Indian Penal Code, 1860

Back

Sections	Particulars
Chapter XVI	Of Offences Affecting The Human Body
369	Kidnapping or abducting child under ten years with intent to steal from its person
Description	Whoever kidnaps or abducts any child under the age of ten years with the intention of taking dishonestly any movable property from the person of such child, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.