Indian Penal Code, 1860

Sections	Particulars
Chapter I	Introduction
1	Title and extent of operation of the Code
2	Punishment of offences committed within India
3	Punishment of offences committed beyond but which by law may be tried within India
4	Extension of Code to extra-territorial offences
5	Certain laws not to be affected by this Act
Chapter II	General Explanations
6	Definitions in the Code to be understood subject to exceptions
7	Sense of expression once explained
8	Gender
9	Number
10	Man,Woman
11	Person
12	Public
13	[Titled Queen repealed by the Govt. of India (Adaptation of Indian Laws) Order, 1950]
14	Servant of Government
15	[Titled British India repealed by the Govt. of India (Adaptation of Indian Laws) Order, 1937]
16	[Titled Government of India repealed by the Govt. of India (Adaptation of Indian Laws) Order, 1937]
17	Government
18	India
19	Judge
20	Court of Justice
21	Public Servant
22	Movable property
23	Wrongful gain
24	Dishonestly
25	Fraudulently
26	Reason to believe
27	Property in possession of wife, clerk or servant
28	Counterfeit
29	Document
30	Valuable security
31	A will
32	Words referring to acts include illegal omissions
33	Act, Omission
34	Acts done by several persons in furtherance of common intention
35	When such an act is criminal by reason of its being done with a criminal knowledge or intention
36	Effect caused partly by act and partly by omission
37	Co-operation by doing one of several acts constituting an offence
38	Persons concerned in criminal act may be guilty of different offences
39	Voluntarily
40	Offence
41	Special law
42	Local law
43	Illegal, Legally bound to do
44	Injury
45	Life
46	Death
47	Animal
48	Vessel
49	Year, Month
50	Section
51	Oath
52	Good faith
52A	Harbor
Chapter III	Of Punishments
53	Punishment
53A	Construction of reference to transportation
54	Commutation of sentence of death
55	Commutation of sentence of imprisonment for life
55A	Definition of appropriate Government
56	[Titled Sentence of Europeans and Americans to penal servitude, proviso as to sentence for term exceeding ten years but not for life repealed by the Criminal Law (Removal of Racial Discriminations) Act, 1949, w.e.f. 6th. April, 1949]
57	Fractions of terms of punishment
58	[Titled Offenders sentenced to transportation how dealt with until transported repealed by the Code of Criminal Procedure (Amendment) Act, 1955, w.e.f. 1st. January, 1956]
59	[Titled Transportation instead of imprisonment repealed by the Code of Criminal Procedure (Amendment) Act, 1955, w.e.f. 1st. January, 1956]
60	Sentence may be (in certain cases of imprisonment) wholly or partly rigorous or simple
61	Titled Sentence of forfeiture of property repealed by the Indian Penal Code (Amendment) Act, 1921
62	[Titled Forfeiture of property in respect of offenders punishable with death, transportation or imprisonment repealed by the Indian Penal Code (Amendment) Act, 1921]
63	Amount of fine
64	Sentence of imprisonment for non-payment of fine
65	Limit to imprisonment for non-payment of fine, when imprisonment and fine awardable
66	Description of imprisonment for non-payment of fine
67	Imprisonment for non-payment of fine, when offence punishable with fine only
68	Imprisonment to terminate on payment of fine
69	Fine leviable within six years or during imprisonment-Death not to discharge property from liability
72	Punishment of person guilty of one of several offences, the judgment stating that it is doubtful of which
73	Solitary confinement
74	Limit of solitary confinement
75	Enhanced punishment for certain offences under Chapter XII or Chapter XVII after previous conviction
71	Limit of punishment of offence made up of several offences
69	Termination of imprisonment on payment of proportional part of fine
Chapter IV	General Exceptions
76	Act done by a person bound, or by mistake of fact believing himself bound, by law
77	Act of Judge when acting judicially
78	Act done pursuant to the judgment or order of Court
79	Act done by a person justified, or by mistake of fact believing himself justified, by law
80	Accident in doing a lawful act
81	Act likely to cause harm, but done without criminal intent, and to prevent other harm
82	Act of a child under seven years of age
83	Act of a child above seven and under twelve of immature understanding
84	Act of a person of-unsound mind
85	Act of a person incapable of judgment by reason of intoxication caused against his will
86	Offence requiring a particular intent or knowledge committed by one who is intoxicated
87	Act not intended and not known to be likely to cause death or grievous hurt, done by consent
88	Act not intended to cause death, done by consent in good faith for person's benefit
89	Act done in good faith for benefit of child or insane person, by or by consent of guardian
90	Consent known to be given under fear or misconception
91	Exclusion of acts which are offences independently of harm caused
92	Act done in good faith for benefit of a person without consent
93	Communication made in good faith
94	Act to which a person is compelled by threats
95	Act causing slight harm
96	Things done in private defense
97	Right of private defense of the body and of property
98	Right of private defense against the act of a person of unsound mind, etc.
99	Acts against which there is no right of private defense
100	When the right of private defense of the body extends to causing death
101	When such right extends to causing any harm other than death
102	Commencement and continuance of the right of private defense of the body
103	When the right of private defense of property extends to causing death
104	When such right extends to causing any harm other than death
105	Commencement and continuance of the right of private defense of property
106	Right of private defense against deadly assault when there is risk of harm to innocent person
CHAPTER V	Of Abetment
107	Abetment of a thing
108	Abettor
108A	Abetment in India of offences outside India
109	Punishment of abetment if the act abetted is committed in consequence, and where no express provision is made for its punishment
110	Liability of abettor when one act abetted and different act done
111	Abettor when liable to cumulative punishment for act abetted and for act done
112	Liability of abettor for an effect caused by the act abetted different from that intended by the abettor
113	Abettor present when offence is committed
115	Abetment of offence punishable with death or imprisonment for life-if offence not committed
116	Abetment of offence punishable with imprisonment-if offence be not committed
117	Abetting commission of offence by the public or by more than ten persons
118	Concealing design to commit offence punishable with death or imprisonment for life
119	Public servant concealing design to commit offence which it is his duty to prevent
120	Concealing design to commit offence punishable with imprisonment
CHAPTER V	A Criminal Conspiracy
120A	Definition of criminal conspiracy
120B	Punishment of criminal conspiracy
Chapter VI	Of Offences Against The State
121	Waging, or attempting to wage war, or abetting waging of war, against the Government of India
121A	Conspiracy to commit offences punishable by section 121
122	Collecting arms, etc., with intention of waging war against the Government of India
123	Concealing with intent to facilitate design to wage war
124	Assaulting President, Governor, etc., with intent to compel or restrain the exercise of any lawful power
124A	Sedition
125	Waging war against any Asiatic Power in alliance with the Government of India
126	Committing depredation on territories of Power at peace with the Government of India
127	Receiving property taken by war on depredation mentioned in sections 125 and 126
128	Public servant voluntarily allowing prisoner of State or war to escape
129	Public servant negligently suffering such prisoner to escape
130	Aiding escape of, rescuing or harboring such prisoner
Chapter VII	Of Offences Relating To The Army ,74[Navy And Air Force]
131	Abetting mutiny, or attempting to seduce a soldier, sailor or airman from his duty
132	Abetment of mutiny, if mutiny is committed in consequence thereof
133	Abetment of assault by soldier, sailor or airman on his superior officer, when in execution of his office
134	Abetment of such assault, if the assault is committed
135	Abetment of desertion of soldier, sailor or airman
136	Harboring deserter
137	Deserter concealed on board merchant vessel through negligence of master
138	Abetment of act of insubordination by soldier, sailor or airman
138A	[Titled Application of foregoing sections to the Indian Marine Service repealed by the Amending Act, 1934 (35 of 1934)]
139	Persons subject to certain Acts
140	Wearing garb or carrying token used by soldier, sailor or airman
Chapter VIII	Of Offences Against The Public Tranquillity
141	Unlawful assembly
142	Being member of unlawful assembly
143	Punishment
144	Joining unlawful assembly armed with deadly weapon
145	Joining or continuing in unlawful assembly, knowing it has been commanded to disperse
146	Rioting
147	Punishment for rioting
148	Rioting, armed with deadly weapon
149	Every member of unlawful assembly guilty of offence committed in prosecution of common object
150	Hiring, or conniving at hiring, of persons to join unlawful assembly
151	Knowingly joining or continuing in assembly of five or more persons after it has been commanded to disperse
152	Assaulting or obstructing public servant when suppressing riot, etc.
153	Wantonly giving provocation with intent to cause riot-if rioting be committed-if not committed
153A	Promoting enmity between different groups on grounds of religion, race, place of birth, residence, language, etc., and doing acts prejudicial to maintenance of harmony
153B	Imputations, assertions prejudicial to national-integration
154	Owner or occupier of land on which an unlawful assembly is held
155	Liability of person for whose benefit riot is committed
156	Liability of agent of owner or occupier for whose benefit riot is committed
157	Harboring persons hired for an unlawful assembly
158	Being hired to take part in an unlawful assembly or riot
159	Affray
160	Punishment for committing affray
Chapter IX	Of Offences By Or Relating To Public Servants
161	To 165A. repealed by the Prevention of Corruption Act, 1988 (49 of 1988)
166	Public servant disobeying law, with intent to cause injury to any person
167	Public servant framing an incorrect document with intent to cause injury
168	Public servant unlawfully engaging in trade
169	Public servant unlawfully buying or bidding for property
170	Personating a public servant
171	Wearing garb or carrying token used by public servant with fraudulent intent
Chapter IX A	Of Offences Relating To Elections
171A	Candidate, Electoral right defined
171B	Bribery
171C	Undue influence at elections
171D	Personation at elections
171E	Punishment for bribery
171F	Punishment for undue influence or personation at an election
171G	False statement in connection with an election
171H	Illegal payments in connection with an election
171I	Failure to keep election accounts
171J	Illegal payments in connection with an election
171K	Failure to keep election accounts
Chapter X	Of Contempts Of The Lawful Authority Of Public Servants
172	Absconding to avoid service of summons or other proceeding
173	Preventing service of summons or other proceeding, or preventing publication thereof
174	Non-attendance in obedience to an order from public servant
175	Omission to produce document to public servant by person legally bound to produce it
176	Omission to give notice or information to public servant by person legally bound to give it
177	Furnishing false information
178	Refusing oath or affirmation when duly required by public servant to make it
179	Refusing to answer public servant authorized to question
180	Refusing to sign statement
181	False statement on oath or affirmation to public servant or person authorized to administer an oath or affirmation
182	False information, with intent to cause public servant to use his lawful power to the injury of another person
183	Resistance to the taking of property by the lawful authority of a public servant
184	Obstructing sale of property offered for sale by authority of public servant
185	Illegal purchase or bid for property offered for sale by authority of public servant
186	Obstructing public servant in discharge of public functions
187	Omission to assist public servant when bound by law to give assistance
188	Disobedience to order duly promulgated by public servant
189	Threat of injury to public servant
190	Threat of injury to induce person to refrain from applying for protection to public servant
Chapter XI	Of False Evidence And Offences Against Public Justice
191	Giving false evidence
192	Fabricating false evidence
193	Punishment for false evidence
194	Giving or fabricating false evidence with intent to procure conviction of capital offence
195	Giving or fabricating false evidence with intent to procure conviction of offence punishable with imprisonment for life or imprisonment
196	Using evidence known to be false
197	Issuing or signing false certificate
198	Using as true a certificate known to be false
199	Causing disappearance of evidence of offence, or giving false information to screen offender
200	False statement made in declaration which is by law receivable as evidence
201	Using as true such declaration knowing it to be false
202	Intentional omission to give information of offence by person bound to inform
203	Giving false information respecting an offence committed
204	Destruction of document to prevent its production as evidence
205	False personation for purpose of act or proceeding in suit or prosecution
206	Fraudulent removal or concealment of property to prevent its seizure as forfeited or in execution
207	Fraudulent claim to property to prevent its seizure as forfeited or in execution
210	Fraudulently suffering decree for sum not due
211	False charge of offence made with intent to injure
212	Harboring offender
213	Taking gift, etc., to screen an offender from punishment
216	Harboring offender who has escaped from custody or whose apprehension has been ordered
216A	Penalty for harboring robbers or dacoits
216B	[Definition of harbor in sections 212, 216 and 216A: Repealed by the Indian Penal Code (Amendment) Act, 1942 (8 of 1942)]
217	Public servant framing incorrect record or writing with intent to save person from punishment or property from forfeiture
219	Public servant in judicial proceeding corruptly making report, etc., contrary to law
220	Commitment for trial or confinement by person having authority who knows that he is acting contrary to law
221	Intentional omission to apprehend on the part of public servant bound to apprehend
222	Intentional omission to apprehend on the part of public servant bound to apprehend person under sentence or lawfully committed
223	Escape from confinement or custody negligently suffered by public servant
224	Resistance or obstruction by a person to his lawful apprehension
225	Resistance or obstruction to lawful apprehension of another person
225A	Omission to apprehend, or sufferance of escape, on part of public servant, in cases not otherwise, provided for
225B	Resistance or obstruction to lawful apprehension, or escape or rescue in cases not otherwise provided for
226	[Unlawful return from transportation: Repealed by the Code of Criminal Procedure (Amendment) Act, 1995, w.e.f. 1st. January, 1956]
227	Violation of condition of remission of punishment
228	Intentional insult or interruption to public servant sitting in judicial proceeding
228A	Disclosure of identity of the victim of certain offences etc
229	Personation of a juror or assessor
218	Public servant framing incorrect record or writing with intent to save person from punishment or property from forfeiture
214	Offering gift or restoration of property in consideration of screening offender
215	Taking gift to help to recover stolen property, etc
208	Fraudulently suffering decree for sum not due
209	Dishonestly making false claim in Court
Chapter XII	Of Offences Relating To Coin And Government Stamps
230	Coin defined
231	Counterfeiting coin
232	Counterfeiting Indian coin
233	Making or selling instrument for counterfeiting coin
234	Making or selling instrument for counterfeiting Indian coin
235	Possession of instrument, or material for the purpose of using the same for counterfeiting coin
236	Abetting in India the counterfeiting out of India of coin
237	Import or export of counterfeit coin
238	Import or export of counterfeits of the India coin
240	Delivery of Indian coin, possessed with knowledge that it is counterfeit
242	Possession of counterfeit coin by person who knew it to be counterfeit when he became possessed thereof-
243	Possession of Indian coin by person who knew it to be counterfeit when he became possessed thereof
244	Person employed in mint causing coin to be of different weight or composition from that fixed by law
245	Unlawfully taking coining instrument from mint
246	Fraudulently or dishonestly diminishing weight or altering composition of coin
247	Fraudulently or dishonestly diminishing weight or altering composition of Indian coin
248	Altering appearance of coin with intent that it shall pass as coin of different description
249	Altering appearance of Indian coin with intent that it shall pass as coin of different description
250	Delivery of coin, possessed with knowledge that it is altered
251	Delivery of Indian coin, possessed with knowledge that it is altered
252	Possession of coin by person who knew it to be altered when he became possessed thereof-
254	Delivery of coin as genuine, which, when first possessed, the deliverer did not know to be altered
255	Counterfeiting Government stamp
256	Having possession of instrument or material for counterfeiting Government stamp
258	Sale of counterfeit Government stamp
259	Having possession of counterfeit Government stamp
260	Using as genuine a Government stamp known to be a counterfeit
261	Effacing, writing from substance bearing Government stamp, or removing from document a stamp used for it, with intent to cause loss to Government
262	Using Government stamp known to have been before used
263	Erasure of mark denoting that stamp has been used
263A	Prohibition of fictitious stamps
253	Possession of Indian coin by person who knew it to be altered when he became possessed thereof-
241	Delivery of coin as genuine, which, when first possessed, the deliverer did not know to be counterfeit
239	Delivery of coin, possessed with knowledge that it is counterfeit
Chapter XIII	Of Offences Relating To Weights And Measures
264	Fraudulent use of false instrument for weighing
265	Fraudulent use of false weight or measure
266	Being in possession of false weight or measure
267	Making or selling false weight or measure
Chapter XIV	Of Offences Affecting The Public Health, Safety, Convenience, Decency And Morals
268	Public nuisance
269	Negligent act likely to spread infection of disease dangerous to life
270	Malignant act likely to spread infection of disease dangerous to life
271	Disobedience to quarantine rule
272	Adulteration of food or drink intended for sale
273	Sale of noxious food or drink
274	Adulteration of drugs
275	Sale of adulterated drugs
276	Sale of drug as a different drug or preparation
277	Fouling water of public spring or reservoir
278	Making atmosphere noxious to health
279	Rash driving or riding on a public way
280	Rash navigation of vessel
281	Exhibition of false light, mark or buoy
282	Conveying person by water for hire in unsafe or overloaded vessel-
283	Danger or obstruction in public way or line of navigation
284	Negligent conduct with respect to poisonous substance
285	Negligent conduct with respect to fire or combustible matter
286	Negligent conduct with respect to explosive substance
287	Negligent conduct with respect to machinery
288	Negligent conduct with respect to pulling down or repairing buildings
289	Negligent conduct with respect to animal
290	Punishment for public nuisance in cases not otherwise provided for
291	Continuance of nuisance after injunction to discontinue
292	Sale, etc., of obscene books, etc. _
292A	Printing, etc., of grossly indecent or scurrilous matter or matter intended for blackmail
293	Sale, etc., of obscene objects to young person
294	Obscene acts and songs
294A	Keeping lottery office
Chapter XV	Of Offences Relating To Religion
295	Injuring or defiling place of worship with intent to insult the religion of any class
295A	Deliberate and malicious acts, intended to outrage religious feelings of any class by insulting its religion or religious beliefs
296	Disturbing religious assembly
297	Trespassing on burial places, etc
298	Uttering, words, etc., with deliberate intent to wound the religious feelings of any person-
Chapter XVI	Of Offences Affecting The Human Body
299	Culpable homicide
300	Murder
301	Culpable homicide by causing death of person other than person whose death was intended
302	Punishment for murder
303	Punishment for murder by life-convict
304	Punishment for culpable homicide not amounting to murder
304A	Causing death by negligence
304B	Dowry death
305	Abetment of suicide of child or insane person
306	Abetment of suicide
307	Attempt to murder
308	Attempt to commit culpable homicide
309	Attempt to commit suicide
310	Thug
311	Punishment
312	Causing miscarriage
313	Causing miscarriage without woman's consent
314	Death caused by act done with intent to cause miscarriage
315	Act done with intent to prevent child being born alive or to cause it to die after birth
316	Causing death of quick unborn child by act amounting to culpable homicide
317	Exposure and abandonment of child under twelve years, by parent or person having care of it
318	Concealment of birth by secret disposal of dead body
319	Hurt
320	Grievous hurt
321	Voluntarily causing hurt
322	Voluntarily causing grievous hurt
325	Punishment for voluntarily causing hurt
326	Voluntarily causing grievous hurt by dangerous weapons or means -
327	Voluntarily causing hurt to extort property, or to constrain to an illegal act
328	Causing hurt by means of poison, etc. with intent to commit an offence
329	Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act
330	Voluntarily causing hurt to extort confession, or to compel restoration of property
331	Voluntarily causing grievous hurt to extort confession, or to compel restoration of property
332	Voluntarily causing hurt to deter public servant from his duty
333	Voluntarily causing grievous hurt to deter public servant from his duty
334	Voluntarily causing hurt on provocation
335	Voluntarily causing grievous hurt on provocation
336	Act endangering life or personal safety of others
337	Causing hurt by act endangering life or personal safety of others
338	Causing grievous hurt by act endangering life or personal safety of others
339	Wrongful restraint
340	Wrongful confinement
341	Punishment for wrongful restraint
342	Punishment for wrongful confinement
343	Wrongful confinement for three or more days
344	Wrongful confinement for ten or more days
345	Wrongful confinement of person for whose liberation writ has been issued
346	Wrongful confinement in secret
347	Wrongful confinement to extort property, or constrain to illegal act
348	Wrongful confinement to extort confession, or compel restoration of property
349	Force
350	Criminal force
351	Assault
352	Punishment for assault or criminal force otherwise than on grave provocation
353	Assault or criminal force to deter public servant from discharge of his duty
354	Assault or criminal force to woman with intent to outrage her modesty.
355	Assault or criminal force with intent to dishonor person, otherwise than on grave provocation
356	Assault or criminal force in attempt to commit theft of property carried by a person
357	Assault or criminal force in attempt wrongfully to confine a person
358	Assault or criminal force on grave provocation
359	Kidnapping
360	Kidnapping from India
361	Kidnapping from lawful guardianship
362	Abduction
363	Punishment for kidnapping
363A	Kidnapping or maiming a minor for purposes of begging
364	Kidnapping or abducting in order to murder
364A	Kidnapping for ransom, etc
365	Kidnapping or abducting with intent secretly and wrongfully to confine person
366	Kidnapping, abducting or inducing woman to compel her marriage, etc
366A	Procuration of minor girl
366B	Importation of girl from foreign country
367	Kidnapping or abducting in order to subject person to grievous hurt, slavery, etc
368	Wrongfully concealing or keeping in confinement, kidnapped or abducted person
369	Kidnapping or abducting child under ten years with intent to steal from its person
370	Buying or disposing of any person as a slave
371	Habitual dealing in slaves
372	Selling minor for purposes of prostitution, etc
373	Buying minor for purposes of prostitution, etc
374	Unlawful compulsory labor
375	Rape
376	Punishment for rape
376A	Intercourse by a man with his wife during separation
376 B	Intercourse by public servant with woman in his custody
376 C	Intercourse by superintendent of jail, remand home, etc
376 D	Intercourse by any member of the management or staff of a hospital with any woman in that hospital
377	Unnatural offences
323	Punishment for voluntarily causing hurt
324	Voluntarily causing hurt by dangerous weapons or means
Chapter XVII	Of Offences Against Property
378	Theft
379	Punishment for theft
380	Theft in dwelling house, etc
381	Theft by clerk or servant of property in possession of master
382	Theft after preparation made for causing death, hurt or restraint in order to the committing of the theft
383	Extortion
384	Punishment for extortion
385	Putting person in fear of injury in order to commit extortion
386	Extortion by putting a person in fear of death or grievous hurt to
387	Putting person in fear of death or of grievous hurt, in order to commit extortion
388	Extortion by threat of accusation of an offence punishable with death or imprisonment for life, etc
389	Putting person in fear of accusation of offence, in order to commit extortion
390	Robbery
391	Dacoity
392	Punishment for robbery
393	Attempt to commit robbery
394	Voluntarily causing hurt in committing robbery
395	Punishment for dacoity
396	Dacoity with murder
397	Robbery, or dacoity, with attempt to cause death or grievous hurt
398	Attempt to commit robbery or dacoity when armed with deadly weapon
399	Making preparation to commit dacoity
400	Punishment for belonging to gang of dacoits
401	Punishment for belonging to gang of thieves
402	Assembling for purpose of committing dacoity
403	Dishonest misappropriation of property
404	Dishonest misappropriation of property possessed by deceased person at the time of his death
405	Criminal breach of trust
406	Punishment for criminal breach of trust
407	Criminal breach of trust by carrier, etc
408	Criminal breach of trust by clerk or servant
409	Criminal breach of trust by public servant, or by banker, merchant or agent
410	Stolen Property
411	Dishonestly receiving stolen property
412	Dishonestly receiving property stolen in the commission of a dacoity
413	Habitually dealing in stolen property
414	Assisting in concealment of stolen property
415	Cheating
416	Cheating by personation
417	Punishment for cheating
418	Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect
419	Punishment for cheating by personation
420	Cheating and dishonestly inducing delivery of property
421	Dishonest or fraudulent removal or concealment of property to prevent distribution among creditors
422	Dishonestly or fraudulently preventing debt being available for creditors
423	Dishonest or fraudulent execution of deed of transfer containing false statement of consideration
424	Dishonest or fraudulent removal or concealment of property
425	Mischief
426	Punishment for mischief-
427	Mischief causing damage to the amount of fifty rupees
428	Mischief by killing or maiming animal of the value of ten rupees.
429	Mischief by killing or maiming cattle, etc., of any value or any animal of the value of fifty rupees
430	Mischief by injury to works of irrigation or by wrongfully diverting water
431	Mischief by injury to public road, bridge, river or channel
432	Mischief by causing inundation or obstruction to public drainage attended with damage
433	Mischief by destroying, moving or rendering less useful a light-house or sea-mark
434	Mischief by destroying or moving, etc., a land-mark fixed by public authority
435	Mischief by fire or explosive substance with intent to cause damage to amount of one hundred or (in case of agricultural produce) ten rupees
436	Mischief by fire or explosive substance with intent to destroy house, etc
437	Mischief with intent to destroy or make unsafe a decked vessel or one of twenty tons burden
438	Punishment for the mischief described in section 437 committed by fire or explosive substance
439	Punishment for intentionally running vessel aground or ashore with intent to commit theft, etc
440	Mischief committed after preparation made for causing death or hurt
441	Criminal trespass
442	House trespass
443	Lurking house-trespass
444	Lurking house-trespass by night
445	House breaking
446	House-breaking by night
447	Punishment for criminal trespass
448	Punishment for house-trespass
449	House-trespass in order to commit offence punishable with death
450	House-trespass in order to commit offence punishable with imprisonment for life
451	House-trespass in order to commit offence punishable with imprisonment
452	House-trespass after preparation for hurt, assault or wrongful restraint
453	Punishment for lurking house-trespass or house-breaking
454	Lurking house-trespass or house-breaking in order to commit offence punishable with imprisonment
455	Lurking house-trespass or house-breaking after preparation for hurt, assault or wrongful restraint
456	Punishment for lurking house-trespass or house-breaking by night
457	Lurking house-trespass or house-breaking by night in order to commit offence punishable with imprisonment
458	Lurking house-trespass or house-breaking by night after preparation for hurt, assault, or wrongful restraint
459	Grievous hurt caused whilst committing lurking house trespass or housebreaking
460	All persons jointly concerned in lurking house-trespass or house-breaking by night punishable where death or grievous hurt caused by one of them
461	Dishonestly breaking open receptacle containing property
462	Punishment for same offence when committed by person entrusted with custody
472	Making or possessing counterfeit seal, etc., with intent to commit forgery punishable under section 467
474	Having possession of document described in section 466 or 467, knowing it to be forged and intending to use it as genuine
Chapter XVIII	Of Offences Relating To Documents And To 173[***] Property Marks
463	Forgery
464	Making a false document
465	Punishment for forgery
465	Forgery of record of court or of public register, etc
467	Forgery of valuable security, will, etc
468	Forgery for purpose of cheating
469	Forgery for purpose of harming reputation
470	Forged document
471	Using as genuine a forged document
473	Making or possessing counterfeit seal, etc., with intent to commit forgery punishable otherwise
475	Counterfeiting device or mark used for authenticating documents described in section 467, or possessing counterfeit marked material
476	Counterfeiting device or mark used for authenticating documents other than those described in section 467, or possessing counterfeit marked material
477	Fraudulent cancellation, destruction, etc., of will, authority to adopt, or valuable security
477A	Falsification of accounts
478	[Trade marks Repealed by the Trade and Merchandise Marks Act, 1958, w.e.f. 25th. November, 1959]
479	Property mark
480	Using a false trade mark: Repealed by the Trade and Merchandise Marks Act, 1958, w.e.f. 25th. November, 1959
481	Using a false property mark
482	Punishment for using a false property mark
483	Counterfeiting a property mark used by another
484	Counterfeiting a mark used by a public servant
485	Making or possession of any instrument for counterfeiting a property mark
486	Selling goods marked with a counterfeit property mark
487	Making a false mark upon any receptacle containing goods
488	Punishment for making use of any such false mark
489	Tampering with property mark with intent to cause injury
489A	Counterfeiting currency-notes or bank-notes
489B	Using as genuine, forged or counterfeit currency-notes or bank- notes
489C	Possession of forged or counterfeit currency-notes or bank-notes
489D	Making or possessing instruments or materials for forging or counterfeiting currency-notes or bank-notes
489E	Making or using documents resembling currency-notes or bank-notes
Chapter XIX	Of The Criminal Breach Of Contracts Of Service
490	[Breach of contract of service during voyage or journey: Repealed by the Workmen's Breach of Contract (Repealing) Act, 1925]
491	Breach of contract to attend on and supply wants of helpless person
492	[Breach of contract to serve at distant place to which servant is conveyed at master's expense: Repealed by the Workmen's Breach of Contract (Repealing) Act, 1925 (3 of 1925)]
Chapter XX	Of Offences Relating To Marriage
493	Cohabitation caused by a man deceitfully inducing a belief of lawful marriage
494	Marrying again during lifetime of husband or wife
495	Same offence with concealment of former marriage from person with whom subsequent marriage is contracted
496	Marriage ceremony fraudulently gone through without lawful marriage
497	Adultery
498	Enticing or taking away or detaining with criminal intent a married woman
Chapter XX A	Of Cruelty By Husband Or Relatives Of Husband
498A	Husband or relative of husband of a woman subjecting her to cruelty
Chapter XXI	Of Defamation
499	Defamation
500	Punishment for defamation
501	Printing or engraving matter known to be defamatory
502	Sale of printed or engraved substance containing defamatory matter
Chapter XXII	Of Criminal Intimidation, Insult And Annoyance
503	Criminal intimidation
504	Intentional insult with intent to provoke breach of the peace
505	Statements conducting to public mischief.
506	Punishment for criminal intimidation
507	Criminal intimidation by an anonymous communication
508	Act caused by inducing person to believe that he will be rendered an object of the Divine displeasure
509	Word, gesture or act intended to insult the modesty of a woman
510	Misconduct in public by a drunken person
Chapter XXIII	Of Attempts To Commit Offences
511	Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment

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