 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 273 C. Fourth Report of National Police Commission (1980) 3.13 The National Police Commission, in its Fourth Report (1980) took note of the fact that custodial torture had been prevalent and admitted that torture on a person in police custody was the most dehumanising. The police did not have a good image in the estimation of the public. Police practice torture in order to achieve quick results by short cut methods. Causing hurt is a punishable offence under sections 330-331 Indian Penal Code, 1860, but the atrocities were committed within the four walls of the police stations and thus, no evidence could be available and as a result thereof the conviction in torture by police cases has been a rare phenomenon. It was difficult to find as to who was the offender. 3.14 Thus, it may be seen that over the period of time, various Commissions, in their reports have consistently recommended to have adequate provisions in our statutes to protect the rights of individuals to life and liberty as enshrined in our Constitution. The Commission is fortified in its conclusions and recommendations from the above analysis.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back