Adultery

What amounts to adultery:

A person commits adultery, if he:

• Has sexual intercourse with a women who is and whom he knows or has reason to believe to be the wife of another man.
• Without the consent or connivance of the husband, and
• It does not amount to rape.

The inconsistencies of the man are punishable, but not the inconsistencies of the wife. The wife is not punishable as an abettor. It is not committed by a married man who has sexual intercourse with an unmarried woman, or with a widow, or even with a married woman whose husband consents to it.

Punishment

Whoever commits adultery shall be punished with an imprisonment which may extend to five years, or with fine, or with both. The wife as an abettor shall not be punishable.