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[Section 345]
[Entire Act]
State of Jammu-Kashmir - Subsection
Section 345(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
| Offence | Sections of the Ranbir Penal Code applicable | Persons by whom offence may be compounded |
| [Voluntarily causing hurt by dangerous weapons or means. | 324 | The person to whom hurt is caused. |
| Voluntarily causing grievous hurt. | 325 | “ |
| Voluntarily causing grievous hurt on grave and suddenprovocations. | 335 | “ |
| Causing hurt by doing an act so rashly, negligently as toendanger human life or the personal safety of others. | 324 | The person to whom hurt is caused. |
| Causing grievous hurt by doing an act so rashly andnegligently as to endanger human life or the personal safety ofothers. | 338 | “ |
| Wrongfully confining a person for three days or more. | 343 | The person confined. |
| Wrongfully confining for ten or more days. | 344 | The person confined. |
| Wrongfully confining a person in secret. | 346 | “ |
| Assault or criminal force in attempting wrongfully to confinea person. | 357 | The person assaulted or to whom the force was used. |
| Theft where the value of property stolen does not exceed twohundred and fifty rupees. | 379 | The owner of the property stolen. |
| Theft by clerk or servant of property in possession ofmaster, where the value of the property stolen does nqt exceedtwo hundred and fifty rupees. | 381 | “ |
| Dishonest misappropriation of property. | 403 | The owner of the property misappropriated. |
| Criminal breach of trust, where the value of the propertydoes not exceed two hundred and fifty rupees. | 406 | The owner of the property in respect of which the breach oftrust has been committed. |
| Criminal breach of trust by a carrier, wharfinger, etc.,where the value of the property does not exceed two hundred andfifty rupees. | 407 | The owner of the property in respect of which the breach oftrust has been committed. |
| Criminal breach of trust by a clerk or servant, where thevalue of property does not exceed two hundred and fifty rupees. | 408 | “ |
| Cheating. | 417 | The person cheated. |
| Cheating a person whose interest the offender was bound, bylaw or by legal contract, to protect. | 418 | The person cheated. |
| Cheating by personation. | 419 | “ |
| Cheating and dishonestly inducing delivery of property or themaking, valuable security. | 420 | “ |
| Fraudulent removal or concealment of property, etc., toprevent distribution among creditors. | 421 | The creditors who are affected thereby. |
| Fraudulently preventing from being made available for hiscreditors a debt or demand due to the offender. | 422 | “ |
| Fraudulent execution of deed or transfer containing falsestatement of consideration. | 423 | The person affected thereby. |
| Fraudulent removal or concealment of property. | 424 | “ |
| Mischief by killing or maiming animal of the value of tenrupees or upwards. | 428 | The owner of the animal. |
| Mischief by killing or maiming cattle etc. of any value orany other animal of the value of fifty rupees or upwards. | 429 | The owner of the cattle or animal. |
| Mischief by injury to work of irrigation by wrongfullydiverting water when the only loss or damage caused' is loss ordamage to a private person. | 430 | The person to whom the loss or damage is caused. |
| House-trespass to commit an offence (other than theft)punishable with imprisonment. | 451 | The person in possession of the house trespassed upon. |
| Using a false trade or property mark. | 482 | The person to whom loss of injury is caused by such use. |
| Counterfeiting trade or property mark used by another. | 483 | The person whose trade or property mark is counterfeited. |
| Knowingly selling, or exposing or possessing for sale or fortrade or manufacturing purpose, goods marked with a counterfeittrade or property mark. | 486 | The person whose trade or property mark is counterfeited. |
| Marrying again during the life-time of a husband or wife. | 494 | The husband or wife of the person so marrying. |
| Uttering words or sounds or making gestures or exhibiting anyobject intending to insult the modesty of a woman or intrudingupon the privacy of woman. | 509 | The woman whom it was intended to insult or whose privacy wasintruded upon]. |