Friday, 15, May, 2026
 
 
 
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Section 384. Punishment for extortion


Whoever commits extortion shall be punished with imprisonment of either description for a term which may extend to three years, or with fine or with both.

CLASSIFICATION OF OFFENCE

Punishment-Imprisonment for 3 years, or fine, or both-Cognizable-Non-bailable-Triable by any Magistrate-Non-compoundable.

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Related judgement on Section 384. Punishment for extortion