1[Whoever within or without 2[India] conspires to commit any of the offences punishable by section 121, 3*** or conspires to overawe, by means of criminal force or the show of criminal force, 4[the Central Government or any 5[State] Government 6***], shall be punished with 7[imprisonment for life], or with imprisonment of either description which may extend to ten years, 8[and shall also be liable to fine].
Explanation.—To constitute a conspiracy under this section, it is not necessary that any act or illegal omission shall take place in pursuance thereof.]
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1. Ins. by Act 27 of 1870, s. 4.
2. The words “British India” have successively been subs. by the A. O. 1948, the A. O. 1950 and Act 3 of 1951, s. 3 and the Sch., to read as above.
3. The words “or to deprive the Queen of the sovereignty of the Provinces or of any part thereof” omitted by the A. O. 1950.
4. Subs. by the A. O. 1937, for “the G. of I, or any l. G”.
5. Subs. by the A. O. 1950, for “Provincial”.
6. The words “or the Government of Burma” omitted by the A. O. 1948.
7. Subs. by Act 26 of 1955, s. 117 and the Sch., for “transportation for life or any shorter term” (w.e.f. 1-1-1956).
8. Ins. by Act 16 of 1921, s. 3.
