<8 pUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 05,2014 16 Z . : )3
(KRTK 14, 1936 SAKA)
p— PART |
pEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 5th November, 2014 No.32-Leg./2014.- The followin g Act of the Legislature of the Sta te of
punjab received the assent of the Pres ident of India on the 12th Day of September, 2014, is hereby publ ished for general information:-
THE CODE OF CRIMINAL PRO
CEDURE
(PUNJAB AMENDMENT) ACT
, 2010
(Punjab Act No. 30 of 2014)
AN
ACT
further 10 amend the Code of Criminal Procedure, 1973, in its application to the State of Punjab. Br it enacted by the Le gislature of the State o f Punjab in the Sixty-first Year of the Republic of India, as follows:
1. (1) This Act may be called the Code of Criminal Procedure Short title and
commencement
.
(Punjab Amendment) Act
, 2010.
(2) lt shall co me into force at once:
'mi rocedure, 1973, in its appli cation to the Amen dment in
2. Inthe Code of Cr iminal Pro
'be First Schedule State of Punjab, in the First Sc hedule, in the table: after secti on 379, the following 6 central Act 2
of 1974.
shall be inserted, namely:-
Cognizable
Non- Court
of
pr = 3 &%
~~ "319-B i
risonment
1 Snatching Imp Bailable Session. of not less
than five
years, but
which may
extend tO ten years and f
in¢
of 10,000
rupees:
1
PUNJAB GOVT. GAZ. (EXTRA),NOVEMBER 05,2014 164
(KRTK 14, 1936 SAKA)
ee 1 If in order Imprisonment Cognizable Non- Court of to the N of not less Bailable Session.".
committing than ten years
of snatching, and fine of
orin 10,000 rupees.
committing
the snatching,
the offender
) causes hurt,
or wrongful
restraint or
fear of hurt
or after
committing
the offence
of snatching,
causes hurt
or wrongful
restraint or
fear of hurt
in order to
effect his
escape.
[.P.S. MAHAL,
Gecretary tO Government of pg
|
islati air s.
A
Department of Legal and Legisl ve A \ 624/11-2014/Pb, Govt. Pre ss, SAS. Nog
2