(3)any person in any place without and beyond India committing offence targeting a computer resource located in India .Explanation .— In this section—(a)the word “offence” includes every act committed outside India which, if committed in India, would be punishable under this Code;(b)the expression “computer resource” shall have the meaning assigned to it in clause (k) of sub-section (1) of section 2 of the Information Technology Act, 2000.IllustrationA, who is a citizen of India, commits a murder in Uganda. He can be tried and convicted of murder in any place in India in which he may be found.
