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Report No. 273 C. International Humanitarian Law 2.13 The infliction of torture is a "grave breach" of core international humanitarian law under the Geneva Conventions23 (in particular Article 3), which are designed to limit the effects of armed conflict. Under the Geneva Conventions, States are obliged to enact a legislation necessary to provide effective penal sanctions against persons committing, or ordering to be committed such acts and are obligated to search for persons alleged to have committed, or to have ordered to commit such grave breaches and [to] bring such persons, regardless of their nationality before its own courts, if these persons are not extradited to another State Party. The conventions protect both civilians and military personnel from torture. The International Committee of the Red Cross (ICRC) has produced an information kit on National Enforcement of International Humanitarian Law.    |
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