Report No. 202

Proposal to Amend Section 304-B of Indian Penal Code

Contents
Chapter I	Introduction
1.1	Scope of Inquiry
2.	Earlier Report of the Commission on the subject
3.	Inadequacy of the existing law
4.	Reference to the Commission
5.	Culpable homicides and varied punishments
6.	Question in issue
Chapter II	Dowry Death and The Law
2.1	Dowry - A Social Evil
2.	Law to regulate dowry
3.	Offence of dowry death
4.	Present Scenario
5.	Sections in I.P.C which prescribe Capital Punishment
6.	Death sentence: Code makers' view
7.	Death Sentence only in rarest of rare cases guidelines
	The Hon'ble Supreme Court further observed
8.	Some of the cases where the Hon'ble Supreme Court has commuted capital punishment to life imprisonment
9.	Life Imprisonment means imprisonment for whole life
10.	302 and 304 B of the I.P.C
11.	Framing of charge - whether u/s 302 or 304 B
12.	Summation
Chapter III	Conclusions and Recommendations
3.1.	Theoretical Perspective
2.	Kinds of Punishments
3.	Suggestions by the National Commission for Women
4.	Capital Punishment
5.	The Indian Scenario
6.	Dowry Death vis-à-vis Murder
7.	Role of Courts in Dowry Death Cases
8.	Different offences arising from the same facts
9.	Principle of Proportionality in Prescription of Punishment
10.	Recommendation
11.	Valedictory remark