Section 9 in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
9. Punishment for offences against public servant.
- A dacoit who commits murder of more than one person [or an offence against the person or property of a public servant or against the person or property of a member of his family] [Substituted by M.P. Act No. 29 of 1982, w.e.f. 27-8-1982.] shall,-(a)if such an offence is punishable with death or with imprisonment for life under the Indian Penal Code (XLV of 1860), be punished with punishment provided for that offence in the Indian Penal Code (XLV of 18601; and(b)in other cases, be punished with imprisonment which may extend to ten years and with fine.Explanation. - For the purposes of this section and section 10, a member of family of a public servant shall mean his parents, spouse, sons and daughters, grand-sons and grand-daughters and great grand-sons and great grand-daughters and their spouses and shall include a person dependent on and residing with him.
