Section 354D(2) in The Jammu and Kashmir State Ranbir Penal Code, 1989
(2)Whoever commits the offence of stalking shall be punished with imprisonment of either description for a term which shall not be less than one year but which may extend to three years, and shall also be liable to fine; and be punished on a second or subsequent conviction, with imprisonment of either description for a terms which may extend to five years and shall also be liable to fine.]
