Whoever assaults or uses criminal force to any woman, intending to outrage or knowing it to be likely that he will there by outrage her modesty, 1 [shall be punished with imprisonment of either description for a term which shall not be less than one year but which may extend to five years, and shall also be liable to fine]. STATE AMENDMENT Chhattisgarh.-- In Section 354 of the Penal Code, the following proviso shall be inserted, namely: -- Provided that where offence is committed, under this Section by a relative, guardian or teacher or a person in a position of trust or authority towards the person assaulted, he shall be punishable with imprisonment of either description for a term which shall not be less than two years but which may extend to seven years and shall also be liable to fine. [ Vide Chhattisgarh Act 25 of 2015, sec . 3]Open in Lexace · Ask the AI about this section
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