Indian Penal Code, 1860

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Sections	Particulars
Chapter XXII	Of Criminal Intimidation, Insult And Annoyance
507	Criminal intimidation by an anonymous communication
Description	Whoever commits the offence of criminal intimidation by an anonymous communication, or having taken precaution to conceal the name or abode of the person from whom the threat comes, shall be punished with imprisonment of either description for a term which may extend to two years, in addition to the punishment provided for the offence by the last preceding section.