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	23
Chapter Title	Sub-Chapter	Legislated by
Attempts To Commit Offences	-	Parliament of India

Whoever attempts to commit an offence punishable by this Code with ¹[imprisonment for life] or imprisonment, or to cause such an offence to be committed, and in such attempt does any act towards the commission of the offence, shall, where no express provision is made by this Code for the punishment of such attempt, be punished with ²[imprisonment of any description provided for the offence, for a term which may extend to one-half of the imprisonment for life or, as the case may be, one- half of the longest term of imprisonment provided for that offence], or with such fine as is provided for the offence, or with both.

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1. Subs. by Act 26 of 1955, s. 117 and the Sch., for “transportation” (w.e.f. 1-1-1956).

2. Subs. by s. 117 and the Sch., ibid., for certain words (w.e.f. 1-1-1956).

Offence Description	Punishment provided	Cognizable/Non-Cognizable
Attempting to commit offences punishable with imprisonment for life or imprisonment, and in such attempt doing any act towards the commission of the offence	Imprisonment for life or imprisonment not exceeding half of the longest term, provided for the offence, or fine, or both	According as the offence is Cognisable or non-Cognisable
Bailable/Non-Bailable	Trial Court Details	Compoundable/Non-Compoundable
According as the offence attempted by the offender is bailable or not	The Court by which the offence attempted is triable	Non-Compoundable
Compoundable by Whom	Concerned Ministry	Concerned Department
Non-Compoundable	Ministry of Home Affairs	Department of Internal Security