| 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 | 1 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offence Against Property | - | Parliament of India |
Whoever cheats and thereby dishonestly induces the person deceived any property to any person, or to make, alter or destroy the whole or any part of a valuable security, or anything which is signed or sealed, and which is capable of being converted into a valuable security, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Cheating and thereby dishonestly inducing delivery of property, or the making, alteration or destruction of a valuable security. | Imprisonment for 7 years, and fine. | Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Non-Bailable | Magistrate of first class. | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
