Whoever, with intent to cause the miscarriage of woman with child, does any act which causes the death of such woman, shall be punished with imprisonment of either description for a term may extend to ten years, and shall also be liable to fine.
If act done without woman`s consent.- And if the act is done without the consent of the woman, shall be punished either with 1[imprisonment for life] or with the punishment above mentioned
Explanation
It is not essential to this offence that the offender should know that the act is likely to cause death.
CLASSIFICATION OF OFFENCE
Para I
Punishment-Imprisonment for 10 years and fine-Cognizable-Non-bailable-Triable by Court of Session-Non-compoundable.
Para II
Punishment-Imprisonment for life, or as above-Cognizable-Non-bailable-Triable by Court of Session-Non-compoundable.
__________________________
1. Subs. by Act 26 of 1955, sec. 117 and Sch., for "transportation for life" (w.e.f. 1-1-1956).
