The Bharatiya Nyaya Sanhita, 2023

Chapter II

Of Punishments

4. Punishments.

The punishments to which offenders are liable under the provisions of this Sanhita are-

(a) Death;

(b) Imprisonment for life;

(c) Imprisonment, which is of two descriptions, namely:-

(1) Rigorous, that is, with hard labour;

(2) Simple;

(d) Forfeiture of property;

(e) Fine;

(f) Community Service.

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