134. Abetment of such assault, if the assault committed.-- Whoever abets an assault by an officer, soldier, 1[ sailor or airman], in the Army, 2[ Navy or Air Force] of the 3[ Government of India], on any superior officer being in the execution of his office, shall, if such assault be committed in consequence of that abetment be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.