Section 121 in The Jammu and Kashmir State Ranbir Penal Code, 1989
121. [ Waging or attempting to wage war or abetting waging of war against Government of India. [Section 121 and 121-A Substituted by Act III of 1967.]
- Whoever wages war against the Government of India or attempts to wage such war or abets the waging of such war, shall be punished with death, or imprisonment for life and shall also be liable to fine.IllustrationA joins an insurrection against the Government of India. A has committed the offence defined in this section.
