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State of Goa - Section

Section 374 in Goa Prisons Rules, 2006

374. Acts constituting both prison offence and offence under Indian Penal Code, how to be dealt with.

- Where an act of a prisoner constitutes an offence under section 46 of the Act and also an offence under the Indian Penal Code, the Superintendent may, in his discretion, use his power under section 46 of the Act, and award the punishment or forward the prisoner to a Court of the magistrate of the First Class having jurisdiction, for trial:Provided that a prisoner committing any of the following offences shall be prosecuted:-
(1) Rioting -
Section 146, Indian Penal Code......... Rioting.
Section 148, Indian PenalCode........................ Rioting armed with deadly weapon.
Section 152, Indian PenalCode........................ Assaulting or obstructing a public servant whensuppressing riot.
(2) Escape -
Section 222, Indian Penal Code...................... Intentional omission to apprehend on the part ofa public servant.
Section 223, Indian Penal Code...................... Escape from confinement or custody negligentlysuffered by a public servant.
Section 224, Indian Penal Code...................... Resistance or obstruction by a person to hislawful apprehension.
(3) Offences affecting human body -
Section 300, Indian Penal Code...................... Murder.
Section 303, Indian Penal Code...................... Murder by a life convict.
Sections 299 and 304, Indian Penal Code ......... Culpable homicide not amounting to murder.
Section 304-A, Indian Penal Code ............... Causing death by rash and negligent act.
Section 309, Indian Penal Code...................... Attempt to commit suicide.
Section 323, Indian Penal Code...................... Voluntarily causing hurt.
Section 326, Indian Penal Code...................... Voluntarily causing grievous hurt by dangerousweapons or means.
(4) Any offence triable exclusively by a Court ofSessions.