Whoever kidnaps any person from 1[India] or from lawful guardianship, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 7 years and fine-Cognizable-Bailable-Triable by Magistrate of the first class-Non-compoundable.
State Amendment
Uttar Pradesh
In Uttar Pradesh the offence under section 363, I.P.C. is non-bailable.
[Vide Uttar Pradesh Act 1 of 1984, sec. 12 (w.e.f. 1-5-1984)].
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1. The words "British India" have successively been subs. by the A.O. 1948, the A.O. 1950 and Act 3 of 1951, sec. 3 and Sch., to read as above.
