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[Whoever, commits rape on a woman under twelve years of age shall be punished with rigorous imprisonment for a term which shall not be less than twenty years, but which may extend to imprisonment for life, which shall mean imprisonment for the remainder of that person's natural life, and with fine or with death: Provided that such fine shall be just and reasonable to meet the medical expenses and rehabilitation of the victim: Provided further that any fine imposed under this section shall be paid to the victim.]
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1. Ins. by s. 5, ibid., (w.e.f. 21-4-2018).
Offence Description | Punishment provided | Cognizable/Non-Cognizable |
---|---|---|
Person Committing an offence of rape on a woman under twelve years of age. | Rigorous imprisonment of not less than 20 years but which may extend to imprisonment for life which shall mean imprisonment for the remainder of that person's natural life and with fine or with death | 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 |