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[Section 320]
[Entire Act]
Union of India - Subsection
Section 320(1) in The Code of Criminal Procedure, 1973
| Offence. | Section of the Indian Penal Code applicable. | Person by whom offence may be compounded |
| 1. | 2. | 3 |
| Uttering words.. etc..with deliberate intent to wound the religious feelings of any person. | 298. | The person whose religious feelings are intended to be wounded. |
| Voluntarily causing hurt. | 323. | The person to whom the hurt is caused. |
| Voluntarily causing hurt on provocation. | 334. | Ditto. |
| Voluntarily causing grievous hurt on provocation. | 335. | Ditto. |
| Wrongfully restraining or confining any person. | 341,342. | The person restrained or confined. |
| Wrongfully confining a person for three days or more. | 343. | The person confined. |
| Wrongfully confining a person for ten days or more. | 344. | Ditto. |
| Wrongfully confining a person in secret. | 346. | Ditto. |
| Assault or use of criminal force. | 352,355, 358. | The person assaulted or to whom criminal force is used. |
| Theft. | 379. | The owner of the property stolen. |
| Dishonest misappropriation of property. | 403. | The owner of the property misappropriated. |
| Criminal breach of trust by a carrier.. wharfinger. etc. | 407. | Ditto. |
| Dishonestly receiving stolen property knowing it to be stolen. | 411. | The owner of the property stolen. |
| Assisting in the concealment or disposal of stolen property. knowing it to be stolen. | 414. | Ditto. |
| Cheating. | 417. | The person cheated. |
| Cheating by personation. | 419. | Ditto. |
| Fraudulent removal or concealment of property. etc. to prevent distribution among creditors. | 421. | The creditors who are affected thereby. |
| Fraudulently preventing from being made available for his creditors a debt or demand due to the offender. | 422. | Ditto. |
| Fraudulent execution of deed of transfer containing false statement of consideration. | 423. | The person affected thereby. |
| Fraudulent removal or concealment of property. | 424. | Ditto. |
| Mischief.. when the only loss or damage caused is loss or damage to a private person. | 426, 427. | The person to whom the loss or damage is caused. |
| Mischief by killing or maiming animal. | 428. | The owner of the animal. |
| Mischief by killing or maiming cattle.. etc. | 429. | The owner of the cattle or 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. | 430. | The person to whom the loss or damage is caused. |
| Criminal trespass. | 447. | The person in possession of the property trespassed upon. |
| House-trespass. | 448. | Ditto. |
| 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 or injury is caused by such use. |
| Counterfeiting a trade or property mark used by another. | 483. | The person to whom loss or injury is caused by such use. |
| Knowingly selling. or exposing or possessing for sale or for manufacturing purpose. goods marked with a counterfeit property mark. | 486. | Ditto. |
| Criminal breach of contract of service. | 491. | The person with whom the offender has contracted. |
| Adultery. | 497. | The husband of the woman. |
| Enticing or taking away or detaining with criminal intent a married woman. | 498. | The husband of the woman and the woman. |
| Defamation.. except such cases as are specified against section 500 of the Indian Penal Code(45 of 1860) in column 1 of the Table under sub-section (2). | 500. | The person defamed. |
| Printing or engraving matter.. knowing it to be defamatory. | 501. | Ditto. |
| Sale of printed or engraved substance containing defamatory matter. knowing it to contain such matter. | 502. | Ditto. |
| Insult intended to provoke a breach of the peace. | 504. | The person insulted. |
| Criminal intimidation. | 506. | The person intimidated. |
| Inducing person to believe himself and object of divine displeasure. | 508. | The person induced.] |