Indian Penal Code (IPC)

 

Section 295A. Deliberate and malicious acts, intended to outrage religious feelings or any class by insulting its religion or religious beliefs

 

¹[295A. Deliberate and malicious acts, intended to outrage religious feelings or any class by insulting its religion or religious beliefs.— Whoever, with deliberate and malicious intention of outraging the religious feelings of any class of ²[citizens of India], ³[by words, either spoken or written, or by signs or by visible representations or otherwise], insults or attempts to insult the religion or the religious beliefs of that class, shall be punished with imprisonment of either description for a term which may extend to ⁴[three years], or with fine, or with both.]

CLASSIFICATION OF OFFENCE

 

Punishment—Imprisonment for 3 years, or fine, or both—Cognizable—Non-bailable—Triable by Magistrate of the first class—Non-com­poundable.

 

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1. Ins. by Act 25 of 1927, sec. 2.

 

2. Subs. by the A.O. 1950, for “His Majesty’s subjects”.

 

3. Subs. by Act 41 of 1961, sec. 3, for certain words (w.e.f. 27-9-1961).

 

4. Subs. by Act 41 of 1961, sec. 3, for “two years” (w.e.f. 27-9-1961).

 

 

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Indian Penal Code (IPC)

 

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