| Contents |
|
|
The Bharatiya Nyaya Sanhita, 2023 |
| Sections |
Particulars |
| Chapter I |
Preliminary |
| 1. |
Short title, commencement and application |
| 2. |
Definitions |
| 3. |
General explanations |
| Chapter II |
Of Punishments |
| 4. |
Punishments |
| 5. |
Commutation of sentence |
| 6. |
Fractions of terms of punishment |
| 7. |
Sentence may be (in certain cases of imprisonment) wholly or partly rigorous or simple |
| 8. |
Amount of fine, liability in default of payment of fine, etc |
| 9. |
Limit of punishment of offence made up of several offences |
| 10. |
Punishment of person guilty of one of several offences, judgment stating that it is doubtful of which |
| 11. |
Solitary confinement |
| 12. |
Limit of solitary confinement |
| 13. |
Enhanced punishment for certain offences after previous conviction |
| Chapter III |
General Exceptions |
| 14. |
Act done by a person bound, or by mistake of fact believing himself bound, by law |
| 15. |
Act of Judge when acting judiciall |
| 16. |
Act done pursuant to judgment or order of Court |
| 17. |
Act done by a person justified, or by mistake of fact believing himself justified, by law |
| 18. |
Accident in doing a lawful act |
| 19. |
Act likely to cause harm, but done without criminal intent, and to prevent other harm |
| 20. |
Act of a child under seven years of age |
| 21. |
Act of a child above seven and under twelve years of age of immature understanding |
| 22. |
Act of a person of unsound mind |
| 23. |
Act of a person incapable of judgment by reason of intoxication caused against his will |
| 24. |
Offence requiring a particular intent or knowledge committed by one who is intoxicated |
| 25. |
Act not intended and not known to be likely to cause death or grievous hurt, done by consent |
| 26. |
Act not intended to cause death, done by consent in good faith for person's benefit |
| 27. |
Act done in good faith for benefit of child or person of unsound mind, by, or by consent of guardian |
| 28. |
Consent known to be given under fear or misconception |
| 29. |
Exclusion of acts which are offences independently of harm caused |
| 30. |
Act done in good faith for benefit of a person without consent |
| 31. |
Communication made in good faith |
| 32. |
Act to which a person is compelled by threats |
| 33. |
Act causing slight harm |
| 34. |
Things done in private defence |
| 35. |
Right of private defence of body and of property |
| 36. |
Right of private defence against act of a person of unsound mind, etc |
| 37. |
Acts against which there is no right of private defence |
| 38. |
When right of private defence of body extends to causing death |
| 39. |
When such right extends to causing any harm other than death |
| 40. |
Commencement and continuance of right of private defence of body |
| 41. |
When right of private defence of property extends to causing death |
| 42. |
When such right extends to causing any harm other than death |
| 43. |
Commencement and continuance of right of private defence of property |
| 44. |
Right of private defence against deadly assault when there is risk of harm to innocent person |
| Chapter IV |
Of Abetment, Criminal Conspiracy and Attempt |
| 45. |
Abetment of a thing |
| 46. |
Abettor |
| 47. |
Abetment in India of offences outside India |
| 48. |
Abetment outside India for offence in India |
| 49. |
Punishment of abetment if act abetted is committed in consequence and where no express provision is made for its punishment |
| 50. |
Punishment of abetment if person abetted does act with different intention from that of abettor |
| 51. |
Liability of abettor when one act abetted and different act done |
| 52. |
Abettor when liable to cumulative punishment for act abetted and for act done |
| 53. |
Liability of abettor for an effect caused by act abetted different from that intended by abettor |
| 54. |
Abettor present when offence is committed |
| 55. |
Abetment of offence punishable with death or imprisonment for life |
| 56. |
Abetment of offence punishable with imprisonment |
| 57. |
Abetting commission of offence by public or by more than ten persons |
| 58. |
Concealing design to commit offence punishable with death or imprisonment for life |
| 59. |
Public servant concealing design to commit offence which it is his duty to prevent |
| 60. |
Concealing design to commit offence punishable with imprisonment |
| 61. |
Criminal conspiracy |
| 62. |
Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment |
| Chapter V |
Of Offences Against Woman and Child |
| 63. |
Rape |
| 64. |
Punishment for rape |
| 65. |
Punishment for rape in certain cases |
| 66. |
Punishment for causing death or resulting in persistent vegetative state of victim |
| 67. |
Sexual intercourse by husband upon his wife during separation |
| 68. |
Sexual intercourse by a person in authority |
| 69. |
Sexual intercourse by employing deceitful means, etc |
| 70. |
Gang rape |
| 71. |
Punishment for repeat offenders |
| 72. |
Disclosure of identity of victim of certain offences, etc |
| 73. |
Printing or publishing any matter relating to Court proceedings without permission |
| 74. |
Assault or use of criminal force to woman with intent to outrage her modesty |
| 75. |
Sexual harassment |
| 76. |
Assault or use of criminal force to woman with intent to disrobe |
| 77. |
Voyeurism |
| 78. |
Stalking |
| 79. |
Word, gesture or act intended to insult modesty of a woman |
| 80. |
Dowry death |
| 81. |
Cohabitation caused by man deceitfully inducing belief of lawful marriage |
| 82. |
Marrying again during lifetime of husband or wife |
| 83. |
Marriage ceremony fraudulently gone through without lawful marriage |
| 84. |
Enticing or taking away or detaining with criminal intent a married woman |
| 85. |
Husband or relative of husband of a woman subjecting her to cruelty |
| 86. |
Cruelty defined |
| 87. |
Kidnapping, abducting or inducing woman to compel her marriage, etc |
| 88. |
Causing miscarriage |
| 89. |
Causing miscarriage without woman's consent |
| 90. |
Death caused by act done with intent to cause miscarriage |
| 91. |
Act done with intent to prevent child being born alive or to cause to die after birth |
| 92. |
Causing death of quick unborn child by act amounting to culpable homicide |
| 93. |
Exposure and abandonment of child under twelve years of age, by parent or person having care of it |
| 94. |
Concealment of birth by secret disposal of dead body |
| 95. |
Hiring, employing or engaging a child to commit an offence |
| 96. |
Procuration of child |
| 97. |
Kidnapping or abducting child under ten years of age with intent to steal from its person |
| 98. |
Selling child for purposes of prostitution, etc |
| 99. |
Buying child for purposes of prostitution, etc |
| Chapter VI |
Of Offences Affecting The Human Body |
| 100. |
Culpable homicide |
| 101. |
Murder |
| 102. |
Culpable homicide by causing death of person other than person whose death was intended |
| 103. |
Punishment for murder |
| 104. |
Punishment for murder by life-convict |
| 105. |
Punishment for culpable homicide not amounting to murder |
| 106. |
Causing death by negligence |
| 107. |
Abetment of suicide of child or person of unsound mind |
| 108. |
Abetment of suicide |
| 109. |
Attempt to murder |
| 110. |
Attempt to commit culpable homicide |
| 111. |
Organised crime |
| 112. |
Petty Organized crime |
| 113. |
Terrorist act |
| 114. |
Hurt |
| 115. |
Voluntarily causing hurt |
| 116. |
Grievous hurt |
| 117. |
Voluntarily causing grievous hurt |
| 118. |
Voluntarily causing hurt or grievous hurt by dangerous weapons or means |
| 119. |
Voluntarily causing hurt or grievous hurt to extort property, or to constrain to an illegal act |
| 120. |
Voluntarily causing hurt or grievous hurt to extort confession, or to compel restoration of property |
| 121. |
Voluntarily causing hurt or grievous hurt to deter public servant from his duty |
| 122. |
Voluntarily causing hurt or grievous hurt on provocation |
| 123. |
Causing hurt by means of poison, etc., with intent to commit an offence |
| 124. |
Voluntarily causing grievous hurt by use of acid, etc |
| 125. |
Act Endangering life or personal safety of others |
| 126. |
Wrongful restraint |
| 127. |
Wrongful confinement |
| 128. |
Force |
| 129. |
Criminal force |
| 130. |
Assault |
| 131. |
Punishment for assault or criminal force otherwise than on grave provocation |
| 132. |
Assault or criminal force to deter public servant from discharge of his duty |
| 133. |
Assault or criminal force with intent to dishonor person, otherwise than on grave provocation |
| 134. |
Assault or criminal force in attempt to commit theft of property carried by a person |
| 135. |
Assault or criminal force in attempt to wrongfully confine a person |
| 136. |
Assault or criminal force on grave provocation |
| 137. |
Kidnapping |
| 138. |
Abduction |
| 139. |
Kidnapping or maiming a child for purposes of begging |
| 140. |
Kidnapping or abducting in order to murder or for ransom, etc |
| 141. |
Importation of girl or boy from foreign country |
| 142. |
Wrongfully concealing or keeping in confinement, kidnapped or abducted person |
| 143. |
Trafficking of person |
| 144. |
Exploitation of a trafficked person |
| 145. |
Habitual dealing in slaves |
| 146. |
Unlawful compulsory labour |
| Chapter VII |
Of Offences Against The State |
| 147. |
Waging, or attempting to wage war, or abetting waging of war, against Government of India |
| 148. |
Conspiracy to commit offences punishable by section 147 |
| 149. |
Collecting arms, etc., with intention of waging war against Government of India |
| 150. |
Concealing with intent to facilitate design to wage war |
| 151. |
Assaulting President, Governor, etc., with intent to compel or restrain exercise of any lawful power |
| 152. |
Act endangering sovereignty, unity and integrity of India |
| 153. |
Waging war against Government of any foreign State at peace with Government of India |
| 154. |
Committing depredation on territories of foreign State at peace with Government of India |
| 155. |
Receiving property taken by war or depredation mentioned in sections 153 and 154 |
| 156. |
Public servant voluntarily allowing prisoner of State or war to escape |
| 157. |
Public servant negligently suffering such prisoner to escape |
| 158. |
Aiding escape of, rescuing or harbouring such prisoner |
| Chapter VIII |
Of Offences Relating to The Army, Navy and Air Force |
| 159. |
Abetting mutiny, or attempting to seduce a soldier, sailor or airman from his duty |
| 160. |
Abetment of mutiny, if mutiny is committed in consequence thereof |
| 161. |
Abetment of assault by soldier, sailor or airman on his superior officer, when in execution of his office |
| 162. |
Abetment of such assault, if assault committed |
| 163. |
Abetment of desertion of soldier, sailor or airman |
| 164. |
Harbouring deserter |
| 165. |
Deserter concealed on board merchant vessel through negligence of master |
| 166. |
Abetment of act of insubordination by soldier, sailor or airman |
| 167. |
Persons subject to certain Acts |
| 168. |
Wearing garb or carrying token used by soldier, sailor or airman |
| Chapter IX |
Of Offences Relating to Elections |
| 169. |
Candidate, electoral right defined |
| 170. |
Bribery |
| 171. |
Undue influence at elections |
| 172. |
Personation at elections |
| 173. |
Punishment for bribery |
| 174. |
Punishment for undue influence or personation at an election |
| 175. |
False statement in connection with an election |
| 176. |
Illegal payments in connection with an election |
| 177. |
Failure to keep election accounts |
| Chapter X |
Of Offences Relating to Coin, Currency-Notes, Bank-Notes, and Government Stamps |
| 178. |
Counterfeiting coin, Government stamps, currency-notes or bank-notes |
| 179. |
Using as genuine, forged or counterfeit coin, Government stamp, currency-notes or bank-notes |
| 180. |
Possession of forged or counterfeit coin, Government stamp, currency-notes or bank-notes |
| 181. |
Making or Possessing instruments or materials for forging or counterfeiting coin, Government stamp, currency-notes or bank-notes |
| 182. |
Making or Using documents resembling currency-notes or bank-notes |
| 183. |
Effacing writing from substance bearing Government stamp, or removing from document a stamp used for it, with intent to cause loss to Government |
| 184. |
Using Government stamp known to have been before used |
| 185. |
Erasure of mark denoting that stamp has been used |
| 186. |
Prohibition of Fictitious stamps |
| 187. |
Person employed in mint causing coin to be of different weight or composition from that fixed by law |
| 188. |
Unlawfully taking coining instrument from mint |
| Chapter XI |
Of Offences Against The Public Tranquillity |
| 189. |
Unlawful assembly |
| 190. |
Every member of unlawful assembly guilty of offence committed in prosecution of common object |
| 191. |
Rioting |
| 192. |
Wantonly giving provocation with intent to cause riot-if rioting be committed; if not committed |
| 193. |
Liability of owner, occupier, etc., of land on which an unlawful assembly or riot takes place |
| 194. |
Affray |
| 195. |
Assaulting or Obstructing public servant when suppressing riot, etc |
| 196. |
Promoting Enmity between different groups on grounds of religion, race, place of birth, residence, language, etc., and doing acts prejudicial to maintenance of harmony |
| 197. |
Imputations, Assertions prejudicial to national integration |
| Chapter XII |
Of Offences by or Relating to Public Servants |
| 198. |
Public servant disobeying law, with intent to cause injury to any person |
| 199. |
Public servant disobeying direction under law |
| 200. |
Punishment for nontreatment of victim |
| 201. |
Public servant framing an incorrect document with intent to cause injury |
| 202. |
Public servant unlawfully engaging in trade |
| 203. |
Public servant unlawfully buying or bidding for property |
| 204. |
Personating a public servant |
| 205. |
Wearing garb or carrying token used by public servant with fraudulent intent |
| Chapter XIII |
Of Contempts of The Lawful Authority of Public Servants |
| 206. |
Absconding to avoid service of summons or other proceeding |
| 207. |
Preventing service of summons or other proceeding, or preventing publication thereof |
| 208. |
Nonattendance in obedience to an order from public servant |
| 209. |
Nonappearance in response to a proclamation under section 84 of Bharatiya Nagarik Suraksha Sanhita, 2023 |
| 210. |
Omission to Produce document or electronic record to public servant by person legally bound to produce it |
| 211. |
Omission to give notice or information to public servant by person legally bound to give it |
| 212. |
Furnishing False information |
| 213. |
Refusing oath or affirmation when duly required by public servant to make it |
| 214. |
Refusing to answer public servant authorised to question |
| 215. |
Refusing to sign statement |
| 216. |
False statement on oath or affirmation to public servant or person authorised to administer an oath or affirmation |
| 217. |
False information, with intent to cause public servant to use his lawful power to injury of another person |
| 218. |
Resistance to taking of property by lawful authority of a public servant |
| 219. |
Obstructing sale of property offered for sale by authority of public servant |
| 220. |
Illegal purchase or bid for property offered for sale by authority of public servant |
| 221. |
Obstructing public servant in discharge of public functions |
| 222. |
Omission to assist public servant when bound by law to give assistance |
| 223. |
Disobedience to order duly promulgated by public servant |
| 224. |
Threat of injury to public servant |
| 225. |
Threat of injury to induce person to refrain from applying for protection to public servant |
| 226. |
Attempt to commit suicide to compel or restrain exercise of lawful power |
| Chapter XIV |
Of False Evidence and Offences Against Public Justice |
| 227. |
Giving false evidence |
| 228. |
Fabricating false evidence |
| 229. |
Punishment for false evidence |
| 230. |
Giving or Fabricating false evidence with intent to procure conviction of capital offence |
| 231. |
Giving or Fabricating false evidence with intent to procure conviction of offence punishable with imprisonment for life or imprisonment |
| 232. |
Threatening any person to give false evidence |
| 233. |
Using evidence known to be false |
| 234. |
Issuing or signing false certificate |
| 235. |
Using as true a Certificate known to be false |
| 236. |
False Statement made in declaration which is by law receivable as evidence |
| 237. |
Using as true such declaration knowing it to be false |
| 238. |
Causing Disappearance of evidence of offence, or giving false information to screen offender |
| 239. |
Intentional omission to give information of offence by person bound to inform |
| 240. |
Giving false information respecting an offence committed |
| 241. |
Destruction of document or electronic record to prevent its production as evidence |
| 242. |
False Personation for purpose of act or proceeding in suit or prosecution |
| 243. |
Fraudulent removal or concealment of property to prevent its seizure as forfeited or in execution |
| 244. |
Fraudulent claim to property to prevent its seizure as forfeited or in execution |
| 245. |
Fraudulently Suffering decree for sum not due |
| 246. |
Dishonestly making false claim in Court |
| 247. |
Fraudulently Obtaining decree for sum not due |
| 248. |
False charge of offence made with intent to injure |
| 249. |
Harbouring offender |
| 250. |
Taking gift, etc., to screen an offender from punishment |
| 251. |
Offering gift or restoration of property in consideration of screening offender |
| 252. |
Taking gift to help to recover stolen property, etc |
| 253. |
Harbouring offender who has escaped from custody or whose apprehension has been ordered |
| 254. |
Penalty for Harbouring robbers or dacoits |
| 255. |
Public servant Disobeying direction of law with intent to save person from punishment or property from forfeiture |
| 256. |
Public servant framing incorrect record or writing with intent to save person from punishment or property from forfeiture |
| 257. |
Public servant in judicial proceeding corruptly making report, etc., contrary to law |
| 258. |
Commitment for trial or confinement by person having authority who knows that he is acting contrary to law |
| 259. |
Intentional omission to apprehend on part of public servant bound to apprehend |
| 260. |
Intentional omission to apprehend on part of public servant bound to apprehend person under sentence or lawfully committed |
| 261. |
Escape from Confinement or custody negligently suffered by public servant |
| 262. |
Resistance or obstruction by a person to his lawful apprehension |
| 263. |
Resistance or obstruction to lawful apprehension of another person |
| 264. |
Omission to apprehend, or sufferance of escape, on part of public servant, in cases not otherwise provided for |
| 265. |
Resistance or obstruction to lawful apprehension or escape or rescue in cases not otherwise provided for |
| 266. |
Violation of condition of remission of punishment |
| 267. |
Intentional insult or interruption to public servant sitting in judicial proceeding |
| 268. |
Personation of assessor |
| 269. |
Failure by person released on bail bond or bond to appear in Court |
| Chapter XV |
Of Offences Affecting The Public Health, Safety, Convenience, Decency and Morals |
| 270. |
Public nuisance |
| 271. |
Negligent act likely to spread infection of disease dangerous to life |
| 272. |
Malignant act likely to spread infection of disease dangerous to life |
| 273. |
Disobedience to quarantine rule |
| 274. |
Adulteration of food or drink intended for sale |
| 275. |
Sale of noxious food or drink |
| 276. |
Adulteration of drugs |
| 277. |
Sale of adulterated drugs |
| 278. |
Sale of drug as a different drug or preparation |
| 279. |
Fouling water of public spring or reservoir |
| 280. |
Making Atmosphere noxious to health |
| 281. |
Rash driving or riding on a public way |
| 282. |
Rash navigation of vessel |
| 283. |
Exhibition of false light, mark or buoy |
| 284. |
Conveying person by water for hire in unsafe or overloaded vessel |
| 285. |
Danger or obstruction in public way or line of navigation |
| 286. |
Negligent conduct with respect to poisonous substance |
| 287. |
Negligent conduct with respect to fire or combustible matter |
| 288. |
Negligent conduct with respect to explosive substance |
| 289. |
Negligent conduct with respect to machinery |
| 290. |
Negligent conduct with respect to pulling down, repairing or constructing buildings, etc |
| 291. |
Negligent conduct with respect to animal |
| 292. |
Punishment for public nuisance in cases not otherwise provided for |
| 293. |
Continuance of nuisance after injunction to discontinue |
| 294. |
Sale, etc., of obscene books, etc |
| 295. |
Sale, etc., of Obscene objects to child |
| 296. |
Obscene acts and songs |
| 297. |
Keeping lottery office |
| Chapter XVI |
Of Offences Relating to Religion |
| 298. |
Injuring or defiling place of worship with intent to insult religion of any class |
| 299. |
Deliberate and malicious acts, intended to outrage religious feelings of any class by insulting its religion or religious beliefs |
| 300. |
Disturbing Religious assembly |
| 301. |
Trespassing on burial places, etc |
| 302. |
Uttering words, etc., with deliberate intent to wound religious feelings of any person |
| Chapter XVII |
Of Offences Against Property |
| 303. |
Theft |
| 304. |
Snatching |
| 305. |
Theft in a dwelling house, or means of transportation or place of worship, etc |
| 306. |
Theft by clerk or servant of property in possession of master |
| 307. |
Theft after preparation made for causing death, hurt or restraint in order to committing of theft |
| 308. |
Extortion |
| 309. |
Robbery |
| 310. |
Dacoity |
| 311. |
Robbery, or dacoity, with attempt to cause death or grievous hurt |
| 312. |
Attempt to Commit robbery or dacoity when armed with deadly weapon |
| 313. |
Punishment for belonging to gang of robbers, etc |
| 314. |
Dishonest Misappropriation of property |
| 315. |
Dishonest Misappropriation of property possessed by deceased person at the time of his death |
| 316. |
Criminal breach of trust |
| 317. |
Stolen property |
| 318. |
Cheating |
| 319. |
Cheating by personation |
| 320. |
Dishonest or Fraudulent removal or concealment of property to prevent distribution among creditors |
| 321. |
Dishonestly or Fraudulently preventing debt being available for creditors |
| 322. |
Dishonest or Fraudulent execution of deed of transfer containing false statement of consideration |
| 323. |
Dishonest or Fraudulent removal or concealment of property |
| 324. |
Mischief |
| 325. |
Mischief by killing or maiming animal |
| 326. |
Mischief by injury, inundation, fire or explosive substance, etc |
| 327. |
Mischief with intent to destroy or make unsafe a rail, aircraft, decked vessel or one of twenty tons burden |
| 328. |
Punishment for Intentionally running vessel aground or ashore with intent to commit theft, etc |
| 329. |
Criminal trespass and house-trespass |
| 330. |
House-trespass and housebreaking |
| 331. |
Punishment for house-trespass or housebreaking |
| 332. |
House-trespass in order to commit offence |
| 333. |
House-trespass After preparation for hurt, assault or wrongful restraint |
| 334. |
Dishonestly breaking open receptacle containing property |
| Chapter XVIII |
Of Offences Relating to Documents and to Property Marks |
| 335. |
Making a false document |
| 336. |
Forgery |
| 337. |
Forgery of record of Court or of public register, etc |
| 338. |
Forgery of Valuable security, will, etc |
| 339. |
Having possession of document described in section 337 or section 338, knowing it to be forged and intending to use it as genuine |
| 340. |
Forged document or electronic record and using it as genuine |
| 341. |
Making or Possessing counterfeit seal, etc., with intent to commit forgery punishable under section 338 |
| 342. |
Counterfeiting device or mark used for authenticating documents described in section 338, or possessing counterfeit marked material |
| 343. |
Fraudulent cancellation, destruction, etc., of will, authority to adopt, or valuable security |
| 344. |
Falsification of accounts |
| 345. |
Property mark |
| 346. |
Tampering with property mark with intent to cause injury |
| 347. |
Counterfeiting a property mark |
| 348. |
Making or possession of any instrument for counterfeiting a property mark |
| 349. |
Selling goods marked with a counterfeit property mark |
| 350. |
Making a false mark upon any receptacle containing goods |
| Chapter XIX |
Of Criminal Intimidation, Insult, Annoyance, Defamation, Etc |
| 351. |
Criminal intimidation |
| 352. |
Intentional insult with intent to provoke breach of peace |
| 353. |
Statements conducing to public mischief |
| 354. |
Act caused by inducing person to believe that he will be rendered an object of Divine displeasure |
| 355. |
Misconduct in public by a drunken person |
| 356. |
Defamation |
| 357. |
Breach of contract to attend on and supply wants of helpless person |
| Chapter XX |
Repeal and Savings |
| 358. |
Repeal and savings |
