Report No. 141
Appendix I
Sections of the Indian Penal Code, Offences Where under are Summons Cases
Criminal Conspiracy
120B(2)
Armed Forces
135 to 140
Public Tranquility
153 to 158, 160
Public Servants
163, 166, 168 to 171
Elections
171F to 171-I
Lawful authority of public servants
172-180, 182-190
False evidence and public justice
202 to 204, 206 to 210, 211 (para 1), 212 (last para) 213 (last para), 214 (last para), 215, 216 (last para), 217, 221 (last para), 223, 224, 225 (first para), 225A(b), 225B, 227, 228, 228A, 229.
Coins and Government Stamps
254, 262
Weights and Measures
264 to 267
Public Health, Safety, Convenience, Decency and Morals
269 to 280, 282 to 291, 292, 294, 294A
Religion
295 to 298
Human Body
304A, 309, 318, 323, 334, 336 to 338, 341 to 343, 345, 346, 352 to 358, 374, 376 (one part), 376A
Property
385-403, 417, 421, 422, 423, 424, 426, 427, 428, 434, 447, 448, 451, 453, 461
Documents and Property Marks
465, 471, 482, 483, 489, 489E
Criminal Breach of Contract of Service
491
Marriage
498
Defamation
500-501, 502
Criminal Intimidation, insult and annoyance
504, 506 (first para), 508, 509-510
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