Report No. 177
8. Amendment of section 32.-
In section 320 of the principal Act ,-
(a) in sub-section (1), for the Table, the following Table shall be substituted, namely:-
Offence |
Section of the Indian Penal Code applicable |
Person by whom offence may be compounded |
1 |
2 |
3 |
| Uttering words, etc., with deliberate intent to would the religious feelings of any person. | 298 |
The person whose religious feelings are intended to be wounded. |
| Causing hurt. | 323, 334 |
The person to whom the hurt is caused The person to whom hurt is caused . |
| Voluntarily causing hurt by dangerous weapons or means. | 324 |
The person to whom the hurt is caused The person to whom hurt is caused . |
| Voluntarily causing grievous hurt. | 325 |
The person restrained or confined. |
| Voluntarily causing grievous hurt on grave and sudden provocation | 335 |
The person restrained or confined. |
| Wrongfully confining for ten or more days. | 338 |
The person confined |
| Wrongfully confining a person in secret. | 341, 342 |
The person confined |
| Assault or use of criminal force. | 346 |
The person assaulted or to whom criminal force is used. |
| Theft by clerk or servant of property in possession of master, where the value of the property stolen does not exceed twenty five thousand rupees. | 352, 355, 358 |
The owner of the property stolen. |
| Dishonest misappropriation of property. | 379 |
The owner of the property misappropriated. |
| Criminal breach of trust, where the value of the property does not exceed twenty five thousand rupees. | 403 |
The owner of the property in respect of which the breach of trust has been committed. |
| Criminal breach of trust by a carrier, wharfinger, etc., where the value of the property does not exceed twenty five thousand rupees. | 406 |
The owner of the property in respect of which the breach of trust has been committed. |
| Criminal breach of trust by a clerk or servant, where the value of the property does not exceed twenty five thousand rupees. | 407 |
The owner of the property in respect of which the breach of trust has been committed. |
| Dishonestly receiving stolen property, knowing it to be stolen, when the value of the stolen property does not exceed twenty five thousand rupees. | 408 |
The owner of the property stolen. |
| Assisting in the concealment or disposal of stolen property, knowing it to be stolen, where the value of the stolen propertydoes not exceed twenty five thousand rupees. | 411 |
The owner of the property stolen. |
| Cheating. | 414 |
The person cheated. |
| Cheating by personation | The person cheated. | |
| Fraudulent removal or concealment of property, etc., to prevent distribution among creditors. | 417 |
The creditors who are affected thereby. |
| Fraudulently preventing from being made available for his creditors a debt or demand due to the offender. | 419 |
The creditors who are affected thereby. |
| Fraudulent execution of deed of transfer containing false statement of consideration. | 421 |
The person affected thereby. |
| Fraudulent removal or concealment of property. | 422 |
The person affected thereby. |
| Mischief, when the only loss or damage caused is loss or damage to a private person. | 423 |
The person to whom the loss or damage is caused. |
| Mischief by killing or maiming animal of the value of ten rupees or upwards. | 424 |
The owner of the animal. |
| Mischief by killing or maiming cattle, etc., of any value or any other animal of the value of fifty rupees or upwards. | 426, 427 |
The owner of the cattle or animal. |
| Mischief by injury to work of irrigation by wrongfully diverting water when the only loss or damage caused is loss or damage to a private person. | 428 |
The person to whom the loss or damage is caused. |
| Criminal trespass. | 429 |
The person in possession of the house trespassed upon. |
| House trespass | 430 |
The person in possession of the house trespassed upon. |
| House-trespass to commit an offence (other than theft) punishable with imprisonment. | 447 |
The person in possession of the house trespassed upon. |
| Using a false trade or property mark. | 448 |
The person to whom the loss or injury is caused by such use. |
| Counterfeiting a trade or property mark used by another. | 451 |
The person whose trade or property mark is counterfeited. |
| Knowingly selling, or exposing or possessing for sale or for manufacturing purpose, goods marked with a counterfeit property mark. | 482 |
The person with whom the offender has contracted. |
| Criminal breach of contract of service. Adultery. | 483 |
The husband of the woman. |
| Enticing or taking away or detaining with criminal intent of a married woman. | 486 |
The husband of the woman. |
| Defamation, except such cases as are specified against section 500 of the Indian Penal Code (45 of 1860) in column 1 of the Table under sub-section (2). | 491 |
The person defamed. |
| Printing or engraving matter, knowing it to be defamatory. | 497 |
The person defamed. |
| Sale of printed or engraved substance containing defamatory matter, knowing it to contain such matter | 498 |
The person defamed. |
| Insult intended to provoke a breach of the peace. | 500 |
The person insulted. |
| Criminal intimidation except when the offence is punishable with imprisonment for seven years. | 501 |
The person intimidated. |
| Act caused by making a person believe that he will be an object of divine displeasure. | 502 |
The person against whom the offence was committed. |
