Any person subject to this Act who commits any of the following offences, that is to say,—(a)uses criminal force to, or assaults his superior officer; or(b)uses threatening language to such officer; or(c)uses insubordinate language to such officer;shall, on conviction by court-martial,if such officer is at the time in the execution of his office or, if the offence is committed on active service, be liable to suffer imprisonment for a term which may extend to fourteen years or such less punishment as is in this Act mentioned; andin other cases, be liable to suffer imprisonment for a term which may extend to ten years or such less punishment as is in this Act mentioned:Provided that in the case of an offence specified in clause (c), the imprisonment shall not exceed five years.
