 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Chapter III Offences 15. Offences in relation to the terrorists and other persons in arms against the Union and punishable with death.- Any person subject to this Act who commits any of the following offences, that is to say,- (a) shamefully abandons place of his duty or misbehaves in such manner as to show cowardice during operations; (b) treacherously holds correspondence with, or communicates intelligence to, a terrorist or any person in arms against the Union; or (c) directly or indirectly assists any terrorist with money, arms, ammunition, stores or supplies or in any other manner whatsoever; or (d) knowingly does any act calculated to imperil the success of the Security Guard or the military, naval, air forces or any other armed force of India or any forces co-operating therewith or any part of such forces, shall, on conviction by a Security Guard Court, be liable to suffer death or such less punishment as is in this Act mentioned.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back