Report No. 43

Argentina.- Articles 216 and 217-The person who takes part in a plot of two or more persons to commit treason and discloses the plot before execution of the crime is commenced, is punished by imprisonment or jailing from 1 to 8 years. (Article 216). But the plotter who reveals the plot to any authority before the criminal process has been started, is exempt from any punishment (Article 217).