Whoever commits the offence of criminal intimidation by an anonymous communication, or having taken precaution to conceal the name or abode of the person from whom the threat comes, shall be punished with imprisonment of either description for a term which may extend to two years, in addition to the punishment provided for the offence by the last preceding section.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 2 years, in addition to the punishment under above section-Non-cognizable-Bailable-Triable by Magistrate of the first class-Non-compoundable.
