Section 228A(1) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(1)Whoever prints or publishes the name or any matter which may make known the identity of any person against whom an offence under sections 376, [376A, 376AB, 376B, 376C, 376D, 376DA, 376DB] is alleged or found to have been committed (hereinafter in this section referred to as the "victim") shall be punished with imprisonment of either description for a term which may extend to two years and shall also be liable to fine.
