The Criminal Law (Amendment) Act, 2013 No, 13 of 2013

Amendment of section 146.

28. In section 146 of the Evidence Act, for the proviso, the following proviso shall be substituted, namely:-

·Provided that in a prosecution for an offence under section 376, section 376A, section 3768, section 376C, section 3760 or section 376E of the Indian Penal Code or for attempt to commit any such offence, where the question of consent is an issue, it shall not be permissible to adduce evidence or to put questions in the cross-examination of the victim as to the general immoral character, or previous sexual experience, of such victim with any person for proving such consent or the quality of consent."