Section 134 in The Jammu and Kashmir State Ranbir Penal Code, 1989
134. Abetment of such assault, if the assault is committed.
- Whoever abets an assault by an officer, soldier, sailor or airman in the Army, Navy or Air Force of the Government of India on any superior officer being in the execution of his office, shall, if such assault be committed in consequence of that abetment, be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.
