Indian Penal Code, 1860

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Section 132.   [ View Judgements ]

Abetment of mutiny, if mutiny is committed in consequence thereof


Section 132. Abetment of mutiny, if mutiny is committed in consequence thereof

Whoever abets the committing of mutiny by an officer, soldier, 1[sailor or airman] in the Army, 2[Navy or Air Force] of the 3[Government of India], shall, if mutiny be committed in consequence of that abetment, be punished with death or with 4[imprisonment for life], or imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.

1. Subs. by Act 10 of 1927, s. 2 and Sch. I, for "or Sailor".

2. Subs. by Act 10 of 1927, sec.2 and Sch. I, for "or Navy".

3. Subs. by the A.O. 1950, for "Queen".

4. Subs. by Act 26 of 1955, s. 117 and Sch., for "transportation for life" (w.e.f. 1-1-1956).

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