| 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 |
Whoever does any act with such intention or knowledge, and under such circumstances that, if he by that act caused death, he would be guilty of murder, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine; and if hurt is caused to any person by such act, the offender shall be liable either to 1[imprisonment for life], or to such punishment as is hereinbefore mentioned.
Attempts by life-convicts.—2[When any person offending under this section is under sentence of
2[imprisonment for life], he may, if hurt is caused, be punished with death.]
__________________________________________________
1. Subs. by Act 26 of 1955, s. 117 and the Sch., for “transportation for life” (w.e.f. 1-1-1956).
2. Added by Act 27 of 1870, s. 11.
3. Ins. by Act 12 of 1891, s. 2 and the Second Sch.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
|
Attempt to murder If such act causes hurt to any person Attempt by life,convict to murder, if hurt is caused |
Imprisonment for 10 years and fine Imprisonment for life, or imprisonment for 10 years and fine Death or imprisonment for 10 years and fine |
Cognizable Ditto Ditto |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
|
Non-bailable Ditto Ditto |
Court of Session Ditto Ditto |
Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
