Section |
Description of
offence |
121 |
Waging, or
attempting to wage war, or abetting waging of war, against the Government of India.
|
121A |
Conspiracy to commit
offences punishable by sect-ion 121 against the State. |
302 |
Murder. |
304 |
Culpable homicide
not amounting to murder, if act by which the death is caused is done with the intention of
causing death. |
307 |
Attempt to murder.
|
308 |
Attempt to commit
culpable homicide. |
327 |
Voluntarily causing
hurt to extort property, or a valuable security, or to constrain to do anything which is
illegal or which may facilitate the commission of the offence. |
329 |
Voluntarily causing
grievous hurt to extort property, or a valuable security, or to constrain to do anything
which is illegal or which may facilitate the commission of the offence. |
364A |
Kidnapping for
ransom, etc. |
384 to 389 |
Offences relating to
extortion. |
392 to 402 |
Offences relating to
robbery and dacoity. |
467 |
Forgery of a
valuable security, will or authority to make or transfer any valuable security, or to
receive any money, etc. |
489A |
Counterfeiting
currency notes or bank notes. |
489B |
Using as genuine,
forged or counterfeit currency notes or bank notes. |