Whoever holds out any threat of injury to any public servant, or to any person in whom he believes that public servant to be interested, for the purpose of inducing that public servant to do any act, or to forbear or delay to do any act, connected with the exercise of the public functions of such public servant, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 2 years, or fine, or both-Non-cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
State Amendments
Andhra Pradesh
In Andhra Pradesh offence under section 189 is cognizable.
[Vide A.P.G.O. Ms. No. 732, dated 5th December, 1991]
