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Report No.264 Chapter -III Reference of the Proposal 3. The Law Commission of India has received from Ministry of Home Affairs, a letter dated 2.11.2016 making reference of the Supreme Court Judgement in Swami Achyutanand Tirth & Ors. (supra) requested the Law Commission to examine the specific issue of amending penal provisions as contained in sections 272 and 273 of IPC at par with the State Amendments made in sections 272 and 273 by the States of Odisha, Uttar Pradesh and West Bengal. In the letter, it is also stated that "many States are also contemplating amendment to the section pursuant to the court case. As the Law Commission of India is already carrying out a comprehensive review covering all aspects of criminal law so that comprehensive amendments can be made in the various laws viz. Indian Penal Code, Code of Criminal Procedure and the Indian Evidence Act, etc. It is therefore, requested that the Commission may also examine the amendment to section 272 of IPC as observed by the Supreme Court."    |
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