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IPC Section 38. Persons concerned in criminal act may be guilty of different offences


 
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 2
Chapter Title Sub-Chapter Legislated by
General Explanation - Parliament of India

Where several persons are engaged or concerned in the commission of a criminal act, they may be guilty of different offences by means of that act.

Offence Description Punishment provided Cognizable/Non-Cognizable
- - -
Bailable/Non-Bailable Trial Court Details Compoundable/Non-Compoundable
- - Non-Compoundable
Compoundable by Whom Concerned Ministry Concerned Department
Non-Compoundable Ministry of Home Affairs Department of Internal Security
 

 
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