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
Of Offences Affecting the Human Body	-	Parliament of India

¹[304B. Dowry death.-(1) Where the death of a woman is caused by any burns or bodily injury or occurs otherwise than under normal circumstances within seven years of her marriage and it is shown that soon before her death she was subjected to cruelty or harassment by her husband or any relative of her husband for, or in connection with, any demand for dowry, such death shall be called "dowry death", and such husband or relative shall be deemed to have caused her death.

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1 Ins. by Act 43 of 1986, sec. 10 (w.e.f. 19-11-1986).

Offence Description	Punishment provided	Cognizable/Non-Cognizable
Dowry death	Imprisonment for 2 years, or fine, or both.	Cognizable
Bailable/Non-Bailable	Trial Court Details	Compoundable/Non-Compoundable
Non-Bailable	Court of Session.	Non-Compoundable
Compoundable by Whom	Concerned Ministry	Concerned Department
Non-Compoundable	Ministry of Home Affairs	Department of Internal Security