Section 15 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
15. Enhanced punishment for certain offences
Notwithstanding anything contained in the Indian Penal Code, whoever commits an offence of attempt to murder may, in lieu of any punishment to which he is liable under the said Indian Penal Code, be punishable with death; and whoever commits an offence of voluntarily causing hurt by stabbing may, in lieu of any punishment to which he is liable under the said Indian Penal Code (XLV of 1860), be punishable with death or transportation for life.
