(2) The offences referred to in sub- section (1) are the following, namely:--
(a) an offence under section 121, section 121A, section 122 or section 123 of the Indian Penal Code (45 of 1860 );
(b) criminal conspiracy or attempt to commit, or abetment of, an offence under section 122 or section 123 of the Indian Penal Code (45 of 1860 ).