Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 3133 docs - [View All]
Subhash Choudhary vs Deepak Jyala on 20 September, 2004
Deepak Mahajan vs Director Of Enforcement And ... on 6 April, 1990
Mustaq Alias Mustafa vs State Of U.P. And Ors. on 15 September, 2006
N.H. Dave, Inspector Of Customs vs Mohmed Akhtar Hussain Ibrahim ... on 20 August, 1982
Mohammed Salim Ibrahim Qureshi ... vs State Of Gujarat on 3 March, 2006

User Queries
indian penal code 1860
desertion
abetment
sec indian penal code
indian penal code doctypes: laws
army
all ipc sections
indian penal code, 1860 doctypes:laws
central government act
sailor
"imprisonment"
navy
indian penal code 1860 doctypes:section
abetment doctypes:laws
section 135
all indian sections
sec indian penal code doctypes:section
of either description
desertion doctypes:laws
punishments doctypes: laws
[I.P.C.]
Central Government Act
Section 135 in The Indian Penal Code, 1860
135. Abetment of desertion of soldier, sailor or airman.-- Whoever, abets the desertion of any officer, soldier, 1[ sailor or airman], in the Army, 2[ Navy or Air Force] of the 3[ Government of India], shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.