Section 505 in The Jammu and Kashmir State Ranbir Penal Code, 1989
505. Statement conducting to public mischief.
- [(1)] [Section 505 re-numbered as sub-section (1) and sub-section (2) and (3) inserted by Act XVII of 1970.] Whoever makes, publishes or circulates any statement, rumour or report,-(a)with intent to cause, or which is likely to cause, [any officer, soldier, sailor or airman in the Army, Navy or Air Force of India] [Substituted by Act III of 1967.] to mutiny or otherwise disregard or fail in his duty as such;or(b)with intent to cause, or which is likely to cause, fear or alarm to the public to any section of the public whereby any person may be induced to commit an offence against the State or against the public tranquility; or(c)with intent to incite, or which is likely to incite, any class or community of persons to commit any offence against any other class or community,Shall be punished with imprisonment [which shall not be less than three years but may extend to ten years and shall also be liable to fine] [Substituted by Act III of 1967.].(2)[] [Section 505 re-numbered as sub-section (1) and sub-section (2) and (3) inserted by Act XVII of 1970.] Statement creating or promoting enmity, hatred or ill-will between classes. - Whoever makes, publishes or circulates any statement or report containing rumour or alarming news with intent to create or promote, or which is likely to create or promote, on grounds of religion, race, place of birth, residence, language, caste or community or any other ground whatsoever, feelings of enmity, hatred or ill-will between different religious, racial, language or regional groups or castes or communities, shall be punished with imprisonment [which shall not be less than three years but may extend to ten years and shall also be liable to fine.] [Substituted by Act XII of 1980, section 13.](3)[] [Section 505 re-numbered as sub-section (1) and sub-section (2) and (3) inserted by Act XVII of 1970.] Offence under sub-section (2) committed to place of worship, etc. - Whoever commits an offence specified in sub-section (2) in any place of worship or in any assembly engaged in the performance of religious worship or religious ceremonies, shall be punished with imprisonment [which shall not be less than four years but may extend to ten years.] [Substituted by Act XII of 1980, section 13.]Exception. - It does not amount to an offence, within the meaning of this section, when the person making, publishing or circulating any such statement, rumour or report, has reasonable grounds for believing that such statement, rumour or report is true and makes, publishes or circulates it [in good faith and] [Words inserted by Act XVII of 1970.] without any such intent as aforesaid.
