Contents |
|
|
The Bharatiya Nyaya Sanhita, 2023 |
Sections |
Particulars |
Chapter I |
Preliminary |
1. |
Short title, commencement and application |
2. |
Definitions |
3. |
General explanations |
Chapter II |
Of Punishments |
4. |
Punishments |
5. |
Commutation of sentence |
6. |
Fractions of terms of punishment |
7. |
Sentence may be (in certain cases of imprisonment) wholly or partly rigorous or simple |
8. |
Amount of fine, liability in default of payment of fine, etc |
9. |
Limit of punishment of offence made up of several offences |
10. |
Punishment of person guilty of one of several offences, judgment stating that it is doubtful of which |
11. |
Solitary confinement |
12. |
Limit of solitary confinement |
13. |
Enhanced punishment for certain offences after previous conviction |
Chapter III |
General Exceptions |
14. |
Act done by a person bound, or by mistake of fact believing himself bound, by law |
15. |
Act of Judge when acting judiciall |
16. |
Act done pursuant to judgment or order of Court |
17. |
Act done by a person justified, or by mistake of fact believing himself justified, by law |
18. |
Accident in doing a lawful act |
19. |
Act likely to cause harm, but done without criminal intent, and to prevent other harm |
20. |
Act of a child under seven years of age |
21. |
Act of a child above seven and under twelve years of age of immature understanding |
22. |
Act of a person of unsound mind |
23. |
Act of a person incapable of judgment by reason of intoxication caused against his will |
24. |
Offence requiring a particular intent or knowledge committed by one who is intoxicated |
25. |
Act not intended and not known to be likely to cause death or grievous hurt, done by consent |
26. |
Act not intended to cause death, done by consent in good faith for person's benefit |
27. |
Act done in good faith for benefit of child or person of unsound mind, by, or by consent of guardian |
28. |
Consent known to be given under fear or misconception |
29. |
Exclusion of acts which are offences independently of harm caused |
30. |
Act done in good faith for benefit of a person without consent |
31. |
Communication made in good faith |
32. |
Act to which a person is compelled by threats |
33. |
Act causing slight harm |
34. |
Things done in private defence |
35. |
Right of private defence of body and of property |
36. |
Right of private defence against act of a person of unsound mind, etc |
37. |
Acts against which there is no right of private defence |
38. |
When right of private defence of body extends to causing death |
39. |
When such right extends to causing any harm other than death |
40. |
Commencement and continuance of right of private defence of body |
41. |
When right of private defence of property extends to causing death |
42. |
When such right extends to causing any harm other than death |
43. |
Commencement and continuance of right of private defence of property |
44. |
Right of private defence against deadly assault when there is risk of harm to innocent person |
Chapter IV |
Of Abetment, Criminal Conspiracy and Attempt |
45. |
Abetment of a thing |
46. |
Abettor |
47. |
Abetment in India of offences outside India |
48. |
Abetment outside India for offence in India |
49. |
Punishment of abetment if act abetted is committed in consequence and where no express provision is made for its punishment |
50. |
Punishment of abetment if person abetted does act with different intention from that of abettor |
51. |
Liability of abettor when one act abetted and different act done |
52. |
Abettor when liable to cumulative punishment for act abetted and for act done |
53. |
Liability of abettor for an effect caused by act abetted different from that intended by abettor |
54. |
Abettor present when offence is committed |
55. |
Abetment of offence punishable with death or imprisonment for life |
56. |
Abetment of offence punishable with imprisonment |
57. |
Abetting commission of offence by public or by more than ten persons |
58. |
Concealing design to commit offence punishable with death or imprisonment for life |
59. |
Public servant concealing design to commit offence which it is his duty to prevent |
60. |
Concealing design to commit offence punishable with imprisonment |
61. |
Criminal conspiracy |
62. |
Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment |
Chapter V |
Of Offences Against Woman and Child |
63. |
Rape |
64. |
Punishment for rape |
65. |
Punishment for rape in certain cases |
66. |
Punishment for causing death or resulting in persistent vegetative state of victim |
67. |
Sexual intercourse by husband upon his wife during separation |
68. |
Sexual intercourse by a person in authority |
69. |
Sexual intercourse by employing deceitful means, etc |
70. |
Gang rape |
71. |
Punishment for repeat offenders |
72. |
Disclosure of identity of victim of certain offences, etc |
73. |
Printing or publishing any matter relating to Court proceedings without permission |
74. |
Assault or use of criminal force to woman with intent to outrage her modesty |
75. |
Sexual harassment |
76. |
Assault or use of criminal force to woman with intent to disrobe |
77. |
Voyeurism |
78. |
Stalking |
79. |
Word, gesture or act intended to insult modesty of a woman |
80. |
Dowry death |
81. |
Cohabitation caused by man deceitfully inducing belief of lawful marriage |
82. |
Marrying again during lifetime of husband or wife |
83. |
Marriage ceremony fraudulently gone through without lawful marriage |
84. |
Enticing or taking away or detaining with criminal intent a married woman |
85. |
Husband or relative of husband of a woman subjecting her to cruelty |
86. |
Cruelty defined |
87. |
Kidnapping, abducting or inducing woman to compel her marriage, etc |
88. |
Causing miscarriage |
89. |
Causing miscarriage without woman's consent |
90. |
Death caused by act done with intent to cause miscarriage |
91. |
Act done with intent to prevent child being born alive or to cause to die after birth |
92. |
Causing death of quick unborn child by act amounting to culpable homicide |
93. |
Exposure and abandonment of child under twelve years of age, by parent or person having care of it |
94. |
Concealment of birth by secret disposal of dead body |
95. |
Hiring, employing or engaging a child to commit an offence |
96. |
Procuration of child |
97. |
Kidnapping or abducting child under ten years of age with intent to steal from its person |
98. |
Selling child for purposes of prostitution, etc |
99. |
Buying child for purposes of prostitution, etc |
Chapter VI |
Of Offences Affecting The Human Body |
100. |
Culpable homicide |
101. |
Murder |
102. |
Culpable homicide by causing death of person other than person whose death was intended |
103. |
Punishment for murder |
104. |
Punishment for murder by life-convict |
105. |
Punishment for culpable homicide not amounting to murder |
106. |
Causing death by negligence |
107. |
Abetment of suicide of child or person of unsound mind |
108. |
Abetment of suicide |
109. |
Attempt to murder |
110. |
Attempt to commit culpable homicide |
111. |
Organised crime |
112. |
Petty Organized crime |
113. |
Terrorist act |
114. |
Hurt |
115. |
Voluntarily causing hurt |
116. |
Grievous hurt |
117. |
Voluntarily causing grievous hurt |
118. |
Voluntarily causing hurt or grievous hurt by dangerous weapons or means |
119. |
Voluntarily causing hurt or grievous hurt to extort property, or to constrain to an illegal act |
120. |
Voluntarily causing hurt or grievous hurt to extort confession, or to compel restoration of property |
121. |
Voluntarily causing hurt or grievous hurt to deter public servant from his duty |
122. |
Voluntarily causing hurt or grievous hurt on provocation |
123. |
Causing hurt by means of poison, etc., with intent to commit an offence |
124. |
Voluntarily causing grievous hurt by use of acid, etc |
125. |
Act Endangering life or personal safety of others |
126. |
Wrongful restraint |
127. |
Wrongful confinement |
128. |
Force |
129. |
Criminal force |
130. |
Assault |
131. |
Punishment for assault or criminal force otherwise than on grave provocation |
132. |
Assault or criminal force to deter public servant from discharge of his duty |
133. |
Assault or criminal force with intent to dishonor person, otherwise than on grave provocation |
134. |
Assault or criminal force in attempt to commit theft of property carried by a person |
135. |
Assault or criminal force in attempt to wrongfully confine a person |
136. |
Assault or criminal force on grave provocation |
137. |
Kidnapping |
138. |
Abduction |
139. |
Kidnapping or maiming a child for purposes of begging |
140. |
Kidnapping or abducting in order to murder or for ransom, etc |
141. |
Importation of girl or boy from foreign country |
142. |
Wrongfully concealing or keeping in confinement, kidnapped or abducted person |
143. |
Trafficking of person |
144. |
Exploitation of a trafficked person |
145. |
Habitual dealing in slaves |
146. |
Unlawful compulsory labour |
Chapter VII |
Of Offences Against The State |
147. |
Waging, or attempting to wage war, or abetting waging of war, against Government of India |
148. |
Conspiracy to commit offences punishable by section 147 |
149. |
Collecting arms, etc., with intention of waging war against Government of India |
150. |
Concealing with intent to facilitate design to wage war |
151. |
Assaulting President, Governor, etc., with intent to compel or restrain exercise of any lawful power |
152. |
Act endangering sovereignty, unity and integrity of India |
153. |
Waging war against Government of any foreign State at peace with Government of India |
154. |
Committing depredation on territories of foreign State at peace with Government of India |
155. |
Receiving property taken by war or depredation mentioned in sections 153 and 154 |
156. |
Public servant voluntarily allowing prisoner of State or war to escape |
157. |
Public servant negligently suffering such prisoner to escape |
158. |
Aiding escape of, rescuing or harbouring such prisoner |
Chapter VIII |
Of Offences Relating to The Army, Navy and Air Force |
159. |
Abetting mutiny, or attempting to seduce a soldier, sailor or airman from his duty |
160. |
Abetment of mutiny, if mutiny is committed in consequence thereof |
161. |
Abetment of assault by soldier, sailor or airman on his superior officer, when in execution of his office |
162. |
Abetment of such assault, if assault committed |
163. |
Abetment of desertion of soldier, sailor or airman |
164. |
Harbouring deserter |
165. |
Deserter concealed on board merchant vessel through negligence of master |
166. |
Abetment of act of insubordination by soldier, sailor or airman |
167. |
Persons subject to certain Acts |
168. |
Wearing garb or carrying token used by soldier, sailor or airman |
Chapter IX |
Of Offences Relating to Elections |
169. |
Candidate, electoral right defined |
170. |
Bribery |
171. |
Undue influence at elections |
172. |
Personation at elections |
173. |
Punishment for bribery |
174. |
Punishment for undue influence or personation at an election |
175. |
False statement in connection with an election |
176. |
Illegal payments in connection with an election |
177. |
Failure to keep election accounts |
Chapter X |
Of Offences Relating to Coin, Currency-Notes, Bank-Notes, and Government Stamps |
178. |
Counterfeiting coin, Government stamps, currency-notes or bank-notes |
179. |
Using as genuine, forged or counterfeit coin, Government stamp, currency-notes or bank-notes |
180. |
Possession of forged or counterfeit coin, Government stamp, currency-notes or bank-notes |
181. |
Making or Possessing instruments or materials for forging or counterfeiting coin, Government stamp, currency-notes or bank-notes |
182. |
Making or Using documents resembling currency-notes or bank-notes |
183. |
Effacing writing from substance bearing Government stamp, or removing from document a stamp used for it, with intent to cause loss to Government |
184. |
Using Government stamp known to have been before used |
185. |
Erasure of mark denoting that stamp has been used |
186. |
Prohibition of Fictitious stamps |
187. |
Person employed in mint causing coin to be of different weight or composition from that fixed by law |
188. |
Unlawfully taking coining instrument from mint |
Chapter XI |
Of Offences Against The Public Tranquillity |
189. |
Unlawful assembly |
190. |
Every member of unlawful assembly guilty of offence committed in prosecution of common object |
191. |
Rioting |
192. |
Wantonly giving provocation with intent to cause riot-if rioting be committed; if not committed |
193. |
Liability of owner, occupier, etc., of land on which an unlawful assembly or riot takes place |
194. |
Affray |
195. |
Assaulting or Obstructing public servant when suppressing riot, etc |
196. |
Promoting Enmity between different groups on grounds of religion, race, place of birth, residence, language, etc., and doing acts prejudicial to maintenance of harmony |
197. |
Imputations, Assertions prejudicial to national integration |
Chapter XII |
Of Offences by or Relating to Public Servants |
198. |
Public servant disobeying law, with intent to cause injury to any person |
199. |
Public servant disobeying direction under law |
200. |
Punishment for nontreatment of victim |
201. |
Public servant framing an incorrect document with intent to cause injury |
202. |
Public servant unlawfully engaging in trade |
203. |
Public servant unlawfully buying or bidding for property |
204. |
Personating a public servant |
205. |
Wearing garb or carrying token used by public servant with fraudulent intent |
Chapter XIII |
Of Contempts of The Lawful Authority of Public Servants |
206. |
Absconding to avoid service of summons or other proceeding |
207. |
Preventing service of summons or other proceeding, or preventing publication thereof |
208. |
Nonattendance in obedience to an order from public servant |
209. |
Nonappearance in response to a proclamation under section 84 of Bharatiya Nagarik Suraksha Sanhita, 2023 |
210. |
Omission to Produce document or electronic record to public servant by person legally bound to produce it |
211. |
Omission to give notice or information to public servant by person legally bound to give it |
212. |
Furnishing False information |
213. |
Refusing oath or affirmation when duly required by public servant to make it |
214. |
Refusing to answer public servant authorised to question |
215. |
Refusing to sign statement |
216. |
False statement on oath or affirmation to public servant or person authorised to administer an oath or affirmation |
217. |
False information, with intent to cause public servant to use his lawful power to injury of another person |
218. |
Resistance to taking of property by lawful authority of a public servant |
219. |
Obstructing sale of property offered for sale by authority of public servant |
220. |
Illegal purchase or bid for property offered for sale by authority of public servant |
221. |
Obstructing public servant in discharge of public functions |
222. |
Omission to assist public servant when bound by law to give assistance |
223. |
Disobedience to order duly promulgated by public servant |
224. |
Threat of injury to public servant |
225. |
Threat of injury to induce person to refrain from applying for protection to public servant |
226. |
Attempt to commit suicide to compel or restrain exercise of lawful power |
Chapter XIV |
Of False Evidence and Offences Against Public Justice |
227. |
Giving false evidence |
228. |
Fabricating false evidence |
229. |
Punishment for false evidence |
230. |
Giving or Fabricating false evidence with intent to procure conviction of capital offence |
231. |
Giving or Fabricating false evidence with intent to procure conviction of offence punishable with imprisonment for life or imprisonment |
232. |
Threatening any person to give false evidence |
233. |
Using evidence known to be false |
234. |
Issuing or signing false certificate |
235. |
Using as true a Certificate known to be false |
236. |
False Statement made in declaration which is by law receivable as evidence |
237. |
Using as true such declaration knowing it to be false |
238. |
Causing Disappearance of evidence of offence, or giving false information to screen offender |
239. |
Intentional omission to give information of offence by person bound to inform |
240. |
Giving false information respecting an offence committed |
241. |
Destruction of document or electronic record to prevent its production as evidence |
242. |
False Personation for purpose of act or proceeding in suit or prosecution |
243. |
Fraudulent removal or concealment of property to prevent its seizure as forfeited or in execution |
244. |
Fraudulent claim to property to prevent its seizure as forfeited or in execution |
245. |
Fraudulently Suffering decree for sum not due |
246. |
Dishonestly making false claim in Court |
247. |
Fraudulently Obtaining decree for sum not due |
248. |
False charge of offence made with intent to injure |
249. |
Harbouring offender |
250. |
Taking gift, etc., to screen an offender from punishment |
251. |
Offering gift or restoration of property in consideration of screening offender |
252. |
Taking gift to help to recover stolen property, etc |
253. |
Harbouring offender who has escaped from custody or whose apprehension has been ordered |
254. |
Penalty for Harbouring robbers or dacoits |
255. |
Public servant Disobeying direction of law with intent to save person from punishment or property from forfeiture |
256. |
Public servant framing incorrect record or writing with intent to save person from punishment or property from forfeiture |
257. |
Public servant in judicial proceeding corruptly making report, etc., contrary to law |
258. |
Commitment for trial or confinement by person having authority who knows that he is acting contrary to law |
259. |
Intentional omission to apprehend on part of public servant bound to apprehend |
260. |
Intentional omission to apprehend on part of public servant bound to apprehend person under sentence or lawfully committed |
261. |
Escape from Confinement or custody negligently suffered by public servant |
262. |
Resistance or obstruction by a person to his lawful apprehension |
263. |
Resistance or obstruction to lawful apprehension of another person |
264. |
Omission to apprehend, or sufferance of escape, on part of public servant, in cases not otherwise provided for |
265. |
Resistance or obstruction to lawful apprehension or escape or rescue in cases not otherwise provided for |
266. |
Violation of condition of remission of punishment |
267. |
Intentional insult or interruption to public servant sitting in judicial proceeding |
268. |
Personation of assessor |
269. |
Failure by person released on bail bond or bond to appear in Court |
Chapter XV |
Of Offences Affecting The Public Health, Safety, Convenience, Decency and Morals |
270. |
Public nuisance |
271. |
Negligent act likely to spread infection of disease dangerous to life |
272. |
Malignant act likely to spread infection of disease dangerous to life |
273. |
Disobedience to quarantine rule |
274. |
Adulteration of food or drink intended for sale |
275. |
Sale of noxious food or drink |
276. |
Adulteration of drugs |
277. |
Sale of adulterated drugs |
278. |
Sale of drug as a different drug or preparation |
279. |
Fouling water of public spring or reservoir |
280. |
Making Atmosphere noxious to health |
281. |
Rash driving or riding on a public way |
282. |
Rash navigation of vessel |
283. |
Exhibition of false light, mark or buoy |
284. |
Conveying person by water for hire in unsafe or overloaded vessel |
285. |
Danger or obstruction in public way or line of navigation |
286. |
Negligent conduct with respect to poisonous substance |
287. |
Negligent conduct with respect to fire or combustible matter |
288. |
Negligent conduct with respect to explosive substance |
289. |
Negligent conduct with respect to machinery |
290. |
Negligent conduct with respect to pulling down, repairing or constructing buildings, etc |
291. |
Negligent conduct with respect to animal |
292. |
Punishment for public nuisance in cases not otherwise provided for |
293. |
Continuance of nuisance after injunction to discontinue |
294. |
Sale, etc., of obscene books, etc |
295. |
Sale, etc., of Obscene objects to child |
296. |
Obscene acts and songs |
297. |
Keeping lottery office |
Chapter XVI |
Of Offences Relating to Religion |
298. |
Injuring or defiling place of worship with intent to insult religion of any class |
299. |
Deliberate and malicious acts, intended to outrage religious feelings of any class by insulting its religion or religious beliefs |
300. |
Disturbing Religious assembly |
301. |
Trespassing on burial places, etc |
302. |
Uttering words, etc., with deliberate intent to wound religious feelings of any person |
Chapter XVII |
Of Offences Against Property |
303. |
Theft |
304. |
Snatching |
305. |
Theft in a dwelling house, or means of transportation or place of worship, etc |
306. |
Theft by clerk or servant of property in possession of master |
307. |
Theft after preparation made for causing death, hurt or restraint in order to committing of theft |
308. |
Extortion |
309. |
Robbery |
310. |
Dacoity |
311. |
Robbery, or dacoity, with attempt to cause death or grievous hurt |
312. |
Attempt to Commit robbery or dacoity when armed with deadly weapon |
313. |
Punishment for belonging to gang of robbers, etc |
314. |
Dishonest Misappropriation of property |
315. |
Dishonest Misappropriation of property possessed by deceased person at the time of his death |
316. |
Criminal breach of trust |
317. |
Stolen property |
318. |
Cheating |
319. |
Cheating by personation |
320. |
Dishonest or Fraudulent removal or concealment of property to prevent distribution among creditors |
321. |
Dishonestly or Fraudulently preventing debt being available for creditors |
322. |
Dishonest or Fraudulent execution of deed of transfer containing false statement of consideration |
323. |
Dishonest or Fraudulent removal or concealment of property |
324. |
Mischief |
325. |
Mischief by killing or maiming animal |
326. |
Mischief by injury, inundation, fire or explosive substance, etc |
327. |
Mischief with intent to destroy or make unsafe a rail, aircraft, decked vessel or one of twenty tons burden |
328. |
Punishment for Intentionally running vessel aground or ashore with intent to commit theft, etc |
329. |
Criminal trespass and house-trespass |
330. |
House-trespass and housebreaking |
331. |
Punishment for house-trespass or housebreaking |
332. |
House-trespass in order to commit offence |
333. |
House-trespass After preparation for hurt, assault or wrongful restraint |
334. |
Dishonestly breaking open receptacle containing property |
Chapter XVIII |
Of Offences Relating to Documents and to Property Marks |
335. |
Making a false document |
336. |
Forgery |
337. |
Forgery of record of Court or of public register, etc |
338. |
Forgery of Valuable security, will, etc |
339. |
Having possession of document described in section 337 or section 338, knowing it to be forged and intending to use it as genuine |
340. |
Forged document or electronic record and using it as genuine |
341. |
Making or Possessing counterfeit seal, etc., with intent to commit forgery punishable under section 338 |
342. |
Counterfeiting device or mark used for authenticating documents described in section 338, or possessing counterfeit marked material |
343. |
Fraudulent cancellation, destruction, etc., of will, authority to adopt, or valuable security |
344. |
Falsification of accounts |
345. |
Property mark |
346. |
Tampering with property mark with intent to cause injury |
347. |
Counterfeiting a property mark |
348. |
Making or possession of any instrument for counterfeiting a property mark |
349. |
Selling goods marked with a counterfeit property mark |
350. |
Making a false mark upon any receptacle containing goods |
Chapter XIX |
Of Criminal Intimidation, Insult, Annoyance, Defamation, Etc |
351. |
Criminal intimidation |
352. |
Intentional insult with intent to provoke breach of peace |
353. |
Statements conducing to public mischief |
354. |
Act caused by inducing person to believe that he will be rendered an object of Divine displeasure |
355. |
Misconduct in public by a drunken person |
356. |
Defamation |
357. |
Breach of contract to attend on and supply wants of helpless person |
Chapter XX |
Repeal and Savings |
358. |
Repeal and savings |