Section 295A in The Jammu and Kashmir State Ranbir Penal Code, 1989
295A. [ Deliberate and malicious acts intended to outrage religious feelings of any class by insulting its religion or religious beliefs. [Section 295-A added by Act II of 1989.]
- Whoever, with deliberate and malicious intention of outraging the religious feelings of [any class of citizens of India] [by words either spoken or written or by signs or by visible representations, or otherwise] [Substituted by Act XXIV of 1961.] insults or attempts to insult the religion or the religious beliefs of that class, shall be punished with imprisonment which shall not be less than five years but may extend to ten years and shall also be liable to fine]
