Section 121 in The Indian Penal Code, 1860

121. Waging, or attempting to wage war, or abetting waging of war, against the Government of India.-- Whoever wages war against the 3[ Government of India], or attempts to wage such war, or abets the waging of such war, shall be punished with death, or 4[ imprisonment for life] 5[ and shall also be liable to fine]. 6[ Illustration.] 7[ A joins an insurrection against the 3[ Government of India]. A has committed the offence defined in this section. 8[

1. Ins. by Act 8 of 1913, s. 3.

2. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation".

3. Subs. by the A. O. 1950, for" Queen".

4. Subs. by Act of 1955 s. 117 and Sch., for" transportation for life".

5. Subs. by Act 16 of 1921, s. 2, for" and shall forfeit all his property".

6. Subs. by Act 36 of 1957, s. 3 and Sch. II, for" Illustrations".

7. The brackets and letter" (a)" omitted by s. 3 and Sch. II, ibid.

8. Illus tration (b) rep. by the A. O. 1950.