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Indian Penal Code, 1860 108 [216A. Penalty for harboring robbers or dacoits Whoever, knowing or having reason to believe that any persons are about to commit or have recently committed robbery or dacoity, harbors them or any of them, with the intention of facilitating the commission of such robbery or dacoity or of screening them or any of them from punishment, shall be punished with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine. Explanation- For the purposes of this section it is immaterial whether the robbery or dacoity is intended to be committed, or has been committed, within or without 109[India]. Exception- This provision does not extend to the case in which the harbor is by the husband or wife of the offender.]    |
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