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[I.P.C.]
Central Government Act
Section 128 in The Indian Penal Code, 1860
128. Public servant voluntarily allowing prisoner of state or war to escape.-- Whoever, being a public servant and having the custody of any State prisoner or prisoner of war, voluntarily allows such prisoner to escape from any place in which such prisoner is confined, shall be punished with 7[ imprisonment for life], or imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
1. Subs. by Act 4 of 1898, s. 4, for the original s. 124A which had been ins. by Act 27 of 1870, s. 5. 2. The words" Her Majesty or" rep. by the A. O. 1950. The words" or the Crown Representative" ins. after the word" Majesty" by the A. O. 1937 were rep. by the A. O. 1948. 3. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States". 4. The words" or British Burma" ins. by the A. O. 1937 rep. by the A. O. 1948. 5. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life or any shorter term". 6. Subs. by the A. O. 1950, for" Queen". 7. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life".