Indian Penal Code, 1860

3. Punishment of offences committed beyond but which by law may be tried within India

Any person liable, by any ⁷[Indian law] to be tried for an offence committed beyond ⁸[ India ] shall be dealt with according to the provisions of this Code for any act committed beyond ⁸[ India ] in the same manner as if such act had been committed within ⁵[ India ].