The Criminal Law ( Tripura Amendment) Act, 2018

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The Trlpura Act No.O4 of 2O19
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I THE CRIMINAL tAW
PUBLISHED IN THE EXTRAORI}II\ARY
ISSUE OF THE TRIPURA GAZETTE AGARTALA
Agartala, Wednesda[, MaY 29, 2olg A' D', Jyaistha 8' 1941 S' E'
GOVERNMENT OF TRIPURA
LAW DEPARTMENT
sEcftEfARlAI I &9ARr$LA
NOTIFICATION
The following Act of the Tripura Legislative Assembly received the assent
:f i*e President of lndia on the 4th May, 2019 and is hereby published for
3Ererai information'
r'rc. r.8( 19)-Ladleg-tlZ,frL$l 4 64A Dated, Agartala, the 29m MaY, 2019'
D.M,Jamatia
L.R. & SecretarY, Lflw
Government of TriPura
The Tripur-a Art hio. 04 *f ?{llg
,I'HE CRIIUITi,{I, t,A\li ('r'RIPL|RA A}{E]\D&{EN'I'} ACI" 2OI8
An
ACT
to anrenttr fh* Indian Penal Code. 186{L iincl tlre Cocle of Crinrirral Proc:eelure.
It]?3 {(entral Ar:t Irt6.: or 1974i in its application ro rhe state of Tripqr*.
WHEREAS, it is expedient to amend the trndian Penal Code, I86S {Ce*hal Aet No.
45 ef 186CI) and the ecde of Criminal Frocedure, I g?3 {Ceatral Aet No.Z of i Q?4}, in
its application to thr state of Tripura, for the prlrpases hereafter appear;
BE it er:asted by the Tripura Lrgislative Assembly in the sixty-ninth year of the
Republic of India" as follows:
1" Short tittre nnd commerfementl
(i) This ntay be called u'The Criminal Law {Tripura Arnendrxent} Act, Z0l B,';
{iii It shall corne into farce cm and lrnm the date of its publicatior: r:n the Tripur*
Gazette"
2, I**ertirn cf uerry Sections 382A, 3SIB, 382C, 3BIn, SEZE and J8IF:
After the Sectian 38? of *he trxdian Penal Cocle, the follovring new sections will be
insertcd:-
*3S24 Sn*tchingl Whoev*r cornmits the{t st*althily from a person cr through assaalt
or by usir:g *rirninal f*ree and thereby cailses h:;r1 or endangers the life of that person
. is said ts commit the ofYence qf 'snatching'.
3828. Whoever commits 'snatching' shal} be punished q,i& imprisonment for a term
which shatrl nst be Iess than severr years bat may extend to a term of ten ycars cr with
fine or with both.
382C" Yehietr.e lifting: Whsever eommits theft of a 'vehicle' either frorn oFen or close
arena, is said to cn*mit the offbnee of 'vehi*le lifting'.
N{tg: - Tke term 've-hicle' sh*ll hale the same meaning as defured in sub-sectioe 28
of $sctian 2 sf Motar Vehie les Acr, 1988;
382n" Whoever commits the offence of 'vehicle lifting' shall be punished with
imprisonrrer:t fbr a term which shall not be less thaa seve* years but may extend to a
terur of ten years or with fine or rrith botir."
2
3S28. Cattl* lifting: }tr&*ever nommits theft of a *Catfie' either from open or clcse
aren*: is said to commit the of'feace of,'Cattle lifting'"
Notel - For the pu:p*se af this seetion, the term oCattle' means a cow and a calf,
whether maie or female, buIl, bullock, buffalo - m,aie or f"emale or calf of she-buffalo,
whether male ar female and an CIx cr ffxen'
3S2F. Whaever commits the cfferrce of 'Catfie lifting' shall be puuished with
impriscnxre*t for a tErm whicU shall not be less thau seven y$ars but may extend to a
terrrr of ten years or with iine or with b*th."
3, In The F1RST SCHEnULE {CLASSIFICATI ON OF OFFHNCES} of the C*de
of Criminal Prccedure, :$?3 {Central Act Na.Z of 1974), in the Table under the
Heading I.-OFFE}ICES LINilER THfl Ib{SIAN PENAL COilE, bel*w {h* sut-
heading CHApTER XVII.*-{OFFENCES AGAINST PROFERTY}, the tulkrwiag new
entries shal1 be insefied:-
>r.fl ,rit 0ffence Punishm*nt C*guizahlc
0r non-
r:nqnizablc
Bailnhle or
Non-bailable
83,' rvhat C*rrr€ triable
I 2 J 4 6
Snatching ln:prisonnrent
f*r $7 to lt)
vears anil fltte.
C*gnizable Non-bailable C*art of Sessiee
Vehiels
1i*irg
Impristnrnent
firr {.i7 t0 I 0
vcar* attd llne.
Cogr:izable I on-hai1able {l*urt of Session
Cattle
1i{ting
Irnprisonment
tirr lj7 t0 t(}
v*ars and tine.
Cognizable Non-bai1abl* Cr*rt of Ses*io*
D.lVI. Jamatia
L R & Principai Secretar-r,', Law,
Goi'ernment af Tri pura.
a.)

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