(2)A person shall also be deemed to have committed the offence of hijacking specified in sub-section (1), if, such person--(a)makes a threat to commit such offence or unlawfully and intentionally causes any person to receive such threat under circumstances which indicate that the threat is credible; or(b)attempts to commit or abets the commission of such offence; or(c)organises or directs others to commit such offence or the offence specified in clause (a) or clause (b) above;(d)participates as an accomplice in such offence or the offence specified in clause (a) or clause (b) above;(e)unlawfully and intentionally assists another person to evade investigation, prosecution or punishment, knowing that such person has committed any such offence or the offence specified in clause (a) or clause (b) or clause (c) or clause (d) above, or that such person is wanted for criminal prosecution by law enforcement authorities for such an offence or has been sentenced for such an offence.
