Section 4(2) in The Indian Penal Code, 1860

Central Government Act

(2) any person on any ship or aircraft registered in India wherever it may be.]

1. The Act has been amended in its application to Madras by Madras Act 25 of 1960, U. P. by U. P. Acts 31 of 1961, 29 of 1970 and 47 of 1975, Andhra Pradesh by Andhra Pradesh Act 16 of 1968, Maharashtra by Maharashtra Act 19 of 1971, Mysore by Mysore Act 8 of 1972, West Bengal by West Bengal Act 42 of 1973. The Act has been extended to Goa, Daman and Diu with modifications by Reg. 12 of 1962, s. 3 and Sch., extended to and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I (w. e. f. 1- 7- 1965 ) and to Laccadive, Minicoy and Amindivi Islands by Reg. 8 of 1965, s. 3 and Sch. (w. e. f. 1- 10- 1967 ). The Act comes into force in Pondicherry vide Reg. 7 of 1963, s. 3 and Sch. I (w. e. f. 1- 10- 1963 ).

2. Subs. by Act 3 of 1951, s. 3 and Sch., for" the whole of India except Part B States".

3. Subs. by the A. O. 1948, for" take effect throughout British India". The words and figures" on and from the first day of May, 1861" occurring between the words" effect" and" throughout" were rep. by Act 12 of 1891.

4. Subs. by Act 3 of 1951, s. 3 and Sch., for" except Part B States".

5. Subs. by s. 3 and Sch., ibid., for" the States".

6. The words and figures" on or after the said first day of May, 1861" omitted by Act 12 of 1891.

7. Subs. by the A. O. 1937, for" law passed by the Governor- General of India in Council".

8. Subs. by Act 4 of 1898, s. 2, for the original s. 4.

9. Subs. by the A. O. 1950, for the original cls. (1) to (4).

Explanation. Explanation.-- In this section the word" offence" includes every act committed outside 1[ India] which, if committed in 1[ India] would be punishable under this Code. 2[ Illustration] 3[ A, 4[ who is 5[ a citizen of India]], commits a murder in Uganda. He can be tried and convicted of murder in any place in 1[ India] in which he may be found. 6[