Report No. 104
Appendix 1
Sections 76-78, Indian Penal Code
Sections 76 to 78 of the Indian Penal Code read thus-
"Section 76.-Nothing is an offence which is done by a person who is or who by reason of a mistake of fact and not by reason of a mistake of law in good faith believes himself to be, bound by law to do it.
Section 77.-Nothing is an offence which is done by a Judge when acting judicially in the exercise of any power which is or which in good faith he believes to be given to him by law.
Section 78.-Nothing which is done in pursuance of, or which is warranted by the judgment or order of, a court of Justice, if done whilst such judgment or order remains in force, is an offence, notwithstanding the Court may have bad no jurisdiction to pass such judgment or order, provided the person doing the act in need faith believe, that the Court had such jurisdiction."
Back
