Section 4 in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
4. The Political Offence Exception.
(1)Extradition may be refused if the offence involved is of a political character.(2)For the purpose of this Treaty the following offences shall not be regarded as offences of a political character:(a)an offence for which both Contracting States have the obligation, pursuant to an international treaty/agreement to which both are parties, to extradite the person sought or to submit the case to their competent authorities for decision as to prosecution;(b)the taking or attempted taking of the life of a Head of State or Head of Government or a member of his or her family;(c)murder, manslaughter or other culpable homicide, malicious wounding or inflicting grievous bodily harm;(d)an offence involving kidnapping, abduction, or any form of unlawful detention, including the taking of a hostage;(e)an offence involving the placing or use of firearms, explosives, incendiaries or destructive devices or substances capable of endangering life or of causing grievous bodily harm or substantial property damage;(f)the unlawful making or possession of an explosive substance, firearm or ammunition; and(g)abetting, attempting to commit, or inciting to commit any of the foregoing offences or participating as an accomplice of a person who commits or attempts to commit such an offence.Article-5
