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Citedby 224 docs - [View All]
Raj Narain And Ors. vs The State on 29 October, 1958
U.J.S. Chopra vs State Of Bombay on 25 March, 1955
State Of Orissa vs Ram Chander Agarwala Etc on 5 October, 1978
Subhlal Gope And Anr. vs State Of Bihar on 20 March, 1970
The State vs Mansha Singh Bhagwant Singh on 27 February, 1958

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[I.P.C.]
Central Government Act
Section 369 in The Indian Penal Code, 1860
369. Kidnapping or abducting child under ten years with intent to steal from its person.-- Whoever kidnaps or abducts any child under the age of ten years with the intention of taking dishonestly any movable property from the person of such child, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.