 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
45. Striking superior officers. Every person subject to naval law who commits any of the following offences, that is to say, (a) strikes or attempts to strike his superior officer; or (b) draws or lifts up any weapon against such officer; or (c) uses or attempts to use any violence against such officer; shall be punished, if the offence is committed on active service with imprisonment for a term which may extend to ten years or such other punishment as is hereinafter mentioned; and in any other case, with imprisonment for a term which may extend to five years or such other punishment as is hereinafter mentioned.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back