Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Citedby 21223 docs - [
View All
]
Capital Punishment Explanation Of Abbreviation R. C. Rcport Rcpcm Of ...
Willie (William) Slaney vs The State Of Madhya Pradesh on 31 October, 1955
Bachan Singh Etc. Etc vs State Of Punjab Etc. Etc on 16 August, 1982
State Of Bihar And Ors. vs Rahim Nadaf And Ors. on 3 July, 1956
Shyam Lal And Ors. vs State Of H.P. on 1 January, 2002
User Queries
indian penal code 1860
murder
on 302 ipc
s 302
indian penal code section 302
section 302
sec indian penal code
section 302 ipc
indian penal code doctypes: laws
section 302 of indian penal code, 1860
sec 302 ipc
penal code s.302
all ipc sections
central government act
indian penal code, 1860 doctypes:laws
"imprisonment"
indian penal code 1860 doctypes:section
all indian sections
sec indian penal code doctypes:section
murder doctypes:laws
[
I.P.C.
]
Central Government Act
Section 302 in The Indian Penal Code, 1860
302. Punishment for murder.-- Whoever commits murder shall be punished with death, or 1[ imprisonment for life], and shall also be liable to fine.