Section 376D in The Jammu and Kashmir State Ranbir Penal Code, 1989
376D. Gang rape.
- Where a woman is raped by one or more persons 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 rigorous imprisonment for a term which shall not be less than twenty five years, but which may extend to life which shall mean imprisonment for the remainder of that person's natural life and with fine:Provided that such tine 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.
