 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 43 Chapter 5 Offences Relating to The Armed Forces 18. Abetment of mutiny.- Whoever abets the committing of mutiny by an officer or member of any of the armed forces shall,- (a) if mutiny be committed in consequence of such abetment, be punishable with death, or with imprisonment for life, or with rigorous imprisonment for a term which may extend to fourteen years, and shall also be liable to fine; and (b) in any other case, be punishable with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back