Category of Bare Act | Name of the Act | Year of Promulgation |
---|---|---|
Criminal Laws | Indian Penal Code | 1860 |
Act Number | Enactment Date | Chapter Number |
45 | 06.10.1860 | 16 |
Chapter Title | Sub-Chapter | Legislated by |
Of Offences Affecting the Human Body | - | Parliament of India |
1[304A. Causing death by negligence.-Whoever causes the death of any person by doing any rash or negligent act not amounting to culpable homicide, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.]
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1. Ins. by Act 27 of 1870, sec. 12.
Offence Description | Punishment provided | Cognizable/Non-Cognizable |
---|---|---|
Causing death by rash or negligent act. | Imprisonment for 2 years, or fine, or both. | Cognizable |
Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
Non-Bailable | Magistrate of the first class. | Non-Compoundable |
Compoundable by Whom | Concerned Ministry | Concerned Department |
Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |