Whoever assaults or uses criminal force to any person, in attempting wrongfully to confine that person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 1 year, or fine of 1,000 rupees, or both-Cognizable-Bailable-Triable by any Magistrate-Compoundable by the person assaulted or to whom the force was used with the permission of the court.
