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Citedby 97 docs - [View All]
Harnam Singh vs The State Of Himachal Pradesh on 21 November, 1974
Bondada Gajapathy Rao vs State Of Adhra Pradesh on 16 March, 1964
Mani vs Jaykumari on 18 June, 1998
Pranab Kumar Mitra vs The State Of West Bengal And ... on 3 October, 1958
Sailendra Sundar Mitra vs The State And Anr. on 22 December, 1955

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[I.P.C.]
Central Government Act
Section 431 in The Indian Penal Code, 1860
431. Mischief by injury to public road, bridge, river or channel.-- Whoever commits mischief by doing any act which renders or which he knows to be likely to render any public road, bridge, navigable river or navigable channel, natural or artificial, impassable or less safe for travelling or conveying property, shall be punished with imprisonment of either description for a term which may extend to five years, or with fine, or with both.