Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 2 docs
The State By Bhatkal Range vs Manju @ Manjunatha Maru Mukri on 10 August, 2012
The Municipal Committee Of Nasik vs The Collector Of Nasik on 2 February, 1915
The Municipal Committee Of Nasik ... vs The Collector Of Nasik On Behalf Of ... on 2 February, 1915

Loading...
User Queries
[Section 71] [I.P.C.]
Central Government Act
Section 71(a) in The Indian Penal Code, 1860
(a) A gives Z fifty strokes with a stick. Here A may have committed the offence of voluntarily causing hurt to Z by the whole beating, and also by each of the blows which make up the whole beating. If A were liable to punishment for every blow, he might be imprisoned for fifty years, one for each blow. But he is liable only to one punishment for the whole beating.