Report No. 177
(b) in sub-section (2), 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 |
| Causing miscarriage. | 312 |
The woman whose miscarriage was caused. |
| Causing hurt by doing an act so rashly and negligently as to endanger human life or the personal safety of others. | 337 |
The person to whom hurt is caused. |
| Assault or criminal force to woman with intent to outrage her modesty. | 354 |
The woman assaulted to whom the |
| criminal force was used. | ||
| Assault or criminal force in attempting wrongfully to confine a person. | 357 |
The person assaulted or to whom the force was 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. | 381 |
The owner of the property stolen. |
| Cheating a person whose interest the offender was bound, either by law or by legal contract, to protect. | 418 |
The person cheated. |
| Cheating and dishonestly including delivery of property or the making, alteration or destruction of a valuable security. | 420 |
The person cheated. |
| Marrying again during the lifetime of a husband or wife. | 494 |
The husband or wife of the person so marrying. |
| Husband or relative of a woman subjecting her to cruelty. | 498A |
The woman subjected to cruelty. |
| Defamation against the President or the Vice-President or the Governor of a State or the Administrator of a Union territory or a Minister in respect of his conduct in the discharge of his public functions when instituted upon a complaint made by the Public Prosecutor. | 500 |
The person defamed. |
| Uttering words or sounds or making gestures or exhibiting any object intending to insult the modesty of a woman or intruding upon the privacy of a woman. | 509 |
The woman whom it was intended to insult or whose privacy was intruded upon. |
