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[Cites 0, Cited by 1892] [Section 320] [Entire Act]

Union of India - Subsection

Section 320(2) in The Code of Criminal Procedure, 1973

(2)The offences punishable under the Sections of the Indian Penal Code (45 of 1860), specified in the first two columns of the Table next following may, with the permission of the Court before which any prosecution for such offence is pending be compounded by the persons mentioned in the third column of that Table :-[Substituted by the Code of Criminal Procedure (Amendment) Act, 2008) (5 of 2009), Section 23 (ii), for the Table.]TABLE
Offence Section of the Indian Penal Code applicable Person by whom offence may be compounded
1 2 3
Causing miscarriage. 312 The woman to whom miscarriage is caused.
Voluntarily causing grievous hurt. 325 The person to whom hurt is caused.
Causing hurt by doing an act so rashly and negligently as to endanger human life or the personal safety of others. 337 Ditto
Causing grievous hurt by doing an act so rashly and negligently as to endanger human life or the personal safety of others. 338 Ditto
Assault or criminal force in attempting wrongfully to confine a person. 357 The person assaulted or to whom the force was used.
Theft by clerk or servant of property in possession of master. 381 The owner of the property stolen.
Criminal breach of trust. 406 The owner of property in respect of which the breach of trust has been committed.
Criminal breach of trust by a clerk or servant. 408 Ditto
Cheating a person whose interest the offender was bound either by law or by legal contract to protect. 418 The person cheated.
Cheating and dishonestly inducing delivery of property or the making alteration or destruction of a valuable security. 420 The person cheated.
Marrying again during the life-time of a husband or wife. 494 The husband or wife of the person so marrying.
Defamation against the President or the Vice-President or the Governor of a State or the Administrator of a Union territory or a Minister in respect of his public functions when instituted upon a complaint made by the Public Prosecutor. 500 The person defamed.
Uttering words or sounds or making gestures or exhibiting any object intending to insult the modesty of a woman or intruding upon the privacy of a woman. 509 The woman whom it was intended to insult or whose privacy was intruded upon.]