The Criminal Law (Amendment) Act, 2013 No, 13 of 2013
Amendment of first Schedule.
24. In the First Schedule to the Code of Criminal Procedure, under the heading
"I.-OFFENCES UNDER THE INDIAN PENAL CODE",—
(a) After the entries relating to section 166, the following entries shall be inserted, namely:—
| 166A | Public servant disobeying direction under law. | Imprisonment for minimum 6 months which may extend to 2 years and fine, | Cognizable | Bailable | Magistrate of the first class. |
| 1668 | Non-treatment of victim by hospital. | Imprisonment for I year or fine or both. | Non- cognizable | Bailable | Magistrate of the first c1ass |
(b) After the entries relating to section 3'26, the following entries shall be inserted, namely:—
| "326A | Voluntarily causing grievous hurt by use of acid, etc. | Imprisonment for not less than 10 years but which may extend to imprisonment for life and fine to be paid to the victim. | Cognizable | Non~bailable | Court of Session. |
| 3268 | Voluntarily throwing or attempting to throw acid. | Imprisonment for 5 yean but which may extend to 7 years and with fine. | Cognizable | Non-bailable | Court of Session. |
(c) For the entries relating to section 354, the following entries shall be substituted, name1y:—
| 354 | Assault or use of criminal force to woman with intent to outrage her modesty. | Imprisonment of 1 year which may bailable extend to 5 years, and with fine. | Cognizable | Non-bailable | Any Magistrate. |
| 354A | Sexual harassment of the nature of unwelcome physical contact and advances or a demand or request for sexual favours, showing pornography. | Imprisonment which may extend to 3 years Of with fine or with both. | Cognizable | Bailable | Any Magistrate. |
| Sexual harassment of the nature of making sexually coloured remark. | Imprisonment which may extend to I year or with fine or with both. | Cognizable | Bailable | Any Magistrate. | |
| 354B | criminal force to woman with intent to disrobe. | Imprisonment of not less than 3 years but which may extend to 7 years and with fine. | Cognizable | Non-bailable | Any Magistrate |
| 354C | Voyeurism. | Imprisonment of not less than 1 year but which may extend 10 3 yean and with fine for first conviction. | Cognizable | Bailable | Any Magistrate |
| Imprisonment of not less than 3 years but which may extend to 7 years and with fine for second or subsequent conviction. | Cognizable | Non-bailable | Any Magistrate | ||
| 354D | Stalking. | Imprisonment up to 3 years and with fine for first conviction. | Cognizable | Bailable | Any Magistrate |
| Imprisonment up to 5 years and with fine for second or subsequent conviction. | Cognizable | Non-bailable | Any Magistrate |
(d) for the entries relating to section 370, the following entries shall be substituted, namely:—
| "370 | Trafficking of person. | Imprisonment of not less than 7 years but which may extend to 10 yean and with fine. | Cognizable | Non-bailable | Court of Session. |
| Trafficking of more than one person. | Imprisonment of not less than 10 years but which may extend to imprisonment for life and with fine. | Cognizable | Non-bailable | Court of Session. | |
| Trafficking of minor | Imprisonment of not less than 10 years but which may extend to imprisonment for life and with fine. | Cognizable | Non-bailable | Court of Session. | |
| Trafficking of more than one minor | Imprisonment of not less than 14 years but which may extend to imprisonment for life and with fine. | Cognizable | Non-bailable | Court of Session. | |
| Person convicted of offence of trafficking of minor on more than one occasion. | Imprisonment for life which shall mean the remainder of that person's natural life and with fine. | Cognizable | Non-bailable | Court of Session. | |
| Public servant or a police officer involved in trafficking of minor. | Imprisonment for life which shall mean the remainder of that person's natural life and with fine. | Cognizable | Non-bailable | Court of Session. | |
| 370A | Exploitation of a trafficked child. | Imprisonment of not less than 5 years but which may extend to. 7 years and with fine. | Cognizable | Non-bailable | Court of Session. |
| Exploitation of 8 trafficked person. | Imprisonment of not less than 3 years but which may extend 10 5 years and with fine. | Cognizable | Non-bailable | Court of Session. |
(e) for the entries relating to sections 376, 376A, 376B, 376C and 3760, the following entries shall be substituted, namely:—
| "376 | Rape. | Rigorous imprisonment of not less than 7 years but which may extend to imprisonment for life and with fine. | Cognizable | Non-bailable | Court of Session |
| Rape by a police officer or a public servant or member of armed forces or a person being on the management or on the staff of a jail, remand home or other place of custody or women's or children's institution or by a person on the management or on the staff of a hospital, and rape committed by a person in a position of trust or authority towards the person raped of by a near relative of the person raped. | Rigorous imprisonment of not less than 10 years but which may extend to imprisonment for life which shall mean the remainder of that person's natural life and with fine. | Cognizable | Non-bailable | Court of Session | |
| 376 A | Person committing an offence of rape and inflicting injury which causes death or causes the woman to be in a persistent vegetative Slate. | Rigorous imprisonment of not less than 20 years but which may extendto imprisonment for life which shall mean imprisonment for the remainder of that person's natural life or with death. | Cognizable | Non-bailable | Court of Session |
| 376 B | Sexual intercourse by husband upon his wife during separation. | imprisonment for not Jess than 2 years but which may extend to 7 years and with fine. | Cognizable (but only on the complaint of the victim) | Bailable | Court of Session |
| 376C | 5exulll intercourse by a person in authority. | Rigorous imprisonment for not less lhan 5 years but which may extend to 10 yean and with fine. | Cognizable | Non-bailable | Court of Session |
| 376D | Gang rape | Rigorous imprisonment for not less than 20 yean but which may extend to imprisonment (or life which shall mean imprisonment for the remainder of that person's natural life and with fine to be paid to the victim. | Cognizable | Non-bailable | Court of Session |
| 376E | Repeat offenders. | Imprisonment for life which shall mean imprisonment for the remainder of that person's natural life or with death. | Cognizable | Non-bailable | Court of Session |
(f) in entry relating to section 509, in column 3, for the words "Simple imprisonment for one year, or fine, or both,", the words and figure "Simple imprisonment for 3 years and with fine " shall be substituted.
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