 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 42 97. Substitution of new section for section 216A.- In section 216A of the Code.- (a) for the words "or have recently committed robbery or dacoity" the words "the offence of kidnapping, abduction, robbery or dacoity" shall be substituted; and (b) for the words "such robbery or dacoity or of screening them or any of them from punishment", the words "such offence" shall be substituted. 98. Amendment of sections 217 and 218.- In section 217 and in section 218 of the Code, for the words "legal punishment", the words "punishment for an offence" shall be substituted.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back