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

¹[364A. Kidnapping for ransom, etc.-Whoever kidnaps or abducts any person or keeps a person in detention after such kidnapping or abduction and threatens to cause death or hurt to such person, or by his conduct gives rise to a reasonable apprehension that such person may be put to death or hurt, or causes hurt or death to such person in order to compel the Government or ²[any foreign State or international inter-governmental organization or any other person] to do or abstain from doing any act or to pay a ransom, shall be punishable with death, or imprisonment for life, and shall also be liable to fine].

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1. Ins. by Act 42 of 1993, s. 2.

2. Subs. by Act 24 of 1995, s. 2, for “any other person”.

Offence Description	Punishment provided	Cognizable/Non-Cognizable
Kidnapping for ransom etc.	Death or 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