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State of Jammu-Kashmir - Section

Section 212 in The Jammu and Kashmir State Ranbir Penal Code, 1989

212. Harbouring offender.

- Whenever an offence has been committed, whoever harbours or conceals a person whom he knows or has reason to believes to be the offender, with the intention of screening him from legal punishment,if a capital offence - shall, if the offence is punishable with imprisonment with death, be punished with imprisonment of either description for a term which may extend to five years and shall also be liable to fine;if punishable with imprisonment for life - and if the offence is punishable with imprisonment for life or with imprisonment which may extend to ten years, shall be punished with imprisonment of either description for a term which may extend to three years and shall also be liable to fine;or with imprisonment - and if the offence is punishable with imprisonment which may extend to one year, and not to ten years, shall be punished with imprisonment of the description provided for the offence for a term which may extend to one-fourth part of the longest term of imprisonment provided for the offence, or with fine, or with both."Offence" in this section includes any act committed at any place out-of Jammu and Kashmir State, which if committed in Jammu and Kashmir State, would be punishable under any of the following sections, namely, 302, 304, 382, 392, 393, 394, 395, 396, 397, 398, 399, 402,435, 436, 449, 450, 457,458, 459, and 460; and every such act shall, for the purposes of this section, be deemed to be punishable as if the accused person had been guilty of it in Jammu and Kashmir State.[Exception. - This provision shall not extend to any case in which the harbour or concealment is by the husband or wife of the offender.] [Substituted by Act III of 1967.]IllustrationA, knowing that B has committed dacoity, knowingly conceals B in order to screen him from legal punishment. Here as B is liable to imprisonment for life, A is liable to imprisonment of either description for a term not exceeding three years, and is also liable to fine.