| 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 |
If any person commits suicide, whoever abets the commission of such suicide, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Abetting the commission of suicide. | Imprisonment for 10 years and fine. | 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 |
