| 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 intentionally offers any insult, or causes any interruption to any public servant, while such public servant is sitting in any stage of a judicial proceeding, shall be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
State Amendment
Andhra Pradesh
In Andhra Pradesh offence under section 228 is cognizable.
[Vide A.P.G.O. Ms. No. 732, dated 5th December, 1991].
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Intentional insult or interruption to a public servant sitting in any stage of a judicial proceeding. | Simple imprisonment for 6 months, or fine of 1000 rupees, or both. | Non-conizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | The Court in which the offence is committed, subject to the provisions of Chapter XXVI. | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
