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IPC Section 393. Attempt to commit robbery


 
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 attempts to commit robbery shall be punished with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine.

Offence Description Punishment provided Cognizable/Non-Cognizable
Attempt to commit robbery. Rigorous imprisonment for 7 years, and fine. Cognizable
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
 

 
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