Section 136. Harbouring deserter

Whoever, except as hereinafter expected, knowing or having reason to believe that an officer, soldier, ¹[sailor or airman], in the Army, ²[Navy or air force] of the ³[Government of India], has deserted, harbours such officer, soldier, ¹[sailor airman], shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.

Exception-This provision does not extend to the case in which the harbour is given by a wife to her husband.