| 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 | 15 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offences Relating to Religion | - | Parliament of India |
Whoever, with the deliberate intention of wounding the religious feelings of any person, utters any word or makes any sound in the hearing of that person or makes any gesture in the sight of that person or places any object in the sight of that person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.
State Amendment
Andhra Pradesh
In Andhra Pradesh offence under section 298 is cognizable.
[Vide A.P.G.O. Ms. No. 732, dated 5th December, 1991].
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Uttering any word or making any sound in the hearing or making any gesture, or placing any object in the sight of any person, with intention to wound his religious feelings. | Imprisonment for 1 year, or fine, or both. | Non-Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Non-Bailable | Any Magistrate. | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
