Acts › Indian Penal Code, 1860Indian Penal Code, 1860 575 sections.
Open in Lexace · Ask the AI Section 1 — Title and extent of operation of the Code. Section 2 — Punishment of offences committed within India. Section 3 — Punishment of offences committed beyond, but which by law may be tried within, India. Section 4 — Extension of Code to extra-territorial offences. Section 5 — Certain laws not to be affected by this Act. Section 6 — Definitions in the Code to be understood subject to exceptions. Section 7 — Sense of expression once explained. Section 8 — Gender. Section 9 — Number. Section 10 — ''Man''. ''Woman''. Section 11 — ''Person''. Section 12 — ''Public''. Section 13 — [Omitted.]. Section 14 — ''Servant of Government''. Section 15 — [Repealed.]. Section 16 — [Repealed .]. Section 17 — ''Government''. Section 18 — ''India''. Section 19 — ''Judge''. Section 20 — ''Court of Justice''. Section 21 — ''Public servant''. Section 22 — ''Moveable property''. Section 23 — ''Wrongful gain''. Section 24 — ''Dishonestly''. Section 25 — ''Fraudulently''. Section 26 — ''Reason to believe''. Section 27 — Property in possession of wife, clerk or servant. Section 28 — ''Counterfeit''. Section 29 — ''Document''. Section 29A — ''Electronic record''. Section 30 — ''Valuable security''. Section 31 — ''A will''. Section 32 — Words referring to acts include illegal omissions. Section 33 — ''Act''."Omission" Section 34 — Acts done by several persons in furtherance of common intention. Section 35 — When such an act is criminal by reason of its being done with a criminal knowledge or intention. Section 36 — Effect caused partly by act and partly by omission. Section 37 — Co-operation by doing one of several acts constituting an offence. Section 38 — Persons concerned in criminal act may be guilty of different offences. Section 39 — ''Voluntarily''. Section 40 — ''Offence''. Section 41 — ''Special law''. Section 42 — ''Local law''. Section 43 — ''Illegal''."Legally bound to do". Section 44 — ''Injury''. Section 45 — ''Life''. Section 46 — ''Death''. Section 47 — ''Animal''. Section 48 — ''Vessel''. Section 49 — ''Year''."Month" Section 50 — ''Section''. Section 51 — ''Oath''. Section 52 — ''Good faith''. Section 52A — ''Harbour-''. Section 53 — Punishments. Section 53A — Construction of reference to transportation. Section 54 — Commutation of sentence of death. Section 55 — Commutation of sentence of imprisonment for life. Section 55A — Definition of "appropriate Government". Section 56 — [Repealed.]. Section 57 — Fractions of terms of punishment. Section 58 — [Repealed.]. Section 59 — [Repealed.]. Section 60 — Sentence may be (in certain cases of imprisonment) wholly or partly rigorous of simple. Section 61 — [Repealed.]. Section 62 — [Repealed.]. Section 63 — Amount of fine. Section 64 — Sentence of imprisonment for non-payment of fine. Section 65 — Limit to imprisonment for non-payment of fine, when imprisonment and fine awardable. Section 66 — Description of imprisonment for non-payment of fine. Section 67 — Imprisonment for non-payment of fine, when offence punishable with fine only. Section 68 — Imprisonment to terminate on payment of fine. Section 69 — Termination of imprisonment on payment of proportional part of fine. Section 70 — Fine leviable within six years, of during imprisonment. Death not to discharge property from liability. Section 71 — Limit of punishment of offence made up of several offences. Section 72 — Punishment of person guilty of one of several offences, the judgment stating that is doubtful of which. Section 73 — Solitary confinement. Section 74 — Limit of solitary confinement. Section 75 — Enhanced punishment for certain offences under Chapter XII or Chapter XVII after previous conviction. Section 76 — Act done by a person bound, or by mistake of fact believing himself bound, by law. Section 77 — Act of Judge when acting judicially. Section 78 — Act done pursuant to the judgment or order of Court. Section 79 — Act done by a person justified, or by mistake of fact believing himself justified, by law. Section 80 — Accident in doing a lawful act. Section 81 — Act likely to cause harm, but done without criminal intent, and to prevent other harm. Section 82 — Act of a child under seven years of age. Section 83 — Act of a child above seven and under twelve of immature understanding. Section 84 — Act of a person of unsound mind. Section 85 — Act of a person incapable of judgment by reason of intoxication caused against his will. Section 86 — Offence requiring a particular intent or knowledge committed by one who is intoxicated. Section 87 — Act not intended and not known to be likely to cause death or grievous hurt, done by consent. Section 88 — Act not intended to cause death, done by consent in good faith for person's benefit. Section 89 — Act done in good faith for benefit of child or insane person, by or by consent of guardian. Section 90 — Consent known to be given under fear or misconception. Section 91 — Exclusion of acts which are offences independently of harm caused. Section 92 — Act done in good faith for benefit of a person without consent. Section 93 — Communication made in good faith. Section 94 — Act to which a person is compelled by threats. Section 95 — Act causing slight harm. Section 96 — Things done in private defence. Section 97 — Right of private defence of the body and of property. Section 98 — Right of private defence against the act of a person of unsound mind. etc. Section 99 — Acts against which there is no right of private defence. Section 100 — When the right of private defence of the body extends to causing death. Section 101 — When such right extends to causing any harm other than death. Section 102 — Commencement and continuance of the right of private defence of the body. Section 103 — When the right of private defence of property extends to causing death. Section 104 — When such right extends to causing any harm other than death. Section 105 — Commencement and continuance of the right of private defence of property. Section 106 — Right of private defence against deadly assault when there is risk of harm to innocent person. Section 107 — Abetment of a thing. Section 108 — Abettor. Section 108A — Abetment in Indian of offences outside India. Section 109 — Punishment of abetment if the act abetted is committed in consequence and when no express provision is made for its punishment. Section 110 — Punishment of abetment if person abetted does act with different intention from that of abettor. Section 111 — Liability of abettor when one act abetted and different act done. Section 112 — Abettor when liable to cumulative punishment for act abetted and for act done. Section 113 — Liability of abettor for an effect caused by the act abetted different from that intended by the abettor. Section 114 — Abettor present when offence is committed. Section 115 — Abetment of offence punishable with death or imprisonment for life.—if offence not committed.if act causing harm be done in consequence. Section 116 — Abetment of offence punishable with imprisonment.—if offence be not committed.if abettor or person abetted be a public servant whose duty it is to prevent offence. Section 117 — Abetting commission of offence by the public or by more than ten persons. Section 118 — Concealing design to commit offence punishable with death or imprisonment for life. Section 119 — Public servant concealing design to commit offence which it is his duty to prevent. Section 120 — Concealing design to commit offence punishable with imprisonment. Section 120A — Definition of criminal conspiracy. Section 120B — Punishment of criminal conspiracy. Section 121 — Waging, or attempting to wage war, or abetting waging of war, against the Government of India. Section 121A — Conspiracy to commit offences punishable by section 121. Section 122 — Collecting arms, etc., with intention of waging war against the Government of India. Section 123 — Concealing with intent to facilitate design to wage war. Section 124 — Assaulting President. Governor, etc., with intent to compel or restrain the exercise of any lawful power. Section 124A — Sedition. Section 125 — Waging war against any Asiatic power in alliance with the Government of India. Section 126 — Committing depredation on territories of power at peace with the Government of India. Section 127 — Receiving property taken by war or depredation mentioned in sections 125 and 126. Section 128 — Public servant voluntarily allowing prisoner of State or war to escape. Section 129 — Public servant negligently suffering such prisoner to escape. Section 130 — Aiding escape of, rescuing or harbouring such prisoner. Section 131 — Abetting mutiny, or attempting to seduce a soldier, sailor or airman from his duty. Section 132 — Abetment of mutiny, if mutiny is committed in consequence thereof. Section 133 — Abetment of assault by soldier, sailor or airman on his superior officer, when in execution of his office. Section 134 — Abetment of such assault, if the assault is committed. Section 135 — Abetment of desertion of soldier, sailor or airman. Section 136 — Harbouring deserter. Section 137 — Deserter concealed on board merchant vessel through negligence of master. Section 138 — Abetment of act of insubordination by soldier, sailor or airman. Section 138A — [Repealed.]. Section 139 — Persons subject to certain Acts. Section 140 — Wearing garb or carrying token used by soldier, sailor or airman. Section 141 — Unlawful assembly. Section 142 — Being member of unlawful assembly. Section 143 — Punishment. Section 144 — Joining unlawful assembly armed with deadly weapon. Section 145 — Joining or continuing in unlawful assembly, knowing it has been commanded to disperse. Section 146 — Rioting. Section 147 — Punishment for rioting. Section 148 — Rioting, armed with deadly weapon. Section 149 — Every member of unlawful assembly guilty of offence committed in prosecution of common object. Section 150 — Hiring, or conniving at hiring, of persons to join unlawful assembly. Section 151 — Knowingly joining or continuing in assembly of five or more persons after it has been commanded to disperse. Section 152 — Assaulting or obstructing public servant when suppressing riot, etc. Section 153 — Wantonly giving provocation, with intent to cause riot Section 153A — Promoting enmity between different groups on grounds of religion, race, place of birth, residence. Section 153AA — Punishment for knowingly carrying arms in any procession or organizing, or holding or taking part in any mass drill or mass training with arms. Section 153B — Imputation, assertions prejudicial to national-integration. Section 154 — Owner or occupier of land on which an unlawful assembly is held. Section 155 — Liability of person for whose benefit riot is committed. Section 156 — Liablility of agent of owner or occupier for whose benefit riot is committed. Section 157 — Harbouring persons hired for an unlawful assembly. Section 158 — Being hired to take part in an unlawful assembly or riot; or to go armed. Section 159 — Affray. Section 160 — Punishment for committing affray. Section 161 — [Repealed.]. Section 162 — [Repealed.]. Section 163 — [Repealed.]. Section 164 — [Repealed.]. Section 165 — [Repealed.]. Section 165A — [Repealed.]. Section 166 — Public servant disobeying law, with intent to cause injury to any person. Section 166A — Public servant disobeying direction under law. Section 166B — Punishment for non-treatment of victim. Section 167 — Public servant framing an incorrect document with intent to cause injury . Section 168 — Public servant unlawfully engaging in trade. Section 169 — Public servant unlawfully buying or bidding for property. Section 170 — Personating a public servant. Section 171 — Wearing garb or carrying token used by public servant with fraudulent intent. Section 171A — "Candidate", "Electoral right" defined. Section 171B — Bribery. Section 171C — Undue influence at elections. Section 171D — Personation at elections. Section 171E — Punishment for bribery. Section 171F — Punishment for undue influence or personation at an election. Section 171G — False statement in connection with an election. Section 171H — Illegal payments in connection with an election. Section 171-I — Failure to keep election accounts. Section 172 — Absconding to avoid service of summons of other proceeding. Section 173 — Preventing service of summons or other proceeding, or preventing publication thereof. Section 174 — Non-attendance in obedience to an order from public servant. Section 174A — Non-appearance in response to a proclamation under section 82 of Act 2 of 1974. Section 175 — Omission to produce document to public servant by person legal ly bound to produce it. Section 176 — Omission to give notice or information to public servant by person legally bound to give it. Section 177 — Furnishing false information. Section 178 — Refusing oath or affirmation when duly required by public servant to make it. Section 179 — Refusing to answer public servant authorised to question. Section 180 — Refusing to sign statement. Section 181 — False statement on oath or affirmation to public servant or person authorised to administer an oath or affirmation. Section 182 — False information, with intent to cause public servant to use his lawful power to the injury of another person. Section 183 — Resistance to the taking of property by the lawful authority of a public servant. Section 184 — Obstructing sale of property offered for sale by authority of public servant. Section 185 — Illegal purchase or bid for property offered for sale by authority of public servant. Section 186 — Obstructing public servant in discharge of public functions. Section 187 — Omission to assist public servant when bound by law to give assistance. Section 188 — Disobedience to order duly promulgated by public servant. Section 189 — Threat of injury to public servant. Section 190 — Threat of injury to induce person to refrain from applying for protection to public servant. Section 191 — Giving false evidence. Section 192 — Fabricating false evidence. Section 193 — Punishment for false evidence. Section 194 — Giving or fabricating false evidence with intent to procure conviction of capital offence. Section 195 — Giving or fabricating false evidence with intent to procure conviction of offence punishable with imprisonment for life or imprisonment. Section 195A — Threatening any person to give false evidence. Section 196 — Using evidence known to be false. Section 197 — Issuing or signing false certificate. Section 198 — Using as true a certificate known to be false. Section 199 — False statement made in declaration which is by law receivable as evidence. Section 200 — Using as true such declaration knowing it to be false. Section 201 — Causing disappearance of evidence of offence, or giving false information, to screen offender Section 202 — Intentional omission to give information of offence by person bound to inform. Section 203 — Giving false information respecting an offence committed. Section 204 — Destruction of document to prevent its production as evidence. Section 205 — False personation for purpose of act or proceeding in suit or prosecution. Section 206 — Fraudulent removal or concealment of property to prevent its seizure as forfeited or in execution. Section 207 — Fraudulent claim to property to prevent its seizure as forfeited or in execution. Section 208 — Fraudulently suffering decree for sum not due. Section 209 — Dishonestly making false claim in Court. Section 210 — Fraudulently obtaining decree for sum not due. Section 211 — False charge of offence made with intent to injure. Section 212 — Harbouring offender. Section 213 — Taking gift, etc., to screen an offender from punishment. Section 214 — Offering gift or restoration of property in consideration of screening offender Section 215 — Taking gift to help to recover stolen property, etc. Section 216 — Harbouring offender who has escaped from custody of whose apprehension has been ordered Section 216A — Penalty for harbouring robbers or dacoits. Section 216B — Repealed. Section 217 — Public servant disobeying direction of law with intent to save person from punishment or property from forfeiture. Section 218 — Public servant framing incorrect record or writing with intent to save person from punishment or property from forfeiture. Section 219 — Public servant in judicial proceeding corruptly making report, etc. , contrary to law. Section 220 — Commitment for trial or confinement by person having authority who knows that he is acting contrary to law. Section 221 — Intentional omission to apprehend on the part of public servant bound to apprehend. Section 222 — Intentional omission to apprehend on the part of public servant bound to apprehend person under sentence or lawfully committed. Section 223 — Escape from confinement or custody negligently suffered by public servant. Section 224 — Resistance or obstruction by a person to his lawful apprehension. Section 225 — Resistance or obstruction to lawful apprehension of another person. Section 225A — Omission to apprehend, or sufferance of escape, on part of public servant, in cases not otherwise, provided for. Section 225B — Resistance or obstruction to lawful apprehension, or escape or rescue in cases not otherwise provided for. Section 226 — Repealed. Section 227 — Violation of condition of remission of punishment. Section 228 — Intentional insult or interruption to public servant sitting in judicial proceeding. Section 228A — Disclosure of identity of the victim of certain offences, etc. Section 229 — Personation of a juror or assessor. Section 229A — Failure by person released on bail or bond to appear in Court. Section 230 — "Coin" defined. Section 231 — Counterfeiting coin. Section 232 — Counterfeiting Indian coin. Section 233 — Making or selling instrument for counterfeiting coin. Section 234 — Making or selling instrument for counterfeiting Indian coin. Section 235 — Possession of instrument or material for the purpose of using the same for counterfeiting coin: if Indian coin. Section 236 — Abetting in India the counterfeiting out of India of coin. Section 237 — Import or export of counterfeit coin. Section 238 — Import or export of counterfeits of the Indian coin. Section 239 — Delivery of coin, possessed with knowledge that it is counterfeit. Section 240 — Delivery of Indian coin, possessed with knowledge that it is counterfeit. Section 241 — Delivery of coin as genuine, which, when first possessed, the deliverer did not know to be counterfeit. Section 242 — Possession of counterfeit coin by person who knew it to be counterfeit when he became possessed thereof. Section 243 — Possession of Indian coin by person who knew it to be counterfeit when he became possessed thereof. Section 244 — Person employed in mint causing coin to be of different weight or composition from that fixed by law. Section 245 — Unlawfully taking coining instrument from mint. Section 246 — Fraudulently or dishonestly diminishing weight or altering composition of coin. Section 247 — Fraudulently or dishonestly diminishing weight or altering composition of Indian coin. Section 248 — Altering appearance of coin with intent that it shall pass as coin of different description. Section 249 — Altering appearance of Indian coin with intent that it shall pass as coin of different description. Section 250 — Delivery of coin, possessed with knowledge that it is altered. Section 251 — Delivery of Indian coin, possessed with knowledge that it is altered. Section 252 — Possession of coin by person who knew it to be altered when he became possessed thereof. Section 253 — Possession of Indian coin by person who knew it to be altered when he became possessed thereof. Section 254 — Delivery of coin as genuine which, when first possessed, the deliverer did not know to be altered. Section 255 — Counterfeiting Government stamp. Section 256 — Having possession of instrument or material for counterfeiting Government stamp. Section 257 — Making or selling instrument for counterfeiting Government stamp. Section 258 — Sale of counterfeit Government stamp. Section 259 — Having possession of counterfeit Government stamp. Section 260 — Using as genuine a Government stamp known to be counterfeit. Section 261 — Effacing writing from substance bearing Government stamp, or removing from document a stamp used for it, with intent to cause loss to Government. Section 262 — Using Government stamp known to have been before used. Section 263 — Erasure of mark denoting that stamp has been used. Section 263A — Prohibition of fictitious stamps. Section 264 — Fraudulent use of false instrument for weighing. Section 265 — Fraudulent use of false weight or measure. Section 266 — Being In possession of false weight or measure. Section 267 — Making or selling false weight or measure. Section 268 — Public nuisance. Section 269 — Negligent act likely to spread infection of disease dangerous to life. Section 270 — Malignant act likely to spread infection of disease dangerous to life. Section 271 — Disobedience to quarantine rule. Section 272 — Adulteration of food or drink intended for sale. Section 273 — Sale of noxious food or drink. Section 274 — Adulteration of drugs. Section 275 — Sale of adulterated drugs. Section 276 — Sale of drug as a different drug or preparation. Section 277 — Fouling water of public spring or reservoir. Section 278 — Making atmosphere noxious to health. Section 279 — Rash driving or riding on a public way. Section 280 — Rash navigation of vessel. Section 281 — Exhibition of false light, mark or buoy. Section 282 — Conveying person by water for hire in unsafe or overloaded vessel. Section 283 — Danger or obstruction in public way or line of navigation. Section 284 — Negligent conduct with respect to poisonous substance. Section 285 — Negligent conduct with respect to fire or combustible matter. Section 286 — Negligent conduct with respect to explosive substance. Section 287 — Negligent conduct with respect to machinery. Section 288 — Negligent conduct with respect to pulling down or repairing buildings. Section 289 — Negligent conduct with respect to animal. Section 290 — Punishment for public nuisance in cases not otherwise provided for. Section 291 — Continuance of nuisance after injunction to discontinue. Section 292 — Sale, etc., of obscene books, etc. Section 293 — Sale, etc., of obscene objects to young person. Section 294 — Obscene acts and songs. Section 294A — Keeping lottery office. Section 295 — Injuring or defiling place of worship, with intent to insult the religion of any class. Section 295A — Deliberate and malicious acts, intended to outrage religious feelings of any class by insulting its religion or religious beliefs. Section 296 — Disturbing religious assembly. Section 297 — Trespassing on burial places, etc. Section 298 — Uttering words, etc., with deliberate intent to wound the religious feelings. Section 299 — Culpable homicide. Section 300 — Murder. Section 301 — Culpable homicide by causing death of person other than person whose death was intended. Section 302 — Punishment for murder. Section 303 — Punishment for murder by life-convict. Section 304 — Punishment for culpable homicide not amounting to murder. Section 304A — Causing death by negligence. Section 304B — Dowry death. Section 305 — Abetment of suicide of child or insane person. Section 306 — Abetment of suicide. Section 307 — Attempt to murder. Section 308 — Attempt to commit culpable homicide. Section 309 — Attempt to commit suicide. Section 310 — Thug. Section 311 — Punishment. Section 312 — Causing miscarriage. Section 313 — Causing miscarriage without woman's consent. Section 314 — Death caused by act done with intent to cause miscarriage. Section 315 — Act done with intent to prevent child being born alive or to cause it to die after birth. Section 316 — Causing death of quick unborn child by act amounting to culpable homicide. Section 317 — Exposure and abandonment of child under twelve years, by parent or person having care of it. Section 318 — Concealment of birth by secret disposal of dead body. Section 319 — Hurt. Section 320 — Grievous hurt. Section 321 — Voluntarily causing hurt. Section 322 — Voluntarily causing grievous hurt. Section 323 — Punishment for voluntarily causing hurt. Section 324 — Voluntarily causing hurt by dangerous weapons or means. Section 325 — Punishment for voluntarily causing grievous hurt. Section 326 — Voluntarily causing grievous hurt by dangerous weapons or means. Section 326A — Voluntarily causing grievous hurt by use of acid, etc. Section 326B — Voluntarily throwing or attempting to throw acid. Section 327 — Voluntarily causing hurt to extort property, or to constrain to an illegal act. Section 328 — Causing hurt by means of poison, etc., with intent to commit an offence. Section 329 — Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act. Section 330 — Voluntarily causing hurt to extort confession, or to compel restoration of property. Section 331 — Voluntarily causing grievous hurt to extort confession, or to compel resto ration of property. Section 332 — Voluntarily causing hurt to deter public servant from his duty. Section 333 — Voluntarily causing grievous hurt to deter public servant from his duty. Section 334 — Voluntarily causing hurt on provocation. Section 335 — Voluntarily causing grievous hurt on provocation. Section 336 — Act endangering life or personal safety of others. Section 337 — Causing hurt by act endangering life or personal safety of others. Section 338 — Causing grievous hurt by act endangering life or personal safety of others. Section 339 — Wrongful restraint. Section 340 — Wrongful confinement. Section 341 — Punishment for wrongful restraint. Section 342 — Punishment for wrongful confinement. Section 343 — Wrongful confinement for three or more days. Section 344 — Wrongful confinement for ten or more days. Section 345 — Wrongful confinement of person for whose liberation writ has been issued. Section 346 — Wrongful confinement in secret. Section 347 — Wrongful confinement to extort property, or constrain to illegal act. Section 348 — Wrongful confinement to extort confession, or compel restoration of property. Section 349 — Force. Section 350 — Criminal force. Section 351 — Assault. Section 352 — Punishment for assault or criminal force otherwise than on grave provocation. Section 353 — Assault or criminal force to deter public servant from discharge of his duty. Section 354 — Assault of criminal force to woman with intent to outrage her modesty. Section 354A — Sexual harassment and punishment for sexual harassment. Section 354B — Assault or use of criminal force to woman with intent to disrobe. Section 354C — Voyeurism. Section 354D — Stalking. Section 355 — Assault or criminal force with intent to dishonour person, otherwise than on grave provocation. Section 356 — Assault or criminal force in attempt to commit theft of property carried by a person. Section 357 — Assault or criminal force in attempt wrongfully to confine a person. Section 358 — Assault or criminal force on grave provocation. Section 359 — Kidnapping. Section 360 — Kidnapping from India. Section 361 — Kidnapping from lawful guardianship. Section 362 — Abduction. Section 363 — Punishment for kidnapping. Section 363A — Kidnapping or maiming a minor for purposes of begging. Section 364 — Kidnapping or abducting in order to murder. Section 364A — Kidnapping for ransom, etc. Section 365 — Kidnapping or abducting with intent secretly and wrongfully to confine person. Section 366 — Kidnapping, abducting or inducing woman to compel her marriage, etc. Section 366A — Procuration of minor girl. Section 366B — Importation of girl from foreign country. Section 367 — Kidnapping or abducting in order to subject person to grievous hurt, slavery, etc. Section 368 — Wrongfully concealing or keeping in confinement, kidnapped or abducted person. Section 369 — Kidnapping or abducting child under ten years with intent to steal from its person. Section 370 — Trafficking of person. Section 370A — Exploitation of a trafficked person. Section 371 — Habitual dealing in slaves. Section 372 — Selling minor for purposes of prostitution, etc. Section 373 — Buying minor for purposes of prostitution, etc. Section 374 — Unlawful compulsory labour. Section 375 — Rape. Section 376 — Punishment for rape. Section 376A — Punishment for causing death or resulting in persistent vegetative state of victim. Section 376AB — Punishment for rape on woman under twelve years of age. Section 376B — Sexual intercourse by husband upon his wife during separation. Section 376C — Sexual intercourse by a person in authority. Section 376D — Gang rape. Section 376DA — Punishment for gang rape on woman under sixteen years of age. Section 376DB — Punishment for gang rape on woman under twelve years of age. Section 376E — Punishment for repeat offenders. Section 377 — Unnatural offences. Section 378 — Theft. Section 379 — Punishment for theft. Section 380 — Theft in dwelling house, etc. Section 381 — Theft by clerk or servant of property in possession of master. Section 382 — Theft after preparation made for causing death, hurt or restraint in order to the committing of the theft. Section 383 — Extortion. Section 384 — Punishment for extortion. Section 385 — Putting person in fear of injury in order to commit extortion. Section 386 — Extortion by putting a person in fear of death on grievous hurt. Section 387 — Putting person in fear of death or of grievous hurt, in order to commit extortion. Section 388 — Extortion by threat of accusation of an offence punishable with death or imprisonment for life, etc. Section 389 — Putting person in fear of accusation of offence, in order to commit extortion. Section 390 — Robbery. Section 391 — Dacoity. Section 392 — Punishment for robbery. Section 393 — Attempt to commit robbery. Section 394 — Voluntarily causing hurt in committing robbery. Section 395 — Punishment for dacoity. Section 396 — Dacoity with murder. Section 397 — Robbery, or dacoity, with attempt to cause death or grievous hurt. Section 398 — Attempt to commit robbery or dacoity when armed with deadly weapon. Section 399 — Making preparation to commit dacoity. Section 400 — Punishment for belonging to gang of dacoits. Section 401 — Punishment for belonging to gang of thieves. Section 402 — Assembling for purpose of committing dacoity. Section 403 — Dishonest misappropriation of property. Section 404 — Dishonest misappropriation of property possessed by deceased person at the time of his death. Section 405 — Criminal breach of trust. Section 406 — Punishment for criminal breach of trust. Section 407 — Criminal breach of trust by carrier, etc. Section 408 — Criminal breach of trust by clerk or servant. Section 409 — Criminal breach of trust by public, servant. or by banker, merchant or agent. Section 410 — Stolen property. Section 411 — Dishonestly receiving stolen property. Section 412 — Dishonestly receiving property stolen in the commission of a dacoity. Section 413 — Habitually dealing in stolen property. Section 414 — Assisting in concealment of stolen property. Section 415 — Cheating. Section 416 — Cheating by personation. Section 417 — Punishment for cheating. Section 418 — Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect. Section 419 — Punishment for cheating by personation. Section 420 — Cheating and dishonestly inducing delivery of property. Section 421 — Dishonest or fraudulent removal or concealment of property to prevent distribution among creditor. Section 422 — Dishonestly or fraudulently preventing debt being available for creditors. Section 423 — Dishonest or fraudulent execution of deed of transfer containing false statement of consideration. Section 424 — Dishonest or fraudulent removal or concealment of property. Section 425 — Mischief. Section 426 — Punishment for mischief. Section 427 — Mischief causing damage to the amount of fifty rupees. Section 428 — Mischief by killing or maiming animal of the value of ten rupees. Section 429 — Mischief by killing or maiming cattle, etc., of any value or any animal of the value of fifty rupees. Section 430 — Mischief by injury to works of irrigation or by wrongfully diverting water. Section 431 — Mischief by injury to public road, bridge, river or channel. Section 432 — Mischief by causing inundation or obstruction to public drainage attended with damage. Section 433 — Mischief by destroying, moving or rendering less useful a light-house or sea-mark. Section 434 — Mischief by destroying or moving, etc., a land-mark fixed by public authority. Section 435 — Mischief by fire or explosive substance with intent to cause damage to amount of one hundred or (in case of agricultural produce ) ten rupees. Section 436 — Mischief by fire or explosive substance with intent to destroy house, etc. Section 437 — Mischief with intent to destroy or make unsafe a decked vessel or one of twenty tons burden. Section 438 — Punishment for the mischief described in section 437 committed by fire or explosive substance. Section 439 — Punishment for intentionally running vessel agroun, or ashore with intent to commit theft, etc. Section 440 — Mischief committed after preparation made for causing death or hurt. Section 441 — Criminal trespass. Section 442 — House-trespass. Section 443 — Lurking house-trespass. Section 444 — Lurking house-trespass by night. Section 445 — House-breaking. Section 446 — House-breaking by night. Section 447 — Punishment for criminal trespass. Section 448 — Punishment for house-trespass. Section 449 — House-trespass in order to commit offence punishable with death. Section 450 — House-trespass in order to commit offence punishable with imprisonment for life. Section 451 — House-trespass in order to commit offence punishable with imprisonment. Section 452 — House-trespass after preparation for hurt, assault or wrongful restraint. Section 453 — Punishment for lurking house-trespass or house-breaking. Section 454 — Lurking house-trespass or house-breaking in order to commit offence punishable with imprisonment. Section 455 — Lurking house-trespass or house-breaking after preparation for hurt, assault or wrongful restraint. Section 456 — Punishment for lurking house-trespass or house-breaking by night. Section 457 — Lurking house-trespass or house-breaking by night in order to commit offence punishable with imprisonment. Section 458 — Lurking house-trespass or house-breaking by night after preparation for hurt, assault, or wrongful restraint. Section 459 — Grievous hurt caused whilst committing lurking house-trespass or house-breaking. Section 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. Section 461 — Dishonestly breaking open receptacle containing property. Section 462 — Punishment for same offence when committed by person entrusted with custody. Section 463 — Forgery. Section 464 — Making a false document. Section 465 — Punishment for forgery. Section 466 — Forgery of record of Court or of public register, etc. Section 467 — Forgery of valuable security, will, etc. Section 468 — Forgery for purpose of cheating. Section 469 — Forgery for purpose of harming reputation. Section 470 — Forged document. Section 471 — Using as genuine a forged document or electronic record. Section 472 — Making or possessing counterfeit seal, etc., with intent to commit forgery punishable under section 467. Section 473 — Making or possessing counterfeit seal, etc., with intent to commit forgery punishable otherwise. Section 474 — Having possession of document described in section 466 or 467, knowing it to be forged and intending to use it as genuine. Section 475 — Counterfeiting device or mark used for authenticating documents described in section 467, or possessing counterfeit marked material. Section 476 — Counterfeiting device or mark used for authenticating documents other than those described in section 467, or possessing counterfeit marked material. Section 477 — Fraudulent cancellation, destruction, etc., of will, authority to adopt, or valuable security. Section 477A — Falsification of accounts. Section 478 — Repealed. Section 479 — Property mark Section 480 — Repealed. Section 481 — Using a false property mark Section 482 — Punishment for using a false property mark. Section 483 — Counterfeiting a property mark used by another. Section 484 — Counterfeiting a mark used by a public servant. Section 485 — Making or possession of any instrument for counterfeiting a property mark. Section 486 — Selling goods marked with a counterfeit property mark. Section 487 — Making a false mark upon any receptacle containing goods. Section 488 — Punishment for making use of any such false mark. Section 489 — Tampering with property mark with intent to cause injury. Section 489A — Counterfeiting currency-notes or bank-notes. Section 489B — Using as genuine, forged or counterfeit currency-notes or bank-notes. Section 489C — Possession of forged or counterfeit currency notes or bank-notes. Section 489D — Making or possessing instruments or materials for forging or counterfeiting currency-notes or bank-notes. Section 489E — Making or using documents resembling currency-notes or bank-notes. Section 490 — [Repealed .]. Section 491 — Breach of contract to attend on and supply wants of helpless person. Section 492 — [Repealed .]. Section 493 — Cohabitation caused by a man deceitfully inducing a belief of lawful marriage. Section 494 — Marrying again during life-time of husband or wife. Section 495 — Same offence with concealment of former marriage from person with whom subsequent marriage is contracted. Section 496 — Marriage ceremony fraudulently gone through without lawful marriage. Section 497 — Adultery. Section 498 — Enticing or taking away or detaining with criminal intent a married woman. Section 498A — Husband or relative of husband of a woman subjecting her to cruelty. Section 499 — Defamation. Section 500 — Punishment for defamation. Section 501 — Printing or engraving matter known to be defamatory. Section 502 — Sale of printed or engraved substance containing defamatory matter. Section 503 — Criminal intimidation. Section 504 — Intentional insult with intent to provoke breach of the peace. Section 505 — Statements conducing to public mischief. Section 506 — Punishment for criminal intimidation. Section 507 — Criminal intimidation by an anonymous communication. Section 508 — Act caused by inducing person to believe that he will be rendered an object of the Divine displeasure. Section 509 — Word, gesture or act intended to insult the modesty of a woman. Section 510 — Misconduct in public by a drunken person. Section 511 — Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.