Section 376DA in The Jammu and Kashmir State Ranbir Penal Code, 1989
376DA. [ Punishment for gang rape on women under sixteen years of age. [Inserted by Jammu and Kashmir Act No. 35 of 2018, dated 7.12.2018.]
- Where a woman under sixteen years of age is raped by one or more person's constituting a group or acting in furtherance of a common intention, each of those persons shall be deemed to have committed the offence of rape and shall be punished with imprisonment for life, which shall mean the imprisonment for remainder of that person's natural life and with fine :Provided that such fine shall be just and reasonable to meet the medical expenses and rehabilitation of the victim :Provided further that any fine imposed under this section shall be paid to the victim.
