| 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 | 3 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Punishment | - | Parliament of India |
The punishments to which offenders are liable under the provisions of this Code are—
First.—Death;
1[Secondly.—Imprisonment for life;]
2 *****
Fourthly.—Imprisonment, which is of two descriptions, namely:—
(1) Rigorous, that is, with hard labour;
(2) Simple;
Fifthly.—Forfeiture of property;
Sixthly.—Fine.
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1. Subs. by Act 26 of 1955, s. 117 and the Sch., for “Secondly.—Transportation” (w.e.f. 1-1-1956).
2. Cl. Thirdly omitted by Act 17 of 1949, s. 2 (w.e.f. 6-4-1949).
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| - | - | - |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| - | - | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
