Indian Penal Code, 1860

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Sections	Particulars
Chapter VI	Of Offences Against The State
129	Public servant negligently suffering such prisoner to escape
Description	Whoever, being a public servant and having the custody of any State prisoner or prisoner of war, negligently suffers such prisoner to escape from any place of confinement in which such prisoner is confined, shall be punished with simple imprisonment for a term which may extend to three years, and shall also be liable to fine.