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CONTENTS
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Sections
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Particulars
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| 357. |
Assault or criminal force in attempt wrongfully to confine a person |
| 358. |
Assault or criminal force on grave provocation |
| 359. |
Kidnapping |
| 360. |
Kidnapping from India |
| 361. |
Kidnapping from lawful guardianship |
| 362. |
Abduction |
| 363. |
Punishment for kidnapping |
| 363A. |
Kidnapping or maiming a minor for purposes of begging |
| 364. |
Kidnapping or abducting in order to murder |
| 364A. |
Kidnapping for ransom, etc. |
| 365. |
Kidnapping or abducting with intent secretly and wrongfully to confine person |
| 366. |
Kidnapping, abducting or inducing woman to compel her marriage, etc. |
| 366A. |
Procreation of minor girl |
| 366B. |
Importation of girl from foreign country |
| 367. |
Kidnapping or abducting in order to subject person to grievous hurt, slavery, etc. |
| 368. |
Wrongfully concealing or keeping in confinement, kidnapped or abducted person |
| 369. |
Kidnapping or abducting child under ten years with intent to steal from its person |
| 370. |
Buying or disposing of any person as slave |
| 371. |
Habitual dealing in slave |
| 372. |
Selling minor for purposes of prostitution, etc. |
| 373. |
Buying minor for purposes of prostitution, etc. |
| 374. |
Unlawful compulsory labour |
| 375. |
Rape |
| 376. |
Punishment for rape |
| 376A. |
Intercourse by a man with his wife during separation |
| 376B. |
Intercourse by public servant with woman is his custody |
| 376C. |
Intercourse by superintendent of jail, remand home, etc. |
| 376D. |
Intercourse by any member of the management or staff of a hospital with any woman in that hospital |
| 377. |
Unnatural offences |
| 378. |
Theft |
| 379. |
Punishment for theft |
| 380. |
Theft in dwelling house, etc. |
| 381. |
Theft by clerk or servant of property in possession of master |
| 382. |
Theft after preparation made for causing death, hurt or restraint in order to the committing of the theft |
| 383 |
Extortion |
| 384. |
Punishment for extortion |
| 385. |
Putting person in fear of injury in order to commit extortion |
| 386. |
Extortion by putting a person in fear of death or grievous hurt |
| 387. |
Putting person in fear of death or of grievous hurt, in order to commit extortion |
| 388. |
Extortion by threat of accusation of an offence punishable with death or imprisonment for life, etc. |
| 389. |
Putting person in fear of accusation of offence, in order to commit extortion |
| 390. |
Robbery |
| 391. |
Dacoity |
| 392. |
Punishment for robbery |
| 393. |
Attempt to commit robbery |
| 394. |
Voluntarily causing hurt in committing robbery |
| 395. |
Punishment for dacoity |
| 396. |
Dacoity with murder |
| 397. |
Robbery, or dacoity, with attempt to cause death or grievous hurt |
| 398. |
Attempt to commit robbery or dacoity when armed with deadly weapon |
| 399. |
Making preparation to commit dacoity |
| 400. |
Punishment for belonging to gang of dacoits |
| 401. |
Punishment for belonging to gang of thieves |
| 402. |
Assembling for purpose of committing dacoity |
| 403. |
Dishonest misappropriation of property |
| 404. |
Dishonest misappropriation of property possessed by deceased person at the time of his death |
| 405. |
Criminal breach of trust |
| 406. |
Punishment for criminal breach of trust |
| 407. |
Criminal breach of trust by carrier, etc. |
| 408. |
Criminal breach of trust by clerk or servant |
| 409. |
Criminal breach of trust by public servant, or by banker, merchant or agent |
| 410. |
Stolen Property |
| 411. |
Dishonestly receiving stolen property |
| 412. |
Dishonestly receiving property stolen in the commission of a dacoity |
| 413. |
Habitually dealing in stolen property |
| 414. |
Assisting in concealment of stolen property |
| 415. |
Cheating |
| 416. |
Cheating by personation |
| 417. |
Punishment for cheating |
| 418. |
Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect |
| 419. |
Punishment for cheating by personation |
| 420. |
Cheating and dishonestly inducing delivery of property |
| 421. |
Dishonest or fraudulent removal or concealment of property to prevent distribution among creditors |
| 422. |
Dishonestly or fraudulently preventing debt being available for creditors |
| 423. |
Dishonest or fraudulent execution of deed of transfer containing false statement of consideration |
| 424. |
Dishonest or fraudulent removal or concealment of property |
| 425. |
Mischief |
| 426. |
Punished for mischief |
| 427. |
Mischief causing damage to the amount of fifty rupees |
| 428. |
Mischief by killing or maiming animal of the value of ten rupees |
| 429. |
Mischief by killing or maiming cattle, etc., of any value or any animal of the value of fifty rupees |
| 430. |
Mischief by injury to works of irrigation or by wrongfully diverting water |
| 431. |
Mischief by injury to public road, bridge, river or channel |
| 432. |
Mischief by causing inundation or obstruction to public drainage attended with damage |
| 433. |
Mischief by destroying, moving or rendering less useful a light-house or sea-mark |
| 434. |
Mischief by destroying or moving, etc., a land- mark fixed by public authority |
| 435. |
Mischief by destroying or moving, etc., a land- mark fixed by public authority Mischief by fire or explosive substance with intent to cause damage to amount of one hundred or (in case of agricultural produce) ten rupees |
| 436. |
Mischief by fire or explosive substance with intent to destroy house, etc. |
| 437. |
Mischief with intent to destroy or make unsafe a decked vessel or one of twenty tons burden |
| 438. |
Punishment for the mischief described in section 437 committed by fire or explosive substance |
| 439. |
Punishment for intentionally running vessel agground or ashore with intent to commit theft, etc. |
| 440. |
Mischief committed after preparation made for causing death or hurt |
| 441. |
Criminal trespass |
| 442. |
House trespass |
| 443. |
Lurking house-trespass |
| 444. |
Lurking house-trespass by night |
| 445. |
Housing breaking |
| 446. |
House-breaking by night |
| 447. |
Punishment for criminal trespass |
| 448. |
Punishment for house-trespass |
| 449. |
House-trespass in order to commit offence punishable with death |
| 450. |
House-trespass in order to commit offence punishable with imprisonment for life |
| 451. |
House-trespass in order to commit offence punishable with imprisonment |
| 452. |
House-trespass after preparation for hurt, assault or wrongful restraint |
| 453. |
Punishment for lurking house-trespass or house-breaking |
| 454. |
Lurking house-trespass or house-breaking in order to commit offence punishable with imprisonment |
| 455. |
Lurking house-trespass or house-breaking after preparation for hurt, assault or wrongful restraint |
| 456 |
Punishment for lurking house-trespass or house-breaking by night |
| 457. |
Lurking house trespass or house-breaking by night in order to commit offence punishable with imprisonment |
| 458. |
Lurking house-trespass or house-breaking by night after preparation for hurt, assault, or wrongful restraint |
| 459. |
Grievous hurt caused whilst committing lurking house trespass or house-breaking |
| 460. |
All persons jointly concerned in lurking house-trespass or house-breaking by night punishable where death or grievous hurt caused by one of them |
| 461. |
Dishonestly breaking open receptacle containing property |
| 462. |
Punishment for same offence when committed by person entrusted with custody |
| 463. |
Forgery |
| 464. |
Making a false document |
| 465 |
Punishment for forgery |
| 466. |
Forgery of record of court or of public register, etc. |
| 467. |
Forgery of valuable security, will, etc. |
| 468. |
Forgery for purpose of cheating |
| 469. |
Forgery for purpose of harming reputation |
| 470. |
Forged document or electronic record |
| 471. |
Using as genuine a forged document or electronic record |
| 472. |
Making or possessing counterfeit seal, etc., with intent to commit forgery punishable under section 467 |
| 473. |
Making or possessing counterfeit seal, etc., with intent to commit forgery punishable otherwise |
| 474. |
Having possession of document described in Section 466 or 467, knowing it to be forged and intending to use it as genuine |
| 475. |
Counterfeiting device or mark used for authenticating documents described in Section 467, or possessing counterfeit marked material |
| 476. |
Counterfeiting device or mark used for authenticating documents or electronic record other than those described in Section 467, or possessing counterfeit marked material<br><br> |
| 477. |
Fraudulent cancellation, destruction, etc., of will, authority to adopt, or valuable security |
| 477A. |
Falsification of accounts |
| 478. |
Trade marks |
| 479. |
Property mark |
| 480. |
Using a false trade mark |
| 481. |
Using a false property mark |
| 482. |
Punishment for using a false property mark |
| 483. |
Counterfeiting a property mark used by another |
| 484. |
Counterfeiting a mark used by a public servant |
| 485. |
Making or possession of any instrument for counterfeiting a property mark |
| 486. |
Selling goods marked with a counterfeit property mark |
| 487. |
Making a false mark upon any receptacle containing goods |
| 488. |
Punishment for making use of any such false mark |
| 489. |
Tempering with property mark with intent to cause injury |
| 489A. |
Counterfeiting currency-notes or bank-notes |
| 489B. |
Using as genuine, forged or counterfeit currency-notes or bank-notes |
| 489C. |
Possession of forged or counterfeit currency-notes or bank-notes |
| 489D. |
Making or possessing instruments or materials for forgoing or counterfeiting currency-notes or bank-notes |
| 489E. |
Making or using documents resembling currency-notes or bank-notes |
| 490. |
Breach of contract of service during voyage or journey |
| 491. |
Breach of contract to attend on and supply wants of helpless person |
| 492. |
Breach of contract to serve at distant place to which servant is conveyed at master's expense |
| 493. |
Cohabitation caused by a man deceitfully inducing a belief of lawful marriage |
| 494. |
Marrying again during lifetime of husband or wife |
| 495. |
Same offence with concealment of former marriage from person with whom subsequent marriage is contracted |
| 496. |
Marriage ceremony fraudulently gone through without lawful marriage |
| 497. |
Adultery |
| 498. |
Enticing or taking away or detaining with criminal intent a married woman |
| 498A. |
Husband or relative of husband of a woman subjecting her to cruelty |
| 499. |
Defamation |
| 500. |
Punishment for defamation |
| 501. |
Printing or engraving matter known to be defamatory |
| 502. |
Sale of printed or engraved substance containing defamatory matter |
| 503. |
Criminal intimidation |
| 504. |
Intentional insult with intent to provoke breach of the peace |
| 505. |
Statements conducing to public mischief |
| 506. |
Punishment for criminal intimidation |
| 507. |
Criminal intimidation by an anonymous communication |
| 508. |
Act caused by inducing person to believe that he will be rendered an object of the Divine displeasure |
| 509. |
Word, gesture or act intended to insult the modesty of a woman |
| 510. |
Misconduct in public by a drunken person |
| 511. |
Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment |
