Section 124 in The Indian Penal Code, 1860

124. Assaulting President, Governor, etc., with intent to compel or restrain the exercise of any lawful power.-- Whoever, with the intention of inducing or compelling the 11[ President] of India, or 12[ Governor 13[ ] of any State, 14[ 15[ 16[ to exercise or refrain from exercising in any manner any of the lawful powers of such 17[ President or 12[ Governor 13[ ], assaults or wrongfully restrains, or attempts wrongfully to restrain, or overawes, by means of criminal force or the show of criminal force, or attempts so to overawe, such 17[ President or 12[ [ Governor 13[ ],

1. S. 121A ins. by Act 27 of 1870, s. 4.

2. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States".

3. The words" or to deprive the Queen of the sovereignty of the Provinces or of any part thereof" omitted by the A. O. 1950.

4. Subs. by the A. O. 1937, for" the G. of I. or any L. G.".

5. The words" or the Govt. of Burma" rep. by the A. O. 1948.

6. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life or any shorter term".

7. Ins. by Act 16 of 1921, s. 3.

8. Subs. by the A. O. 1950, for" Queen".

9. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life".

10. Subs. by Act 16 of 1921, s. 2, for" and shall forfeit all his property".

11. Subs. by the A. O. 1950, for" Governor General".

12. Subs. by Act 3 of 1951, s. 3 and Sch., for" Governor".

13. The words" or Rajpramukh" omitted by the Adaptation of Laws (No. 2) Order, 1956.

14. The words" or a Leutenant- Governor" rep. by the A. O. 1937.

15. The words" or a Member of the Council of the Governor General of India" rep. by the A. O. 1948.

16. The words" or of the Council of any Presidency" rep. by the A. O. 1937.

17. The original words" Governor General, Governor, Lieutenant- Governor or Member of Council" have successively been amended by the A. O. 1937, A. O. 1948 and A. O. 1950 to read as above.

shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.