Commission of Sati (Prevention) Act, 1987
3. Attempt to commit sati
Notwithstanding anything contained in the
Indian Penal Code, whoever attempts to commit sati and does any act towards
such commission shall be punishable with imprisonment for a term which may
extend to six months or with fine or with both:
Provided that the Special Court trying an offence
under this section shall, before convicting any person, take into consideration
the circumstances leading to the commission of the offence, the act committed,
the state or mind of the person charged of the offence at the time of the
commission of the act and all other relevant factors.