Section 294 in The Indian Penal Code, 1860

294. 4[ Obscene acts and songs.-- Whoever, to the annoyance of others,

(a) does any obscene act in any public place, or

(b) sings, recites or utters any obscene song, ballad or words, in or near any public place, shall be punished with imprisonment of either description for a term which may extend to three months, or with fine, or with both.]

1. Subs. by Act 36 of 1969, s. 2, for certain words.

2. Subs. by s. 2, ibid., for Exception.

3. Subs. by Act 8 of 1925, s. 2, for the original s. 293.

4. Subs. by Act 3 of 1895, s. 3, for the original s. 294.

Section 294 in The Indian Penal Code, 1860 [I.P.C.]

Shyam Narayan Singh And Ors. vs State Of Bihar on 18 November, 1991

Sesha Aiyar vs Krishna Aiyar And Ors. on 2 October, 1935

Sesha Ayyar vs Krishna Ayyar on 2 October, 1935

Saddiq And Ors. vs State on 3 October, 1980

The Public Prosecutor vs Mulugu Jwala Subrahmanyara on 17 February, 1956