Report No. 262
Table 2.3: Non-Homicide Capital offences
S. No. |
Section Number |
Act |
1. |
Section 34, Section 37 and Section 38 | The Air Force Act, 1950 |
2. |
Section 34, Section 37 and Section 38 | The Army Act, 1950 |
3. |
Section 21, Section 24 and Section 25 | The Assam Rifles Act, 2006 |
4. |
Section 14, Section 17 and Section 18 | The Border Security Force Act, 1968 |
5. |
Section 17, Section 49 | The Coast Guard Act, 1978 |
6. |
Section 3 | The Explosive Substances Act, 1908 |
7. |
Section 120B, Section 121 (waging war), Section 132, Section 194, Section 195A, Section 364A (added by Criminal Law (Amendment) Act, 1993, Section 376E (added by Criminal Law (Amendment) Act, 2013) | The Indian Penal Code, 1860 |
8. |
Section 16, Section 19 and Section 20 | Indo-Tibetan Border Police Force Act, 1992 |
9. |
Section 31 | The Narcotic Drugs and Psychotropic Substances Act, 1985 |
10. |
Section 34, Section 35, Section 26, Section 37, Section 38, Section 39, Section 43, Section 44, Section 49, Section 56, Section 59 | The Navy Act, 1957 |
11. |
Section 15 | The Petroleum and Mineral Pipelines (Acquisition of Right of User in Land) Act, 1962 |
12. |
Section 16, Section 19 and Section 20 | The Sashastra Seema Bal Act, 2007 |
13. |
Section 3 | The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 |
Back
