Whoever prints or engraves any matter, knowing or having good reason to believe that such matter is defamatory of any person, shall be punished with simple imprisonment for a term which may extend to two years, or with fine, or with both.
CLASSIFICATION OF OFFENCE
Para I
Punishment-Simple imprisonment for 2 years, or fine, or both-Non-cognizable-Bailable-Triable by Court of Session-Compoundable by the person defamed.
Para II
Punishment-Simple imprisonment for 2 years, or fine, or both-Non-cognizable-Bailable-Triable by Magistrate of the first class-Non-compoundable.
