Contents |
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The Bharatiya Nagarik Suraksha Sanhita, 2023 |
Sections |
Particulars |
Chapter I |
Preliminary |
1. |
Short title, extent and commencement |
2. |
Definitions |
3. |
Construction of references |
4. |
Trial of offences under Bharatiya Nyaya Sanhita, 2023 and other laws |
5. |
Saving |
Chapter II |
Constitution of Criminal Courts and Offices |
6. |
Classes of Criminal Courts |
7. |
Territorial divisions |
8. |
Court of Session |
9. |
Courts of Judicial Magistrates |
10. |
Chief Judicial Magistrate and Additional Chief Judicial Magistrate, etc |
11. |
Special Judicial Magistrates |
12. |
Local Jurisdiction of Judicial Magistrates |
13. |
Subordination of Judicial Magistrates |
14. |
Executive Magistrates |
15. |
Special Executive Magistrates |
16. |
Local Jurisdiction of Executive Magistrates |
17. |
Subordination of Executive Magistrates |
18. |
Public Prosecutors |
19. |
Assistant Public Prosecutors |
20. |
Directorate of Prosecution |
Chapter III |
Power of Courts |
21. |
Courts by which offences are triable |
22. |
Sentences which High Courts and Sessions Judges may pass |
23. |
Sentences which Magistrates may pass |
24. |
Sentence of imprisonment in default of fine |
25. |
Sentence in cases of conviction of several offences at one trial |
26. |
Mode of Conferring powers |
27. |
Powers of Officers appointed |
28. |
Withdrawal of powers |
29. |
Powers of Judges and Magistrates exercisable by their successors-inoffice |
Chapter IV |
Powers of Superior Officers of Police and Aid to The Magistrates and The Police |
30. |
Powers of Superior officers of police |
31. |
Public when to Assist Magistrates and police |
32. |
Aid to person, other than police officer, executing warrant |
33. |
Public to give information of certain offences |
34. |
Duty of Officers employed in connection with affairs of a village to make certain report |
Chapter V |
Arrest of Persons |
35. |
When police may arrest without warrant |
36. |
Procedure of arrest and duties of officer making arrest |
37. |
Designated police officer |
38. |
Right of arrested person to meet an advocate of his choice during interrogation |
39. |
Arrest on refusal to give name and residence |
40. |
Arrest by private person and procedure on such arrest |
41. |
Arrest by Magistrate |
42. |
Protection of members of Armed Forces from arrest |
43. |
Arrest how made |
44. |
Search of place entered by person sought to be arrested |
45. |
Pursuit of offenders into other jurisdictions |
46. |
No unnecessary restraint |
47. |
Person arrested to be informed of grounds of arrest and of right to bail |
48. |
Obligation of person making arrest to inform about arrest, etc., to relative or friend |
49. |
Search of Arrested person |
50. |
Power to seize offensive weapons |
51. |
Examination of accused by medical practitioner at request of police officer |
52. |
Examination of person accused of rape by medical practitioner |
53. |
Examination of arrested person by medical officer |
54. |
Identification of person arrested |
55. |
Procedure when police officer deputes subordinate to arrest without warrant |
56. |
Health and safety of arrested person |
57. |
Person arrested to be taken before Magistrate or officer in charge of police station |
58. |
Person arrested not to be detained more than twenty-four hours |
59. |
Police to Report apprehensions |
60. |
Discharge of Person apprehended |
61. |
Power, on escape, to pursue and retake |
62. |
Arrest to be made strictly according to Sanhita |
Chapter VI |
Processes to Compel Appearance |
63. |
Form of summons |
64. |
Summons how served |
65. |
Service of summons on corporate bodies, firms, and societies |
66. |
Service when persons summoned cannot be found |
67. |
Procedure when service cannot be effected as before provided |
68. |
Service on Government servant |
69. |
Service of Summons outside local limits |
70. |
Proof of service in such cases and when serving officer not present |
71. |
Service of summons on witness |
72. |
Form of warrant of arrest and duration |
73. |
Power to direct security to be taken |
74. |
Warrants to whom directed |
75. |
Warrant may be directed to any person |
76. |
Warrant directed to police officer |
77. |
Notification of substance of warrant |
78. |
Person arrested to be brought before Court without delay |
79. |
Where warrant may be executed |
80. |
Warrant forwarded for execution outside jurisdiction |
81. |
Warrant directed to police officer for execution outside jurisdiction |
82. |
Procedure on arrest of person against whom warrant issued |
83. |
Procedure by Magistrate before whom such person arrested is brought |
84. |
Proclamation for person absconding |
85. |
Attachment of property of person absconding |
86. |
Identification and attachment of property of proclaimed person |
87. |
Claims and objections to attachment |
88. |
Release, sale and restoration of attached property |
89. |
Appeal from order rejecting application for restoration of attached property |
90. |
Issue of warrant in lieu of, or in addition to, summons |
91. |
Power to take bond or bail bond for appearance |
92. |
Arrest on breach of bond or bail bond for appearance |
93. |
Provisions of this Chapter generally applicable to summons and warrants of arrest |
Chapter VII |
Processes to Compel The Production of Things |
94. |
Summons to Produce document or other thing |
95. |
Procedure as to letters |
96. |
When searchwarrant may be issued |
97. |
Search of place suspected to contain stolen property, forged documents, etc |
98. |
Power to declare certain publications forfeited and to issue searchwarrants for same |
99. |
Application to High Court to set aside declaration of forfeiture |
100. |
Search for Persons wrongfully confined |
101. |
Power to compel restoration of abducted females |
102. |
Direction, etc., of search-warrants |
103. |
Persons in charge of closed place to allow search |
104. |
Disposal of things found in search beyond jurisdiction |
105. |
Recording of search and seizure through audio video electronic means |
106. |
Power of police officer to seize certain property |
107. |
Attachment, forfeiture or restoration of property |
108. |
Magistrate may direct search in his presence |
109. |
Power to impound document, etc., produced |
110. |
Reciprocal arrangements regarding processes |
Chapter VIII |
Reciprocal Arrangements for Assistance in Certain Matters and Procedure for Attachment and Forfeiture of Property |
111. |
Definitions |
112. |
Letter of request to competent authority for investigation in a country or place outside India |
113. |
Letter of request from a country or place outside India to a Court or an authority for investigation in India |
114. |
Assistance in Securing transfer of persons |
115. |
Assistance in relation to orders of attachment or forfeiture of property |
116. |
Identifying unlawfully acquired property |
117. |
Seizure or attachment of property |
118. |
Management of properties seized or forfeited under this Chapter |
119. |
Notice of forfeiture of property |
120. |
Forfeiture of property in certain cases |
121. |
Fine in lieu of forfeiture |
122. |
Certain transfers to be null and void |
123. |
Procedure in respect of letter of request |
124. |
Application of this Chapter |
Chapter IX |
Security for Keeping The Peace and for Good Behaviour |
125. |
Security for keeping peace on conviction |
126. |
Security for keeping peace in other cases |
127. |
Security for good behavior from persons disseminating certain matters |
128. |
Security for good behavior from suspected persons |
129. |
Security for good behavior from habitual offenders |
130. |
Order to be made |
131. |
Procedure in respect of person present in Court |
132. |
Summons or warrant in case of person not so present |
133. |
Copy of order to accompany summons or warrant |
134. |
Power to dispense with personal attendance |
135. |
Inquiry as to truth of information |
136. |
Order to give security |
137. |
Discharge of person informed against |
138. |
Commencement of period for which security is required |
139. |
Contents of bond |
140. |
Power to reject sureties |
141. |
Imprisonment in default of security |
142. |
Power to release persons imprisoned for failing to give security |
143. |
Security for unexpired period of bond |
Chapter X |
Order for Maintenance of Wives, Children and Parents |
144. |
Order for maintenance of wives, children and parents |
145. |
Procedure |
146. |
Alteration in allowance |
147. |
Enforcement of order of maintenance |
Chapter XI |
Maintenance of Public Order and Tranquillity |
148. |
Dispersal of assembly by use of civil force |
149. |
Use of armed forces to disperse assembly |
150. |
Power of certain armed force officers to disperse assembly |
151. |
Protection against prosecution for acts done under sections 148, 149 and 150 |
152. |
Conditional order for removal of nuisance |
153. |
Service or notification of order |
154. |
Person to whom order is addressed to obey or show cause |
155. |
Penalty for failure to comply with section 154 |
156. |
Procedure where existence of public right is denied |
157. |
Procedure where person against whom order is made under section 152 appears to show cause |
158. |
Power of Magistrate to direct local investigation and examination of an expert |
159. |
Power of Magistrate to furnish written instructions, etc |
160. |
Procedure on order being made absolute and consequences of disobedience |
161. |
Injunction pending inquiry |
162. |
Magistrate may prohibit repetition or continuance of public nuisance |
163. |
Power to issue order in urgent cases of nuisance or apprehended danger |
164. |
Procedure where dispute concerning land or water is likely to cause breach of peace |
165. |
Power to attach subject of dispute and to appoint receiver |
166. |
Dispute concerning right of use of land or water |
167. |
Local inquiry |
Chapter XII |
Preventive Action of The Police |
168. |
Police to prevent cognizable offences |
169. |
Information of design to commit cognizable offences |
170. |
Arrest to prevent commission of cognizable offences |
171. |
Prevention of injury to public property |
172. |
Persons bound to conform to lawful directions of police |
Chapter XIII |
Information to The Police and Their Powers to Investigate |
173. |
Information in cognizable cases |
174. |
Information as to non-cognizable cases and investigation of such cases |
175. |
Police officer's power to investigate cognizable case |
176. |
Procedure for investigation |
177. |
Report how submitted |
178. |
Power to hold investigation or preliminary inquiry |
179. |
Police officer's power to require attendance of witnesses |
180. |
Examination of witnesses by police |
181. |
Statements to police and use thereof |
182. |
No inducement to be offered |
183. |
Recording of confessions and statements |
184. |
Medical Examination of victim of rape |
185. |
Search by police officer |
186. |
When officer in charge of police station may require another to issue search-warrant |
187. |
Procedure when investigation cannot be completed in twenty-four hours |
188. |
Report of investigation by subordinate police officer |
189. |
Release of accused when evidence deficient |
190. |
Cases to be sent to Magistrate, when evidence is sufficient |
191. |
Complainant and witnesses not to be required to accompany police officer and not to be subject to restraint |
192. |
Diary of proceedings in investigation |
193. |
Report of police officer on completion of investigation |
194. |
Police to enquire and report on suicide, etc |
195. |
Power to summon persons |
196. |
Inquiry by Magistrate into cause of death |
Chapter XIV |
Jurisdiction of The Criminal Courts in Inquiries and Trials |
197. |
Ordinary place of inquiry and trial |
198. |
Place of inquiry or trial |
199. |
Offence triable where act is done or consequence ensues |
200. |
Place of trial where act is an offence by reason of relation to other offence |
201. |
Place of trial in case of certain offences |
202. |
Offences committed by means of electronic communications, letters, etc |
203. |
Offence committed on journey or voyage |
204. |
Place of trial for offences triable together |
205. |
Power to order cases to be tried in different sessions divisions |
206. |
High Court to decide, in case of doubt, district where inquiry or trial shall take place |
207. |
Power to issue summons or warrant for offence committed beyond local jurisdiction |
208. |
Offence committed outside India |
209. |
Receipt of Evidence relating to offences committed outside India |
Chapter XV |
Conditions Requisite for Initiation of Proceedings |
210. |
Cognizance of offences by Magistrate |
211. |
Transfer on application of accused |
212. |
Making over of cases to Magistrates |
213. |
Cognizance of offences by Court of Session |
214. |
Additional Sessions Judges to try cases made over to them |
215. |
Prosecution for contempt of lawful authority of public servants, for offences against public justice and for offences relating to documents given in evidence |
216. |
Procedure for witnesses in case of threatening, etc |
217. |
Prosecution for offences against State and for criminal conspiracy to commit such offence |
218. |
Prosecution of Judges and Public servants |
219. |
Prosecution for offences against marriage |
220. |
Prosecution of offences under section 85 of Bharatiya Nyaya Sanhita, 2023 |
221. |
Cognizance of offence |
222. |
Prosecution for defamation |
Chapter XVI |
Complaints to Magistrates |
223. |
Examination of complainant |
224. |
Procedure by Magistrate not competent to take cognizance of case |
225. |
Postponement of issue of process |
226. |
Dismissal of complaint |
227. |
Issue of process |
228. |
Magistrate may dispense with personal attendance of accused |
229. |
Special summons in cases of petty offence |
230. |
Supply to accused of copy of police report and other documents |
231. |
Supply of copies of statements and documents to accused in other cases triable by Court of Session |
232. |
Commitment of case to Court of Session when offence is triable exclusively by it |
233. |
Procedure to be followed when there is a complaint case and police investigation in respect of same offence |
Chapter XVIII |
The Charge |
234. |
Contents of charge |
235. |
Particulars as to time, place and person |
236. |
When manner of committing offence must be stated |
237. |
Words in charge taken in sense of law under which offence is punishable |
238. |
Effect of errors |
239. |
Court may alter charge |
240. |
Recall of Witnesses when charge altered |
241. |
Separate charges for distinct offences |
242. |
Offences of same kind within year may be charged together |
243. |
Trial for more than one offence |
244. |
Where it is doubtful what offence has been committed |
245. |
When offence proved included in offence charged |
246. |
What persons may be charged jointly |
247. |
Withdrawal of remaining charges on conviction on one of several charges |
Chapter XIX |
Trial Before a Court of Session |
248. |
Trial to be conducted by Public Prosecutor |
249. |
Opening case for prosecution |
250. |
Discharge |
251. |
Framing of charge |
252. |
Conviction on plea of guilty |
253. |
Date for Prosecution evidence |
254. |
Evidence for prosecution |
255. |
Acquittal |
256. |
Entering upon defence |
257. |
Arguments |
258. |
Judgment of acquittal or conviction |
259. |
Previous conviction |
260. |
Procedure in cases instituted under sub-section (2) of section 222 |
Chapter XX |
Trial of Warrant-Cases by Magistrates |
261. |
Compliance with section 230 |
262. |
When accused shall be discharged |
263. |
Framing of charge |
264. |
Conviction on plea of guilty |
265. |
Evidence for prosecution |
266. |
Evidence for defence |
267. |
Evidence for prosecution |
268. |
When accused shall be discharged |
269. |
Procedure where accused is not discharged |
270. |
Evidence for defence |
271. |
Acquittal or conviction |
272. |
Absence of complainant |
273. |
Compensation for accusation without reasonable cause |
Chapter XXI |
Trial of Summons-Cases by Magistrates |
274. |
AdSubstance of accusation to be stated |
275. |
Conviction on plea of guilty |
276. |
Conviction on plea of guilty in absence of accused in petty cases |
277. |
Procedure when not convicted |
278. |
Acquittal or conviction |
279. |
Non-appearance or death of complainant |
280. |
Withdrawal of complaint |
281. |
Power to stop proceedings in certain cases |
282. |
Power of Court to convert summonscases into warrant-cases |
Chapter XXII |
Summary Trials |
283. |
Power to try summarily |
284. |
Summary trial by Magistrate of second class |
285. |
Procedure for Summary trials |
286. |
Record in Summary trials |
287. |
Judgment in cases tried summarily |
288. |
Language of record and judgment |
Chapter XXIII |
Plea Bargaining |
289. |
Application of Chapter |
290. |
Application for plea bargaining |
291. |
Guidelines for Mutually satisfactory disposition |
292. |
Report of Mutually satisfactory disposition to be submitted before Court |
293. |
Disposal of case |
294. |
Judgment of Court |
295. |
Finality of judgment |
296. |
Power of Court in plea bargaining |
297. |
Period of Detention undergone by accused to be set off against sentence of imprisonment |
298. |
Savings |
299. |
Statements of accused not to be used |
300. |
Non-application of Chapter |
Chapter XXIV |
Attendance of Persons Confined or Detained in Prisons |
301. |
Definitions |
302. |
Power to require attendance of prisoners |
303. |
Power of State Government or Central Government to exclude certain persons from operation of section 302 |
304. |
Officer in charge of prison to abstain from carrying out order in certain contingencies |
305. |
Prisoner to be brought to Court in custody |
306. |
Power to issue commission for examination of witness in prison |
Chapter XXV |
Evidence in Inquiries and Trials |
307. |
Language of Courts |
308. |
Evidence to be taken in presence of accused |
309. |
Record in summonscases and inquiries |
310. |
Record in warrant-cases |
311. |
Record in trial before Court of Session |
312. |
Language of record of evidence |
313. |
Procedure in regard to such evidence when completed |
314. |
Interpretation of evidence to accused or his advocate |
315. |
Remarks Respecting demeanour of witness |
316. |
Record of Examination of accused |
317. |
Interpreter to be bound to interpret truthfully |
318. |
Record in High Court |
319. |
When attendance of witness may be dispensed with and commission issued |
320. |
Commission to whom to be issued |
321. |
Execution of commissions |
322. |
Parties may examine witnesses |
323. |
Return of commission |
324. |
Adjournment of proceeding |
325. |
Execution of Foreign commissions |
326. |
Deposition of Medical witness |
327. |
Identification report of Magistrate |
328. |
Evidence of officers of Mint |
329. |
Reports of Certain Government Scientific experts |
330. |
No formal proof of certain documents |
331. |
Affidavit in proof of conduct of public servants |
332. |
Evidence of formal character on affidavit |
333. |
Authorities before whom affidavits may be sworn |
334. |
Previous conviction or acquittal how proved |
335. |
Record of evidence in absence of accused |
336. |
Evidence of public servants, experts, police officers in certain cases |
Chapter XXVI |
General Provisions as to Inquiries and Trials |
337. |
Person once convicted or acquitted not to be tried for same offence |
338. |
Appearance by Public Prosecutors |
339. |
Permission to conduct prosecution |
340. |
Right of person against whom proceedings are instituted to be defended |
341. |
Legal aid to accused at State expense in certain cases |
342. |
Procedure when corporation or registered society is an accused |
343. |
Tender of pardon to accomplice |
344. |
Power to direct tender of pardon |
345. |
Trial of person not complying with conditions of pardon |
346. |
Power to postpone or adjourn proceedings |
347. |
Local inspection |
348. |
Power to summon material witness, or examine person present |
349. |
Power of Magistrate to order person to give specimen signatures or handwriting, etc |
350. |
Expenses of Complainants and witnesses |
351. |
Power to Examine accused |
352. |
Oral arguments and memorandum of arguments |
353. |
Accused person to be competent witness |
354. |
No influence to be used to induce disclosure |
355. |
Provision for inquiries and trial being held in absence of accused in certain cases |
356. |
Inquiry, trial or judgment in absentia of proclaimed offender |
357. |
Procedure where accused does not understand proceedings |
358. |
Power to Proceed against other persons appearing to be guilty of offence |
359. |
Compounding of offences |
360. |
Withdrawal from prosecution |
361. |
Procedure in cases which Magistrate cannot dispose of |
362. |
Procedure when after commencement of inquiry or trial, Magistrate finds case should be committed |
363. |
Trial of persons previously convicted of offences against coinage, stamp-law or property |
364. |
Procedure when Magistrate cannot pass sentence sufficiently severe |
365. |
Conviction or commitment on evidence partly recorded by one Magistrate and partly by another |
366. |
Court to be open |
Chapter XXVII |
Provisions as to Accused Persons of Unsound Mind |
367. |
Procedure in case of accused being person of unsound mind |
368. |
Procedure in case of person of unsound mind tried before Court |
369. |
Release of person of unsound mind pending investigation or trial |
370. |
Resumption of inquiry or trial |
371. |
Procedure on accused appearing before Magistrate or Court |
372. |
When accused appears to have been of sound mind |
373. |
Judgment of acquittal on ground of unsoundness of mind |
374. |
Person acquitted on ground of unsoundness of mind to be detained in safe custody |
375. |
Power of State Government to empower officer in charge to discharge |
376. |
Procedure where prisoner of unsound mind is reported capable of making his defence |
377. |
Procedure where person of unsound mind detained is declared fit to be released |
378. |
Delivery of person of unsound mind to care of relative or friend |
Chapter XXVIII |
Provisions as to Offences Affecting The Administration of Justice |
379. |
Procedure in cases mentioned in section 215 |
380. |
Appeal |
381. |
Power to order costs |
382. |
Definitions |
383. |
Summary procedure for trial for giving false evidence |
384. |
Procedure in certain cases of contempt |
385. |
Procedure where Court considers that case should not be dealt with under section 384 |
386. |
When Registrar or Sub-Registrar to be deemed a Civil Court |
387. |
Discharge of offender on submission of apology |
388. |
Imprisonment or committal of person refusing to answer or produce document |
389. |
Summary procedure for punishment for nonattendance by a witness in obedience to summons |
390. |
Appeals from convictions under sections 383, 384, 388 and 389 |
391. |
Certain Judges and Magistrates not to try certain offences when committed before themselves |
Chapter XXIX |
The Judgment |
392. |
Judgment. |
393. |
Language and contents of judgment |
394. |
Order for notifying address of previously convicted offender |
395. |
Order to pay compensation |
396. |
Victim Compensation scheme |
397. |
Treatment of victims |
398. |
Witness protection scheme |
399. |
Compensation to persons groundlessly arrested |
400. |
Order to pay costs in non-cognizable cases |
401. |
Order to release on probation of good conduct or after admonition |
402. |
Special reasons to be recorded in certain cases |
403. |
Court not to alter judgment |
404. |
Copy of judgment to be given to accused and other persons |
405. |
Judgment when to be translated |
406. |
Court of Session to send copy of finding and sentence to District Magistrate |
Chapter XXX |
Submission of Death Sentences for Confirmation |
407. |
Sentence of death to be submitted by Court of Session for confirmation |
408. |
Power to direct further inquiry to be made or additional evidence to be taken |
409. |
Power of High Court to confirm sentence or annul conviction |
410. |
Confirmation or new sentence to be signed by two Judges |
411. |
Procedure in case of difference of opinion |
412. |
Procedure in cases submitted to High Court for confirmation |
Chapter XXXI |
Appeals |
413. |
No appeal to lie unless otherwise provided |
414. |
Appeal from orders requiring security or refusal to accept or rejecting surety for keeping peace or good behaviour |
415. |
Appeals from convictions |
416. |
No appeal in certain cases when accused pleads guilty |
417. |
No appeal in petty cases |
418. |
Appeal by State Government against sentence |
419. |
Appeal in case of acquittal |
420. |
Appeal against conviction by High Court in certain cases |
421. |
Special right of appeal in certain cases |
422. |
Appeal to Court of Session how heard |
423. |
Petition of appeal |
424. |
Procedure when appellant in jail |
425. |
Summary dismissal of appeal |
426. |
Procedure for hearing appeals not dismissed summarily |
427. |
Powers of Appellate Court |
428. |
Judgments of subordinate Appellate Court |
429. |
Order of High Court on appeal to be certified to lower Court |
430. |
Suspension of sentence pending appeal; release of appellant on bail |
431. |
Arrest of accused in appeal from acquittal |
432. |
Appellate Court may take further evidence or direct it to be taken |
433. |
Procedure where Judges of Court of appeal are equally divided |
434. |
Finality of judgments and orders on appeal |
435. |
Abatement of appeals |
Chapter XXXII |
Reference and Revision |
436. |
Reference to High Court |
437. |
Disposal of case according to decision of High Court |
438. |
Calling for records to exercise powers of revision |
439. |
Power to order inquiry |
440. |
Sessions Judge's powers of revision |
441. |
Power of Additional Sessions Judge |
442. |
High Court's powers of revision |
443. |
Power of High Court to withdraw or transfer revision cases |
444. |
Option of Court to hear parties |
445. |
High Court's order to be certified to lower Court |
Chapter XXXIII |
Transfer of Criminal Cases |
446. |
Power of Supreme Court to transfer cases and appeals |
447. |
Power of High Court to transfer cases and appeals |
448. |
Power of Sessions Judge to transfer cases and appeals |
449. |
Withdrawal of cases and appeals by Sessions Judges |
450. |
Withdrawal of cases by Judicial Magistrates |
451. |
Making over or withdrawal of cases by Executive Magistrates |
452. |
Reasons to be recorded |
Chapter XXXIV |
Execution, Suspension, Remission and Commutation of Sentences |
453. |
Execution of order passed under section 409 |
454. |
Execution of sentence of death passed by High Court |
455. |
Postponement of execution of sentence of death in case of appeal to Supreme Court |
456. |
Commutation of sentence of death on pregnant woman |
457. |
Power to appoint place of imprisonment |
458. |
Execution of sentence of imprisonment |
459. |
Direction of warrant for execution |
460. |
Warrant with whom to be lodged |
461. |
Warrant for levy of fine |
462. |
Effect of such warrant |
463. |
Warrant for levy of fine issued by a Court in any territory to which this Sanhita does not extend |
464. |
Suspension of execution of sentence of imprisonment |
465. |
Who may issue warrant |
466. |
Sentence on escaped convict when to take effect |
467. |
Sentence on offender already sentenced for another offence |
468. |
Period of detention undergone by accused to be set off against sentence of imprisonment |
469. |
Saving |
470. |
Return of warrant on execution of sentence |
471. |
Short title, commencement and applicationMoney ordered to be paid recoverable as a fine |
472. |
Mercy petition in death sentence cases |
473. |
Power to suspend or remit sentences |
474. |
Power to commute sentence |
475. |
Restriction on powers of remission or commutation in certain cases |
476. |
Concurrent power of Central Government in case of death sentences |
477. |
State Government to act after concurrence with Central Government in certain cases |
Chapter XXXV |
Provisions as to Bail And Bonds |
478. |
In what cases bail to be taken |
479. |
Maximum period for which undertrial prisoner can be detained |
480. |
When bail may be taken in case of non-bailable offence |
481. |
Bail to require accused to appear before next Appellate Court |
482. |
Direction for grant of bail to person apprehending arrest |
483. |
Special powers of High Court or Court of Session regarding bail |
484. |
Amount of bond and reduction thereof |
485. |
Bond of accused and sureties |
486. |
Declaration by sureties |
487. |
Discharge from custody |
488. |
Power to order sufficient bail when that first taken is insufficient |
489. |
Discharge of sureties |
490. |
Deposit instead of recognizance |
491. |
Procedure when bond has been forfeited |
492. |
Cancellation of bond and bail bond |
493. |
Procedure in case of insolvency or death of surety or when a bond is forfeited |
494. |
Bond required from child |
495. |
Appeal from orders under section 491 |
496. |
Power to direct levy of amount due on certain recognizances |
Chapter XXXVI |
Disposal of Property |
497. |
Order for custody and disposal of property pending trial in certain cases |
498. |
Order for disposal of property at conclusion of trial |
499. |
Payment to innocent purchaser of money found on accused |
500. |
Appeal against orders under section 498 or section 499 |
501. |
Destruction of libellous and other matter |
502. |
Power to restore possession of immovable property |
503. |
Procedure by police upon seizure of property |
504. |
Procedure where no claimant appears within six months |
505. |
Power to sell perishable property |
Chapter XXXVII |
Irregular Proceedings |
506. |
Irregularities which do not vitiate proceedings |
507. |
Irregularities which vitiate proceedings |
508. |
Proceedings in wrong place |
509. |
Non-compliance with provisions of section 183 or section 316 |
510. |
Effect of omission to frame, or absence of, or error in, charge |
511. |
Finding or sentence when reversible by reason of error, omission or irregularity |
512. |
Defect or error not to make attachment unlawful |
Chapter XXXVIII |
Limitation for Taking Cognizance of Certain Offences |
513. |
Definitions |
514. |
Bar to taking cognizance after lapse of period of limitation |
515. |
Commencement of period of limitation |
516. |
Exclusion of time in certain cases |
517. |
Exclusion of date on which Court is closed |
518. |
Continuing offence |
519. |
Extension of period of limitation in certain cases |
Chapter XXXIX |
Miscellaneous |
520. |
Trials before High Courts |
521. |
Delivery to commanding officers of persons liable to be tried by Court-martial |
522. |
Forms |
523. |
Power of High Court to make rules |
524. |
Power to alter functions allocated to Executive Magistrate in certain cases |
525. |
Cases in which Judge or Magistrate is personally interested |
526. |
Practising advocate not to sit as Magistrate in certain Courts |
527. |
Public servant concerned in sale not to purchase or bid for property |
528. |
Saving of inherent powers of High Court |
529. |
Duty of High Court to exercise continuous superintendence over Courts |
530. |
Trial and proceedings to be held in electronic mode |
531. |
Repeal and savings |
The First Schedule |
Classification of Offences |
I. |
Offences under The Bharatiya Nyaya Sanhita |
II. |
Classification of Offences Against Other Laws |
The Second Schedule |
|
Form No.1 |
Notice for Appearance by The Police |
Form No.2 |
Summons to an Accused Person |
Form No.3 |
Warrant of Arrest |
Form No.4 |
Bond and Bail-Bond after Arrest under a Warrant |
Form No.5 |
Proclamation Requiring The Appearance of A Person Accused |
Form No.6 |
Proclamation Requiring The Attendance of a Witness |
Form No.7 |
Order of Attachment to Compel The Attendance of a Witness |
Form No.8 |
Order of Attachment to Compel The Appearance of a Person Accused |
Form No.9 |
Order Authorising an Attachment by The District Magistrate or Collector |
Form No.10 |
Warrant in The First Instance to Bring up a Witness |
Form No.11 |
Warrant to Search after Information of a Particular Offence |
Form No.12 |
Warrant to Search Suspected Place of Deposit |
Form No.13 |
Bond to keep The Peace |
Form No.14 |
Bond for Good Behavior |
Form No.15 |
Summons on Information of a Probable Breach of The Peace |
Form No.16 |
Warrant of Commitment on Failure to find Security to keep The Peace |
Form No.17 |
Warrant of Commitment on Failure to find Security for Good Behavior |
Form No.18 |
Warrant to Discharge a Person Imprisoned on Failure to give Security |
Form No.19 |
Warrant of Imprisonment on Failure to Pay Maintenance |
Form No.20 |
Warrant to Enforce The Payment of Maintenance by Attachment and Sale |
Form No.21 |
Order for The Removal of Nuisances |
Form No.22 |
Magistrate's Notice and Peremptory Order |
Form No.23 |
Injunction to Provide Against Imminent Danger Pending Inquiry |
Form No.24 |
Magistrate's Order Prohibiting The Repetition, Etc., of a Nuisance |
Form No.25 |
Magistrate's Order to Prevent Obstruction, Riot, Etc. |
Form No.26 |
Magistrate's Order Declaring Party Entitled to Retain Possession of Land, Etc., in Dispute |
Form No.27 |
Warrant of Attachment in The Case of a Dispute as to The Possession of Land, Etc. |
Form No.28 |
Magistrate's Order Prohibiting The Doing of anything on Land or Water |
Form No.29 |
Bond and Bail-Bond on a Preliminary Inquiry before a Police Officer |
Form No.30 |
Bond to Prosecute or Give Evidence |
Form No.31 |
Special Summons to a Person Accused of a Petty Offence |
Form No.32 |
Notice of Commitment by Magistrate to Public Prosecutor |
Form No.33 |
Charges |
Form No.34 |
Summons to Witness |
Form No.35 |
Warrant of Commitment on a Sentence of Imprisonment or Fine if Passed by a Court |
Form No.36 |
Warrant of Imprisonment on Failure to Pay Compensation |
Form No.37 |
Order Requiring Production in Court of Person in Prison for Answering to Charge of Offence |
Form No.38 |
Order Requiring Production in Court of Person in Prison for giving Evidence |
Form No.39 |
Warrant of Commitment in Certain Cases of Contempt when a fine is Imposed |
Form No.40 |
Magistrate's or Judge's Warrant of Commitment of Witness Refusing to Answer or to Produce Document |
Form No.41 |
Warrant of Commitment Under Sentence of Death |
Form No.42 |
Warrant after a Commutation of a Sentence |
Form No.43 |
Warrant of Execution of a Sentence of Death |
Form No.44 |
Warrant to Levy a Fine by Attachment and Sale |
Form No.45 |
Warrant for Recovery of Fine |
Form No.46 |
Bond for Appearance of Offender Released Pending Realisation of Fine |
Form No.47 |
Bond and Bail-Bond for Attendance before Officer in Charge of Police Station or Court |
Form No.48 |
Warrant to Discharge a Person Imprisoned on Failure to give Security |
Form No.49 |
Warrant of Attachment to Enforce a Bond |
Form No.50 |
Notice to Surety on Breach of a Bond |
Form No.51 |
Notice to Surety of Forfeiture of Bond for Good Behavior |
Form No.52 |
Warrant of Attachment Against a Surety |
Form No.53 |
Warrant of Commitment of The Surety of an Accused Person Admitted to Bail |
Form No.54 |
Notice to The Principal of Forfeiture of Bond to keep The Peace |
Form No.55 |
Warrant to Attach The Property of The Principal on Breach of a Bond to keep The Peace |
Form No.56 |
Warrant of Imprisonment on Breach of a Bond to keep The Peace |
Form No.57 |
Warrant of Attachment and Sale on Forfeiture of Bond for Good Behavior |
Form No.58 |
Warrant of Imprisonment on Forfeiture of Bond for Good Behavior |