 |
|
Section 363. Punishment for kidnapping Whoever kidnaps any person from 1[India] or from lawful guardianship, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.1. The words "British India" have successively been subs. by the A.O.1948, the A. O.1950 and Act 3 of 1951, sec.3 and sch., to read as above. |
|
|