Whoever wrongfully restrains any person shall be punished with simple imprisonment for a term, which may extend to one month, or with fine which may extend to five hundred rupees, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Simple imprisonment for 1 month, or fine of 500 rupees, or both-Cognizable-Bailable-Triable by any Magistrate-Compoundable by the person restrained or confined.
