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Section 398. Attempt to commit robbery or dacoity when armed with deadly weapon


If, at the time of attempting to commit robbery or dacoity, the offender armed with any deadly weapon, the imprisonment with which such offender shall be punished shall not be less than seven years.

CLASSIFICATION OF OFFENCE

Punishment-Rigorous imprisonment for not less than 7 years-Cognizable-Non-bailable-Triable by Court of Session-Non-compoundable.

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Related judgement on Section 398. Attempt to commit robbery or dacoity when armed with deadly weapon