Indian Penal Code (IPC)

 

Section 153. Wantonly giving provocation with intent to cause riot-if rioting be committed-if not committed

 

Whoever malignantly, or wantonly, by doing anything which is illegal, gives provocation to any person intending of knowing it to be likely that such provocation will cause the offence of rioting to be committed, shall, if the offence of rioting be committed in consequence of such provocation, be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both ; and if the offence of rioting be not committed, imprisonment of either description for a term which may extend to six months, or with fine, or with both.

 

CLASSIFICATION OF OFFENCE

 

Para I

 

Punishment—Imprisonment for 1 year, or fine, or both—Cognizable—Bailable—Triable by any Magistrate—Non-compoundable.

 

Para II

 

Punishment—Imprisonment for 6 months, or fine, or both—Cognizable—Bailable—Triable by Magistrate of the first class—Non-compoundable.

 

 

Previous | Next

 

Indian Penal Code (IPC)

 

Indian Laws -Bare Acts