Monday, 13, May, 2024
 
 
 
Expand O P Jindal Global University
 

धारा 426 आईपीसी- रिष्टि के लिए दण्ड , IPC Section 426 ( IPC Section 426. Punished for mischief )


 

भारतीय दंड संहिता की धारा 426 के अनुसार, जो कोई रिष्टि करेगा, वह दोनों में से किसी भांति के कारावास से, जिसकी अवधि तीन मास तक की हो सकेगी, या जुर्माने से, या दोनों से, दंडित किया जाएगा । भारतीय दंड संहिता, 1860 82

अपराध सजा संज्ञेय जमानत विचारणीय
शरारत 3 महीने या जुर्माना या दोनों गैर - संज्ञेय जमानतीय कोई भी मजिस्ट्रेट

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 
 
 
Latestlaws Newsletter
 
 
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2024

 

LatestLaws.com presents 'Lexidem Online Internship, 2024', Apply Now!

 
 
 
 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz