Section 376(1) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(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.]
