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Citedby 229 docs - [View All]
Subedar And Ors. vs The State on 2 April, 1956
Subedar And Ors. vs The State on 2 April, 1956
State Of Andhra Pradesh vs P. T. Appaiah And Another on 28 August, 1980
A.P. Arya vs State Of Jharkhand And Anr. on 15 February, 2008

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[I.P.C.]
Central Government Act
Section 429 in The Indian Penal Code, 1860
429. Mischief by killing or maiming cattle, etc., of any value or any animal of the value of fifty rupees.-- Whoever commits mischief by killing, poisoning, maiming or rendering useless, any elephant, camel, horse, mule, buffalo, bull, cow or ox, whatever may be the value thereof, of any other animal of the value of fifty rupees or upwards, shall be punished with imprisonment or either description for a term which may extend to five years, or with fine, or with both.