Laws - IPC - Section 4

Section 4. Extension of Code to extra-territorial offences
¹[4. Extension of Code to extra-territorial offences.

The provisions of this Code apply also to any offence committed by

²[(1) Any citizen of India in any place without and beyond India;

(2) Any person on any ship of aircraft registered in India wherever it may be.]

Explanation. -In this section the word "offence" includes every act committed outside ³[India] which, If committed in ³[India], would be punishable under this code.

⁴[Illustration]

⁵[*** A, ⁶[who is ⁷[a citizen of India]], commits a murder in Uganda. He can be tried and convicted of murder in any place in ³[India] in which he may be found.

⁸[* * *]

1. Subs. by Act 4 of 1898, sec. 2, for the original section.

2. Subs. by the A.O. 1950, for clauses (1) to (4).

3. The words "British India" have been successively amended by the A.O.1948, the A.O.1950 and Act 3 of 1951, sec.3 and Sch. to read as above.

4. Subs. by Act 36 of 1957, sec.3 and sch. II, for "Illustrations".

5. The bracket and letter "a" omitted by Act 36 of 1957, sec.3 and sch. II.

6. Subs. by the A.O.1948, for "a coolie, who is a Native Indian subject".

7. Subs. by the A.O.1950, for "a British subject of Indian domicile".

8. Illustrations (b), (c ) and (d) omitted by the A.O.1950.