Section 26 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
26. If death be caused by intentional affliction
Whoever causes death by affliction under section 24 or section 25, shall be punished with rigorous imprisonment for a term which shall not be less than seven years but may extend to imprisonment for life and shall also be liable to be punished with fine which shall not be less than three lakh rupees but which may extend to five lakh rupees.
