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Citedby 163 docs - [View All]
Lalchand Khatri And Ors. vs The State on 10 September, 1959
Bhima Shaw And Ors. vs The State on 10 January, 1956
State vs Hetep Boro And Ors. on 12 November, 1971
Appearance : vs Unknown on 9 August, 2010
Shrimati Anima Saha vs The Kolkata Municipal ... on 18 January, 2012

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[I.P.C.]
Central Government Act
Section 400 in The Indian Penal Code, 1860
400. Punishment for belonging to gang of dacoits.-- Whoever, at any time after the passing of this Act, shall belong to a gang of persons associated for the purpose of habitually committing dacoity, shall be punished with 1[ imprisonment for life], or with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.