Section 35 in The Assam Criminal Law (Amendment) Act, 1934
35. Offences under Section 31 or Section 32 to be cognizable and bailable.
- Notwithstanding anything contained in the Code an offence punishable under Section 31 or Section 32 shall be recognizable and bailable.The First Schedule(See Sections 3 and 6)Any of the following offences, if in the opinion of the appropriate Government there are reasonable grounds for believing that such offences have been committed by a member or a person controlled or instigated by a member, of any association of which the objects or methods include the commission of any such offences, namely:(a)any offence punishable under any of the following sections of the Indian Penal Code, namely Sections 121, 121-A, 122, 123, 148, 216, 302, 304, 326, 327, 328, 329, 333, 392, 394, 395, 396, 397, 398, 399, 400, 401, 402, 431, 435, 436, 437, 438, 440, 454, 455, 457, 459, 460 and 506;(b)any offence under the Explosive Substances Act, 1908 ;(c)any offence under the Indian Arms Act, 1878 ;(d)any attempt or conspiracy to commit or any abetment of, any of the above offences.The Second Schedule(See Section 16)(1)Any offence punishable under any of the following sections of the Indian Penal Code, namely, Sections 121, 121-A, 122, 123, 148, 216, 302, 304, 326, 327, 329, 332, 333, 392, 394, 395, 396, 397, 398, 399, 400, 401, 402, 431, 435, 436, 437, 438, 440, 457 and 500.(2)Any offence under the Explosive Substances Act, 1908.(3)Any offence under the Indian Arms Act, 1878.(4)Any attempt or conspiracy to commit, or any abetment of, any of the above offences.
