 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 273 Chapter IV Amendments to The Code Of Criminal Procedure, 1973 2 of 1974. 13. Substitution of new section for section 357B. In the Code of Criminal Procedure, 1973, for section 357B, the following section shall be substituted, namely:- Compensation to be in addition to fine under section 326A or section "357B. - The compensation payable by the State Government under section 357A and subsection (5) of section 4 of the Prevention of 1860. 376D of Indian Penal Code or under section 4 of the Prevention of Torture Act, 2017. Torture Act, 2017, shall be in addition to the payment of fine to the victim under section 326A or section 376D of the Indian Penal Code or under sub-section (4) of section 4 of the said Act. Explanation.- For the purposes of this section, the expression "victim" shall be construed as defined in clause (wa) of section 2.".    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back