Section 3 in Karnataka Prevention and Eradication of Inhuman Evil Practices and Black Magic Act, 2017
3. Prevention and eradication of inhuman evil practices and black magic.
(1)No person shall himself or through any other person commit, promote, propagate or practice or cause to promote, propagate or practice inhuman, evil practices and black magic specified in the schedule.(2)From the date of commencement of this Act, Commission of any act of inhuman, evil practices and black magic and any advertisement, practice, propagation or promotion of inhuman, evil practices and black magic in violation of provision of this Act by any person by himself or through any other person shall constitute an offence under the provisions of this Act and the person guilty of such offence shall on conviction be punished with imprisonment for a term which shall not be less than one year but which may extend to seven years and with fine which shall not be less than Five thousand rupees but which may extend to fifty thousand rupees:Provided that, as a consequence of offence under this Act if death of the victim occurs, the offender, shall be deemed to have committed an offence of murder as defined in Section 300 of Indian penal code, 1860 (Central Act 45 of 1860) and shall be punishable under section 302 of the said code or if such act has endangered life of the victim or has resulting in injury to any person, the offender shall be deemed to be guilty of having committed an offence of attempt to murder as defined under Section 307 of the Indian penal code, 1860 (Central Act 45 of 1860) and shall be punishable accordingly or if consequence of such offence, the victim commits suicide, then the offender shall be deemed to have abetted commission of suicide, as defined and punishable under Section 306 of Indian penal code, 1860 (Central Act 45 of 1860) and shall be punishable accordingly.(3)Whoever abets the commission or attempt the commission of any act or offence punishable under sub-section (2), shall be deemed to have committed that offence and shall on conviction be punished with the same punishment for such offences in sub-section (2).(4)Consent of the victim shall not be a defense under this section.(5)The offence punishable under sub-section (2), shall be cognizable and non-bailable.
