Section 4(1) in The Andhra Pradesh Suppression Of Disturbances Act, 1948
(1)Whoever in a disturbed area commits any offence punishable under any of the following Sections of the Indian Penal Code, namely, 307, 363, 364, 365, 366, 367, 368, 376, 392, 394, 395, 397, 398 and 436 may, in lieu of the punishment to which he is liable under the Code, be punished with death.
