Report No. 42

I. Offences Under The Indian Penal Code

Section	Offences	Punishment	Cognizable or Non-cognizable.	Bailable or Non-bailable.	By what court triable
1	2	3	4	5	6
Amended 67	Punishment for abetment where act abetted or committed in consequence of abetment.	Same as for offence abetted.	According as offence abetted is cognizable or non-cognizable.	According as offence abetted is bailable or bailable	Court by which offence abetted is triable.
Amended 68	Abetment of any offence, if the person abetted does the act with different intention from that of the abettor.	Ditto.	Ditto.	Ditto.	Ditto.
Amended 69	Abetment of any offence, when one act is abetted and a different act is done; subject to the proviso.	Same as for offence intended to be abetted.	Ditto.	Ditto.	Ditto.
Amended 71	Abetment of any offence, when an effect is caused by the act abetted different from that intended by the abettor.	Same punishment as for offence committed.	Ditto.	Ditto.	Ditto.
Amended 72	Abetment of any offence, if abettor is present when offence is committed.	Same punishment as for offence committed.	Cognizable if offence abetted is cognizable, but not otherwise.	Ditto.	Ditto.
Amended 73	Abetment of capital offence, if offence not committed.	Rigorous imprisonment for 7 years and fine.	Ditto.	Non-bailable	Ditto.
	If act causing hurt be done in consequence.	Rigorous imprisonment for 14 years and fine.	Ditto.	Ditto.	Ditto.
Amended 74	Abetment of an offence punishable with imprison­ment, if offence be not committed.	Imprisonment extending to one half of the longest term provided for that offence, or fine as is provided for that offence, or both.	According as offence abetted is cognizable or non-cognizable.	According as offence abetted is bailable or non-bailable	Court by which offence abetted is triable.
[Existing S. 117]	If abettor be a public servant whose duty it is to prevent the offence	Same punishment as provided for the offence	Ditto.	Ditto.	Ditto.
Amended 75 [Existing S. 117]	Abetting the commission of any offence by the public, or by more than ten person.	Imprisonment for 3 years, or fine, or both.	According as offence abetted is congnizable or non-cognizable.	According as offence abetted is bailable or non-bailable	Ditto.
New 76	Abetting commission of offence by child.	Imprisonment for 3 years, or fine, or both.	According as offences abetted is cognizable or non-cognizable.	According as offences abetted is bailable or non-bailable.	Ditto.
Amended 77	Concealing a desing.	Imprisonment for 7 years and fine.	According as offence abetted is cognizable or non-cognizable.	Non-bailable.	Ditto.
	If the offence be not commited.	Imprisonment for 3 years and fine.	Ditto.	Ditto.	Ditto.
Amended 78	A public servant concealing a design to commit an offence, which it is his duty to prevent if the offence be committted.	Imprisonment extending to half of the longest term and of any description, provided for the offence, or fine or both.	Cognizable if offence abetted is cognizable, but not otherwise.	According as offence abetted is bailable or non-bailable.	Ditto.
	If the offence be not committed.	Imprisonment extending to a quarter part of the longest term, and of any description, provided for the offences, or fine, or both.	Ditto.	Bailable.	Ditto.
Amended 79	Concealing a design to commit an offence not being a capital, if offence be committed.	Imprisonment extending to a quarter part of the longest term, and of any descriptino, provided for the offence, or fine, or both.	Cognizable if offence abetted is cognizable, but no otherwise.	According as offence abetted is bailable or non-bailable.	Court by which of offence abetted is triable.
	If the offence be not committed.	Imprisonment extending to one-eight part of the longest term, and of the description provided for the offence, or fine, or both.	Ditto.	Bailable.	Ditto.
Chapter VA Criminal Conspiracy
Amended 81	Criminal conspiracy to commit an offence, if the offence be committed.	Same as for offence which is the object of the conspiracy.	Cognizable if the offence which is the object of conspiracy is cognizable, but not otherwise Ditto.	According as offence which is object of conspiracy is bailable or non-bailable.	Court by which abetment of offence which is object of conspiracy is triable.
	If the offence be not committed.	Imprisonment of any description provided for that offence for a term which may extend to one-hald of the longest term provided for the offence, or fine provided for the offence, or both.	Ditto.	Ditto.	Ditto.
Amended 83	Attempt to commit an offence punishable with imprisonment for life or imprisonment for a specified term.	Imprisonment of any description provided for the offence, for a term which may extend to one-hald of the improsonment for life, or as the case my be, one-half of the longest term of imprisonment provided for that offence, or with such fine as is provided for the offence or with both.	According as the offence attempted is congnizable or non-cognizable.	According as the offence attempted is bailable or non-bailable.	Court by which offence attempted is triable.
Chapter VI Offence Against the State.
121	Waging or attempting to wage war, or abetting the war, against the Government of India.	Death or imprisonment for life and fine.	Cognizable.	Non-bailable.	Court of Session.
1221	Collecting arms, etc. with the intention of waging war against the Government of India.	Imprisonment for life, or rigorous imprisonment for 10 years and fine.	Ditto.	Ditto.	Ditto.
123	Concealing with intent to facilitate a design to wage war.	Rigorous imprisonment for 10 year and fine.	Ditto.	Ditto.	Ditto.
[New} 123A	Assisting India's enemies.	Rigorous imprisonment for 10 years and fine.	Ditto.	Ditto.	Ditto.
[Existing 123B 121A amended and re-numbered.	Conspiracy to overawe the Parliament, Government of India or the Legislature or Government of any State.	Imprisonment for life, or rigorous imprisonment 10 year and fine.	Ditto.	Ditto.	Ditto.
124	Assaulting President, Government, etc., with intent to compel or restrain the exercise of any lawful power.	Rigorous imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
124	Sedition.	Rigorous imprisonment for 7 years and fine.	Non-cognizable.	Non-cognizable.	Court of Session.
New 124B	Insult to the book of the Constitution, national flag, national emblem or national anthem.	Imprisonment for 3 years, or fine, or both.	Cognizable.	Ditto.	Ditto.
Amended 125	Waging war against any foreign State at peace with India, or attempting or abetting the waging fo such war.	Imprisonment for 10 year and fine.	Ditto.	Ditto.	Ditto.
Amended 126	Committing depredation on the territories of any foreign state at peace with India.	Imprisonment for 7 years and fine, and forfeiture of property used or intened to be used in such depreciation or acquired by such depredation.	Ditto.	Ditto.	Ditto.
127	Receiving property taken by war or depredation mentioned in sections 125 and 126.	Imprisonment for 7 years and fine, and forfeiture of property used or intended to be used in such depreciation or acquired by such depredation.	Ditto.	Ditto.	Ditto.
Amended 128	Public servant voluntarily allowing prisoner of war in his custody to escape.	Imprisonment for 10 year and fine.	Ditto.	Ditto.	Ditto.
Amended 129	Public servant negligently suffering prisoner of war in his custody of escape.	Simple imprisonment for 3 years and fine.	Non-cognizable.	Ditto.	Magistrate of the first class.
130	Aiding escape of, rescuing or harbouring, prisoner of war, or offering any resistance to the recapture of such prisoner.	Imprisonment for 10 year and fine.	Cognizable.	Non-cognizable.	Court of Session.
Chapter VII Offence Relating of The Armed Forces.
Amended 132	Abetment of mutiny,- (a) if mutiny is committed. In cosequenc thereof.	Death, or Imprisonment to for life, or rigorous imprisonment for 14 years and fine.	Cognizable.	Non-bailable.	Court of Session.
	(b) in any other case.	Rigorous imprisonment for 10 years and fine.	Ditto.	Ditto.	Ditto.
Amended 133	Attempting to seduce an offence or member of any of the armed forces from his duty.	Rigorous imprisonment for 10 years and fine.	Ditto.	Ditto.	Ditto.
Amended 134	Abetment of assault on superior officer,
	(a) If assult is committed in consequenc thereof.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
	(b) in any other case.	Imprisonment for 3 years and fine.	Ditto.	Bailable.	Any Magistrate.
Amended 136	Harbouring deserter (from armed forces).	Imprisonment for 2 years, or fine, or both.	Cognizable.	Bailable.	Any Magistrate.
Amended 137	Abetment of an act of insubordination,
	(a) if act of insubordination committed in consequence thereof.	Imprisonment for 2 yeas, or fine, or both.	Ditto.	Ditto.	Ditto.
	(b) in any other case.	Imprisonment for 6 yeas, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 138	Incitement to mutiny or other act	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
(New) 139	Discussion from enlisting and instigation to mutiny or insubordination after enlistment.	Imprisonment upto 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 140	Wearing garb or carrying toke n used by officer or member of the armed forces with the intention that it may be believed that he is such as offer or member.	Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
Chapter VIII Offences Against The Public Tranquility
143	Being member of an unlawful assembly	Imprisonment for 6 months, for, both.	Cognizable	Bailable.	Any Magistrate.
144	Joining an unlawful assembly armed with any deadly weapon.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
145	Joining or continuing an unlawful assembly, knowing that it has been commanded to disperse.	Imprisonment for 2 years, or fine, or both.	Cognizable.	Bailable.	Any Magistrate.
147	Rioting.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
(New) 147A	Making preparation to commit rioting.	Imprisonment for 1 years, or fine, or both.	Ditto.	Ditto.	Ditto.
148	Rioting armed with deadly weapon.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
149	If an offence be committed by any member of an unlawful assembly, every other member of such assembly shall be guilty of the offence.	The same as for the offence.	According as to offence is cognizable or non-cognizable.	According as the offenceis bailable or non-bailable.	The Court by which the offence is triable.
150	Hiring, engaging or employing persons to take part in an unlawful assembly.	The same as for a member of such assembly and for any offence committed by any member of such assembly.	Cognizable.	Ditto.	Ditto.
151	Knowingly joining or continuing in any assembly of five or more persons after it has been commanded to disperse.	Imprisonment for 6 monthss, or fine, or both.	Ditto.	Bailable.	Any Magistrate.
152	Assaulting or obstructing public servatn when suppressing riot etc.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Magistrate of the first class.
Amended 153	Giving provocation with intent to cause riot, if rioting be committed.......	Imprisonment for 1 years, or fine, or both.	Cognizable.	Bailable.	Any Magistrate.
Amended 154	Owner or occupier of land not giving, information of riot etc.	Imprisonment for 6 months, or fine, or both.	Non-cognizable.	Ditto.	Ditto.
Amended 155	Person for whose benefit or on whose behalf a riot takes place not using all lawful means to prevent it.	Imprisonment for 6 moths, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 156	Agent of owner or occupier for whose benefit a riot is committed not using all lawful means to prevent it.	Imprisonment for 6 moths, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 157	Assembling, receiving or sheltering persons hired for unlawful assembly.	Imprisonment for 6 moths, or fine, or both.	Cognizable.	Ditto.	Ditto.
158	Being hired to take part in an unlawful assembly or riot.	Imprisonment for Imprisonment for 6 moths, or fine, or both.	Ditto.	Ditto.	Ditto.
	or to go armed.	Imprisonment for Imprisonment for 2 moths, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 158A(1)	Intentionally promoting enmity between classes.	Imprisonment of either Imprisonment for 3 moths, or fine, or both.	Ditto.	Non-bailable.	Magistrate of the class.
158A(2)	Promoting enmity between classes in place of worship etc.	Imprisonment for Imprisonment for 5 moths, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 158B. [Existing section 505, in part.]	Statements conducing to ofences against public tranquility.	Imprisonment for 3 years, or fine, or both.	Cognizable.	Non-bailable.	Magistrate of the first calss.
	If committed in a place of worship or in any assembly engaged in the performance of religious worship or reliegious ceremonies.	Imprisonment 5 years and fine.	Ditto.	Ditto.	Ditto.
Amended 160	Committing affray.	Imprisonment for 6 months, or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate.
Chapter IX Offences by or Relating to Public Servants
161	Being or expecting to be a public servant taking a gratifiction other than legal remuneration in respect of an official act.	Imprisonment for 3 years, or fine, or both.	Cognizable.	Bailable.	Magistrate of the the class.
162	Taking a gratification in order, by corrupt or illiegal means, to influence with a public servent	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
163	Taking a gratification	Simple imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
164	Abetment by public servant of the offences defined in the last two preceding sections with reference to himself.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
165	Public servant obtatingin any valuabe thing, without consideration, from a person concerned in any proceeding or business transacted by such public servant.	Imprisonment for 3 years, or fine, or both.	Cognizable.	Bailable.	Magistrate of the first class.
165A	Punishment for abetement of offences defined in section 161 or section 165.	Imprisonment for 3 years, or fine, both.	Ditto.	Ditto.	Ditto.
Amended 166	Public servant disobeying a direction of the law with intent to cause injury to to any person.	Simple imprisonment for 3 years, or fine, or both.	Non-cognizable.	Ditto.	Ditto.
(New) 166A	Public servant preparing an incorrect document with intent to cause injury.	Imprisonment for 1 years, or fin, or both.	Ditto.	Ditto.	Ditto.
Amended 167	Public servant preparing an incorrect document with intent to cause injury.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
(New) 167A	Public servant knowingly authorising payment in respect of contracts, when the goods supplied or work done is not in accordance with contracts.	Imprisonment for 3 years and fine.	Ditto.	Ditto.	Ditto.
168	Public servant unlawfully engaging in trade.	Simple imprisonment for 1 years, or fine, or both.	Ditto.	Ditto.	Ditto.
169	Public servant unlawfully buying or bidding for property.	Simple imprisonment for 2 year, or fine or both and confiscation of property, if purchased.	Non-cognizable.	Bailable.	Magistrate of the first class.
170	Personating a public servant.	Imprisonment for 2 year, or fine, or both.	Cognizable.	Ditto.	Any Magistrate.
Amended 171	Waring garb or carrying token used by public servant with fraudlent intent.	Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
Chapter IXA Offence Relating to Elections
Amended 171B	Bribery.	Imprisonment for 2 years, fine, or both.	Non-cognizable.	Bailable.	Magistrate of the class.
	If trating only.	Fine only.	Ditto.	Ditto.	Ditto.
Amended 171C	Undue influence at an election.	Imprisonment for 2 years, fine, or both.	Ditto.	Ditto.	Ditto.
	If with violence.	Imprisonment for 3 years.	Cognizable.	Ditto.	Ditto.
Amended 171D	Personation at an election.	Imprisonment for 2 years, or fine	Ditto.	Ditto.	Ditto.
Amended 171E	False statements in connection with an election.	Imprisonment for 2 year, or fine, or both.	Non-cognizable.	Ditto.	Ditto.
Chapter X Contemtps of The Lawful Authority of Public Servants.
Amended 172	Absonding to avoid service of summons or order proceeding form a public servant.	Simple imprisonment for 3 months, or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate.
If summons or notice requires attendance in person, etc. in a Court of Justice.	Simple imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 173	Preventing the service or the affixing of any summons of notice or the removal of it when it has been affixed, or prevneting a proclamation.	Simple imprisonment for 3 months, or fine, or both.	Ditto.	Ditto.	Ditto.
	If summons, etc., require attendance in person etc., in a Court of Justice.	Simple imprisonment for 1 year, or fine, or both	Ditto.	Ditto.	Ditto.
Amended 174	Not obeying a legal order to attend at a certain place in person or by agent, or departing therefrom without authority.	Simple imprisonment for 3 months, or fine or both.	Ditto.	Ditto.	Ditto.
	If the order requires personal attendance, etc., in Court of Justice.	Simple Imprisonment for 1 years, of fine, or both.	Ditto.	Ditto.	Ditto.
Amended 175	Intentionally omitting to produce document or other thing to public servant by person legally bound to produce or deliver it.	Simple imprisonment for 3 months, or fine, or both.	Ditto.	Ditto.	The Court in which the offence is committed, subject to the provisions of Chapter 26, or, if not committed in a Court, any Magistrate.
	If the document is required to be produced in for delivered to a Court of Justice.	Simple imprisonment for 1 year, or fine, or both.	Non-cognizable.	Bailable.	The Court in which the offene is committed subject to the provisions of Chapter 26, or, if not committed in a Court, any Magistrate.
Amended 176	Intentionally omitting to give notice or information to public servant by person legally bound to give such notice or information	Simple imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Any Magistrate.
	If the notice or information is required respect the comission of an offence, etc.	Imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 177	Knowingly furnishing false information to a public servant.	Simple Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
	If the information required respect the commission of an offence, etc.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 178	Refusing oath when duly reuired to take oath by a public servant.	Simple imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	The Court in which the offence is committed subject to the provisions of Chapter 26; or if not committed in a Court, any Magistrate.
Amended 179	Being legally bound to state truth, and refusing to answer questions.	Simple imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Any Magistrate.
Amended 180	Refusing to sign a statements made to a public servant when legally required to do so.	Simple imprisonment for 6 months, or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate.
181	Knowingly stating to a public servant on oath as true that which is false.	Imprisonment for 3 year and fine.	Ditto.	Ditto.	Magistrate of the first class.
Amended 182	Giving false information to a public servant in order to caue him to use his lawful power to the injury or annoyance of any persaon.	Imprisonment for 1 year, or fine, or both.	Ditto	Ditto.	Ditto.
Amended 183	Resistance to the taking of property by the lawful authority of a public servant	Imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 184	Obstructing sale of property offered for sale by authority of a public servant.	Fine of 1,000 rupees.	Ditto.	Ditto.	Ditto.
Amended 185	Bidding, by a person under a legal incapacity to purchase, it , for property at a lawfully authorised sale or bidding without intending to perform the obligations thereby.	Fine of 1,000 rupees.	Ditto.	Ditto.	Ditto.
Amended 186	Obstructing public servant in discharge of his public functions.	Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 187	Omission to assist public servant when bound by law to give such assistance.	Fine of 1,000 rupees.	Non-cognizable.	Bailable.	Magistrate of the first class.
	Wilfully neglecting to aid a public servant who demands aid in the demeands aid in the execution of process, the prevention of offences of etc.	Simple imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 188	Disobedience to an order lawfully promulgated by a public servant, if such disobedience causes obstruction, annoyance or injury to persons lawfully employed.	Simple Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
	If such disobedience cause danger to human life, health or sefty etc.	Imprisonment for 6 months, or fine or both.	Ditto.	Ditto.	Magistrate of the first class.
189	Threatening a public servant with injury to him or one in whom he is interested, to induce him to do or forbear to do any official act.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
190	Threatening any person to induce him to refrain form making	Imprisonment for 1year, or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate.
Chapter XI False Evidence and Offences Against Public Justice.
193	Giving or fabricatting false evidence in a judicial proceeding.	Imprisonment for 3 years and fine.	Non-cognizable.	Bailable.	Magistrate of the first class.
	Giving or fabricating false evidence in any other case.	Imprisonment for 3 years and fine.	Ditto.	Ditto.	Any Magistrate.
Amended 194	Giving or fabricating false evidence with inten tot procure conviction of capital offence.	Rigorous imprisonment for 14 years and fine.	Ditto.	Non-bailable.	Court of Session.
	If innocent person be thereby convicted and executed.	Death, or imprisonment for life, or as above.	Ditto.	Ditto.	Ditto.
Amended 195	Giving or fabricatting false evidene with intent to procure conviction of an offence punishable with imprisonment for 7 year or more severe sentence.	The same as for the offence.	Ditto.	Ditto.	Ditto.
196	Using in a judicial proceeding evidence known to be false or fabricated.	The same as for giving or fabricating false evidence.	Ditto.	According as offence of giving such evidence is bailable or non-bailable.	Court by which offence of giving or fabricating false evidence is triable.
197	Using in a judicial proceeding evidence known to be false or fabricated.	The same as for giving or fabricating false evidence.	Ditto.	Bailable.	Ditto.
198	Using as true certificate one known to be false in a material point	The same as for giving or fabricating false evidence.	Ditto.	Ditto.	Ditto.
New 198A	Issuing or signing false medical certificate.	Imprisonment for 1 years, or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate.
	If to be used in judicial proceeding.	Imprisonment for 3 year, or fine, or both.	Ditto.	Ditto.	Ditto.
New 198B	Using as true a medical certificate known to be false	Imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
	If use in judicial proceeding.	Imprisonment for 3 year, or fine, or both.	Ditto.	Ditto.	Ditto.
199	False statement made in any declaration which is by law receivable as evidence.	The same as for giving or fabricating false evidence.	Ditto.	Ditto.	Court by which offence of giving false evidence is triable.
200	Using as true any such declaration known to be false.	The same as for giving or fabricating false evidence.	Ditto.	Ditto.	Ditto.
201	Causing disappearance of evidence of an offence committed, or giving false information touching it to screen the offender, if a capital offence.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Court of Session.
	If Punishable with imprisonment for life or imprisonment for 10 years.	Imprisonment for 3 years and fine.	Ditto.	Ditto.	Magistrate of the first class.
	If punishable with less than 10 years imprisonment.	Imprisonment for a quarter of the longest term, and for the description provided for the offence or fine, or both.	Ditto.	Ditto.	Court by which the offence is triable.
Amended and 202 (Re-numbered)	Giving false information respecting as offence committed.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended and 203 (Re-numbered)	Intentionally omission to give information of an offence by person legally bound to inform.	Imprisonment for 6 months, or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate.
Amended 204	Secreting or destroying any document or thing to prevent its production as evidence.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
205	False personation for the	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
206	Fraudulent removal or concealment, etc., of property to prevent its seizure as a forfeiture, or in satisfaction of a fine under sentence, or in execution of a decree.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Any Magistrate.
207	Claiming property without right, or practising deception touching any right to it, to prevent its being taken as a forfeiture, or in satisfaction of a fine under sentence, or in execution of a decree.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
New 207A	Removal of attached property.	Imprisonment for 2 years, or fine, or both.	Cognizable.	Ditto.	Ditto.
208	Fraudulently suffering a decree to pass for a sum not due, or suffering decree to be executed after it has been satisfied.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
209	False claim in a Court of Justice.	Imprisonment for 2 years and fine.	Ditto.	Ditto.	Ditto.
210	Fraudulently obtaining a decree for a sum notn due, or causing a decree to be executed after it has been statisfied.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 211	False charge of offence made with intent to injure.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
	If offence charged be punishable with imprisonment for 7 years or more severe sentence.	Imprisonment for 7 year and fine.	Ditto.	Ditto.	Court of Session if offence charge be capital. Magistrate of the first class in other cases.
Amended 212	Harbouring and offender, if the offence be capital.	Imprisonment for 5 year and fine	Cognizable.	Ditto.	Court of Session.
	If punishable with imprisonment for life or with imprisonment for life or with imprisonment for 10 years.	Imprisonment for 7 years an d fine.	Ditto.	Ditto.	Ditto.
	If punishable with imprisonment for 1 year and not for 10 years.	Imprisonment for quarter of the longest term, and of the description provided for the offence, or fine, or both.	Ditto.	Ditto.	Magistrate of the first class
Amended 213	Taking gift, etc., to screen an offender from punishment if the offence be capital.	Imprisonment for 7 years and fine.	Cognizable.	Bailable.	Magistrate of the class.
	If punishable with imprisonment for life or with imprisonment for 10 years.	Imprisonment for 3 years.	Ditto.	Ditto.	Ditto.
	If punishable with imprisonment for less than 10 years.	Imprisonment for a quarter of the longest term and of the description provided for the offence, or fine,l or both.	Non-cognizable.	Ditto.	Ditto.
214	Offering gift or restoration of property in consideration of screening offender if the offence be capital.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
	If punishable with imprisonment for life or with imprisonment for 10 years.	Imprisonment for 3 years and fine.	Ditto.	Ditto.	Ditto.
	If punishable with imprisonment for less than 10 years.	Imprisonment for a quarter o the longest term and of the description provided for the offence or fine, or both.	Ditto.	Ditto.	Ditto.
215	Taking gift to help to recover movsalbe property of which a person has been depreived by an offence, without causing apprehe-nsion of offender.	Imprisonment for 2 year, or fine, or both.	Cognizable.	Ditto.	Ditto.
216	Harbouring an offender who has escaped from custody, or whose apprehension has been ordered, if the offence be capital.	Imprisonment for 7 years and fine.	Cognizable.	Bailable.	Magistrate of the first class.
	If punishable with imprisonment for life or with imprisonment for 10 years.	Imprisonment for 3 years with or without fine.	Ditto.	Ditto.	Ditto.
	If punishable with imprisonment for 1 year, and not 10 years.	Imprisonment for a quarter of the longest term and of the description provided for the offence, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 216A	Harbouring person about to commit kidnapping, abduction, robbery or dacoity.	Rigorous imprisonment for 7 year and fine.
217	Public servant disobeying a direction of law with intent to save person from punishment or property from forfeiture.	Imprisonment for 2 years, or fine, or both.	Non-cognizable.	Ditto.	Any Magistrate.
218	Public servant framing an incorrect record or writing with intent to save person form punishment, or property from forfeiture.	Imprisonment for 3 years, or fine,or both.	Ditto.	Ditto.	Magistrate of the class.
219	Public servant in a judicial proceeding corruptly making and pronouncing an order, report, verdict, or decision which he knows to be contrary to law.	Imprisonment for 7 year, or fine, or both.	Ditto.	Ditto.	Ditto.
220	Commitment for trial or confinement by a person having authority who knows that he is acting contrary to law.	Imprisonment for 7 years, or fine, or both.	Non-cognizable.	Bailable.	Magistrate of the class.
Amended 221	Public servant intentionally omitting to arrest or permitting escape-
	(a) if the offence be capital.	Imprisonment for 10 year, or fine, or both.	Ditto.	Non-bailable if the person is to be arrested o kept in custody under sentence of death. Bailable in other cases.	Court of Session.
	(b) if the offence be punishable with imprisonment for life or imprisonment for 10 years or upwards.	Imprisonment for 5 years and fine.	Ditto.	Non-bailable if the person is under sentence of imprisonment for life, or for 10 years, or upwards. Bailable in other case.	Ditto.
	(c) in any other case.	Imprisonment for 3 years, or fine, or both.	Ditto.	Bailable.	Magistrate of the first class.
Amended 222. [portions of 223 and 255A and renumbered as 222.]	Public servant negligently omitting to arrest or suffering to escape.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Any Magistrate.
Amended 223 [Parts of ss. 225 and 225B recasted and renumbered as 223.]	Rescue from lawful custody persons charged with suspected or convicted of offence-
	(a) if the offence be capital.	Rigorous imprisonment for 10 years and fine.	Cognizable	Non-bailable.	Court of Session.
	(b) if the offence punishable with imprisonment for life or imprisonment for 10 years or upwards.	5 year and fine.	Cognizable.	Non-bailable.	Magistrate of the first class.
	(c) in any other case.	Imprisonment for 2 years, or fine, or both.	Ditto.	Bailable.	Any Magistrate.
Amended 224 [Parts of ss. 224, 225 & 225B recasted and renumbered as s. 224.]	Resistance to arrest of person2 charged with suspected or convicted of offence.
	(a) if the offence be capital.	Rigorous imprisonment for 15 year and fine.	Ditto.	Non-bailable.	Court of Session.
	(b) if the offence be punishable with imprisonment for life or imprisonment for 10 years or upwards.	Rigorous imprisonment for 5 year and fine.	Ditto.	Ditto.	Magistrate of the first class.
	(c) in any other cases.	Imprisonment for 2 years, or fine, or both.	Ditto.	Bailable	Any Magistrate.
Amended 225 [Parts of ss. 2243 and 225B recasted and renumbered as. 225.]	Escape from lawful custody- (a) if he be in custody for an offence.	Imprisonment for 2 years, or fine, or both.	Ditto.	Bailable.	Ditto.
	(b) in any other case.	Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended- [Parts 226 of ss. 224 and 225B recasted and re-numbered as s. 226.1	Resistance to arrest.	Same as provided in section 225.	Cognizable	Bailable.	Any Magistrate.
227	Violation of condition of re-mission of punishment .	Punishment of original sentence, or if part of the punishment has been undergone, the residue.	Non-cognizable.	Non-bailable.	The Court by which th original offence was tribale.
Amended 228	Intentional insult or interruption to a public servant sitting in any state of a judicial proceeding.	Simple Imprisonment for 2 years, or fine, or both.	Ditto.	Bailable.	The Court in which the offence is committed, subject to the provisions of Chapter XXXV.
New 2294	Interference with witnesses.	Imprisonment for 6 months , or fine, or both.	Ditto.	Ditto.	Any Magistrate.
New 230	Failure by person released on bail or bond to appear in court.	Imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
New 231	Vexatious search without reasonable ground.	Imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
Chapter XI False Evidence and Offences agaisnt Public Justice.
Whole Chapter amended.
2325 [Existing s. 489A].	Counterfeiting currency notes.	Rigorous imprisonment for 14 years and fine.	Cognizable.	Non-bailable.	Court of Session.
233 [Existing s. 489B.]	Using as genuine counterfeit currency notes.	Rigorous imprisonment for 14 years and fine.	Cognizable.	Non-bailable.	Court of Session.
234 [Existing s. 489C]	Possession of forged or counterfeit currency notes.	Imprisonment for 7 years, or fine, or both.	Ditto.	Bailable	Ditto.
235 [Existing s. 489D]	Making or possession instruments or material for counterfeiting currency notes.	Rigorous imprisonment for 14 years and fine.	Ditto.	Non-bailable.	Ditto.
236 [Exiting s. 489E]	Making or using documents resembling currency notes.	Fine upto 200 rupees.	Ditto.	Bailable	Any Magistrate.
	Refusal of the person whose name appears on such document to disclose to police-officer the identity of the person who made the document.	Fine upto 500 rupees.	Ditto.	Ditto.	Ditto.
238 [Exisign ss. 231 and 232]	Counterfeiting coins.	Imprisonment for 7 years and fine.	Ditto.	Non-bailable.	Magistrate of the first class.
239 [Existing ss. 239 to 241]	Using as genuine counterfeit coins	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
240 [Existing ss. 242 and 243]	Possession of counterfeit coin.	Imprisonment for 5 years, or fine, or both.	Ditto.	Ditto.	Ditto.
241 [Existing ss. 233 to 235]	Making or possessing instruments or material for counterfeiting coin.	Imprisonment for 5 years and fine.	Ditto.	Ditto.	Ditto.
242 [Existing ss. 237 and 238]	Import or export of counterfeit coins.	Imprisonment for 7 years and fine.	Cognizable.	Non-bailable.	Magistrate of the first class.
243 [Existing s. 244]	Person employed in mint causing coin to be of different weight or composition from that fixed by law.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
244 [Existing s. 245]	Unlawfully taking coining instrument from mint.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
(New) 245	Dishonest use of slugs in vending machines.	Imprisonment for 7 years and fine.	Ditto.	Bailable.	Any Magistrate.
246 [Existing s. 255]	Counterfeiting revenue stamp.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Magistrate of the fist class.
247 [Existing s. 256 and 257]	Making or possession or sale of instruments or material for counterfeiting revenue stamp.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
248 [Existing s. 258 and 260]	Sale, use and possession of revenue stamp.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
249 [Existing s. 261]	Effacing writing, or stamp used for it, with intent to cause loss to Government.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
250 [Existing s. 262]	Using revenue stamp known to have been before used.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Any Magistrate.
251 [Existing s. 263]	Erasure of mark denoting that stamp has been before used.	Imprisonment for 3 years, or fine, or both.	Cognizable.	Bailable.	Magistrate of the fist class.
253 [Existing s. 263A]	Fictitious postage stamps.	Fine of 200 rupees. Seized ficititious postage stamps and other material relating thereto to be forfeited.	Ditto.	Ditto.	Any Magistrate.
Chapter XIII Offence Relating to weights and Measures
Amended 264	Fraudulent use of false instrument for weighing.	Imprisonment for years, or fine, or both. 2	Non-cognizable.	Bailable	Any Magistrate.
Amended 265	Fraudulent use of false weights or measures.	Imprisonment for years, or fine, or both. 2	Ditto.	Ditto.	Ditto.
Amended 266	Being in possession of false weights or measures for fraudulent use.	Imprisonment for years, or fine, or both. 2	Ditto.	Ditto.	Ditto.
	Making or selling false weights or measure for fraudulent use.	Imprisonment for years, or fine, or both. 2	Ditto.	Ditto.	Ditto.
Chapter XIV Offences Affecting The Public Helat, Safety, Convenience, Decency and Morals.
Amended 268 [Existing 269 and 270]	Committing a public nuisance.	Fine	Non-cognizable.	Bailable.	Any Magistrate.
Amended 269 [Existing 290]	Committing a public nuisance.	Fine.	Non-cognizable.	Bailable.	Any Magistrate.
Amended 269 [Existing 269 and 270]	Act likely to spread infection of any disease dangerous to life- if done negligently.	Imprisonment for 1 year, or fine, or both.	Cognizable.	Ditto.	Ditto.
	If done intentionally.	Imprisonment for 3 years, or fine, or both.	Cognizable	Bailable.	Magistrate of the first class.
2706	...........................
271	Knowingly disobeying any quarantine rule.	Imprisonment for 6 months, or fine, or both.	Non-cognizable.	Ditto.	Any Magistrate.
Amended 272	Adulterating food or drink intended for sale, so as to make the same noxious.	Imprisonment for 3 years, or fine, or both..	Non-cognizable.	Ditto.	Magistrate of the first class.
Amended 273	Selling any food or drink as food and drink, knowing the same to be noxious	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 274	Adulterating any drug or medical preparation intended for sale so as to lesson its efficacy, or to change its operation, or to make it noxious.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 275	Offering for sale or issuing from a dispensary any drug or medical preparation known to have been adulterated.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 276	Knowingly selling or issuing from a dispensary any drug or medical preparation as a different drug or medical preparation.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 277	Fouling water or public spring, well or reservoir.	Imprisonment for 6 months, or fine, or both.	Cognizable.	Bailable.	Any Magistrate.
Amended 278	Making atmosphere noxious to health.	Imprisonment for 6 months, or fine, or both.	Ditto.7	Ditto.	Ditto.
Amended 279	Rash driving or riding on a public way.	Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
New "279A	Driving unsafe or overloaded vehicle on a public way.	Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 280	Navigating any vessel so rashly or negligently as to endanger human life, etc.	Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 281	Exhibition of a false light, mark or buoy.	Imprisonment for 7 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 282	Conveying for hire any person by water, in a vessel is such a state, or so loaded, as to endanger his life	Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
283	Causing danger, obstruction or, injury in any public way or line of navigation.	Fine of 200 rupees.	Ditto.	Ditto.	Ditto.
Amended 284	Dealing with any poisonous substance so as to endanger human life, etc.	Imprisonment for 6 months, or fine, or both.	Non-cognizable.	Ditto.	Ditto.
Amended 285	Dealing with fireor any combustible matter so as to endanger human life, etc.	Imprisonment for 6 months, or fine, or both.	Cognizable.	Ditto.	Any Magistrate
Amended 286	So dealing with any explosive substance.	Imprisonment for 6 months, or fine, or both.	Cognizable.	Bailable.	Any Magistrate.
Amended 287	So dealing with any machinery.	Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 288	A person omitting to guard against probable danger to human life by the fall of any building over which he has a right entitling him to pull it down or repair it.	Imprisonment for 6 months, or fine, or both.	Non-cognizable.	Ditto.	Ditto.
Amended 289	A person omitting to take order with any animal in his possession, so as to guard against danger to human life, or of grievous hurt, from such animal.	Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 289	A person omitting to take order with any animal in his possession, so as to guard against danger to human life, or of grievous hurt, from such animal.	Imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
2908	...................
291	Continuance of nuisance after injunction to discontinue.	Simple imprisonment for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
2929	Sale etc. of obscene books etc.	On first conviction, with imprisonment for 2 years and with fine of 2,000 rupees, and, in the event of second or subsequent offence, with imprisonment for 5 years and with fine of 5,000 rupees.	Ditto.	Ditto.	Court of Session.
293	Sale, etc, of obscene objects to young persons.	On first conviction with imprisonment.	Non-cognizable.	Bailable.	Court of Session
Amended 294	Obscene songs.	Fine of 1,000 rupees.	Ditto.	Ditto.	Any Magistrate.
Amended 294A	Offences in connection with lotteries.	Imprisonment' for 6 months, or fine, or both.	Ditto.	Ditto.	Ditto.
Chapter XV Offences Relating to Religion
295	Destroying, damaging or defiling a place of worship or sacred object with intent to insult the religion of any class of persons.	Imprisonment for 2 years, or fine, or both.	Cognizable.	Bailable	Any Magistrate.
Amended 295A	Deliberate acts to wound religious feelings fo any classs by insulting its religion or religious belifes.	Imprisonment for 2 years, or fine, or both.	Non-cognizable.	Non-bailable.	Magistrate of the first class.
296	Causing a disturbance to an assembly engaged in religious worship.	Imprisonment for years, or fine, or both.	Cognizable.	Bailable.	Any Magistrate.
297	Trespassing in palace of worship or sepulcher, disturbing funeral with intention to wound the feelings or to insult the religion of any person or offering indignity to a human corpse.	Imprisonment for 1 year, or fine, or both.	Cognizable.	Bailable.	Any Magistrate.
298	Uttering any word or making any sound in the hearing, or making any gesture, or placing any object in the sight of any person, with intention to wound his religious feeling.	Imprisonment for 1 year, or fine, or both.	Non-cognizable.	Ditto.	Ditto.
Chapter XVI Offences Affecting The Human Body
302	Murder.	Death or imprisonment for life and fine.	Cognizable.	Ditto.	Ditto.
303	Murder by a person under sentence of imprisonment for life.	Death.	Ditto.	Ditto.	Ditto.
Amended 304	Culpable homicide not amounting to murder.	Imprisonment for 10 years, or fine, or both.	Ditto.	Ditto.	Ditto.
305	Abetment of suicide committed by child, or insane or delirious person or an idiot, or a person intoxicated.	Death or, imprisonment for life or, imprisonment for 10 years and fine.	Ditto.	Ditto.	Court of Session.
306	Abetting the commission of suicide.	Imprisonment for 10 years and fine.	Cognizable.	Non-bailable.	Court of Session.
Amended 307	Attempt to murder.	Imprisonment for 10 years and fine.	Ditto.	Ditto.	Ditto.
	(a) if hurt in caused to any person in such attempt by life-convict to murder.	Death or imprisonment for 10 year and fine.	Ditto.	Ditto.	Ditto.
	(b) if hurt is caused to any person in such attempt in any other case.	Imprisonment for life, or imprisonment for 10 years and fine.
308	Attempt to commit culpable homicide. If such act caused hurt to any person.	Imprisonment for 3 years, or fine, or both. Imprisonment for 7 years, or fine, or both.	Ditto.	Ditto.	Ditto.
New10 309	Driving member of family to suicide.11	Imprisonment for 3 years and fine.	Non-cognizable.	Bailable.	Magistrate of the first class.
312	Causing miscarriage.	Imprisonment for 3 years, or fine, or both. Imprisonment for 7 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 313	Causing miscarriage without woman's consent	Rigorous imprisonment for 10 years and fine.	Ditto.	Non-bailable	Court of Session.
314	Death caused by an act done with intent to cause miscarriage.	Imprisonment for 10 years and fine.	Non-cognizable.	Non-bailable.	Court of Session.
315	Act done with intent to prevent a child being born alive, or to cause it to die after its birth.	Imprisonment for 10 years, or fine, or both.	Ditto.	Ditto.	Ditto.
316	Causing death of a quick unborn child by an act amounting to culpable homicide.	Imprisonment for 10 years.	Ditto.	Ditto.	Ditto.
Amended 317	Exposure and abandonment of child under 5 years of age by parent or person having care of it.	Imprisonment for 7 years, or fine, or both	Cognizable.	Bailable	Magistrate of the first class.
New 318	Failure to provide necessaries of life.	Imprisonment for 3 years, or fine, or both.	Non-cognizable.	Ditto.	Any Magistrate.
Amended 233	Voluntarily causing hurt.	Imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
324	Voluntarily causing hurt by dangerous weapons or means.	Imprisonment for 3 years, or fine, or both.	Cognizable.	Ditto.	Ditto.
325	Voluntarily causing grievous hurt.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
Amended 326	Voluntarily causing grievous hurt by dangerous weapons or means.	Imprisonment for 10 years and fine.	Ditto.	Non-bailable.	Magistrate of the first class.
Amended 327	Voluntarily causing hurt to extort property or a valuable security, or to constrain to do anything which is legal or which may facilitate the commission of an offence.	Imprisonment for 7 years and fine.	Cognizable	Non-bailable.	Magistrate of the class.
Amended 328	Administering poison etc. with Imprisonment for 10 years intent to commit an offence.	Imprisonment for 10 years and fine.	Ditto.	Ditto.	Court of Session.
Amended 329	Voluntarily causing	Imprisonment for 10 years and fine.	Ditto.	Ditto.	Ditto.
330	Voluntarily causing hurt to extort confession or information, or to compel restoration of property, etc	Imprisonment for 7 years and fine.	Ditto.	Bailable.	Magistrate of the fist class.
331	Voluntarily causing grievous hurt to extort confession or information, or to compel restoration of property etc.	Imprisonment for 10 year and fine.	Ditto.	Non-bailable	Court of Session.
332	Voluntarily causing hurt to deter public servant from his duty.	Imprisonment for 10 years and fine.	Non-bailable.	Ditto.	Magistrate of the first class.
333	Voluntarily causing grievous hurt to deter public servant and from his duty.	Imprisonment for 10 years and fine.	Cognizable.	Non-bailable.	Court of Session.
Amended 334	Voluntarily causing hurt on grave and sudden provocation, not intending to hurt any other than the person who gave the provocation.	Fine of 1000 rupees.	Non-cognizable.	Bailable.	Any Magistrate.
Amended 335	Causing grievous hurt on grave and sudden provocation, not intending to hurt any other than the person who gave the provocation.	Imprisonment for 3 years, or fine, both.	Cognizable.	Ditto.	Magistrate of the first class.
Amended 336	Doing any act which endangers human life or the personal safety of others.	Imprisonment for 6 months, or fine of 500 rupees, or both.	Ditto.	Ditto.	Any Magistrate.
Amended 337	Causing hurt by an act which endangers human life, etc.	Imprisonment for 1 years, or fine, both.	Ditto.	Ditto.	Ditto.
338	Causing grievous hurt by an act which endangers human life, etc.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 341	Wrongful restraint.	Fine of 1000 rupees.	Ditto.	Ditto.	Magistrate of thefi st class.
	When jointly committed by ten or more persons.	Imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 342	Wrongful confinement.	Imprisonment for 1 years, or fine, or both.	Ditto.	Ditto.	Ditto.
	When jointly committed by ten or more persons.	Imprisonment for 3 years and fine.	Cognizable.	Bailable.	Magistrate of the first class.
Amended 343	Wrongful confinement for five days or more.	Imprisonment for 3 years and fine.	Ditto.	Ditto.	Ditto.
34412	.................
345	Keeping any person in wrongful confinement, knowing that writ has been issued for his liberation.	Imprisonment for 2 years in addition to imprisonment under any other section.	Non-cognizable.	Ditto.	Ditto.
346	Wrongful confinement in secret.	Imprisonment for 2 years in addition to imprisonment under any other section.	Ditto.	Ditto.	Ditto.
347	Wrongful confinement for the purposes of extorting property, or constraining to an illegal act, etc.	Imprisonment for 3 years and fine.	Ditto.	Ditto.	Any Magistrate.
348	Wrongful confinement for the purpose of extorting confession or information or of compelling restoration or property, etc.	Imprisonment for 3 years and fine.	Ditto.	Ditto.	Ditto.
34913	...................
35014	...................
Amended 351	Assault otherwise than on grave and sudden provocation.	Imprisonment for 6 months, or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate.
(Existing 352 and 358)	Assault on grave and sudden provocation.	Fine of 500 Rupees.	Ditto.	Ditto.	Ditto.
Amended 352 (Existing 353)	Assault to deter public servant from discharge of his duty.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 352 (Existing 354)	Assault on woman with intent to outrage her modesty.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
New 354	Indecent assault on a minor.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 355	Assault with intent to dishonour a person, other wise than on grave and sudden provocation.	Imprisonment for 2 years, or fine, or both.	Non-cognizable.	Bailable.	Ditto.
Amended 356	Assault in attempt to commit theft of property worn or carried by a person.	Imprisonment for 2 years, or fine, or both.	Cognizable.	Non-bailable.	Ditto.
Amended 357	Assault in attempt wrongfully to confine a person.	Imprisonment for 1 year, or fine of 1000 rupees, or both.	Ditto.	Bailable.	Ditto.
35815	................
Amended 363	Kidnapping any person below fifteen years.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Magistrate of the first
	Kidnapping any person who is not under fifteen years.	Imprisonment for 3 years and fine.	Cognizable.	Bailable.	Magistrate of the first class.
Amended 363A	Kidnapping or obtaining the custody of a minor in order that such minor may be employed or used for purposed of begging.	Imprisonment for 10 years, but not less than 3 years and fine.	Ditto.	Ditto.	Ditto.
	Maiming minor in order that such minor may be employed or used for purpose of begging.	Imprisonment for life and fine.	Ditto.	Ditto.	Court of Session.
Amended 364	Kidnapping or abducting in order to murder, or to ransom.	Rigorous imprisonment for 14 years and fine.	Ditto.	Ditto.	Ditto.
Amended 365	Kidnapping or abducting with intent to convey out of India, or secretly confine a person.	Rigorous imprisonment for 7 years and fine.	Ditto.	Ditto.	Magistrate of the first class.
Amended 366	Kidnapping or abducting a woman to compel her marriage or to cause her defilement, etc...........	Rigorous imprisonment for 10 years and fine.	Ditto.	Non-bailable.	Court of Session.
Amended 366A	Procuration of woman or girl under 18 years.	Ditto.	Ditto.	Ditto.	Ditto.
Amended 366B	Importation of girl from foreign country.	Ditto.	Ditto.	Ditto.	Ditto.
Amended 367	Kidnapping or abducting in order to subject a person to grievous hurt, slavery, etc.	Ditto.	Ditto.	Ditto.	Ditto.
Amended 368	Wrongfully concealing or keeping in confinement a kidnapped or abducted person.	Rigorous imprisonment for 7 yeas and fine.	Cognizable.	Non-bailable.	Magistrate of the first class.`
Amended 369	Kidnapping or abducting child under ten years with intent to steal form its person.	Imprisonment for 7 years but not less than 2 years and fine.	Ditto.	Ditto.	Ditto.
Amended 370	Buying or disposing of any person as a slave.	Rigorous imprisonment for 7 years and fine.	Non-cognizable.	Bailable.	Ditto.
37116	.................
Amended 372	Selling or letting to hire any minor for purposes of prostitution, etc.	Rigorous imprisonment for 10 years and fine.	Ditto.	Ditto.	Ditto.
373	Buying or obtaining possession of a minor for the same purposes.	Ditto.	Ditto.	Ditto.	Ditto.
374	Unlawful compulsory labour.	Imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Any magistrate.
Amended 376	Rape.	Rigorous imprisonment for 14 years and fine.	Cognizable.	Non-bailable.	Court of Session.
Amended 376A (Existing 376)	Sexual intercourse with wife under fifteen years. (a) if she is under twelve.	Imprisonment for 7 years.	Non-cognizable.	Bailable.	Ditto.
	(b) in any other case.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 376B (Existing 376)	Illicit intercourse with a girl under 16 years but not under 12 years with her consent.	Imprisonment for 7 years and fine.	Cognizable.	Non-bailable.	Court of Session.
New 376C	Illicit intercourse of public servant with woman in custody.	Imprisonment for 2 years, or fine, or both.	Ditto.	Bailable.	Ditto.
New 376D	Illicit intercourse of Superintendent etc. with inmate of women's or children's institution.	Ditto.	Ditto.	Ditto.	Magistrate of the first class.
New 376E	Illicit intercourse of Manager etc. of a hospital with mentally disordered patient.	Ditto.	Ditto.	Ditto.	Ditto.
Amended 377	Buggery.	Imprisonment for 2 years, or fine, or both.	Ditto.	Non-bailable.	Ditto.
	If committed by a person over 18 years with person under that age.	Imprisonment for 7 years, or fine, or both.	Ditto.	Ditto.	Court of Session.
Chapter XVI Offences Against Property.
379	Theft.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Any Magistrate.
Amended 380	Theft in a building, vessel, vehicle or temple and theft of public proprety.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
(New) 380A	Theft of property affected by accident, fire, flood etc.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
Amended 381	Theft by employee, of property in possession of the employer.	Imprisonment for 7 years an d fine.	Cognizable.	Non-bailable.	Any Magistrate.
Amended 382	Theft, after preparation having been made for causing death, or hurt, or restraint, or fear of death, or of hurt of restraint, in order to the committing of such theft, or to retiring after committing it, or to retaining property taken by it.	Rigorous imprisonment for 7 years and fine.	Ditto.	Ditto.	Magistrate of the first class.
384	Extortion.	Imprisonment for 3 years, or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate.
385	Putting or attempting to put in fear of injury, in order to commit extortion.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
(New) 385A	Blackmail.	Imprisonment for 7 years, or fine, or both.	Cognizable.	Non-bailable.	Magistrate of the first class.
386	Extortion by putting a person in fear of death or grievous hurt.	Imprisonment for 3 years, or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate
387	Putting or attempting to put a person in fear of death or grievous hurt in order to commit extortion.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 388	Extortion by threat of accusation of a capital offence or an offence punishable with imprison­ment for life or imprison­ment for 10 years.	Imprisonment for 7 years and fine.	Ditto.	Bailable.	Ditto.
Amended 389	Putting a person in fear of accusation of a capital offence or an offence punishable with imprison­ment for life or imprison­ment for 10 years, in order to commit extortion.	Imprisonment for 10 years and fine.	Non-cognizable	Bailable.	Magistrate of the first class.
392	Robbery.	Rigorous imprisonment for 10 years and fine.	Cognizable.	Non-bailable.	Ditto.
	If committed on the high way between sunset and sunrise.	Rigorous imprisonment for 14 years and fine.	Ditto.	Ditto.	Ditto.
393	Attempt to commitrobbery.	Rigorous imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
Amended 394	Person voluntarily causing hurt in committing or attempting to commit robbery, or any other person jointly concerned in such robbery.	Rigorous imprisonment for 14 years and fine.	Ditto.	Ditto.	Ditto.
395	Dacoity.	Imprisonment for life, or rigorous imprison­ment for 10 years and fine.	Ditto.	Ditto.	Court of Session.
Amended 396	Dacoity or robbery with murder.	Death, imprisonment for life, or rigorous imprisonment for 10 years and fine.	Ditto.	Ditto.	Ditto.
397	Robbery or dacoity, with attempt to cause death or grievous hurt.	Rigorous imprisonment for not less than 7 years.	Ditto.	Ditto.	Ditto.
Amended 398	Robbery or dacoity when armed with deadly weapon.	Rigorous imprisonment for not less than 3 years.	Cognizable.	Non-bailable.	Court of Session.
Amended 399	Making preparation to commit dacoity.	Rigorous imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
Amended 400	Belonging to a gang of dacoits.	Imprisonment for life, or rigorous imprison­ment for 10 years and fine.	Ditto.	Ditto.	Ditto.
Amended 401	Belonging to a gang of thieves or robbers.	Rigorous imprisonment for 7 years and fine.	Ditto.	Ditto.	Magistrate of the first class.
402	Assembling for purpose of committing dacoity or robbery.	Rigorous imprisonment for 7 years and fine.	Ditto.	Ditto.	Court of the Session.
403	Dishonest misappropriation of movable property, or converting it to one's own use.	Imprisonment for2 years or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate.
404	Dishonest misappropriation of property, knowing that it was in possession of a deceased person at his death, and that it has not since been in the possession of any person legally entitled to it.	Imprisonment for 3 years and fine.	Ditto.	Ditto.	Magistrate of the first class.
	If by clerk or person employed by deceased.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
406	Criminal breach of trust.	Imprisonment for 3 years, or fine, or both.	Cognizable.	Non-bailable.	Magistrate of the first class.
407	Criminal breach of trust by a carrier, wharfinger, etc.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
408	Criminal breach of trust by an employee.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
Amended 409	Criminal breach of trust by public servant or by banker, merchant or agent etc.	Ditto.	Ditto.	Ditto.	Ditto.
Amended 411	Dishonestly receiving stolen property knowing it to be stolen.	Rigorous imprisonment for 14 years and fine.	Ditto.	Bailable.	Any Magistrate
(New)	If the stolen property is public property.	Imprisonment for 7 years, or fine, or both.	Ditto.	Ditto.	Magistrate of the first class.
Amended 412	Dishonestly receiving stolen property knowing that it was obtained by dacoity.	Rigorous imprisonment for 14 years and fine.	Ditto.	Ditto.	Court of Session.
Amended 413	Habitually dealing in stolen property.	Rigorous imprisonment for 14 years and fine.	Ditto.	Ditto.	Ditto.
Amended 414	Assisting in concealment or disposal of stolen property, knowing it to be stolen.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Any Magistrate.
(New)	If the stolen property is public property.	Imprisonment for 7 years, or fine, or both.	Ditto.	Ditto.	Magistrate of the first class.
Amended 417	Cheating.	Imprisonment for 1 year, or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate.
418	Cheating a person whose interest the offender was bound, either by law or by legal contract, to protect.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
419	Cheating by personation.	Imprisonment for 3 years, or fine, or both.	Cognizable.	Ditto.	Ditto.
420	Cheating and thereby dishonestly inducing delivery of property or the making, alteration or destruction of a valuable security.	Imprisonment for 7 years and fine.	Ditto.	Ditto.	Magistrate of the first class.
(New) 420A	Cheating public authorities in performance of certain contracts.	Imprisonment for 10 years and fine.	Ditto.	Ditto.	Ditto.
(New) 420B	Employee taking bribe in respect of employer's affairs or business.	Imprisonment for 3 years, or fine, or both.	Non-cognizable.	Ditto.	Ditto.
421	Fraudulent removal or concealment of property, etc., to prevent distribution among creditors.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Any Magistrate.
422	Fraudulently preventing from being made available for his creditors a debt or demand due to the offender.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
423	Fraudulent execution of deed of transfer containing a false statements of consideration.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
424	Fraudulent removal or concealment, of property, of himself or any other person or assisting in the doing thereof or dishonestly releasing any demand or claim to which he is entitled.	Imprisonment for 2 years, or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate.
Amended 426	Mischief	Imprisonment for one years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 427	Mischief by causing diminution of supply of water or inundation or obstruction in public drainage.	Imprisonment for 3 years, or fine, or both.	Cognizable.	Ditto.	Magistrate of the first class.
Amended 428	Mischief by killing or maiming animal.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 429	Mischief by causing diminution of supply of water or inundation or obstruction in public drainage.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 430	Mischief by injury to public road, bridge, river or channel.	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 431	Mischief committed after preparation made for causing death or hurt or wrongful restraint.	Imprisonment for 7 years and fine.	Ditto.	Non-bailable.	Ditto.
(New) 432	Mischief by destroying moving or rendering less useful air-route beacon etc.	Imprisonment for 7 years and fine.	Ditto.	Bailable.	Ditto.
Amended 434	Mischief with intent to destroy or make unsafe aircraft or vessel.	Imprisonment for 7 years and fine.	Cognizable.	Bailable.	Magistrate of the Class.
	If committed or attempted by fire or explosive substance.	Imprisonment for life or for 7 years and fine.	Ditto.	Non-bailable.	Court of Session.
Amended 435	Mischief by fire or explosive substance with intent to cause damage to amount of one hundred rupees.	Imprisonment for 7 years and fine.	Ditto.	Bailable.	Magistrate of the first class.
Amended 436	Mischief by fire or explosive substance with intent to destroy place of worship, house etc.	Imprisonment for life, or imprisonment for 10 years an fine.	Ditto.	Non-bailable.	Court of Session.
	Entries relating to sections 437 to 439 shall be		Ditto.	Ditto.	Ditto.
Amended 444	Criminal trespass.	Imprisonment for 6 months, or fine, or both.	Ditto.	Bailable.	Any Magistrate
Amended 445	House-trespass	Imprisonment for 3 years, or fine, or both.	Ditto.	Ditto.	Ditto.
Amended 446	House trespass after preparation for hurt, assault or wrongful restraint.	Imprisonment for 7 years and fine.	Ditto.	Non-bailable	Ditto.
Amended 447	Burglary.	Rigorous imprisonment for 10 years and fine.	Ditto.	Ditto.	Court of Session.
Amended 448	Grievous hurt caused whilst committing burglary.	Ditto.	Ditto.	Ditto.	Ditto.
Amended 449	Death or grievous hurt caused by one of several persons jointly concerned in burglary.	Rigorous imprisonment for 14 years and fine.	Cognizable.	Non-bailable.	Court of Session.
450 to 46017	................
461	Dishonestly breaking open or unfastening any closed receptacle containing or supposed to contain property.	Imprisonment for 2 years, or fine, or both.	Ditto.	Bailable.	Any Magistrate
462	Being entrusted with any closed receptacle containing or supposed to contain any property, and fraudulently opening the same.	Imprisonment for 3 year, or fine, or both.	Ditto.	Ditto.	Ditto.
Chapter XVII Offences Relating to Documents and to Trade or Property Marks
Amended 465	Forgery	Importation for 3 years, or fine, or both.	Non-cognizable.	Bailable.	Magistrate of the fist class.
Amended 466	Forgery of Court record, Public register, will, valuable security etc.	Rigorous imprisonment for 10 years and fine.	Ditto.	Non-bailable.	Ditto.
467-46917	...........
Amended 467	Using as genuine a forged documents- (a) if the document is one of the description mentioned in section 466.	Rigorous imprisonment for 10 years and fine.	Ditto.	Ditto.	Ditto.
	(b) in any other case.	Imprisonment for 3 years, or fine, or both.	Non-cognizable.	Bailable.	Magistrate of the first class.
Amended 468	Making or possessing counterfeit seal etc. with intent to commit forgery punishable under section 466.	Rigorous imprisonment for 10 years and fine.	Ditto.	Ditto.	Ditto.
47318	.................
Amended 469	Possessing a forged document described in section 466	Rigorous imprisonment for 7 years and fine.	Ditto.	Ditto.	Ditto.
Amended 470	Counterfeiting a device or mark used for authenticating documents described in section 466 or possessing counterfeit marked material.	Rigorous imprisonment for 10 years and fine.	Ditto.	Ditto.	Ditto.
Amended 471	Fraudulent cancellation, destruction etc., of valuable security or Will.	Rigorous imprisonment for 10 years and fine.	Ditto.	Non-bailable.	Ditto.
472	Falsification of accounts.	Imprisonment for 7 years, or fine, or both.	Ditto.	Bailable.	Ditto.
47319	....................
47620	....................
Of Trade and Property Marks
482	Using a false property make with intent to deceive or injure any person.	Imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
483	Counterfeiting a property mark used by another, with intent to cause damage or injury.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Ditto.
484	Counterfeiting a property make used by a public servant, or any mark used by him to denote the manufacture, quality, etc. of any property.	Imprisonment for 3 years and fine.	Ditto.	Ditto.	Magistrate of the first class.
485	Fraudulently making or having possessing of any die, plate or fine, or both, or other instrument for counterfeiting any public or private property mark.	Imprisonment for 3 years and fine, or both.	Ditto.	Ditto.	Ditto.
486	Knowingly selling goods marked with a counterfeit property mark.	Imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Any Magistrate.
487	Fraudulently making a false mark upon any package or receptacle containing goods, with intent to cause it to be believed that it contains goods which it does not contain. Etc.	Imprisonment for 3 year, or fine, or both.	Ditto.	Ditto.	Ditto.
488	Making use of any such false mark.	Imprisonment for 3 year, or fine, or both.	Non-cognizable.	Bailable.	Any Magistrate.
489	Removing destroying or defacing property make with or fine, or both intent to cause injury.	Imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
489A-486E21	...............
Chapter XIX Offences Again Privacy
New 490(1)	Knowing that any artificial listening or recording apparatus had been introduced into any premises without the knowledge or consent of the person in possessing of the premises, listening to any conversation with the aid of such apparatus.	Imprisonment for six months, or fine, or both.	Non-cognizable.	Bailable.	Magistrate of the first class.
New 490(2)	Publishing any conversation or a record thereof, knowing that it was listened to or recorded with the aid of any artificial listening or recording apparatus.	Imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
New 491(1)	Taking photograph of any person without his consent elsewhere than in a public place, or taking his photograph in a pubic place when that person has prohibited such taking, intending to cause or knowing it to be likely to cause annoyance to any person.	Simple imprisonment for six months, or fine, or both.	Non-cognizable.	Bailable.	Magistrate of the first class.
New 491(2)	Publishing any photograph of any person taken in contravention of sub-section (1), intending to cause, or knowing , it to be likely to cause, annoyance to any person.	Simple imprisonment for 1 year, or fine, or both.	Ditto.	Ditto.	Ditto.
Chapter XX Offences Relating to Marriage
493	A man by deceit causing a woman not lawfully married to him to believe that she is lawfully married to him and to cohabit with him in that belief.	Imprisonment for 10 years and fine.	Non-cognizable.	Non-bailable.	Magistrate of the first class.
49422	..............
Amended 495	Bigamy	Imprisonment for 3 years and fine.	Ditto.	Bailable.	Ditto.
	Same offence with concealment of the earlier marriage from the person with whom later marriage is contracted.	Imprisonment for 7 years and fine.	Non-cognizable.	Bailable.	Magistrate of the first class.
Amended 496	A person with fraudulent intention going through the ceremony of being married, knowing that he is not thereby lawfully married.	Imprisonment for 3 years and fine.	Ditto.	Ditto.	Ditto.
Amended 497	Adultery.	Imprisonment for2 years, or fine, or both	Ditto.	Ditto.	Ditto.
Amended 498	Taking or enticing away or concealing with years, or fine, or both. criminal intent a married woman.	Imprisonment for2 years, or fine, or both	Ditto.	Ditto.	Any Magistrate.
Chapter XXI Defamation
Amended 500	(a) Defamation against the President or the Vice-President or fine, or both, or the Governor of a State or Administrator of a Union Territory or a Minister in respect of his conduct in the discharge of his public functions when instituted upon a complaint made by the Public Prosecutor.	Imprisonment for 2 years, or fine, or both.	Non-cognizable.	Bailable.	Court of Session.
(b) Defamation in any other case.	Imprisonment for 2 years, or fine, or both (In case of defamation through publication in newspapers, publication of judgment in a newspaper may be ordered. Costs of much publication shall be recoverable from the convicted as fine.)	Non-cognizable.	Bailable.	Magistrate of the first class.
Amended 501	(a) Printing or engraving matter knowing it to be defamatory against the President or the Vice-President or the Governor of a State or Administrator of a Union Territory or a Minister in respect of his conduct in the discharge of his public functions when instituted upon a complaint made by the Public Prosecutor.	Imprisonment for 2 years, or fine, or both.	Ditto.	Bailable	Court of Session.
	(b) Printing or engraving matter knowing it to be defamatory, in any other case.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Magistrate of the first class.
Amended 502	(a) Sale of printed or engraved substance containing defamatory matter, knowing it to contain such matter against the President or the Vice-President or the Governor of a State or the Administrator of a Union Territory or a Minister in respect of his conduct in the discharge of his public functions, when instituted upon a complaint made by the Public Prosecutor.	Imprisonment for 2 years, or fine, or both.	Non-cognizable.	Bailable.	Court of Session.
	(b) Sale of printed or engraved substance containing defamatory matter knowing it to contain such matter in any other case.	Imprisonment for 2 years, or fine, or both.	Ditto.	Ditto.	Magistrate of the first class.
For the entries to Chapter XX of the Indian Penal code, the following entries shall be substituted:-
Chapter XX Criminal Intimidation, Insult and Annoyance
Amended 504 [Existing s. 503	Criminal intimidation.	Imprisonment for 2 years, or fine, or both.	Non-cognizable	Bailable	Any Magistrate.
	If threat be to cause to death or grievous hurt, etc.	Imprisonment for 7 years, or fine, or both.	Ditto.	Ditto.	Magistrate of the first class.
Amended 505 [Existing s. 507.]	Criminal intimidation by anonymous communication or having taken precaution to conceal whence the threat comes.	Imprisonment for 2 years, in additional to the punishment under above section.	Ditto.	Ditto.	Ditto.
Amended 506 [Existing s. 5081	Act caused by inducing a person to believe that he will be rendered an object of Divine displeasure.	Imprisonment for 1 year, or fine, or both	Ditto.	Ditto.	Any Magistrate.
New 507	Threat of suicide with intent to coerce a public authority.	Imprisonment for 3 years, or fine, or both.	Cognizable.	Ditto.	Ditto.
Amended 508 [Existing s. 504]	Intentional insult with intent to provoke a breach of the peace.	Imprisonment for 2 years, or fine, or both.	Non-cognizable.	Ditto.	Ditto.
New 509	Performing mock funeral of a living person.	Imprisonment for 2 years, or fine, or both.	Cognizable.	Ditto.	Ditto.
Amended 510 [Existing s. 509.]	Uttering any word or making any gesture intended to insult the modesty of a woman, etc	Simple imprisonment for 1 year, or fine or both.	Ditto.	Ditto.	Ditto.

1. Section 121A is to be re-numbered 123B.

2. The offence under section 224 is punishable with the same punishment as under section 223. The punishment under section 223 has been reproduced here for convenience.

3. Section 226 of the I.P.C. was repealed by the Code of Criminal Procedure (Amended) Act, 1955, section 117.

4. Existing section 229, is to be omitted.

5. The whole chapter is amended.

6. Incorporated in amended section 269. The entry relating to section 270 is to be omitted.

7. Made coginzable in view of addition of imprisonment.

8. Entry regarding section 290 transferred to section 268.

9. Entries as to section 292 to 293 are given as amended by section 3(c) of the Indian Penal Code (Amendment) Act, 1969 (36 of 1969).

10. Existing section 309 omitted.

11. Entry relating to section 311 is to be omitted.

12. Entry relating to section 344 is to be omitted.

13. Entries relating to section 349 and 350 are to be omitted.

14. Entries relating to section 349 and 350 are to be omitted.

15. Incorporated in section 351 above. The entry relating to section 358 of the Code be omitted.

16. The entry relating to 371 of the Code to be omitted.

17. Entries relating to sections 450 to 460 of the Indian Penal Code to be omitted.

18. The entries relating to sections 467, 468 and 469 of the Indian Penal Code to be omitted.

19. The entry relating to section 473 of the Indian Penal Code Shall be omitted.

20. The entry relating to section 473 of the Indian Penal Code to be omitted.

21. The entry relating to section 476 of the Indian Penal code to be omitted.

22. The entries relating to sections 489A to 489E of the Indian Penal Code to be omitted. These have been incorporated in Chapter XII.

23. The entry relating to section 494 of the Indian Penal Code to be omitted.

26. Ind the Second Schedule,-

(a) in Form No. 31,-

(i) in Part II, in section (1), sub-section (b), for the figure "241", the figure "239" shall be substituted;

(ii) in Part IJI, for the figure "75", the figure "38" shall be substituted.

(b) in Form No. 34 for the figure "69", the figure and brackets "32(2)" shall be substituted.

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