Indian Penal Code (IPC) 1860 - Official Criminal Code

Act Chapter/Section
Act Details

Chapter 1 – Introduction (Sec. 1-5)

Section 1. Title and extent of operation of the Code
Section 2. Punishment of offences committed within India
Section 3. Punishment of offences committed beyond, but which by law may be tried within, India
Section 4. Extension of Code to extra-territorial offences
Section 5. Certain laws not to be affected by this Act

Chapter 2 - General Explanations (Sec. 6-52A)

Section 6. Definitions in the Code to be understood subject to exceptions.
Section 7. Sense of expression once explained.
Section 8. Gender.
Section 9. Number.
Section 10. “Man”. “Woman”.
Section 11. “Person”.
Section 12. “Public”.
Section 13. [Omitted.].
Section 14. “Servant of Government”.
Section 15. [Repealed.].
Section 16. [Repealed.].
Section 17. “Government”.
Section 18. “India”.
Section 19. “Judge”.
Section 20. “Court of Justice”.
Section 21. “Public servant”.
Section 22. “Moveable property”.
Section 23. “Wrongful gain”. “Wrongful loss”. Gaining wrongfully/ Losing wrongfully.
Section 24. “Dishonestly”.
Section 25. “Fraudulently”.
Section 26. “Reason to believe”.
Section 27. Property in possession of wife, clerk or servant.
Section 28. “Counterfeit”.
Section 29. “Document”.
Section 29A. “Electronic record”.
Section 30. “Valuable security”.
Section 31. “A will”.
Section 32. Words referring to acts include illegal omissions.
Section 33. “Act”. “Omission”.
Section 34. Acts done by several persons in furtherance of common intention.
Section 35. When such an act is criminal by reason of its being done with a criminal knowledge or intention.
Section 36. Effect caused partly by act and partly by omission.
Section 37. Co-operation by doing one of several acts constituting an offence.
Section 38. Persons concerned in criminal act may be guilty of different offences.
Section 39. “Voluntarily”.
Section 40. “Offence”.
Section 41. “Special law”.
Section 42. “Local law”.
Section 43. “Illegal”.“Legally bound to do”.
Section 44. “Injury”.
Section 45. “Life”.
Section 46. “Death”.
Section 47. “Animal”.
Section 48. “Vessel”.
Section 49. “Year”. “Month”.
Section 50. “Section”.
Section 51. “Oath”.
Section 52. “Good faith”
Section 52A. “Harbour-“

Chapter 3 – Of Punishments (Sec. 53-75)

Section 53. Punishment
Section 53A. Construction of reference to transportation
Section 54. Commutation of sentence of death
Section 55. Commutation of sentence of imprisonment for life
Section 55A. Definition of "appropriate Government"
Section 56. Sentence of Europeans and Americans to penal servitude.
Section 57. Fractions of terms of punishment
Section 58. Offenders sentenced to transportation how dealt with until transported
Section 59. [Repealed.].
Section 60. Sentence may be (in certain cases of imprisonment) wholly or partly rigorous or simple
Section 61. Sentence of forfeiture of property
Section 62. Forfeiture of property, in respect of offenders punishable with death, transportation or imprisonment
Section 63. Amount of fine
Section 64. Sentence of imprisonment for non-payment of fine
Section 65. Limit to imprisonment for non-payment of fine, when imprisonment and fine awardable
Section 66. Description of imprisonment for non-payment of fine
Section 67. Imprisonment for non-payment of fine when offence punishable with fine only
Section 68. Imprisonment to terminate on payment of fine
Section 69. Termination of imprisonment on payment of proportional part of fine
Section 70. Fine levied within six years, or during imprisonment- Death not to discharge property from liability
Section 71. Limit of punishment of offence made up of several offences
Section 72. Punishment of person guilty of one of several offences, the judgment stating that it is doubtful of which
Section 73. Solitary confinement
Section 74. Limit of solitary confinement
Section 75. Enhanced punishment for certain offences under Chapter XII or Chapter XVII after previous conviction

Chapter 4 – General Exceptions (Sec. 76-106)

Section 76. Act done by a person bound, or by mistake of fact believing himself bound, by law
Section 77. Act of Judge when acting judicially
Section 78. Act done pursuant to the judgment or order of Court
Section 79. Act done by a person justified, or by mistake of fact believing himself justified, by law
Section 80. Accident in doing a lawful act
Section 81. Act likely to cause harm, but done without criminal intent, and to prevent other harm
Section 82. Act of a child under seven years of age
Section 83. Act of a child above seven and under twelve of immature understanding
Section 84. Act of a person of unsound mind
Section 85. Act of a person incapable of judgment by reason of intoxication caused against his will
Section 86. Offence requiring a particular intent of knowledge committed by one who is intoxicated
Section 87. Act not intended and not known to be likely to cause death or grievous hurt, done by consent
Section 88. Act not intended to cause death, done by consent in good faith for person’s benefit.
Section 89. Act done in good faith for benefit of child or insane person, by or by consent of guardian
Section 90. Consent known to be given under fear or misconception
Section 91. Exclusion of acts which are offences independently of harm caused
Section 92. Act done in good faith for benefit of a person without consent
Section 93. Communication made in good faith
Section 94. Act to which a person is compelled by threats
Section 95. Act causing slight harm
Section 96. Things done in private defence
Section 97. Right of private defence of the body and of property
Section 98. Right of private defence against the act of a person of unsound mind, etc.
Section 99. Act against which there is no right of private defence
Section 100. When the right of private defence of the body extends to causing death
Section 101. When such right extends to causing any harm other than death
Section 102. Commencement and continuance of the right of private defence of the body
Section 103. When the right of private defence of property extends to causing death
Section 104. When such right extends to causing any harm other than death
Section 105. Commencement and continuance of the right of private defence of property
Section 106. Right of private defence against deadly assault when there is risk of harm to innocent person

Chapter 5 – Of Abetment (Sec. 107-120)

Section 107. Abetment of a thing
Section 108. Abettor
Section 108A. Abetment in India of offences outside India
Section 109. Punishment of abetment if the act abetted is committed in consequence, and where no express provision is made for its punishment
Section 110. Punishment of abetment if person abetted does act with different intention from that of abettor
Section 111. Liability of abettor when one act abetted and different act done
Section 112. Abettor when liable to cumulative punishment for act abetted and for act done
Section 113. Liability of abettor for an effect caused by the act abetted different from that intended by the abettor
Section 114. Abettor present when offence is committed
Section 115. Abetment of offence punishable with death or imprisonment for life-if offence not committed
Section 116. Abetment of offence punishable with imprisonment-if offence be not committed
Section 117. Abetting commission of offence by the public or by more than ten persons
Section 118. Concealing design to commit offence punishable with death or imprisonment for life
Section 119. Public servant concealing design to commit offence which it is his duty to prevent
Section 120. Concealing design to commit offence punishable with imprisonment

Chapter 5A – Criminal Conspiracy (Sec. 120A-120B)

Section 120A. Definition of criminal conspiracy.
Section 120B. Punishment of criminal conspiracy

Chapter 6 – Of Offences Against The State (Sec. 121-130)

Section 121. Waging, or attempting to wage war, or abetting waging of war, against the Government of India
Section 121A. Conspiracy to commit offences punishable by section 121
Section 122. Collecting arms, etc., with intention of waging war against the Government of India
Section 123. Concealing with intent to facilitate design to wage war
Section 124. Assaulting President, Governor, etc., with intent to compel or restrain the exercise of any lawful power
Section 124A. Sedition
Section 125. Waging war against any Asiatic Power in alliance with the Government of India.
Section 126. Committing depredation on territories of Power at peace with the Government of India
Section 127. Receiving Property taken by war on depredation mention in Sections 125 and 126
Section 128. Public servant voluntary allowing prisoner of State or war to escape
Section 129. Public servant negligently suffering such prisoner to escape
Section 130. Aiding escape of, rescuing or harbouring such prisoner

Chapter 7 – Of Offences Relating To The ARMY, NAVY and AIR Force (Sec. 131-140)

Section 131. Abetting mutiny, or attempting to seduce a soldier, sailor or airman from his duty
Section 132. Abetment of mutiny, if mutiny is committed in consequence thereof
Section 133. Abetment of assault by soldier, sailor or airman on his superior officer, when in execution of his office
Section 134. Abetment of such assault, if the assault is committed
Section 135. Abetment of desertion of soldier, sailor or airman
Section 136. Harbouring deserter
Section 137. Deserter concealed on board merchant vessel through negligence of master
Section 138. Abetment of act of insubordination by soldier, sailor or airman
Section 138A. Application of foregoing sections to the Indian Marine Service
Section 139. Persons subject to certain Acts
Section 140. Wearing garb or carrying token used by soldier, sailor or airman

Chapter 8 – Of Offences Against The Public Tranquillity (Sec. 141-160)

Section 141. Unlawful assembly
Section 142. Being member of unlawful assembly
Section 143. Punishment
Section 144. Joining unlawful assembly armed with deadly weapon
Section 145. Joining or continuing in unlawful assembly, knowing it has been commanded to disperse
Section 146. Rioting
Section 147. Punishment for rioting
Section 148. Rioting, armed with deadly weapon
Section 149. Every member of unlawful assembly guilty of offence committed in prosecution of common object
Section 150. Hiring, or conniving at hiring, of persons to join unlawful assembly
Section 151. Knowingly joining or continuing in assembly of five or more persons after it has been commanded to disperse
Section 152. Assaulting or obstructing public servant when suppressing riot, etc.
Section 153. Wantonly giving provocation with intent to cause riot-if rioting be committed-if not committed
Section 153A. Promoting enmity between different groups on grounds of religion, race, place of birth, residence, language, etc., and doing acts prejudicial to maintenance of harmony
Section 153AA. Punishment for knowingly carrying arms in any procession or organising, or holding or taking part in any mass drill or mass training with arms
Section 153B. Imputations, assertions prejudicial to national-integration
Section 154. Owner or occupier of land on which an unlawful assembly is held
Section 155. Liability of person for whose benefit riot is committed
Section 156. Liability of agent of owner of occupier for whose benefit riot is committed
Section 157. Harbouring persons hired for an unlawful assembly
Section 158. Being hired to take part in an unlawful assembly or riot
Section 159. Affray
Section 160. Punishment for committing affray

Chapter 9 – Of Offencess By Or Relating To Public Servants (Sec. 161-171)

Section 161. Repealed
Section 162. Repealed
Section 163. Repealed
Section 164. Repealed
Section 165. Repealed
Section 165A. Repealed
Section 166. Public servant disobeying law, with intent to cause injury to any person
Section 166A. (Punishment for non recording of information)
Section 166B. Punishment for non treatment of victim
Section 167. Public servant farming an incorrect document with intent to cause injury
Section 168. Public servant unlawfully engaging in trade
Section 169. Public servant unlawfully buying or bidding for property
Section 170. Personating a public servant
Section 171. Wearing garb or carrying token used by public servant with fraudulent intent

Chapter 9A – Of Offences Relating To Elections (Sec. 171A-171i)

Section 171A. Candidate, Electoral right defined
Section 171B. Bribery
Section 171C. Undue influence at elections
Section 171D. Personation at elections
Section 171E. Punishment for bribery
Section 171F. Punishment for undue influence or personation at an election
Section 171G. False statement in connection with an election
Section 171H. Illegal payments in connection with an election
Section 171I. Failure to keep election accounts

Chapter 10 – Of Contempts Of The Lawful Authority Of Public Servants (Sec. 172-190)

Section 172. Absconding to avoid service of summons or other proceeding
Section 173. Preventing service of summons or other proceeding, or preventing publication thereof
Section 174. Non-attendance in obedience to an order form public servant
Section 174A. Non-appearance in response to a proclamation under section 82 of Act 2 of 1974
Section 175. Omission to produce document or electronic record to public servant by person legally bound to produce it.
Section 176. Omission to give notice or information to public servant by person legally bound to give it
Section 177. Furnishing false information
Section 178. Refusing oath or affirmation when duly required by public servant to make it
Section 179. Refusing to answer public servant authorised to question
Section 180. Refusing to sign statement
Section 181. False statement on oath or affirmation to public servant or person authorised to administer an oath or affirmation
Section 182. False information, with intent to cause public servant to use his lawful power to the injury of another person
Section 183. Resistance to the taking of property by the lawful authority of a public servant
Section 184. Obstructing sale of property offered for sale by authority of public servant
Section 185. Illegal purchase or bid for property offered for sale by authority of public servant
Section 186. Obstructing public servant in discharge of public functions
Section 187. Omission to assist public servant when bound by law to give assistance
Section 188. Disobedience to order duly promulgated by public servant
Section 189. Threat of injury to public servant
Section 190. Threat of injury to induce person to refrain from applying for protection to public servant

Chapter 11 – Of False Evidence and Offences Against Public Justice (Sec. 191-229A)

Section 191. Giving false evidence
Section 192. Fabricating false evidence
Section 193. Punishment for false evidence
Section 194. Giving or fabricating false evidence with intent to procure conviction of capital offence
Section 195. Giving or fabricating false evidence with intent to procure conviction of offence punishable with imprisonment for life or imprisonment
Section 195A. Threatening any person to give false evidence
Section 196. Using evidence known to be false
Section 197. Issuing or signing false certificate
Section 198. Using as true a certificate known to be false
Section 199. False statement made in declaration which is by law receivable as evidence
Section 200. Using as true such declaration knowing it to be false
Section 201. Causing disappearance of evidence of offence, or giving false information to screen offender
Section 202. Intentional omission to give information of offence by person bound to inform
Section 203. Giving false information respecting an offence committed
Section 204. Destruction of document or electronic record to prevent its production as sevidence
Section 205. False personation for purpose of act or proceeding in suit or prosecution
Section 206. Fraudulent removal or concealment of property to prevent its seizure as forfeited or in execution
Section 207. Fraudulent claim to property to prevent its seizure as forfeited or in execution
Section 208. Fraudulently suffering decree for sum not due
Section 209. Dishonestly making false claim in Court
Section 210. Fraudulently obtaining decree for sum not due
Section 211. False charge of offence made with intent to injure
Section 212. Harbouring offender
Section 213. Taking gift, etc., to screen an offender from punishment
Section 214. Offering gift or restoration of property in consideration of screening offender
Section 215. Taking gift to help to recover stolen property, etc.
Section 216. Harbouring offender who has escaped from custody or whose apprehension has been ordered
Section 216A. Penalty for harbouring robbers or dacoits
Section 216B. Definition of “harbour” in sections 212, 216 and 216A
Section 217. Public servant disobeying direction of law with intent to save person from punishment or property from forfeiture
Section 218. Public servant framing incorrect record or writing with intent to save person from punishment or property from forfeiture
Section 219. Public servant in judicial proceeding corruptly making report, etc., contrary to law
Section 220. Commitment for trial or confinement by person having authority who knows that he is acting contrary to law
Section 221. Intentional omission to apprehend on the part of public servant bound to apprehend
Section 222. Intentional omission to apprehend on the part of public servant bound to apprehend person under sentence or lawfully committed
Section 223. Escape from confinement or custody negligently suffered by public servant
Section 224. Resistance or obstruction by a person to his lawful apprehension
Section 225. Resistance or obstruction to lawful apprehension of another person
Section 225A. Omission to apprehend, or sufferance of escape, on part of public servant, in cases not otherwise, provided for
Section 225B. Resistance or obstruction to lawful apprehension, or escape or rescue in cases not otherwise provided for
Section 226. Unlawful return from transportation
Section 227. Violation of condition of remission of punishment
Section 228. Intentional insult or interruption to public servant sitting in judicial proceeding
Section 228A. Disclosure of identity of the victim of certain offences etc
Section 229. Personation of a juror or assessor
Section 229A. Failure by person released on bail or bond to appear in Court

Chapter 12 – Of Offences Relating To Coin and Government Stamps (Sec. 230-263A)

Section 230. Coin defined
Section 231. Counterfeiting coin
Section 232. Counterfeiting Indian coin
Section 233. Making or selling instrument for counterfeiting coin
Section 234. Making or selling instrument for counterfeiting Indian coin
Section 235. Possession of instrument, or material for the purpose of using the same for counterfeiting coin
Section 236. Abetting in India the counterfeiting out of India of coin
Section 237. Import or export of counterfeit coin
Section 238. Import or export of counterfeits of the India coin
Section 239. Delivery of coin, possessed with knowledge that it is counterfeit
Section 240. Delivery of Indian coin, possessed with knowledge that it is counterfeit
Section 241. Delivery of coin as genuine, which, when first possessed, the deliverer did not know to be counterfeit
Section 242. Possession of counterfeit coin by person who knew it to be counterfeit when he became possessed thereof
Section 243. Possession of Indian coin by person who knew it to be counterfeit when he became possessed thereof
Section 244. Person employed in mint causing coin to be of different weight or composition from that fixed by law
Section 245. Unlawfully taking coining instrument from mint
Section 246. Fraudulently or dishonestly diminishing weight or altering composition of coin
Section 247. Fraudulently or dishonestly diminishing weight or altering composition of Indian coin
Section 248. Altering appearance of coin with intent that it shall pass as coin of different description
Section 249. Altering appearance of Indian coin with intent that it shall pass as coin of different description
Section 250. Delivery of coin, possessed with knowledge that it is altered
Section 251. Delivery of Indian coin, possessed with knowledge that it is altered
Section 252. Possession of coin by person who knew it to be altered when he became possessed thereof
Section 253. Possession of Indian coin by person who knew it to be altered when he became possessed thereof
Section 254. Delivery of coin as genuine, which, when first possessed, the deliverer did not know to be altered
Section 255. Counterfeiting Government stamp
Section 256. Having possession of instrument or material for counterfeiting Government stamp
Section 257. Making or selling instrument for counterfeiting Government stamp
Section 259. Having possession of counterfeit Government stamp
Section 260. Using as genuine a Government stamp known to be a counterfeit
Section 261. Effacing, writing from substance bearing Government stamp, or removing from document a stamp used for it, with intent to cause loss to Government
Section 262. Using Government stamp known to have been before used
Section 263. Erasure of mark denoting that stamp has been used
Section 263A. Prohibition of fictitious stamps

Chapter 13 – Of Offences Relating To Weights and Measures (Sec. 264-267)

Section 264. Fraudulent use of false instrument for weighing
Section 265. Fraudulent use of false weight or measure
Section 266. Being in possession of false weight or measure
Section 267. Making or selling false weight or measure

Chapter 14 – Of Offences Affecting The Public Health, Safety, Convenience, Decency and Morals (Sec. 268-294A)

Section 268. Public nuisance
Section 269. Negligent act likely to spread infection of disease dangerous to life
Section 270. Malignant act likely to spread infection of disease dangerous to life
Section 271. Disobedience to quarantine rule
Section 272. Adulteration of food or drink intended for sale
Section 273. Sale of noxious food or drink
Section 274. Adulteration of drugs
Section 275. Sale of adulterated drugs
Section 276. Sale of drug as a different drug or preparation
Section 277. Fouling water of public spring or reservoir
Section 278. Making atmosphere noxious to health
Section 279. Rash driving or riding on a public way
Section 280. Rash navigation of vessel
Section 281. Exhibition of false light, mark or buoy
Section 282. Conveying person by water for hire in unsafe or overloaded vessel
Section 283. Danger or obstruction in public way or line of navigation
Section 284. Negligent conduct with respect to poisonous substance
Section 285. Negligent conduct with respect to fire or combustible matter
Section 286. Negligent conduct with respect to explosive substance
Section 287. Negligent conduct with respect to machinery
Section 288. Negligent conduct with respect to pulling down or repairing buildings
Section 289. Negligent conduct with respect to animal
Section 290. Punishment for public nuisance in cases not otherwise provided for
Section 291. Continuance of nuisance after injunction to discontinue
Section 292. Sale, etc., or obscene books, etc
Section 293. Sale, etc., of obscene objects to young person
Section 294. Obscene acts and songs
Section 294A. Keeping lottery office

Chapter 15 – Of Offences Relating To Religion (Sec. 295-298)

Section 295. Injuring or defiling place of worship with intent to insult the religion of any class
Section 295A. Deliberate and malicious acts, intended to outrage religious feelings or any class by insulting its religion or religious beliefs
Section 296. Disturbing religious assembly
Section 297. Trespassing on burial places, etc.
Section 298. Uttering, words, etc., with deliberate intent to wound the religious feelings of any person

Chapter 16 – Of Offences Affecting The Human Body (Sec. 299-377)

Section 299. Culpable homicide
Section 300. Murder
Section 301. Culpable homicide by causing death of person other than person whose death was intended
Section 302. Punishment for murder
Section 303. Punishment for murder by life-convict
Section 304. Punishment for culpable homicide not amounting to murder
Section 304A. Causing death by negligence
Section 304B. Dowry death
Section 305. Abetment of suicide of child or insane person
Section 306. Abetment of suicide
Section 307. Attempt to murder
Section 308. Attempt to commit culpable homicide
Section 309. Attempt to commit suicide
Section 310. Thug
Section 311. Punishment
Section 312. Causing miscarriage
Section 313. Causing miscarriage without woman’s consent
Section 314. Death caused by act done with intent to cause miscarriage
Section 315. Act done with intent to prevent child being born alive or to cause it to die after birth
Section 316. Causing death of quick unborn child by act amounting to culpable homicide
Section 317. Exposure and abandonment of child under twelve years, by parent or person having care of it.
Section 318. Concealment of birth by secret disposal of dead body.
Section 319. Hurt.
Section 320. Grievous hurt.
Section 321. Voluntarily causing hurt.
Section 322. Voluntarily causing grievous hurt
Section 323. Punishment for voluntarily causing hurt
Section 324. Voluntarily causing hurt by dangerous weapons or means
Section 325. Punishment for voluntarily causing grievous hurt
Section 326. Voluntarily causing grievous hurt by dangerous weapons or means
Section 326A. Voluntarily causing grievous hurt by use of acid etc.
Section 326B. Voluntarily throwing or attempting to throw acid
Section 327. Voluntarily causing hurt to extort property, or to constrain to an illegal act
Section 328. Causing hurt by means of poison, etc., with intent to commit an offence
Section 329. Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act
Section 330. Voluntarily causing hurt to extort confession, or to compel restoration of property
Section 331. Voluntarily causing grievous hurt to extort confession, or to compel restoration of property
Section 332. Voluntarily causing hurt to deter public servant from his duty
Section 333. Voluntarily causing grievous hurt to deter public servant from his duty
Section 334. Voluntarily causing hurt on provocation
Section 335. Voluntarily causing grievous hurt on provocation
Section 336. Act endangering life or personal safety of others
Section 337. Causing hurt by act endangering life or personal safety of others
Section 338. Causing grievous hurt by act endangering life or personal safety of others
Section 339. Wrongful restraint
Section 340. Wrongful confinement.
Section 341. Punishment for wrongful restraint
Section 342. Punishment for wrongful Confinement
Section 343. Wrongful confinement for three or more days
Section 344. Wrongful confinement for ten or more days
Section 345. Wrongful confinement of person for whose liberation writ has been issued
Section 346. Wrongful confinement in secret
Section 347. Wrongful confinement to extort property, or constrain to illegal act
Section 348. Wrongful confinement to extort confession, or compel restoration of property
Section 349. Force
Section 350. Criminal force
Section 351. Assault
Section 352. Punishment for assault or criminal force otherwise than on grave provocation
Section 353. Assault or criminal force to deter public servant from discharge of his duty
Section 354. Assault or criminal force to woman with intent to outrage her modesty
Section 354A. Sexual harassment and punishment for Sexual Harassment
Section 354B. Assault or use of criminal force with intent to disrobe
Section 354C. Voyeurism
Section 354D. Stalking
Section 355. Assault or criminal force with intent to dishonour person, otherwise than on grave provocation
Section 356. Assault or criminal force in attempt to commit theft of property carried by a person
Section 357. Assault or criminal force in attempt wrongfully to confine a person
Section 358. Assault or criminal force on grave provocation
Section 359. Kidnapping
Section 360. Kidnapping from India
Section 361. Kidnapping from lawful guardianship
Section 362. Abduction
Section 363. Punishment for kidnapping
Section 363A. Kidnapping or maiming a minor for purposes of begging
Section 364. Kidnapping or abducting in order to murder
Section 364A. Kidnapping for ransom, etc.
Section 365. Kidnapping or abducting with intent secretly and wrongfully to confine person
Section 366. Kidnapping, abducting or inducing woman to compel her marriage, etc.
Section 366A. Procreation of minor girl
Section 366B. Importation of girl from foreign country
Section 367. Kidnapping or abducting in order to subject person to grievous hurt, slavery, etc.
Section 368. Wrongfully concealing or keeping in confinement, kidnapped or abducted person
Section 369. Kidnapping or abducting child under ten years with intent to steal from its person
Section 370. Trafficking of person
Section 370A.Exploitation of a trafficked person
Section 371. Habitual dealing in slaves
Section 372. Selling minor for purposes of prostitution, etc.
Section 373. Buying minor for purposes of prostitution, etc.
Section 374. Unlawful compulsory labour
Section 375. Rape
Section 376. Punishment for rape
Section 376A. Punishment for causing death or resulting in persistent vegitative state of victim
Section 376AB. Punishment for rape on woman under twelve years of age
Section 376B. Intercourse by a man with his wife during separation
Section 376C. Intercourse by person in authority
Section 376D. Gang Rape
Section 376DA. Punishment for gang rape on woman under sixteen years of age
Section 376DB. Punishment for gang rape on woman under twelve years of age
Section 376E.Punishment for repeat offenders
Section 377. Unnatural offences [Declared Unconstitutional by Supreme Court]

Chapter 17 – Of Offences Against Property (Sec. 378-462)

Section 378. Theft
Section 379. Punishment for theft
Section 380. Theft in dwelling house, etc
Section 382. Theft after preparation made for causing death, hurt or restraint in order to the committing of the theft
Section 383. Extortion
Section 384. Punishment for extortion
Section 385. Putting person in fear of injury in order to commit extortion
Section 386. Extortion by putting a person in fear of death or grievous hurt
Section 387. Putting person in fear of death or of grievous hurt, in order to commit extortion
Section 388. Extortion by threat of accusation of an offence punishable with death or imprisonment for life, etc.
Section 389. Putting person in fear of accusation of offence, in order to commit extortion
Section 390. Robbery
Section 391. Dacoity
Section 392. Punishment for robbery
Section 393. Attempt to commit robbery
Section 394. Voluntarily causing hurt in committing robbery
Section 395. Punishment for dacoity
Section 396. Dacoity with murder
Section 397. Robbery, or dacoity, with attempt to cause death or grievous hurt
Section 398. Attempt to commit robbery or dacoity when armed with deadly weapon
Section 399. Making preparation to commit dacoity
Section 400. Punishment for belonging to gang of dacoits
Section 401. Punishment for belonging to gang of thieves
Section 402. Assembling for purpose of committing dacoity
Section 403. Dishonest misappropriation of property
Section 404. Dishonest misappropriation of property possessed by deceased person at the time of his death
Section 405. Criminal breach of trust
Section 406. Punishment for criminal breach of trust
Section 407. Criminal breach of trust by carrier, etc.
Section 408. Criminal breach of trust by clerk or servant
Section 409. Criminal breach of trust by public servant, or by banker, merchant or agent
Section 410. Stolen Property
Section 411. Dishonestly receiving stolen property
Section 412. Dishonestly receiving property stolen in the commission of a dacoity
Section 413. Habitually dealing in stolen property
Section 414. Assisting in concealment of stolen property
Section 415. Cheating
Section 416. Cheating by personation
Section 417. Punishment for cheating
Section 418. Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect
Section 419. Punishment for cheating by personation
Section 420. Cheating and dishonestly inducing delivery of property
Section 421. Dishonest or fraudulent removal or concealment of property to prevent distribution among creditors
Section 422. Dishonestly or fraudulently preventing debt being available for creditors
Section 423. Dishonest or fraudulent execution of deed of transfer containing false statement of consideration
Section 424. Dishonest or fraudulent removal or concealment of property
Section 425. Mischief
Section 426. Punished for mischief
Section 427. Mischief causing damage to the amount of fifty rupees
Section 428. Mischief by killing or maiming animal of the value of ten rupees
Section 429. Mischief by killing or maiming cattle, etc., of any value or any animal of the value of fifty rupees
Section 430. Mischief by injury to works of irrigation or by wrongfully diverting water
Section 431. Mischief by injury to public road, bridge, river or channel
Section 432. Mischief by causing inundation or obstruction to public drainage attended with damage
Section 433. Mischief by destroying, moving or rendering less useful a light-house or sea-mark
Section 434. Mischief by destroying or moving, etc., a land- mark fixed by public authority
Section 435. Mischief by fire or explosive substance with intent to cause damage to amount of one hundred or (in case of agricultural produce) ten rupees
Section 436. Mischief by fire or explosive substance with intent to destroy house, etc.
Section 437. Mischief with intent to destroy or make unsafe a decked vessel or one of twenty tons burden
Section 438. Punishment for the mischief described in section 437 committed by fire or explosive substance
Section 439. Punishment for intentionally running vessel aground or ashore with intent to commit theft, etc
Section 440. Mischief committed after preparation made for causing death or hurt
Section 441. Criminal trespass
Section 442. House trespass
Section 443. Lurking house-trespass
Section 444. Lurking house-trespass by night
Section 445. Housing breaking
Section 446. House-breaking by night
Section 447. Punishment for criminal trespass
Section 448. Punishment for house-trespass
Section 449. House-trespass in order to commit offence punishable with death
Section 450. House-trespass in order to commit offence punishable with imprisonment for life
Section 451. House-trespass in order to commit offence punishable with imprisonment
Section 452. House-trespass after preparation for hurt, assault or wrongful restraint
Section 453. Punishment for lurking house-trespass or house-breaking
Section 454. Lurking house-trespass or house-breaking in order to commit offence punishable with imprisonment
Section 455. Lurking house-trespass or house-breaking after preparation for hurt, assault or wrongful restraint
Section 456. Punishment for lurking house-trespass or house-breaking by night
Section 457. Lurking house trespass or house-breaking by night in order to commit offence punishable with imprisonment
Section 458. Lurking house-trespass or house-breaking by night after preparation for hurt, assault, or wrongful restraint
Section 459. Grievous hurt caused whilst committing lurking house trespass or house-breaking
Section 460. All persons jointly concerned in lurking house-trespass or house-breaking by night punishable where death or grievous hurt caused by one of them
Section 461. Dishonestly breaking open receptacle containing property
Section 462. Punishment for same offence when committed by person entrusted with custody

Chapter 18 – Of Offences Relating To Documents and To Property Marks (Sec. 463-489E)

Section 463. Forgery
Section 464. Making a false document
Section 465. Punishment for forgery
Section 466. Forgery of record of court or of public register, etc.
Section 467. Forgery of valuable security, will, etc.
Section 468. Forgery for purpose of cheating
Section 469. Forgery for purpose of harming reputation
Section 470. Forged document or electronic record
Section 471. Using as genuine a forged document or electronic record
Section 472. Making or possessing counterfeit seal, etc., with intent to commit forgery punishable under section 467
Section 473. Making or possessing counterfeit seal, etc., with intent to commit forgery punishable otherwise
Section 474. Having possession of document described in Section 466 or 467, knowing it to be forged and intending to use it as genuine
Section 475. Counterfeiting device or mark used for authenticating documents described in Section 467, or possessing counterfeit marked material
Section 476. Counterfeiting device or mark used for authenticating documents other than those described in section 467, or possessing counterfeit marked material
Section 477. Fraudulent cancellation, destruction, etc., of will, authority to adopt, or valuable security
Section 477A. Falsification of accounts
Section 478. Trade marks
Section 479. Property mark
Section 480. Using a false trade mark
Section 481. Using a false property mark
Section 482. Punishment for using a false property mark
Section 483. Counterfeiting a property mark used by another
Section 484. Counterfeiting a mark used by a public servant
Section 485. Making or possession of any instrument for counterfeiting a property mark
Section 486. Selling goods marked with a counterfeit property mark
Section 487. Making a false mark upon any receptacle containing goods
Section 488. Punishment for making use of any such false mark
Section 489. Tampering with property mark with intent to cause injury
Section 489A. Counterfeiting currency-notes or bank-notes
Section 489B. Using as genuine, forged or counterfeit currency-notes or bank-notes
Section 489C. Possession of forged or counterfeit currency-notes or bank-notes
Section 489D. Making or possessing instruments or materials for forgoing or counterfeiting currency-notes or bank-notes
Section 489E. Making or using documents resembling currency-notes or bank-notes

Chapter 19 – Of The Criminal Breach Of Contracts Of Service (Sec. 490-492)

Section 490. Breach of contract of service during voyage or journey
Section 491. Breach of contract to attend on and supply wants of helpless person
Section 492. Breach of contract to serve at distant place to which servant is conveyed at master’s expense

Chapter 20 – Of Offences Relating To Marriage (Sec. 493-498)

Section 493. Cohabitation caused by a man deceitfully inducing a belief of lawful marriage
Section 494. Marrying again during lifetime of husband or wife
Section 495. Same offence with concealment of former marriage from person with whom subsequent marriage is contracted
Section 496. Marriage ceremony fraudulently gone through without lawful marriage
Section 497. Adultery [Declared unconstitutional by Supreme Court of India]
Section 498. Enticing or taking away or detaining with criminal intent a married woman

Chapter 20A – Of Cruelty By Husband Or Relatives Of Husband (Sec. 498A)

Section 498A. Husband or relative of husband of a women subjecting her to cruelty

Chapter 21 – Of Defamation (Sec. 499-502)

Section 499. Defamation
Section 500. Punishment for defamation
Section 501. Printing or engraving matter known to be defamatory
Section 502. Sale of printed or engraved substance containing defamatory matter

Chapter 22 – Of Criminal Intimidation, Insult and Annoyance (Sec. 503-510)

Section 503. Criminal intimidation
Section 504. Intentional insult with intent to provoke breach of the peace
Section 505. Statements conducing to public mischief
Section 506. Punishment for criminal intimidation
Section 507. Criminal intimidation by an anonymous communication
Section 508. Act caused by inducing person to believe that he will be rendered an object of the Divine displeasure
Section 509. Word, gesture or act intended to insult the modesty of a woman
Section 510. Misconduct in public by a drunken person

Chapter 23 – Of Attempts To Commit Offences (Sec. 511)

Section 511. Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment

Indian Penal Code,1860 (PDF File)

Category of Bare Act	Name of the Act	Year of Promulgation
Criminal Laws	Indian Penal Code	1860
Act Number	Enactment Date	Chapters
45	06.10.1860	23
Ministry	Department	Legislated by
Ministry of Home Affairs	Department of Internal Security	Parliament of India

The Indian Penal Code, 1860 (IPC) is the official criminal code of India. It is a comprehensive code intended to cover all substantive aspects of criminal law. The code was drafted on the recommendations of first law commission of India established in 1834 under the Charter Act of 1833 under the Chairmanship of Lord Thomas Babington Macaulay.

The Indian Penal Code of 1860, sub-divided into 23 chapters, comprises of a total of 511 sections. The Penal Code starts with an introduction, provides explanations and exceptions used in it, and covers a wide range of offences. The Code has been amended several times and is now supplemented by other criminal provisions.