Report No. 226
326 A. (i) Hurt by acid attack- Whoever burns or maims or disfigures or disables any part or parts of the body of a person or causes grievous hurt by throwing acid on or administering acid to that person, with the intention of causing or with the knowledge that he is likely to cause such injury or hurt, shall be punishable with imprisonment of either description which shall not be less than 10 years but which may extend to life and with fine which may extend to Rs. 10 Lakhs.
Provided that any fine levied under this section shall be given to the person on whom acid has been thrown or administered.
Classification of Offence
Minimum Imprisonment of 10 years extendable upto imprisonment for life and fine--cognizable-- non-bailable-triable by court of session-non-compoundable.
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