Indian Penal Code, 1860

Back

Sections	Particulars
Chapter XVI	Of Offences Affecting The Human Body
367	Kidnapping or abducting in order to subject person to grievous hurt, slavery, etc
Description	Whoever kidnaps or abducts any person in order that such person may be subjected, or may be so disposed of as to be put in danger of being subject to grievous hurt, or slavery, or to the unnatural lust of any person, or knowing it to be likely that such person will be so subjected or disposed of, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.