Indian Penal Code, 1860

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Sections	Particulars
Chapter VI	Of Offences Against The State
121A	Conspiracy to commit offences punishable by section 121
Description	Whoever within or without 49[India] conspires to commit any of the offences punishable by section 121, 57[*]or conspires to overawe, by means of criminal force or the show of criminal force, 58[the Central Government or any 59[State] Government 60[*], shall be punished with 61[imprisonment for life], or with imprisonment of either description which may extend to ten years, 62[and shall also be liable to fine]. Explanation- To constitute a conspiracy under this section, it is not necessary that any act or illegal omission shall make place in pursuance thereof.]