Report No. 154

6. Sentence which the Magistrate may pass: section 29

Do you suggest that as mentioned in clause 5 of the Code of Criminal Procedure (Amendment) Bill, 1994, in section 29 of the Principal Act:

(a) in sub-section (2), for the words "five thousand rupees", the words "twenty-five thousand rupees" shall be substituted.

(b) in sub-section (3), for the words "one thousand rupees", the words "five thousand rupees" shall be substituted; keeping in view the depreciation of the value of the rupee since 1973 and to make the provision more deterrent.

Do you suggest any further changes in respect of imposing sentences by the Magistrate?