Report No. 78

4.9. Offences punishable with more than 3 years but less than 7 years.-

We may incidentally mention here that there are certain sections of the Indian Penal Code prescribing punishment of imprisonment for more than 3 years and less than 7 years.1

1. Sections 153A, 153B, 212, first para., 239, 250, 253, 292, 335, 429, 430, 431, 432, 440, 457, 497 and 505.