Section 216A in The Indian Penal Code, 1860

216A. 7[ Penalty for harbouring robbers or dacoits.-- Whoever, knowing or having reason to believe that any persons are about to commit or have recently committed robbery or dacoity,

1. Subs. by Act 8 of 1882, s. 6, for the original Exception. 2. Illustration rep. by Act 10 of 1882, s. 2 and Sch. I. 3. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life". 4. Ins. by Act 10 of 1886, s. 23. 5. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States". 6. The words" or under the Fugitive Offenders Act, 1881" omitted by s. 3 and Sch., ibid. 7. Ins. by Act 3 of 1894, s. 8.

harbours them or any of them, with the intention of facilitating the commission of such robbery or dacoity or of screening them or any of them from punishment, shall be punished with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine. Explanation.- For the purposes of this section it is immaterial whether the robbery or dacoity is intended to be committed, or has been committed, within or without 1[ India]. Exception.- This provision does not extend to the case in which the harbour is by the husband or wife of the offender.]