Whoever commits robbery shall be punished with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine; and, if the robbery be committed on the highway between sunset and sunrise, the imprisonment may be extended to fourteen years.
CLASSIFICATION OF OFFENCE
Para I
Punishment-Rigorous imprisonment for 10 years and fine-Cognizable-Non-bailable-Triable by Magistrate of the first class-Non-compoundable.
Para II
Punishment-Rigorous imprisonment for 14 years, and fine-Cognizable-Non-bailable-Triable by Magistrate of the first class-Non-compoundable.
