Report No. 226

The Inclusion of Acid Attacks as Specific Offences in the Indian Penal Code and a law for Compensation for Victims of Crime

Contents
	The Inclusion of Acid Attacks as Specific Offences in the Indian Penal Code and a law for Compensation for Victims of Crime
Chapter I	Introduction
	Introduction
Chapter II	A Brief Overview
	A Statistical Overview
	Acid attacks and their Consequences
	Injuries and Physical Consequences
	Treatment
	Psychological Consequences
	Social and Economic Conseqeunces
Chapter III	Cases Relating to Acid Attack in India
	Cases Relating to Acid Attack in India
Chapter 4	Law in other Countries
	Acid Violence in other Countries: A Situational Analysis
	Bangladesh
	Section 4: Punishment for killing of a person by acid
	Section 5: Punishment for hurt by acid
	Section 6: Punishment for acid throwing or attempt to throwing
	Cambodia
	Article 41: assault and battery
	Article 31: murder
	Article 32: voluntary manslaughter
	Uganda
	Nigeria
	Offences Endangering Life or Health
	Jamaica
	Attempts to Murder
	Acts Causing or Tending to Cause Danger to Life, or Bodily Harm
	United Kingdom
	Summary table of laws and sentences in other countries
Chapter V	Compensation for the Victim
	Compensation for the Victim
Chapter VI	Conclusion and Recommendations
	Conclusion and Recommendations
(i)	Hurt by acid attack
(ii)	Intentionally throwing or administering acid
	Section 114 B: Presumption as to acid attack