Conspiracy to commit offences punishable by section 121
Conspiracy to commit offences punishable by section 121.
121A. Whoever within or without India conspires to commit any of the offences punishable by section 121, or conspires to overawe, by means of criminal force or the show of criminal force, the Central Government or any State Government, shall be punished with imprisonment for life, or with imprisonment of either description which may extend to ten years, and shall also be liable to fine.
Explanation : To constitute a conspiracy under this section, it is not necessary that any act or illegal omission shall take place in pursuance thereof.