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Report No. 185 Section 122 We, therefore, recommend with slight modification of the recommendation in the 69th Report (para 64.47) that section 122 should be substituted as follows: "122. Communication during marriage.- (1). No person who is or has been married, shall be compelled to disclose any communication made during marriage, between that person and any person to whom that person is or has been married; nor shall that person be permitted to disclose any such communication, unless the person to whom that person is or has been married or that person`s representative in interest, consents, or unless the proceedings are of the nature specified in sub section (3). (2) Any person other than the person referred to in sub-section (1) who has overheard or has acquired possession of or has intercepted, in accordance with law, any communication as is referred to in subsection (1), may be permitted to disclose any such communication without the consent of the spouses or their representatives in interest. (3) The proceedings referred to in sub section (1) are- (a) proceedings between married persons; (b) proceedings in which one married person is prosecuted for any offence committed against the other; (c) proceedings in which one married person is the complainant or is the person at whose instance the first information of the offence was recorded, and the other married person is the accused; (d) proceedings in which one married person is prosecuted for an offence committed against a child of the other person or a child of the first mentioned person or a child to whom either of them stands in the position of a parent."    |
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