Report No. 177
Annexure-V
List of Cognizable and Non-Bailable Offences with Punishment upto 7 Years Under Indian Penal Code
Section |
Offence |
| 124A | Sedition. |
| 126 | Committing depredation on the territories of any power in alliance or at peace with the Government of India. |
| 127 | Receiving property taken by war or depredation mentioned in sections 125 and 126. |
| 133 | Abetment of an assault by an officer, soldier, sailor or airman on his superior officer, when in the execution of his office. |
| 134 | Abetment of such assault, if the assault is committed. |
| 153A | Promoting enmity between classes. Promoting enmity between classless in places of worship, etc. |
| 153B | Imputations, assertions prejudicial to national integration. If committed in a place of public worship etc . |
| 161 | Being or expecting to be a public servant, and taking a gratification other than legal remuneration in respect of an official act. |
| 162 | Taking a gratification in order, by corrupt or illegal means, to influence a public servant. |
| 163 | Taking a gratification for the exercise of personal influence with a public servant. |
| 164 | Abetment by public servant of the offences defined in the last two preceding clauses with reference to himself. |
| 165 | Public servant obtaining any valuable thing, without consideration, from a person concerned in any proceeding or business transacted by such public servant. |
| 165A | Punishment for abetment of offence punishable under section 161 or section 165. |
| 170 | Personating a public servant. |
| 222 | International omission to apprehend on the part of a public servant bound by law to apprehend person under sentence of Court of Justice of if under sentence of imprisonment for 10 years or upwards. |
| 225 | Resistance or obstruction to the lawful apprehension of any person, or rescuing him from lawful custody. |
| If charged with an offence punishable with imprisonment for 10 years. | |
| If charged with a capital offence. | |
| If the person is sentenced to imprisonment for life, or imprisonment for 10 years, or upwards. | |
| 235 | Possession of instrument or materials for the purpose of using the same for counterfeiting coin. |
| 236 | Abetting in India, the counterfeiting, out of India, of coin. |
| 239 | Having any counterfeit coin known to be such when it came into possession, and delivering, etc., the same to any person. |
| 241 | Knowingly delivering to another any counterfeit coin as genuine, which, when first possessed, the deliverer did not know to be counterfeit. |
| 242 | Possession of counterfeit coin by a person who knew it to be counterfeit when he became possessed thereof. |
| 243 | Possession of Indian coin by a person who knew it to be counterfeit when he became possessed thereof. |
| 244 | Person employed in a Mint causing coin to be of a different weight or composition form that fixed by law. |
| 245 | Unlawfully, taking from a Mint any coining instrument. |
| 246 | Fraudulently diminishing the weight or altering the composition of any coin. |
| 247 | Fraudulently diminishing the weight or altering the composition of Indian coin. |
| 248 | Altering appearance of any coin with intent that it shall pass as a coin of a different description. |
| 249 | Altering appearance of Indian coin with intent that it shall pass as a coin of a different description. |
| 250 | Delivery to another of coin possessed with the knowledge that it is altered. |
| 252 | Possession of altered coin by a person who knew it to be altered when he became possessed there of. |
| Possession of Indian coin by a person who knew it to be altered when he became possessed thereof. | |
| 253 | Possession of Indian coin by a person who knew it to be altered When he became possessed thereof. |
| 254 | Delivery to another of coin as genuine which, when first possessed, the deliverer did not know to be altered. |
| 308 | Attempt to commit culpable homicide. If such act causes hurt to any person. |
| 365 | Kidnapping or abducting with intent secretly and wrongfully to confine a person. |
| 368 | Concealing or keeping in confinement a kidnapped person. |
| 369 | Kidnapping or abducting a child with intent to take property from the person or such child. |
| 379 | Theft. |
| 380 | Theft in a building, tent or vessel. |
| 381 | Theft by clerk or servant of property in possession of master or employer. |
| 384 | Extortion. |
| 387 | Putting or attempting to put a person in a fear of death or grievous hurt in order to commit extortion. |
| 393 | Attempt to commit robbery. |
| 397 | Robbery or dacoity, with attempt to cause death or grievous hurt. |
| 398 | Attempt to commit robbery or dacoity when armed with deadly weapon. |
| 401 | Belonging to a wandering gang of persons associated for the purpose of habitually committing thefts. |
| 402 | Being one of five or more persons assembled for the purpose of committing dacoity. |
| 411 | Dishonestly receiving stolen property knowing it to be stolen. |
| 414 | Assisting in concealment or disposal of stolen property, knowing it to be stolen. |
| 451 | House-trespass in order to the commission of an offence if it is offence of theft. |
| 452 | House-trespass, having made preparation for causing hurt, assault, etc. |
| 453 | Lurking house-trespass or house breaking. |
| 454 | Lurking house-trespass or house-breaking in order to the commission of an offence punishable with imprisonment. |
| 456 | Lurking house-trespass or house-breaking by night. |
| 457 | Lurking house-trespass or house-breaking by night in order to the commission of an offence punishable with imprisonment. |
| 461 | Dishonestly breaking open or unfastening any closed receptacle containing or supposed to contain property. |
| 498A | Punishment for subjecting a married woman to cruelty. |
| 505 | False statement, rumor, etc., circulated with intent to create enmity, hatred or ill-will between different classes. |
The following sections travel with the main offences:
Sections 109,110,111,113,114,115 (Ist part), 116, 117, 118 (Ist Part), 120B (Ist Part), 149, 150 201 (2nd and 3rd Part), 221, 227, 511.
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