132. Abetment of mutiny, if mutiny is committed in consequence thereof.-- Whoever abets the committing of mutiny by an officer, soldier, 1[ sailor or airman], in the Army, 2[ Navy or Air Force] of the 3[ Government of India], shall, if mutiny be committed in consequence of that abetment, be punished with death or with 4[ imprisonment for life], or imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.