Every person subject to naval law who commits any of the following offences, that is to say,—(a)strikes or attempts to strike his superior officer; or(b)draws or lifts up any weapon against such officer; or(c)uses or attempts to use any violence against such officer;shall be punished,—if the offence is committed on active service with imprisonment for a term which may extend to ten years or such other punishment as is hereinafter mentioned; andin any other case, with imprisonment for a term which may extend to five years or such other punishment as is hereinafter mentioned.
