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	16
Chapter Title	Sub-Chapter	Legislated by
	-	Parliament of India

Whoever commits culpable homicide not amounting to murder shall be punished with ¹[imprisonment for life], or imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine, if the act by which the death is caused is done with the intention of causing death, or of causing such bodily injury as is likely to cause death,

or with imprisonment of either description for a term which may extend to ten years, or with fine, or with both, if the act is done with the knowledge that it is likely to cause death, but without any intention to cause death, or to cause such bodily injury as is likely to cause death.

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1. Subs. by Act 26 of 1955, sec. 117 and Sch., for "transportation for life" (w.e.f. 1-1-1956).

Offence Description	Punishment provided	Cognizable/Non-Cognizable
Culpable homicide not amounting to murder, if act by which the death is caused is done with intention of causing death, etc If act is done with knowledge that it is likely to cause death, but without any intention to cause death, etc.	Imprisonment for life, or imprisonmenr for 10 years and fine. Imprisonment for 10 years, or fine, or both.	Cognizable Cognizable
Bailable/Non-Bailable	Trial Court Details	Compoundable/Non-Compoundable
Non-Bailable Diito	Court of Session. Court of Session.	Non-Compoundable
Compoundable by Whom	Concerned Ministry	Concerned Department
Non-Compoundable	Ministry of Home Affairs	Department of Internal Security