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CONTENTS
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Sections |
Particulars |
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| 176. |
Omission to give notice or information to public servant by person legally bound to give it |
| 177. |
Furnishing false information |
| 178. |
Refusing oath or affirmation when duly required by public servant to make it |
| 179. |
Refusing to answer public servant authorized to question |
| 180. |
Refusing to sign statement |
| 181. |
False statement on oath or affirmation to public servant or person authorized to administer an oath or affirmation |
| 182. |
False information, with intent to cause public servant to use his lawful power to the injury of another person |
| 183. |
Resistance to the taking of property by the lawful authority of a public servant |
| 184. |
Obstructing sale of property offered for sale by authority of public servant |
| 185. |
Illegal purchase or bid for property offered for sale by authority of public servan |
| 186. |
Obstructing public servant in discharge of public functions |
| 187. |
Omission to assist public servant when bound by law to give assistance |
| 188. |
Disobedience to order duly promulgated by public servant |
| 189. |
Threat of injury to public servant |
| 190. |
Threat of injury to induce person to refrain from applying for protection to public servant |
| 191. |
Giving false evidence |
| 192. |
Fabricating false evidence |
| 193. |
Punishment for false evidence |
| 194. |
Giving or fabricating false evidence with intent to procure conviction of capital offence |
| 195. |
Giving or fabricating false evidence with intent to procure conviction of offence punishable with imprisonment for life or imprisonment |
| 195A. |
Threatening any person to give false evidence |
| 196. |
Using evidence known to be false |
| 197. |
Issuing or signing false certificate |
| 198. |
Using as true a certificate known to be false |
| 199. |
False statement made in declaration which is by law receivable as evidence |
| 200. |
Using as true such declaration knowing it to be false |
| 201. |
Causing disappearance of evidence of offence, or giving false information to screen offender |
| 202. |
Intentional omission to give information of offence by person bound to inform |
| 203. |
Giving false information respecting an offence committed |
| 204. |
Destruction of document or electronic record to prevent its production as sevidence |
| 205. |
False personation for purpose of act or proceeding in suit or prosecution |
| 206. |
Fraudulent removal or concealment of property to prevent its seizure as forfeited or in execution |
| 207. |
Fraudulent claim to property to prevent its seizure as forfeited or in execution |
| 208. |
Fraudulently suffering decree for sum not due |
| 209. |
Dishonestly making false claim in Court |
| 210. |
Fraudulently obtaining decree for sum not due |
| 211. |
False charge of offence made with intent to injure |
| 212. |
Hrbouring offender |
| 213. |
Taking gift, etc., to screen an offender from punishment |
| 214. |
Offering gift or restoration of property in consideration of screening offender |
| 215. |
Taking gift to help to recover stolen property, etc. |
| 216. |
Harbouring offender who has escaped from custody or whose apprehension has been ordered |
| 216A. |
Penalty for harbouring robbers or dacoits |
| 216B. |
Definition of "harbour" in sections 212, 216 and 216A |
| 217. |
Public servant disobeying direction of law with intent to save person from punishment or property from forfeiture |
| 218. |
Public servant framing incorrect record or writing with intent to save person from punishment or property from forfeiture |
| 219. |
Public servant in judicial proceeding corruptly making report, etc., contrary to law |
| 220. |
Commitment for trial or confinement by person having authority who knows that he is acting contrary to law |
| 221. |
Intentional omission to apprehend on the part of public servant bound to apprehend |
| 222. |
Intentional omission to apprehend on the part of public servant bound to apprehend person under sentence or lawfully committed |
| 223. |
Escape from confinement or custody negligently suffered by public servant |
| 224. |
Resistance or obstruction by a person to his lawful apprehension |
| 225. |
Resistance or obstruction to lawful apprehension of another person |
| 225.A |
Omission to apprehend, or sufferance of escape on part of public servant in cases not otherwise, provided for |
| 225.B |
Resistant or obstruction to lawful apprehension, or rescue in cases not otherwise provided for |
| 226. |
Unlawful return from transportation |
| 227. |
Violation of condition of remission of punishment |
| 228. |
Intentional insult or interruption to public servant sitting in judicial proceeding |
| 228A. |
Disclosure of identity of the victim of certain offences etc |
| 229. |
Personation of a juror or assessor |
| 230. |
Coin defined |
| 231. |
Counterfeiting coin |
| 232. |
Counterfeiting Indian coin |
| 233. |
Making or selling instrument for counterfeiting coin |
| 234. |
Making or selling instrument for counterfeiting Indian coin |
| 235. |
Possession of instrument, or material for the purpose of using the same for counterfeiting coin |
| 236. |
Abetting in India the counterfeiting out of India of coin |
| 237. |
Import or export of counterfeit coin |
| 238. |
Import or export of counterfeits of the India coin |
| 239. |
Delivery of coin, possessed with knowledge that it is counterfeit |
| 240. |
Delivery of Indian coin, possessed with knowledge that it is counterfeit |
| 241. |
Delivery of coin as genuine, which, when first possessed, the deliverer did not know to be counterfeit |
| 242. |
Possession of counterfeit coin by person who knew it to be counterfeit when he became possess thereof |
| 243. |
Possession of Indian coin by person who knew it to be counterfeit when he became possessed thereof |
| 244. |
Person employed in mint causing coin to be of different weight or composition from that fixed by law |
| 245. |
Unlawfully taking coining instrument from mint |
| 246. |
Fraudulently or dishonestly diminishing weight or altering composition of coin |
| 247. |
Fraudulently or dishonestly diminishing weight or altering composition of Indian coin |
| 248. |
Altering appearance of coin with intent that it shall pass as coin of different description |
| 249. |
Altering appearance of India coin with intent that it shall pass as coin of different description |
| 250. |
Delivery of coin, possessed with knowledge that it is altered |
| 251. |
Delivery of Indian coin, possessed with knowledge that it is altered |
| 252. |
Possession of coin by person who knew it to be altered when he became possessed thereof |
| 253. |
Possession of Indian coin by person who knew it to be altered when he became possessed thereof |
| 254. |
Delivery of coin as genuine, which, when first possess, the deliverer did not know to be altered |
| 255. |
Counterfeiting Government stamp |
| 256. |
Having possession of instrument or material for counterfeiting Government stamp |
| 257. |
Making or selling instrument for counterfeiting Government stamp |
| 258. |
Sale of counterfeit Government stamp |
| 259. |
Having possession of counterfeit Government stamp |
| 260. |
Using as genuine a Government stamp known to be a counterfeit |
| 261. |
Effacing, writing from substance bearing Government stamp, or removing from document a stamp used for it, with intent to cause loss to Government |
| 262. |
Using Government stamp known to have been before used |
| 263. |
Erasure of mark denoting that stamp has been used |
| 263A. |
Prohibition of fictitious stamps |
| 264. |
Fraudulent use of false instrument for weighing |
| 265. |
Fraudulent use of false weight or measure |
| 266. |
Being in possession of false weight or measure |
| 267. |
Making or selling false weight or measure |
| 268. |
Public nuisance |
| 269. |
Negligent act likely to spread infection of disease dangerous to life |
| 270. |
Malignant act likely to spread infection of disease dangerous to life |
| 271. |
Disobedience to quarantine rule |
| 272. |
Adulteration of food or drink intended for sale |
| 273. |
Sale of noxious food or drink |
| 274. |
Adulteration of drugs |
| 275. |
Sale of adulterated drugs |
| 276. |
Sale of drug as a different drug or preparation |
| 277. |
Fouling water of public spring or reservoir |
| 278. |
Making atmosphere noxious to health |
| 279. |
Rash driving or riding on a public way |
| 280. |
Rash navigation of vessel |
| 281. |
Exhibition of false light, mark or buoy |
| 282. |
Conveying person by water for hire in unsafe or overloaded vessel |
| 283. |
Danger or obstruction in public way or line of navigation |
| 284. |
Negligent conduct with respect to poisonous substance |
| 285. |
Negligent conduct with respect to fire or combustible matter |
| 286. |
Negligent conduct with respect to explosive substance |
| 287. |
Negligent conduct with respect to machinery |
| 288. |
Negligent conduct with respect to pulling down or repairing buildings |
| 289. |
Negligent conduct with respect to animal |
| 290. |
Punishment for public nuisance in cases not otherwise provided for |
| 291. |
Continuance of nuisance after injunction to discontinue |
| 292. |
Sale, etc., or obscene books, etc. |
| 293. |
Sale, etc., of obscene objects to young person |
| 294. |
Obscene acts and songs |
| 294A. |
Keeping lottery office |
| 295. |
Injuring or defiling place of worship with intent to insult the religion of any class |
| 295A. |
Deliberate and malicious acts, intended to outrage religious feelings or any class by insulting its religion or religious beliefs |
| 296 |
Disturbing religious assembly |
| 297. |
Trespassing on burial places, etc. |
| 298. |
Uttering, words, etc., with deliberate intent to wound the religious feelings of any person |
| 299. |
Culpable homicide |
| 300. |
Murder |
| 301. |
Culpable homicide by causing death of person other than person whose death was intended |
| 302. |
Punishment for murder |
| 303. |
Punishment for murder by life-convict |
| 304. |
Punishment for culpable homicide not amounting to murder |
| 304A. |
Causing death by negligence |
| 304B. |
Dowery death |
| 305. |
Abetment of suicide of child or insane person |
| 306. |
Abetment of suicide |
| 307. |
Attempt to murder |
| 308. |
Attempt to commit culpable homicide |
| 309. |
Attempt to commit suicide |
| 310. |
Thug |
| 311. |
Punishment |
| 312. |
Causing miscarriage |
| 313. |
Causing miscarriage without woman's consent |
| 314. |
Death caused by act done with intent to cause miscarriage- |
| 315. |
Act done with intent to prevent child being born alive or to cause it to die after birth |
| 316. |
Causing death of quick unborn child by act amounting to culpable homicide |
| 317. |
Exposure and abandonment of child under twelve years, by parent or person having care of it. |
| 318. |
Concealment of birth by secret disposal of dead body. |
| 319. |
Hurt. |
| 320. |
Grievous hurt. |
| 321. |
Voluntarily causing hurt. |
| 322. |
Voluntarily causing grievous hurt. |
| 323. |
Punishment for voluntarily causing hurt |
| 324. |
Voluntarily causing hurt by dangerous weapons or means |
| 325. |
Punishment for voluntarily causing grievous hurt |
| 326. |
Voluntarily causing grievous hurt by dangerous weapons or means |
| 327. |
Voluntarily causing hurt to extort property, or to constrain to an illegal act |
| 328. |
Causing hurt by means of poison, etc. with intent to commit an offence |
| 329. |
Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act |
| 330. |
Voluntarily causing hurt to extort confession, or to compel restoration of property |
| 331. |
Voluntarily causing grievous hurt to extort confession, or to compel restoration of property |
| 332. |
Voluntarily causing hurt to deter public servant from his duty |
| 333. |
Voluntarily causing grievous hurt to deter public servant from his duty |
| 334. |
Voluntarily causing hurt on provocation |
| 335. |
Voluntarily causing grievous hurt on provocation: - |
| 336. |
Act endangering life or personal safety of others |
| 337. |
Causing hurt by act endangering life or personal safety of others |
| 338. |
Causing grievous hurt by act endangering life or personal safety of others |
| 339. |
Wrongful restraint |
| 340. |
Wrongful confinement. |
| 341. |
Punishment for wrongful restraint |
| 342. |
Punishment for wrongful Confinement |
| 343. |
Wrongful confinement for three or more days |
| 344. |
Wrongful confinement for ten or more days |
| 345. |
Wrongful confinement of person for whose liberation writ has been issued |
| 346. |
Wrongful confinement in secret |
| 347. |
Wrongful confinement to extort property, or constrain to illegal act |
| 348. |
Wrongful confinement to extort confession, or compel restoration of property |
| 349. |
Force |
| 350. |
Criminal force |
| 351. |
Assault |
| 352. |
Punishment for assault or criminal force otherwise than on grave provocation |
| 353. |
Assault or criminal force to deter public servant from discharge of his duty |
| 354. |
Assault or criminal force to woman with intent to outrage her modesty |
| 355. |
Assault or criminal force with intent to dishonour person, otherwise than on grave provocation |
| 356. |
Assault or criminal force in attempt to commit theft of property carried by a person |
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