Section 148 in The Jammu and Kashmir State Ranbir Penal Code, 1989
148. Rioting armed with deadly weapon.
- Whoever is guilty of rioting, being armed with a deadly weapon or with anything which, used as a weapon of offence [is likely to cause death or grievous hurt, shall be punished with imprisonment which shall not be less than one year but may extend to five years and shall also be liable to fine.] [Substituted by Act XII of 1980 section 3.]
