136. Harbouring deserter.-- Whoever, except as hereinafter excepted, knowing or having reason to believe that an officer, soldier, 1[ sailor or airman], in the Army, 2[ Navy or Air Force] of the 3[ Government of India], has deserted, harbours such officer, soldier, 1[ sailor or airman], shall be punished with imprisonment of either description for a term which may extend to two years, or with fine or with both. Exception.- This provision does not extend to the case in which the harbour is given by a wife to her husband.