Section 506. Punishment for criminal intimidation

Whoever commits, the offence of criminal intimidation shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both;

If threat be to cause death or grievous hurt, etc.: -And if the threat be to cause death or grievous hurt, or to cause the destruction of any property by fire, or to cause an offence punishable with death or ¹[imprisonment for life], or with imprisonment for a term which may extend to seven years, or to impute, unchastity to a woman, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.

STATE AMENDMENT

State of Uttar Pradesh

-Imprisonment of 7 years, or fine or both-Cognizable-Non-bailable-Triable by Magistrate of the first class-Non-compoundable.

Vide Notification No.777/VIII 9-4(2)-87, dated 31st July, 1989, Published in U.P. Gazette, Extra., Pt. A, sec. (kha), dated 2nd August, 1989.

Indian Penal Code | Laws India