Report No. 43
7.44. Question of punishment under section 3(1) considered.-
There is, however, another point relating to punishment which requires attention. Section 3(1) classifies the offences into two parts, according to their gravity and provides for two types of punishment. The offender (to quote the relevant portion) "shall be punishable with imprisonment for a term which may extend, where the offence is committed in relation to any work of defence, arsenal, naval, military or air force establishment or station, mine, mine-field, factory, dockyard, camp, ship or aircraft or otherwise in relation to the naval, military or air force affairs of Government or in relation to any secret official code, to fourteen years, and in other cases to three years."
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