Vakil No1.com
Indian Penal Code
   

Section 357. Assault or criminal force in attempt wrongfully to confine a person

Whoever assaults or uses criminal force to any person, in attempting wrongfully to confine that person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.


Indian Penal Code
| Laws India

 

Web www.vakilno1.com
Copyright© Vakilno1.com 2000 All rights reserved