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, except in the case provided for by section 335, voluntarily causes grievous hurt by means of any instrument for shooting, stabbing or cutting, or any instrument which, used as a weapon of offence, is likely to cause death, or by means of fire or any heated substance, or by means of any poison or any corrosive substance, or by means of any explosive substance, or by means of any substance which it is deleterious to the human body inhale, to swallow, or to receive into the blood, or by means of any animal, shall be punished with ¹[imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.

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1. Subs. by Act 26 of 1955, s. 117 and the Sch., for “transportation for life” (w.e.f. 1-1-1956).

Offence Description	Punishment provided	Cognizable/Non-Cognizable
Voluntarily causing grievous hurt by dangerous weapons or means.	Imprisonment for life, or imprisonment for 10 years and fine.	Cognisable.
Bailable/Non-Bailable	Trial Court Details	Compoundable/Non-Compoundable
Non-Bailable	Magistrate of the first class.	Non-Compoundable
Compoundable by Whom	Concerned Ministry	Concerned Department
Non-Compoundable	Ministry of Home Affairs	Department of Internal Security