Report No. 43

6. Conspiracy to overawe the Parliament or Government of India or the Legislature or Government of any State.-

Whoever, conspires to overawe, by means of force or show of force, the Parliament or Government of India or the Legislature or Government of any State, shall be punishable with imprisonment for life or with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.

Explanation.-To constitute a conspiracy under this section, it is not necessary that any act or illegal commission shall take place in pursuance thereof.