Whoever commits criminal breach of trust 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 and fine, or both-Cognizable-Non-bailable-Triable by Magistrate of the first class-Compoundable by the owner of the property in respect of which breach of trust has been committed, with the permission of the court.
