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Report No. 35

Appendix XLIV

Recommendations for Amendments in Certain Central Acts

(1) The Code of Criminal Procedure, 1898.-A provision requiring reasons for imposing either sentence (of death or imprisonment for life) for an offence which is punishable with death or imprisonment for life in the alternative, should be inserted in the Code.1

(2) Indian Penal Code.-Persons below 18 years of age at the time of commission of the offence should not be sentenced to death.2

1. Paras. 820-822 of the body of the Report.

2. Paras. 878 and 887 of the body of the Report.







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