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State of Madhya Pradesh - Section

Section 3 in The Code of Criminal Procedure (Madhya Pradesh Amendment) Act, 1999

3. Amendment of Section 320.

- In the table below sub-section (2) of Section 320 of the Principal Act,-
(i)in column first, second and third before Section 324 and entries relating thereto, the following Sections and entries relating thereto shall be inserted, namely :-
(1) (2) (3)
Rioting 147 The person against whom the forceor violence is used at the time of committing an offence:Provided that the accused is not charged with other offencewhich is not compoundable.
Rioting armed with deadly weapon. 148 The person against whom the forceor violence is used at the time of committing an offence:Provided that the accused is not charged with other offencewhich is not compoundable.
Obscene acts or use of obscene words. 294 The person against whom obscene acts were done or obscenewords were used."
(ii)in column first, second and third, after Section 500 and entries relating thereto, the following Section and entries relating thereto shall be inserted, namely :-
(1) (2) (3)
Criminal intimidation if threat to cause death orgrievous hurt, etc. Part II of Section 506 The person against whom the offence of CriminalIntimidation was Committed".