INDIAN PENAL CODE, 1860 (PUNJAB AMENDMENT)
Section 379 - Punishment For Theft
Whoever Commits Theft Shall Be Punished
With Imprisonment Of Either Description For A Term Which May Extend To Three
Years, Or With Fine, Or With Both.
STATE AMENDMENTS
[1][Punjab
In Section 379 of the Indian
Penal Code, 1860 (Central Act 45 of 1860), In its application to the State of
Punjab, after section 379, insert the following sections, namely:-
"379A. Snatching. -
Whoever, with the intention to commit theft suddenly or quickly or forcibly
seizes or secures or grabs or takes away from any person or from his possession
any movable property and makes or attempts to make escape with such property,
is said to commit snatching.
379B. Punishment for
snatching. - Whoever, commits snatching, shall be punished with imprisonment
for a term, which shall not be less than five years, but which may extend to
ten years and shall also be liable to fine of rupees ten thousand. (2) If in order
to the committing of snatching, or in committing the snatching, the offender
causes hurt, or wrongful restraint or fear of hurt or after committing the
offence of snatching, causes hurt or wrongful restraint or fear of hurt in
order to effect his escape, shall be punished with imprisonment for a term,
which shall not be less than ten years and shall also be liable to fine of
rupees ten thousand."