Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 17904 docs - [View All]
Essa @ Anjum Abdul Razak Memon vs State Of Maharashtra Tr.Stf,Cbi ... on 21 March, 2013
Yakub Abdul Razak Memon vs State Of Maharashtra Th:Cbi ... on 21 March, 2013
Md. Rashid Khan vs State Of West Bengal And Ors. on 13 April, 1994
S. Shanmugadivelu, S. Nalini & ... vs State By D.S.P., Cbi, Sit, Chennai on 11 May, 1999
T. Suthenthiraraja,P. ... vs State By D.S.P., Cbi, Sit, Chennai on 11 May, 1999

User Queries
[I.P.C.]
Central Government Act
Section 3 in The Indian Penal Code, 1860
3. Punishment of offences committed beyond, but which by law may be tried within, India.-- Any person liable, by any 7[ Indian law], to be tried for an offence committed beyond 5[ India] shall be dealt with according to the provisions of this Code for any act committed beyond 5[ India] in the same manner as if such act had been committed within 5[ India].