348. Wrongful confinement to extort confession, or compel restoration of property.—
Whoever wrongfully confines any person for the purpose of extorting from the person confined or any person interested in the person confined any confession or any informa-tion which may lead to the detection of an offence or misconduct, or for the purpose of constraining the person confined or any person interested in the person confined to restore or to cause the restoration of any property or valuable security or to satisfy any claim or demand, or to give information which may lead to the restoration of any property or valuable security, shall be punished with imprisonment of either description for a term which may extend to three years, and shall also be liable to fine.
