Report No. 156

73. Insertion of new section 364A: Kidnapping on abduction for ransom.-

Do you agree that the quantum of punishment for "kidnapping or abduction for ransom should be more than the offences given under section 364 of the Indian Penal Code? If yes, then a new section as recommended by Law Commission in its 42nd Report on Indian Penal Code and clause 151 of the Indian Penal Code (Amendment) Bill, 1978, be inserted in the following words:-

"364A. Whoever kidnaps or abducts any person in order that such person may be held to ransom shall be punished with rigorous imprisonment for a term which may extend to fourteen years, and shall also be liable to fine."