Section 131 in The Indian Penal Code, 1860

131. Abetting mutiny, or attempting to seduce a soldier, sailor or airman from his duty.-- Whoever abets the committing of mutiny by an officer, soldier, 4[ sailor or airman], in the Army, 5[ Navy or Air Force] of the 6[ Government of India] or attempts to seduce any such officer, soldier, 4[ sailor or airman] from his allegiance or his duty, shall be punished with 1[ imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine. 7[ Explanation.- In this section the words" officer", 8[ [" soldier", 9[ sailor"] and" airman"] include any person subject to the 10[ Army Act, 11[ the Army Act, 1950 (46 of 1950 )], 9[ the Naval Discipline Act, 12[ the Indian Navy (Discipline) Act, 1934 (34 of 1934 )] 13[ the Air Force Act or 14[ the Air Force Act, 1950 (45 of 1950 )]], as the case may be].]

1. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life". 2. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States". 3. Subs. by Act 10 of 1927, s. 2 and Sch. I, for" and Navy". 4. Subs. by s. 2 and Sch. I, ibid., for" or sailor". 5. Subs. by s. 2 and sch. I, ibid., for" or Navy". 6. Subs. by the A. O. 1950 for" Queen". 7. Ins. by Act 27 of 1870, s. 6. 8. Subs. by Act 10 of 1927, s. 2 and Sch. I, for" and soldier". 9. Ins. by Act 25 of 1934, s. 2 and Sch. 10. Subs. by Act 10 of 1927, s. 2 and Sch. I, for" Articles of War for the better government of Her Majesty' s Army, or to the Articles of War contained in Act No. 5 of 1869 ". 11. Subs. by Act 3 of 1951, s. 3 and Sch., for" the Indian Army Act, 1911 ". 12. The words" or that Act as modified by" were rep. by the A. O. 1950. 13. Subs. by Act 14 of 1932, s. 130 and Sch., for" or the Air Force Act". 14. Subs. by Act 3 of 1951, s. 3 and Sch., for" the Indian Air Force Act, 1932 ".