Section 6(a) in Treaty on Extradition between the Republic of India and the Republic of Korea
(a)when the Requested Party determines that the offence for which extradition is requested is a political offence or an offence connected with a political offence. Reference to a political offence shall not include the following offences:(i)the taking or attempted taking of the life or an assault on the person of a Head of State or Head of Government or a member of his or her family;(ii)an offence in respect of which the Parties have the obligation to extradite or submit the case to their competent authorities for prosecution, by reason of a multilateral international treaty/convention to which they are both parties;(iii)murder or culpable homicide/manslaughter;(iv)an offence, involving firearms, explosives, incendiaries, destructive devices or substances, causing death, grievous bodily harm or serious damage to property; or(v)a conspiracy or attempt to commit, or participation in, any of the foregoing offences;
