant disobeying law, with intent to cause injury to any person
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167. |
Public servant farming an incorrect document with intent to cause injury
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168. |
Public servant unlawfully engaging in trade
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169. |
Public servant unlawfully buying or bidding for property
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170. |
Personating a public servant
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171. |
Wearing grab or carrying token used by public servant with fraudulent intent
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171A. |
Candidate, Electoral right defined
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171B. |
Bribery
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171C. |
Undue influence at elections
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171D. |
Personation at elections
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171E. |
Punishment for bribery
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171F. |
Punishment for undue influence or personation at an election
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171G. |
False statement in connection with an election
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171H. |
Illegal payments in connection with an election
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171I. |
Failure to keep election accounts
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172. |
Absconding to avoid service of summons or other proceeding
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173. |
Preventing service of summons or other proceeding, or preventing publication thereof
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174. |
Non-attendance in obedience to an order form public servant
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175. |
Omission to produce to document or electronic record to public servant by person legally bound to produce it.
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176. |
Omission to give notice or information to public servant by person legally bound to give it
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177. |
Furnishing false information
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178. |
Refusing oath or affirmation when duly required by public servant to make it
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179. |
Refusing to answer public servant authorized to question
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180. |
Refusing to sign statement
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181. |
False statement on oath or affirmation to public servant or person authorized to administer an oath or affirmation
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182. |
False information, with intent to cause public servant to use his lawful power to the injury of another person
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183. |
Resistance to the taking of property by the lawful authority of a public servant
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184. |
Obstructing sale of property offered for sale by authority of public servant
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185. |
Illegal purchase or bid for property offered for sale by authority of public servan
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186. |
Obstructing public servant in discharge of public functions
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187. |
Omission to assist public servant when bound by law to give assistance
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188. |
Disobedience to order duly promulgated by public servant
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189. |
Threat of injury to public servant
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190. |
Threat of injury to induce person to refrain from applying for protection to public servant
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191. |
Giving false evidence
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192. |
Fabricating false evidence
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193. |
Punishment for false evidence
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194. |
Giving or fabricating false evidence with intent to procure conviction of capital offence
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195. |
Giving or fabricating false evidence with intent to procure conviction of offence punishable with imprisonment for life or imprisonment
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196. |
Using evidence known to be false
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197. |
Issuing or signing false certificate
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198. |
Using as true a certificate known to be false
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199. |
False statement made in declaration which is by law receivable as evidence
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200. |
Using as true such declaration knowing it to be false
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201. |
Causing disappearance of evidence of offence, or giving false information to screen offender
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202. |
Intentional omission to give information of offence by person bound to inform
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203. |
Giving false information respecting an offence committed
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204. |
Destruction of document or electronic record to prevent its production as sevidence
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205. |
False personation for purpose of act or proceeding in suit or prosecution
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206. |
Fraudulent removal or concealment of property to prevent its seizure as forfeited or in execution
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207. |
Fraudulent claim to property to prevent its seizure as forfeited or in execution
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208. |
Fraudulently suffering decree for sum not due
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209. |
Dishonestly making false claim in Court
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210. |
Fraudulently obtaining decree for sum not due
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211. |
False charge of offence made with intent to injure
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212. |
Hrbouring offender
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213. |
Taking gift, etc., to screen an offender from punishment
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214. |
Offering gift or restoration of property in consideration of screening offender
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215. |
Taking gift to help to recover stolen property, etc.
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216. |
Harbouring offender who has escaped from custody or whose apprehension has been ordered
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216A. |
Penalty for harbouring robbers or dacoits
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216B. |
Definition of "harbour" in sections 212, 216 and 216A
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217. |
Public servant disobeying direction of law with intent to save person from punishment or property from forfeiture
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218. |
Public servant framing incorrect record or writing with intent to save person from punishment or property from forfeiture
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219. |
Public servant in judicial proceeding corruptly making report, etc., contrary to law
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220. |
Commitment for trial or confinement by person having authority who knows that he is acting contrary to law
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221. |
Intentional omission to apprehend on the part of public servant bound to apprehend
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222. |
Intentional omission to apprehend on the part of public servant bound to apprehend person under sentence or lawfully committed
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223. |
Escape from confinement or custody negligently suffered by public servant
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224. |
Resistance or obstruction by a person to his lawful apprehension
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225. |
Resistance or obstruction to lawful apprehension of another person
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225.A |
Omission to apprehend, or sufferance of escape on part of public servant in cases not otherwise, provided for
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225.B |
Resistant or obstruction to lawful apprehension, or rescue in cases not otherwise provided for
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226. |
Unlawful return from transportation
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227. |
Violation of condition of remission of punishment
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228. |
Intentional insult or interruption to public servant sitting in judicial proceeding
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228A. |
Disclosure of identity of the victim of certain offences etc
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229. |
Personation of a juror or assessor
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230. |
Coin defined
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231. |
Counterfeiting coin
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232. |
Counterfeiting Indian coin
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233. |
Making or selling instrument for counterfeiting coin
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234. |
Making or selling instrument for counterfeiting Indian coin
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235. |
Possession of instrument, or material for the purpose of using the same for counterfeiting coin
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236. |
Abetting in India the counterfeiting out of India of coin
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237. |
Import or export of counterfeit coin
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238. |
Import or export of counterfeits of the India coin
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239. |
Delivery of coin, possessed with knowledge that it is counterfeit
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240. |
Delivery of Indian coin, possessed with knowledge that it is counterfeit
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241. |
Delivery of coin as genuine, which, when first possessed, the deliverer did not know to be counterfeit
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242. |
Possession of counterfeit coin by person who knew it to be counterfeit when he became possess thereof
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243. |
Possession of Indian coin by person who knew it to be counterfeit when he became possessed thereof
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244. |
Person employed in mint causing coin to be of different weight or composition from that fixed by law
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245. |
Unlawfully taking coining instrument from mint
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246. |
Fraudulently or dishonestly diminishing weight or altering composition of coin
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247. |
Fraudulently or dishonestly diminishing weight or altering composition of Indian coin
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248. |
Altering appearance of coin with intent that it shall pass as coin of different description
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249. |
Altering appearance of India coin with intent that it shall pass as coin of different description
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250. |
Delivery of coin, possessed with knowledge that it is altered
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251. |
Delivery of Indian coin, possessed with knowledge that it is altered
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252. |
Possession of coin by person who knew it to be altered when he became possessed thereof
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253. |
Possession of Indian coin by person who knew it to be altered when he became possessed thereof
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254. |
Delivery of coin as genuine, which, when first possess, the deliverer did not know to be altered
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255. |
Counterfeiting Government stamp
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256. |
Having possession of instrument or material for counterfeiting Government stamp
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257. |
Making or selling instrument for counterfeiting Government stamp
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258. |
Sale of counterfeit Government stamp
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259. |
Having possession of counterfeit Government stamp
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260. |
Using as genuine a Government stamp known to be a counterfeit
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261. |
Effacing, writing from substance bearing Government stamp, or removing from document a stamp used for it, with intent to cause loss to Government
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262. |
Using Government stamp known to have been before used
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263. |
Erasure of mark denoting that stamp has been used
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263A. |
Prohibition of fictitious stamps
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264. |
Fraudulent use of false instrument for weighing
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265. |
Fraudulent use of false weight or measure
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266. |
Being in possession of false weight or measure
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267. |
Making or selling false weight or measure
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268. |
Public nuisance
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269. |
Negligent act likely to spread infection of disease dangerous to life
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270. |
Malignant act likely to spread infection of disease dangerous to life
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271. |
Disobedience to quarantine rule
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272. |
Adulteration of food or drink intended for sale
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273. |
Sale of noxious food or drink
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274. |
Adulteration of drugs
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275. |
Sale of adulterated drugs
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276. |
Sale of drug as a different drug or preparation
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277. |
Fouling water of public spring or reservoir
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278. |
Making atmosphere noxious to health
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279. |
Rash driving or riding on a public way
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280. |
Rash navigation of vessel
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281. |
Exhibition of false light, mark or buoy
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282. |
Conveying person by water for hire in unsafe or overloaded vessel
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283. |
Danger or obstruction in public way or line of navigation
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284. |
Negligent conduct with respect to poisonous substance
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285. |
Negligent conduct with respect to fire or combustible matter
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286. |
Negligent conduct with respect to explosive substance
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287. |
Negligent conduct with respect to machinery
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288. |
Negligent conduct with respect to pulling down or repairing buildings
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289. |
Negligent conduct with respect to animal
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290. |
Punishment for public nuisance in cases not otherwise provided for
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291. |
Continuance of nuisance after injunction to discontinue
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292. |
Sale, etc., or obscene books, etc.
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292A. |
Printing etc. of grossly indecent or scurrilous matter or matter intended for blackmail
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293. |
Sale, etc., of obscene objects to young person
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294. |
Obscene acts and songs
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294A. |
Keeping lottery office
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295. |
Injuring or defiling place of worship with intent to insult the religion of any class
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295A. |
Deliberate and malicious acts, intended to outrage religious feelings or any class by insulting its religion or religious beliefs
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296 |
Disturbing religious assembly
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297. |
Trespassing on burial places, etc.
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298. |
Uttering, words, etc., with deliberate intent to wound the religious feelings of any person
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299. |
Culpable homicide
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300. |
Murder
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301. |
Culpable homicide by causing death of person other than person whose death was intended
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302. |
Punishment for murder
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303. |
Punishment for murder by life-convict
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304. |
Punishment for culpable homicide not amounting to murder
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304A. |
Causing death by negligence
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304B. |
Dowery death
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305. |
Abetment of suicide of child or insane person
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306. |
Abetment of suicide
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307. |
Attempt to murder
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308. |
Attempt to commit culpable homicide
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309. |
Attempt to commit suicide
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310. |
Thug
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311. |
Punishment
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312. |
Causing miscarriage
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313. |
Causing miscarriage without woman's consent
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314. |
Death caused by act done with intent to cause miscarriage-
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315. |
Act done with intent to prevent child being born alive or to cause it to die after birth
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316. |
Causing death of quick unborn child by act amounting to culpable homicide
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317. |
Exposure and abandonment of child under twelve years, by parent or person having care of it.
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318. |
Concealment of birth by secret disposal of dead body.
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319. |
Hurt.
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320. |
Grievous hurt.
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321. |
Voluntarily causing hurt.
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322. |
Voluntarily causing grievous hurt.
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323. |
Punishment for voluntarily causing hurt
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324. |
Voluntarily causing hurt by dangerous weapons or means
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325. |
Punishment for voluntarily causing grievous hurt
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View Judgements
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326. |
Voluntarily causing grievous hurt by dangerous weapons or means
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View Judgements
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327. |
Voluntarily causing hurt to extort property, or to constrain to an illegal act
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View Judgements
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328. |
Causing hurt by means of poison, etc. with intent to commit an offence
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View Judgements
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329. |
Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act
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View Judgements
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330. |
Voluntarily causing hurt to extort confession, or to compel restoration of property
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View Judgements
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331. |
Voluntarily causing grievous hurt to extort confession, or to compel restoration of property
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View Judgements
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332. |
Voluntarily causing hurt to deter public servant from his duty
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View Judgements
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333. |
Voluntarily causing grievous hurt to deter public servant from his duty
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View Judgements
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334. |
Voluntarily causing hurt on provocation
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View Judgements
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335. |
Voluntarily causing grievous hurt on provocation: -
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336. |
Act endangering life or personal safety of others
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View Judgements
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337. |
Causing hurt by act endangering life or personal safety of others
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338. |
Causing grievous hurt by act endangering life or personal safety of others
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View Judgements
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339. |
Wrongful restraint
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View Judgements
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340. |
Wrongful confinement.
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View Judgements
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341. |
Punishment for wrongful restraint
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View Judgements
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342. |
Punishment for wrongful Confinement
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View Judgements
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343. |
Wrongful confinement for three or more days
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View Judgements
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344. |
Wrongful confinement for ten or more days
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View Judgements
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345. |
Wrongful confinement of person for whose liberation writ has been issued
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View Judgements
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346. |
Wrongful confinement in secret
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View Judgements
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347. |
Wrongful confinement to extort property, or constrain to illegal act
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View Judgements
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348. |
Wrongful confinement to extort confession, or compel restoration of property
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View Judgements
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349. |
Force
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350. |
Criminal force
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View Judgements
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351. |
Assault
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352. |
Punishment for assault or criminal force otherwise than on grave provocation
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353. |
Assault or criminal force to deter public servant from discharge of his duty
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View Judgements
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354. |
Assault or criminal force to woman with intent to outrage her modesty
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View Judgements
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355. |
Assault or criminal force with intent to dishonour person, otherwise than on grave provocation
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View Judgements
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356. |
Assault or criminal force in attempt to commit theft of property carried by a person
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357. |
Assault or criminal force in attempt wrongfully to confine a person
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View Judgements
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358. |
Assault or criminal force on grave provocation
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View Judgements
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359. |
Kidnapping
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360. |
Kidnapping from India
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View Judgements
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361. |
Kidnapping from lawful guardianship
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View Judgements
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362. |
Abduction
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363. |
Punishment for kidnapping
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View Judgements
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363A. |
Kidnapping or maiming a minor for purposes of begging
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View Judgements
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364. |
Kidnapping or abducting in order to murder
|
View Judgements
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364A. |
Kidnapping for ransom, etc.
|
View Judgements
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365. |
Kidnapping or abducting with intent secretly and wrongfully to confine person
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View Judgements
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366. |
Kidnapping, abducting or inducing woman to compel her marriage, etc.
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View Judgements
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366A. |
Procreation of minor girl
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366B. |
Importation of girl from foreign country
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View Judgements
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367. |
Kidnapping or abducting in order to subject person to grievous hurt, slavery, etc.
|
View Judgements
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368. |
Wrongfully concealing or keeping in confinement, kidnapped or abducted person
|
View Judgements
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369. |
Kidnapping or abducting child under ten years with intent to steal from its person
|
View Judgements
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370. |
Buying or disposing of any person as slave
|
View Judgements
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371. |
Habitual dealing in slave
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View Judgements
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372. |
Selling minor for purposes of prostitution, etc.
|
View Judgements
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373. |
Buying minor for purposes of prostitution, etc.
|
View Judgements
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374. |
Unlawful compulsory labour
|
View Judgements
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375. |
Rape
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View Judgements
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376. |
Punishment for rape
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View Judgements
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376A. |
Intercourse by a man with his wife during separation
|
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376B. |
Intercourse by public servant with woman is his custody
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View Judgements
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376C. |
Intercourse by superintendent of jail, remand home, etc.
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376D. |
Intercourse by any member of the management or staff of a hospital with any woman in that hospital
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View Judgements
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377. |
Unnatural offences
|
View Judgements
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378. |
Theft
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View Judgements
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379. |
Punishment for theft
|
View Judgements
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380. |
Theft in dwelling house, etc.
|
View Judgements
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381. |
Theft by clerk or servant of property in possession of master
|
View Judgements
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382. |
Theft after preparation made for causing death, hurt or restraint in order to the committing of the theft
|
View Judgements
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|
383 |
Extortion
|
View Judgements
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384. |
Punishment for extortion
|
View Judgements
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385. |
Putting person in fear of injury in order to commit extortion
|
View Judgements
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386. |
Extortion by putting a person in fear of death or grievous hurt
|
View Judgements
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387. |
Putting person in fear of death or of grievous hurt, in order to commit extortion
|
View Judgements
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388. |
Extortion by threat of accusation of an offence punishable with death or imprisonment for life, etc.
|
View Judgements
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389. |
Putting person in fear of accusation of offence, in order to commit extortion
|
View Judgements
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390. |
Robbery
|
View Judgements
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391. |
Dacoity
|
View Judgements
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392. |
Punishment for robbery
|
View Judgements
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393. |
Attempt to commit robbery
|
View Judgements
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394. |
Voluntarily causing hurt in committing robbery
|
View Judgements
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395. |
Punishment for dacoity
|
View Judgements
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396. |
Dacoity with murder
|
View Judgements
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397. |
Robbery, or dacoity, with attempt to cause death or grievous hurt
|
View Judgements
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398. |
Attempt to commit robbery or dacoity when armed with deadly weapon
|
View Judgements
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399. |
Making preparation to commit dacoity
|
View Judgements
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|
400. |
Punishment for belonging to gang of dacoits
|
View Judgements
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|
401. |
Punishment for belonging to gang of thieves
|
View Judgements
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402. |
Assembling for purpose of committing dacoity
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403. |
Dishonest misappropriation of property
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404. |
Dishonest misappropriation of property possessed by deceased person at the time of his death
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405. |
Criminal breach of trust
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406. |
Punishment for criminal breach of trust
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407. |
Criminal breach of trust by carrier, etc.
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408. |
Criminal breach of trust by clerk or servant
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409. |
Criminal breach of trust by public servant, or by banker, merchant or agent
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410. |
Stolen Property
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411. |
Dishonestly receiving stolen property
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412. |
Dishonestly receiving property stolen in the commission of a dacoity
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413. |
Habitually dealing in stolen property
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414. |
Assisting in concealment of stolen property
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415. |
Cheating
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416. |
Cheating by personation
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417. |
Punishment for cheating
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418. |
Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect
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419. |
Punishment for cheating by personation
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420. |
Cheating and dishonestly inducing delivery of property
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421. |
Dishonest or fraudulent removal or concealment of property to prevent distribution among creditors
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422. |
Dishonestly or fraudulently preventing debt being available for creditors
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423. |
Dishonest or fraudulent execution of deed of transfer containing false statement of consideration
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424. |
Dishonest or fraudulent removal or concealment of property
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425. |
Mischief
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426. |
Punished for mischief
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427. |
Mischief causing damage to the amount of fifty rupees
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428. |
Mischief by killing or maiming animal of the value of ten rupees
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429. |
Mischief by killing or maiming cattle, etc., of any value or any animal of the value of fifty rupees
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430. |
Mischief by injury to works of irrigation or by wrongfully diverting water
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431. |
Mischief by injury to public road, bridge, river or channel
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432. |
Mischief by causing inundation or obstruction to public drainage attended with damage
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433. |
Mischief by destroying, moving or rendering less useful a light-house or sea-mark
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434. |
Mischief by destroying or moving, etc., a land- mark fixed by public authority
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435. |
Mischief by fire or explosive substance with intent to cause damage to amount of one hundred or (in case of agricultural produce) ten rupees
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436. |
Mischief by fire or explosive substance with intent to destroy house, etc
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437. |
Mischief with intent to destroy or make unsafe a decked vessel or one of twenty tons burden
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438. |
Punishment for the mischief described in section 437 committed by fire or explosive substance
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439. |
Punishment for intentionally running vessel agground or ashore with intent to commit theft, etc.
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440. |
Mischief committed after preparation made for causing death or hurt
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441. |
Criminal trespass
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442. |
House trespass
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443. |
Lurking house-trespass
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444. |
Lurking house-trespass by night
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445. |
Housing breaking
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446. |
House-breaking by night
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447. |
Punishment for criminal trespass
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448. |
Punishment for house-trespass
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449. |
House-trespass in order to commit offence punishable with death
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450. |
House-trespass in order to commit offence punishable with imprisonment for life
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451. |
House-trespass in order to commit offence punishable with imprisonment
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452. |
House-trespass after preparation for hurt, assault or wrongful restraint
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453. |
Punishment for lurking house-trespass or house-breaking
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454. |
Lurking house-trespass or house-breaking in order to commit offence punishable with imprisonment
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455. |
Lurking house-trespass or house-breaking after preparation for hurt, assault or wrongful restraint
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456 |
Punishment for lurking house-trespass or house-breaking by night
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457. |
Lurking house trespass or house-breaking by night in order to commit offence punishable with imprisonment
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458. |
Lurking house-trespass or house-breaking by night after preparation for hurt, assault, or wrongful restraint
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459. |
Grievous hurt caused whilst committing lurking house trespass or house-breaking
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460. |
All persons jointly concerned in lurking house-trespass or house-breaking by night punishable where death or grievous hurt caused by one of them
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461. |
Dishonestly breaking open receptacle containing property
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462. |
Punishment for same offence when committed by person entrusted with custody
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463. |
Forgery
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464. |
Making a false document
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465 |
Punishment for forgery
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466. |
Forgery of record of court or of public register, etc.
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467. |
Forgery of valuable security, will, etc.
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468. |
Forgery for purpose of cheating
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469. |
Forgery for purpose of harming reputation
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470. |
Forged document or electronic record
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471. |
Using as genuine a forged document or electronic record
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472. |
Making or possessing counterfeit seal, etc., with intent to commit forgery punishable under section 467
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473. |
Making or possessing counterfeit seal, etc., with intent to commit forgery punishable otherwise
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474. |
Having possession of document described in Section 466 or 467, knowing it to be forged and intending to use it as genuine
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475. |
Counterfeiting device or mark used for authenticating documents described in Section 467, or possessing counterfeit marked material
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476. |
Counterfeiting device or mark used for authenticating documents or electronic record other than those described in Section 467, or possessing counterfeit marked material<br<br
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477. |
Fraudulent cancellation, destruction, etc., of will, authority to adopt, or valuable security
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477A. |
Falsification of accounts
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478. |
Trade marks
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479. |
Property mark
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480. |
Using a false trade mark
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481. |
Using a false property mark
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482. |
Punishment for using a false property mark
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483. |
Counterfeiting a property mark used by another
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484. |
Counterfeiting a mark used by a public servant
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485. |
Making or possession of any instrument for counterfeiting a property mark
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486. |
Selling goods marked with a counterfeit property mark
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487. |
Making a false mark upon any receptacle containing goods
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488. |
Punishment for making use of any such false mark
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489. |
Tempering with property mark with intent to cause injury
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489A. |
Counterfeiting currency-notes or bank-notes
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489B. |
Using as genuine, forged or counterfeit currency-notes or bank-notes
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489C. |
Possession of forged or counterfeit currency-notes or bank-notes
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489D. |
Making or possessing instruments or materials for forgoing or counterfeiting currency-notes or bank-notes
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489E. |
Making or using documents resembling currency-notes or bank-notes
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490. |
Breach of contract of service during voyage or journey
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491. |
Breach of contract to attend on and supply wants of helpless person
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492. |
Breach of contract to serve at distant place to which servant is conveyed at master's expense
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493. |
Cohabitation caused by a man deceitfully inducing a belief of lawful marriage
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494. |
Marrying again during lifetime of husband or wife
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495. |
Same offence with concealment of former marriage from person with whom subsequent marriage is contracted
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496. |
Marriage ceremony fraudulently gone through without lawful marriage
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497. |
Adultery
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498. |
Enticing or taking away or detaining with criminal intent a married woman
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498A. |
Husband or relative of husband of a woman subjecting her to cruelty
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499. |
Defamation
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500. |
Punishment for defamation
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501. |
Printing or engraving matter known to be defamatory
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502. |
Sale of printed or engraved substance containing defamatory matter
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503. |
Criminal intimidation
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504. |
Intentional insult with intent to provoke breach of the peace
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505. |
Statements conducing to public mischief
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506. |
Punishment for criminal intimidation
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507. |
Criminal intimidation by an anonymous communication
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508. |
Act caused by inducing person to believe that he will be rendered an object of the Divine displeasure
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509. |
Word, gesture or act intended to insult the modesty of a woman
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510. |
Misconduct in public by a drunken person
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511. |
Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment
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166A |
Public servant disobeying direction under law
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