Report No. 42

Indian Penal Code

Contents
Chapter 1	Preliminary
	Criminal law in two Codes
	Territory of India includes territorial waters
Chapter 2	General Explanations
	Section .-omission recommended
	Section 19
	Amendment of section 19
	Clause eleventh
	Section 2.-"movable property"
	Section 2.-"reason to believe"
	Section 34
	Section 4.-"illegal" and "legally bound"
	Section 5
Chapter 3	Punishment
	Existing punishments under the Code
	Outline of separate legislation recommended
	Not suitable for our courts
	Public censure appropriate for certain anti-social offences
	Section 53
	Simple imprisonment
	Section 63
	Different views of High Courts
	Supreme Court decision
	Consequential amendment of section 32, Criminal Procedure Code
Chapter 4	General Exceptions
	Introductory
	Subordinate legislation not to be excluded from scope of rule
	Views on increasing minimum age of criminal responsibility
	Unsoundness of mind covers mental disease and mental deficiency
	Section 90
	Right of defence against irregular acts of public servants
	Section 103, clause first
	Section 106
Chapter 5	Abetment, Conspiracy and Attempt
	Scheme of abetment under three heads
	Section 108, Explanation
	Section 116 revised
	Conspiracy on inchoate crime
	Lack of definition in the Code
	View of the Supreme Court
Chapter 6	Offences against The State
	Introductory
	Section 121
	Sedition
	Mens rea of sedition to be related expressly to Article 19(2)
Chapter 7	Offences Relating to The Army, Navy and Air Force
	Correlation with Army Navy and Air Force Acts
	Section 13.-formally amended
Chapter 8	Offences against The Public Tranquility
	Introductory
	Section 146
	Validity under Article 19 of the Constitution
Chapter 9	Offences by or Relating to Public Servants
	Introductory
	Section 16.-amended
Chapter 9A	Election Offences
	Introductory
	Publishing false statements and undue influence
Chapter 10	Contempt of The Lawful Authority of Public Servants
	Introductory
	Sections 178 to 180 amended
	Section 18.-amendment regarding punishment
Chapter 11	Of False Evidence and Offences Against Public Justice
	Introduction
	Evil of false medical certificates
	Ambiguous wording of section
	Section 227
Chapter 12	Offences Relating to Currency Notes, Coins and Stamps
	Introductory
	Punishment to be modified
	Sections 246 to 254 to be omitted
Chapter 13	Offences Relating to weights and Measures
	Offences Relating to weights and Measures
Chapter 14	Offences Affecting Public Health, Safety, Convenience, Decency and Morals
	General recommendation for increase in punishment
	Sections 284 to 29
Chapter 15	Offences Relating to Religion
	Offences Relating to Religion
Chapter 16	Offences Affecting the Human Body
	Introductory
	Section 299 to be revised to define murder
	Act intended to kill, not leading to death, but death caused by subsequent act
	Section 304A and quality of negligence
	Section 30.-suicide in the Dharma Shastras
	Position in Sweden
	Section 317 to be revised
	Sections 324 and 32.-causing hurt by corrosive substance
	Sections 336 to 33
	Section 350 to be omitted and section 351 to be revised
	Kidnapping in English law
	Section 365 to be amended
	Recommendation
	Compelling or seducing a boy to illicit intercourse
Chapter 17	Offences wgainst Property
	Introductory
	Section 38.-punishment to be reduced to seven years
	Section 39.-Amendment proposed
	Sections 405 to 409
	Damage or harm to one other than person deceived
	Commercial corruption
	Section 428 to be omitted
	Section 439 to be omitted
	Section 441 to be amended
Chapter 18	Offences Relating to Documents and to Property Marks
	Sections 463 and 464 analysed
	Sections 466 and 46.-combined and revised
Chapter 19	Criminal Breach of Contracts of Service
	Criminal Breach of Contracts of Service
Chapter 20	Offences Relating to Marriage
	Introductory
	Section 49.-punishment to be reduced
	Revision of section 497 recommended
Chapter 21	Of Defamation
	Of Defamation
Chapter 22	Criminal Intimidation, Insult and Annoyance
	Criminal Intimidation, Insult and Annoyance
Chapter 23	Violation of Personal Privacy
	Violation of Personal Privacy
Chapter 24	Time Limits for Prosecutions
	Time limits for prosecutions
	Case for extending limitation to original prosecutions
	Exclusion of first day
	Absence of accused and absconding
Chapter 25	Summary of Recommendations
	Summary
	Draft of Amendment Bill
I.	Amendment of section 312
II.	Amendment of section 497
	General
	Externment
	Duty to make amends for the Harm Caused
	Entrapment
	Principles of Punishments to be provided in the Penal Code
	Ignorantia Juris Non Excusat
Appendix 1	Questionnaire
	On Revision of the Indian Penal Code
	Punishments
	General Exceptions
	Abetment and attempt
	Offences affecting the human body
Appendix 2	The Indian Penal Code (Amendment) Bill, 1971
1,2.	Short title and commencement
3,4.	Substitution of new section for section 4
5.	Substitution of new section for section 5
Chapter ' II	General Explanations
6.	Substitution of new Chapter for Chapter II
Chapter III	Punishments
7.	Substitution of new Chapter for Chapter III
8.	Substitution of new sections for section 76
9 to 11.	Re-numbering of sections 77 and 78
12.	Substitution of new section for section 81
13 to 15.	Substitution of new section for section 8
16.	Substitution of new section for section 85
17 to 21.	Omission of section 86
22.	Substitution of new section for section 94
23 to 25.	Re-numbering of sections 95 and 96
26.	Substitution of new sections in place of sections 99 to 106
27.	Re-numbering and amendment of section 107
28.	Substitution of new section for sections 108 and 108A
29.	Substitution of new section for section 109
30 to 32.	Re-numbering of sections 110 of 113
33.	Substitution of new section for section 116
34.	Re-numbering of section 117 and insertion of a new section after that section
35 to 39.	Amendment and re-numbering of section 118
Chapter VB	Attempts
40.	Insertion of new Chapter VB
41 to 44.	Omission of section 121A
45.	Substitution of new section for section 124
46.	Substitution of new section for section 124A
47.	Insertion of section 124B
48.	Substitution of new section for section 125
49 to 52.	Amendment of section 126
Chapter VII	Offences Relating to The Armed Forces
53.	Substitution of new Chapter for Chapter VII
54 to 59.	Amendment of section 141
60.	Re-numbering and amendment of section 153A, and insertion of new section 158B
61.	Substitution of new section for section 160
62.	Amendment of section 161
63,64.	Amendment of section 166
65.	Substitution of new section for section 167
66.	Insertion of new section 167A
67 to 74.	Amendment of section 171
75.	Amendment of section 172
76.	Amendment of section 173
77.	Amendment of section 174
78.	Substitution of new sections for sections 175, 176 and 177
79 to 82.	Amendment of section 178
83 to 88.	Substitution of new section for section 184
89.	Substitution of new sections for sections 194 and 195
90.	Insertion of new sections 198A and 198B
91.	Substitution of new sections for sections 202 and 203
92,93.	Amendment of section 204
94,95.	Substitution of new section for 211
96.	Amendment of section 214
97,98.	Substitution of new section for section 216A
99.	Substitution of new sections for sections 221 to 225B
100.	Amendment of section 228
101.	Substitution of new sections for section 229
Chapter XII	Offences Relating to Currency Notes, Coins and Stamps
102.	Substitution of new Chapter in place of existing Chapter XII
103,104.	Amendment of sections 264 to 267.
105.	Substitution of new section in place of sections 269 and 270
106,107.	Amendment of sections 272 to 276
108 to 111.	Amendment of section 278
112,113.	Amendment of section 292
114.	Substitution of new section for section 294A
115.	Substitution of new section for section 295A
116.	Substitution of new sections for sections 299 and 300
117,118.	Substitution of new section for section 304
119.	Substitution of new section for sections 307 and 308
120.	Substitution of new section for section 309
121 to 125.	Omission of section 310 and 311
126 to 130.	Substitution of new section for section 320
131 to 135.	Amendment of section 329
136 to 139.	Amendment of section 337
140.	Amendment of section 356
141 to 145.	Amendment of section 356
146 to 150.	Amendment of section 363A
151 to 156.	Amendment of section 367
157.	Substitution of new sections for sections 375 to 377
158.	Substitution of new sections for sections 380 and 381
159,160.	Amendment of section 382
161 to 165.	Amendment of section 388
166 to 170.	Amendment of section 398
171 to 175.	Amendment of section 408
176 to 180.	Amendment of section 413
181.	Revised sections in place of sections 426 to 432
182.	Substitution of new sections for sections 434 to 440
183.	Substitution of new section for section 441
184.	Substitution of new sections for sections 443 to 460
185.	Substitution of new sections for sections 463 to 477
Chapter XIX	Offences against Privacy
188.	Substitution of new Chapter for Chapter XIX
189,190.	Substitution of new section for sections 494 and 495
191 to 195.	Substitution of new section for section 497
196.	Omission of sections 504, 505 and 510
	Limitation for Taking Cognizance of Offences
Appendix-3	Consequential Amendments of The Code or Criminal Procedure and other Laws and Central Acts
	Consequential Amendments of The Code or Criminal Procedure and other Laws and Central Acts
First Schedule	Classification of Offences
	Explanatory Note
I.	Offences Under The Indian Penal Code
II.	The Prisons Acts, 1894.
III.	The Criminal Law (Amendment) Act, 1938