| 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, except as hereinafter excepted, knowing or having reason to believe that an officer, soldier, 1[sailor or airman], in the Army, 2[Navy or Air Force] of the 3[Government of India], has deserted, harbours such officer, soldier, 1[sailor or airman], shall be punished with imprisonment of either description for a term which may extend to two years, or with fine or with both.
Exception.—This provision does not extend to the case in which the harbour is given by a wife to her husband.
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1. Subs. by Act 10 of 1927, s. 2 and the First Sch., for “or sailor”.
2. Subs. by s. 2 and the First Sch., ibid., for “or Navy”.
3. Subs. by the A. O. 1950, for “Queen”.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Harbouring such an officer, soldier, sailor or airman who has deserted. | Imprisonment for 2 years, or fine or both. | Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | Any Magistrate | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
