Section 376 in The Jammu and Kashmir State Ranbir Penal Code, 1989
376. Punishment for rape.
(1)Whoever, except in the cases provided for by sub-section (2), commits rape, shall be punished with rigorous imprisonment of either description for a term which [shall not be less than ten years, but which may extend to imprisonment for life, and shall also be liable to fine.] [Substituted 'shall not be less than eight years, but which may extend to imprisonment for life, and shall also be liable to fine.' by Jammu and Kashmir Act No. 35 of 2018, dated 7.12.2018.](2)Whoever, -(a)being a police officer, commits rape -(b)being a public servant, commits rape on a person in such public servant's custody or in the custody of a public servant subordinate to such public servant; or(c)being a member of the armed forces deployed in an area by the Central or the State Government, commits rape in such area; or(d)being on the management or on the staff of a jail, remand home or other place of custody established by or under any law for the time being in force or of a women's or children's institution, commits rape on any inmate of such jail, remand home, place or institution; or(e)being on the management or on the staff of a hospital commits rape on a woman in that hospital; or(f)being a relative, guardian or teacher of, or a person in a position of trust or authority towards, the woman assaulted, commits rape on such woman; or(g)commits rape, during communal or sectarian violence; or(h)commits rape, on a woman knowing her to be pregnant; or[***] [Omitted '(i) commits rape, on a woman when she is under sixteen years of age; or' by Jammu and Kashmir Act No. 35 of 2018, dated 7.12.2018.](j)commits rape, on a woman incapable of giving consent; or(k)being in a position of control or dominance over a woman, commits rape on such woman; or(l)commits rape, on a woman suffering from mental or physical disability; or(m)while committing rape, causes grievous bodily harm or maims or disfigures or endangers the life of a woman; or(n)commits rape repeatedly on the same woman,shall be punished with rigorous imprisonment for a term which shall not be less than ten years but which may extend to imprisonment for life, which shall mean imprisonment for the remainder of that person's natural life, and shall also be liable to fine.Explanation. - For the purposes of this sub-section, -(a)"armed forces" means the naval, military and air forces and includes any member of the Armed Forces constituted under any law for the time being in force, including the paramilitary forces and any auxiliary forces that are under the control of the Central Government or the State Government.(b)"hospital" means the precincts of the hospital and includes the precincts of any institution for the reception and treatment of persons during convalescence or of person requiring medical attention or rehabilitation or medical examination or pathological tests;(c)"police officer" shall have the same meaning as assigned to the expression "police under the Police Act, Samvat 1983;(d)"women's or children's institution" means an institution, whether called an orphanage or a home for neglected women or children or a widow's home or an institution called by any other name, which is established and maintained for the reception and care of women or children.(3)[ Whoever, commits rape on a women under sixteen years of age shall be punished with rigorous imprisonment for a term which shall not be less than twenty years, but which may extend to imprisonment for life, which shall mean imprisonment for the remainder of that person's natural life and shall also be liable to 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 the sub-section shall be paid to the victim.] [Added by Jammu and Kashmir Act No. 35 of 2018, dated 7.12.2018.]
