Whoever shall commit or attempt to commit any heinous offence in any District or place in which Martial Law hath been or shall be established, or in any District or place to which this Act shall he extended by order of the Governor General of India in Council, shall be liable, on conviction to the punishment of death, or to the punishment or transportation for life, or of imprisonment with hard labor for any term, not exceeding fourteen years; and shall forfeit all his property and effects of every description.

2. Interpretation of the words heinous offence. The words heinous offence shall he deemed to include an attempt to murder, rape, maiming, dacoity, robbery, burglary, knowingly receiving property obtained by dacoity robbery or burglary, breaking and entering a dwelling-house and stealing therein, intentionally setting fire to a village, house, or any public building, stealing or destroying any property provided for the conveyance or subsistence of Troops, and all crimes against person or property attended with great personal violence, and all crimes committed with the intention of assisting those who are waging war against the State or forwarding their designs.

Every person who shall be guilty of murder or any of the offences above described, may be tried either by Court Martial appointed under Act XIV of 1857, or by a Commissioner or Commissioners authorized by a Commission issued under the said Act, or by the ordinary Courts of Judicature.

Nothing in this Act shall extend to the trial or punishment off any of Her Majesty's natural-born subjects born in Europe, or of the children of such subjects.

This Act shall continue in force for cue year.