Report No.264

Chapter III

Amendments to The Code of Criminal Procedure, 1973

4. Substitution of new section for section 357B.-

In the Code of Criminal Procedure, 1973 (2 of 1974) (hereinafter referred to as the Code of Criminal Procedure), for section 357B, the following section shall be substituted, namely:-

"357B. Compensation to be in addition to fine under section 272, section 273, section 326 or section 376D of Indian Penal Code.-

The compensation payable by the State Government under section 357A shall be in addition to the payment of fine to the victim under section 272, section 273, section 326A or section 376D of the Indian Penal Code (45 of 1860)

Explanation.- For the purposes of this section, the expression "victim" shall be construed as defined in clause (wa) of section 2.".