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[Section 359]
[Entire Act]
Union of India - Subsection
Section 359(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
| Offence | Section of the Bharatiya Nyaya Sanhita, 2023 applicable | Person by whom offence may be compounded |
| 1 | 2 | 3 |
| Enticing or taking away or detaining with criminal intent a married woman. | 84 | The husband of the woman and the woman. |
| Voluntarily causing hurt. | 115(2) | The person to whom the hurt is caused. |
| Voluntarily causing hurt on provocation. is caused | 122(1) | The person to whom the hurt |
| Voluntarily causing grievous hurt on grave and sudden provocation. | 122(2) | The person to whom the hurt is caused. |
| Wrongfully restraining or confining any person. | 126(2), 127(2) | The person restrained or confined. |
| Wrongfully confining a person for three days or more. | 127(3) | The person confined. |
| Wrongfully confining a person for ten days or more. | 127(4) | The person confined. |
| Wrongfully confining a person in secret. | 127(6) | The person confined. |
| Assault or use of criminal force. | 131, 133,136 | The person assaulted or to whom criminal force is used. |
| Uttering words, etc., with deliberate intent to wound the religious feelings of any person. | 302 | The person whose religious feelings are intended to be wounded. |
| Theft. | 303(2) | The owner of the property stolen. |
| Dishonest misappropriation of property. | 314 | The owner of the property misappropriated. |
| Criminal breach of trust by a carrier, wharfinger, etc. | 316(3) | The owner of the property in respect of which the breach of trust has been committed. |
| Dishonestly receiving stolen property knowing it to be stolen. | 317(2) | The owner of the property stolen. |
| Assisting in the concealment or disposal of stolen property, knowing it to be stolen. | 317(5) | The owner of the property stolen. |
| Cheating.. | 318(2) | The person cheated |
| Cheating by personation. | 319(2) | The person cheated. |
| Fraudulent removal or concealment of property, etc., to prevent distribution among creditors. | 320 | The creditors who are affected thereby. |
| Fraudulently preventing from being made available for his creditors a debt or demand due to the offender. | 321 | The creditors who are affected thereby. |
| Fraudulent execution of deed of transfer containing false statement of consideration. | 322 | The person affected thereby. |
| Fraudulent removal or concealment of property. | 323 | The person affected thereby. |
| Mischief, when the only loss or damage caused is loss or damage to a private person. | 324(2), 324(4) | The person to whom the loss or damage is caused. |
| Mischief by killing or maiming animal. | 325 | The owner of the animal. |
| Mischief by injury to works of irrigation by wrongfully diverting water when the only loss or damage caused is loss or damage to private person. | 326(a) | The person to whom the loss or damage is caused. |
| Criminal trespass. | 329(3) | The person in possession of the property trespassed upon. |
| House-trespass. | 329(4) | The person in possession of the property trespassed upon. |
| House-trespass to commit an offence (other than theft) punishable with imprisonment. | 332(c) | The person in possession of the house trespassed upon. |
| Using a false trade or property mark. | 345(3) | The person to whom loss or injury is caused by such use. |
| Counterfeiting a property mark used by another. | 347(1) | The person to whom loss or injury is caused by such use. |
| Selling goods marked with a counterfeit property mark. | 349 | The person to whom loss or injury is caused by such use. |
| Criminal intimidation. | 351(2), 351(3) | The person intimidated |
| Insult intended to provoke a breach of peace. | 352 | The person insulted. |
| Inducing person to believe himself an object of divine displeasure. | 354 | The person induced. |
| Defamation, except such cases as are specified against section 356(2) of the Bharatiya Nyaya Sanhita, 2023, column 1 of the Table under sub-section (2). | 356(2) | The person defamed. |
| Printing or engraving matter, knowing it to be defamatory. | 356(3) | The person defamed. |
| Sale of printed or engraved substance containing defamatory matter, knowing it to contain such matter | 356(4) | The person defamed. |
| Criminal breach of contract of service. | 357 | The person with whom the offender has contracted. |