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Report No. 135 Chapter III Indian Penal Code: Sexual Abuse of Women in Custody 3.1. Sexual abuse and the Indian Penal Code.- We now turn to the provisions of the Indian Penal Code which contain the general substantive criminal law of India. It is needless to mention that most of its provisions as to offences against the human body - to the extent to which these provisions can be availed of by persons in custody - are applicable to all victims, irrespective of sex. But the sexual abuse of women has received specific attention in several sections of the Code. The most frequently invoked sections of the Code in this context are section 354 (indecent assault on women), sections 375-376 (rape) and sections 376B, 376C, 376D. Some of these will be referred to in this Chapter.    |
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