Indian Penal Code, 1860

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Sections	Particulars
Chapter VI	Of Offences Against The State
128	Public servant voluntarily allowing prisoner of State or war to escape
Description	Whoever, being a public servant and having the custody of any State prisoner or prisoner of war, voluntarily allows such prisoner to escape from any place in which such prisoner is confined, shall be punished with 51[imprisonment for life], or imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.