| 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 | 21 |
| Chapter Title | Sub-Chapter | Legislated by |
| Defamation | - | Parliament of India |
Whoever defames another shall be punished with simple imprisonment for a term which may extend to two years, or with fine, or with both.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
|
Defamation against the President or the Vice,President or the Governor of a State or Administrator of a Union territory or a Minister in respect of his conduct in the discharge of his public functions when instituted upon a complaint made by the Public Prosecutor Defamation in any other case |
Simple imprisonment for 2 years, or fine, or both Ditto |
Non-Cognizable Ditto |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
|
Bailable Ditto |
Court of Session Magistrate of the first class |
Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
