| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 7 |
| Chapter Title | Sub-Chapter | Legislated by |
|
Of Offence Relating To The ARMY, NAVY and AIR Force |
- | Parliament of India |
Whoever abets the committing of mutiny by an officer, soldier, 1[sailor or airman], in the Army, 2[Navy or Air Force] of the 3[Government of India], shall, if mutiny be committed in consequence of that abetment, be punished with death or with 4[imprisonment for life], or imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
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- Subs. by Act 10 of 1927, s. 2 and the First Sch., for “or sailor”.
- Subs. by s. 2 and the First Sch., ibid., for “or Navy”.
- Subs. by the A. O. 1950, for “Queen”.
- Subs. by Act 26 of 1955, s. 117 and the Sch., for “transportation for life” (w.e.f. 1-1-1956).
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Abetment of mutiny, if mutiny is committed in consequence thereof. | Death, or imprisonment for life, or imprisonment for 10 years and fine. | Cognisable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Non-bailable | Court of Session | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
