1[4. Extension of Code to extra-territorial offences.-- The provisions of this Code apply also to any offence committed by
2[(1) any citizen of India in any place without and beyond India;
(2) any person on any ship or aircraft registered in India wherever it may be.]
3[(3) any person in any place without and beyond India committing offence targeting a computer resource located in India.]
4[Explanation.--In this section--
(a) the word "offence" includes every act committed outside India which, if committed in India, would be punishable under this Code;
(b) the expression "computer resource" shall have the meaning assigned to it in clause (k) of sub-section (1) of section 2 of the Information Technology Act, 2000 (21 of 2000);]
5[Illustration]
6***A, 7[who is 8[a citizen of India]], commits a murder in Uganda. He can be tried and convicted of of murder in any place in 9[India] in which he may be found.
10 ****
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1. Subs. by Act 4 of 1898, s. 2, for section 4.
2. Subs. by the A.O. 1950, for cls. (1) to (4).
3. Ins. by Act 10 of 2009, s. 51 (w.e.f. 27-10-2009).
4. Subs. by s. 51, ibid., for the Explanation (w.e.f. 27-10-2009).
5. Subs. by Act 36 of 1957, s. 3 and Schedule II, for "lllustrations"
6. The brackets and letter "(a)" omitted by s. 3 and the Second Sch., ibid.
7. Subs. by the A.O. 1948, for "a coolie, who is a Native Indian subject"
8. Subs. by the A.O. 1950, for "a British subject of Indian domicile".
9. The words "British India" have been successively amended by the A.O. 1948, the A.O. 1950 and Act 3 of 1951, s. 3 and the Sch., to read as above.
10. Illustrations (b), (c) and (d) omitted by the A.O. 1950.
