1[364A. Kidnapping for ransom, etc.-Whoever kidnaps or abducts any person or keeps a person in detention after such kidnapping or abduction and threatens to cause death or hurt to such person, or by his conduct gives rise to a reasonable apprehension that such person may be put to death or hurt, or causes hurt or death to such person in order to compel the Government or 2[any foreign State or international inter-governmental organization or any other person] to do or abstain from doing any act or to pay a ransom, shall be punishable with death, or imprisonment for life, and shall also be liable to fine].
Classification of Offence
Punishment-Death, or imprisonment for life and fine-Cognizable-Non-bailable-Triable by Court of Session-Non-compoundable.
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1. Ins. by Act 42 of 1993, s. 2.
2. Subs. by Act 24 of 1995, s. 2, for “any other person”.
