Whoever, at any time after the passing of this Act, shall be one of five or more persons assembled for the purpose of committing dacoity, shall be punished with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine.
CLASSIFICATION OF OFFENCE
Punishment-Rigorous imprisonment for 7 years and fine-Cognizable-Non-bailable-Triable by Court of Session-Non-compoundable.
