| 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 | 11 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of False Evidence and Offences Against Public Justice | - | Parliament of India |
Whoever, having accepted any conditional remission of punishment, knowingly violates any condition on which such remission was granted, shall be punished with the punishment to which he was originally sentenced, if he has already suffered no part of that punishment, and if he has suffered any part of that punishment, then with so much of that punishment as he has not already suffered.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Violation of condition of remission of punishment. | Punishment of original sentence, or if part of the punishment has been undergone, the residue. | Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Non-Bailable | The Court by which the original offence was triable.. | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
