Section 4(2) in The Andhra Pradesh Suppression Of Disturbances Act, 1948
(2)Whoever in a disturbed area attempts to commit, or abets the commission of, any offence punishable under any section of the Indian Penal Code referred to in sub-section (1) may, notwithstanding anything contained in that Code, be punished with death or with the punishment provided in that section for the offence.
