Section 20(2) in The Terrorist Affected Areas (Special Courts) Act, 1984
(2)The offences referred to in sub-section (1) are the following, namely:—(a)an offence under section 121, section 121A, section 122 or section 123 of the Indian Penal Code (45 of 1860);(b)criminal conspiracy or attempt to commit, or abetment of, an offence under section 122 or section 123 of the Indian Penal Code (45 of 1860).”
