Report No. 154
48. Prosecution of Judges and public servants: Amendment of section 197
Do you agree that sub-section (3) of section 197 amended to extend protection similar to one available to the members of Armed Forces charged with the maintenance of public order in the matter of prosecution in respect of offences alleged to have been committed while acting or purporting to act in the discharge of their duties, to other public servants, charged with the maintenance of public order as they have also to face similar difficulties, as mentioned in clause 23 of the Code of Criminal Procedure (Amendment) Bill, 1994 in the following manner:
"In section 197 of the principal Act, in sub-section (3), after the words "members of the Forces", the words "or to such other public servants" shall be inserted"?
49. Amendment of section 198
Do you think for the words "15 years" the words "17 years" should be substituted?
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