Section 377 in The Jammu and Kashmir State Ranbir Penal Code, 1989
377. Unnatural offences.
- Whoever voluntarily has carnal intercourse against the order of nature with any man, woman or animal, shall be punished with imprisonment for life, or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.Explanation. - Penetration is sufficient to constitute the carnal intercourse necessary to the offence described in the section.Chapter-XVII Of Offences Against PropertyOf Theft
