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Report No. 273 (iv) Indian Penal Code, 1860 4.27 Sections 330, 331, 342 and 348 have, purposely been designed to deter police officers who are empowered to arrest a person and to interrogate him during investigation of an offence resorting to third degree methods, which may amount to torture83. 4.28 Section 376(1)(b) provides for graver penalty in case of custodial rape committed by police officers. 4.29 Section 376C provides penalty for sexual intercourse by a person in authority.    |
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