| 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 |
1[In sections fifty-four and fifty-five the expression “appropriate Government” means,—
(a) in cases where the sentence is a sentence of death or is for an offence against any law relating to a matter to which the executive power of the Union extends, the Central Government; and
(b) in cases where the sentence (whether of death or not) is for an offence against any law relating to a matter to which the executive power of the State extends, the Government of the State within which the offender is sentenced.]
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1. Subs. by the A. O 1950. Earlier ins by the A. O. 1937.
| 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 |
