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Section 377. Unnatural offences Whoever voluntarily has carnal intercourse against the order of nature with any man, woman or animal, shall be punished with 1[imprisonment for life], or with imprisonment of either description for term which may extend to ten years, and shall also be liable to fine. Explanation. -Penetration is sufficient to constitute the carnal intercourse necessary to the offence described in this section.1. Subs. by Act 26 of 1955, sec.117. and sch., for "transportation for life" (w.e.f. 1-1-1956). |
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