|
Category of Bare Act |
Name of the Act |
Year of Promulgation |
|---|---|---|
|
Criminal Laws |
Indian Penal Code |
1860 |
|
Act Number |
Enactment Date |
Chapter Number |
|
45 of 1860 |
06.10.1860 |
16 |
|
Chapter Title |
Sub-Chapter |
Legislated by |
|
Offences Affecting the Human Body |
Of Offences Affecting Life |
Parliament of India |
Whoever commits murder shall be punished with death, or 1[imprisonment for life] and shall also be liable to fine.
_________________________________
1. Subs. by Act 26 of 1955, sec. 117 and Sch., for "transportation for life" (w.e.f. 1-1-1956).
|
Offence Description |
Punishment provided |
Cognizable/Non-Cognizable |
|---|---|---|
|
Murder |
Death Sentence or Life imprisonment with Fine |
Cognizable |
|
Bailable/Non-Bailable |
Trial Court Details |
Compoundable/Non-Compoundable |
|
Non-Bailable |
Sessions Court |
Non-Compoundable |
|
Compoundable by Whom |
Concerned Ministry |
Concerned Department |
|
Non-Compoundable |
Ministry of Home Affairs |
Department of Internal Security |
