Section 4 — Extension of Code to extra-territorial offences.

1 [4. Extension of Code to extra-territorial offences. -- The provisions of this Code apply also to any offence committed by 2 [(1) any citizen of India in any place without and beyond India; (2) any person on any ship or aircraft registered in India wherever it may be.] 3 [(3) any person in any place without and beyond India committing offence targeting a computer resource located in India.] 4 [ Explanation .--In this section-- (a) the word "offence" includes every act committed outside India which, if committed in India, would be punishable under this Code; (b) the expression "computer resource" shall have the meaning assigned to it in clause (k) of sub-section (1) of section 2 of the Information Technology Act, 2000 (21 of 2000);] 5 [ Illustration ] 6 ***A, 7 [who is 8 [a citizen of India]], commits a murder in Uganda. He can be tried and convicted of of murder in any place in 9 [India] in which he may be found. 10 * * * * *

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