Section 32(a) in The Assam Criminal Law (Amendment) Act, 1934
(a)incite to or encourage, or tend to incite to or encourage the commission of any offence of murder, robbery, dacoity, or criminal intimidation, or any offence punishable under the Indian Arms Act, 1908, or under Sections 121, 122-A, 124, 326, 329, 332, 396, 399, 400, 402, 435, 436, 440, or 457 of the Indian Penal Code; or
