24. In the First Schedule to the Code of Criminal Procedure, under the heading "I.
OFFENCES UNDER THE INDIAN PENAL CODE",
(a) for the entries relating to section 376, the following entries shall be substituted, namely:
(b) after the entries relating to section 376A, the following entries shall be inserted, namely:
(c) after the entries relating to section 376D, the following entries shall be inserted, namely:
| Section
|
Offence
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Punishment
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Cognizable or
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Bailable or Non-bailable
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By what Court triable
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| "376 Rape.
|
Rape by a police officer or a public servant or member of armed forces or a person being on the management or on the staff of a jail, remand home or other place of custody or women's or children's institution or by a person on the management or on the staff of a hospital, and rape committed by a person in a position of trust or authority towards the person raped or by a near relative of the person raped.
|
Rigorous imprisonment of not less than 10 years but which may extend to imprisonment for life and with fine.
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Cognizable
|
Non-bailable
|
Court of Session.
|
|
|
Persons committing offence of rape on a woman under sixteen years of age.
|
Rigorous imprisonment of not less than 10 years but which may extend to imprisonment for life and with fine.
|
Cognizable
|
Non-bailable
|
Court of Session.
|
|
|
Persons committing offence of rape on a woman under sixteen years of age.
|
Rigorous imprisonment of not less than 20 years but which may extend to imprisonment for life which shall mean mprisonment for the remainder of that person's natural life and with fine or with death.
|
Cognizable
|
Non-bailable
|
Court of Session.
|
|
|
Persons committing offence of rape on a woman under sixteen years of age.
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Rigorous imprisonment for a term which shall not be less than 20 years but which may extend to imprisonment for life, which shall mean imprisonment for the remainder of that erson's natural life and with fine.
|
Cognizable
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Non-bailable
|
Court of Session
|
| "376DA Gang rape on a woman under sixteen years of age.
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for a term which shall not be less than 20 years but which may extend to imprisonment for life, which shall mean imprisonment for the remainder of that erson's natural life and with fine.
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Cognizable
|
Non-bailable
|
Court of Session.;
|
| 376DB Gang rape on woman under twelve years of age.
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for a term which shall not be less than 20 years but which may extend to imprisonment for life, which shall mean imprisonment for the remainder of that erson's natural life and with fine.
|
Cognizable
|
Non-bailable
|
Court of Session.;
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