Section 7 in The Rajasthan Prevention Of Witch-Hunting Act, 2015
7. Punishment for unnatural death of a woman subjected to witch-hunting
Where the death of a woman is caused by any burns or bodily injury or occurs otherwise than under normal circumstances and it is proved that soon before her death she was subjected to witch-hunting, notwithstanding anything contained in Sec. 4, every person who involved in the commission of such witch-hunting shall be punishable with rigorous imprisonment for a term which shall not be less than seven years but which may extend to imprisonment for life or with fine which shall not be less than one lakh rupees or with both.
