| 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 | 17 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offence Against Property | - | Parliament of India |
Whoever commits robbery shall be punished with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine; and, if the robbery be committed on the highway between sunset and sunrise, the imprisonment may be extended to fourteen years.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
|
Robbery If committed on the highway between sunset and sunrise. |
Rigorous imprisonment for 10 years, and fine. Rigorous imprisonment for 14 years, and fine. |
Cognizable Ditto |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
|
Non-bailable Ditto |
Magistrate of the first class. Ditto |
Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
