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[Section 345]
[Entire Act]
State of Jammu-Kashmir - Subsection
Section 345(1) 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 | |
| Uttering words, etc., with deliberate intent to wound thereligious feelings of any person. | The person whose religious feelings are intended to bewounded. | ||
| Causing hurt | 323, 334 | The person to whom the hurt is caused. | |
| Wrongfully restraining, for confining any person. | 341, 342 | The person restrained or confined. | |
| Assault or use of criminal force. | 352, 355 | The person assaulted or to whom criminal force is used. | |
| Unlawful compulsory labour. | 374 | The person compelled to labour. | |
| Mischief, when the only loss or damage caused is loss ordamage to a private person. | 426, 427 | 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 | ||
| Criminal breach of contract of service. | 490, 491, 492 | The person with whom the offender has contracted. | |
| Adultery. | 497 | The husband of the woman. | |
| Enticing or taking away or detaining with criminal intent amarried woman. | 498 | ||
| Defamation. | 500 | The person defamed. | |
| Printing or engraving matter, knowing it to be defamatory. | 501 | ||
| Sale of printed or engraved substance containing defamatorymatter, knowing to contain such matter. | |||
| Insult intended to provoke a breach of the peace. | 504 | The person insulted. | |
| Criminal intimidation, except when the offence is punishablewith imprisonment for seven years. | 506 | The person intimidated. | |
| Act caused by making a person believe that he will be anobject of divine displeasure. | 508 | The person against whom the offence was committed. |