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	5A
Chapter Title	Sub-Chapter	Legislated by
Criminal Conspiracy	-	Parliament of India

(1) Whoever is a party to a criminal conspiracy to commit an offence punishable with death, ¹[imprisonment for life] or rigorous imprisonment for a term of two years or upwards, shall, where no express provision is made in this Code for the punishment of such a conspiracy, be punished in the same manner as if he had abetted such offence.

(2) Whoever is a party to a criminal conspiracy other than a criminal conspiracy to commit an offence punishable as aforesaid shall be punished with imprisonment of either description for a term not exceeding six months, or with fine or with both.]

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1. Subs. by Act 26 of 1955, s. 117 and the Sch., for “transportation” (w.e.f. 1-1-1956).

Offence Description	Punishment provided	Cognizable/Non-Cognizable
Criminal conspiracy to commit an offence punishable with death, imprisonment for life or rigorous imprisonment for a term of 2 years or upwards Any other criminal conspiracy.	Same as for abetment of the offence which is the object of the conspiracy. Imprisonment for 6 months, or fine, or both.	According as the offence which is the object of conspiracy is cognisable or non-cognisable Non-cognisable
Bailable/Non-Bailable	Trial Court Details	Compoundable/Non-Compoundable
According as offence which is object of conspiracy is bailable or non-bailable. Bailable	Court by which abetment of the offence which is the object of conspiracy is triable. Magistrate of the first class.	Non-Compoundable
Compoundable by Whom	Concerned Ministry	Concerned Department
Non-Compoundable	Ministry of Home Affairs	Department of Internal Security