| 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 Offence Affecting The Human Body | - | Parliament of India |
Whoever is a thug, shall be punished with 1[imprisonment for life] and shall also be liable to fine.
______________________
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 |
|---|---|---|
| Being a thug. | Imprisonment for life 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 |
