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Report No. 42 191. Substitution of new section for section 497.- For section 497 of the Code, the following section shall be substituted, namely.- "497. Adultery.-If a man has sexual intercourse with a woman who is, and whom he knows or has reason to believe to be, the wife of another man, without the consent or connivance of that man, such sexual intercourse not amounting to the offence of rape, the man and the woman are guilty of the offence of adultery, and shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both." 192. Substitution of new section for section 498.- For section 498 of the Code, the following section shall be substituted, namely.- "498. Taking or enticing away or concealing with criminal intent a married woman.-Whoever takes or entices away conceals any woman who is, and whom he knows or has reason to believe to be, the wife of any other man, from that man or from any person having the care of her on behalf of that man, with intent that she may have illicit intercourse with any person, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both." 193. Amendment of section 499.- In section 499 of the Code.- (a) in the First Exception, the second sentence, that is to say, the words "Whether or not it is for the public good is a question of fact", shall be omitted; (b) in the Fourth Exception.- (i) after the words "report of the proceedings", the words "in open court" shall be inserted; (ii) the Explanation shall be omitted. 194. Substitution of new section for section 500.- For section 500 of the Code, the following section shall be substituted, namely.- "500. Punishment for defamation.-(1) Whoever defames another shall be punished with imprisonment of either description for a term which may extend to two years, or with fine or with both. (2) Where the offence has been committed by publishing an imputation in a newspaper, the Court convicting the offender may further order that its judgment shall be published, in whole or in part, in such newspaper as it may specify. (3) The costs of such publication shall be recoverable from the convicted person as a fine." 195. Amendment of sections 501 and 502.- In sections 501 and 502 of the Code, for the words "simple imprisonment", the words "imprisonment of either description" shall be substituted.    |
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