Whoever wrongfully confines any person in such manner as to indicate an intention that the confinement of such person may not be known to any person interested in the person so confined, or to any public servant, or that the place of such confinement may not be known to or discovered by any such person or public servant as hereinbefore mentioned, shall be punished with imprisonment of either description for a term which may extend to two years in addition to any other punishment to which he may be liable for such wrongful confinement.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 2 years, in addition to imprisonment under any other section-Cognizable-Bailable-Triable by Magistrate of the first class-Compoundable by the person confined with the permission of the court.
