Report No.264

(3) State of Odisha

In its application to the State of Odisha in sections 272, 273, 274, 275 and 276 of IPC for the words "of either description for, a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both" the following shall be substituted, namely:-

"shall be punished with imprisonment for life and shall also be liable to fine: Provided that the Court may, for adequate and special reasons to be mentioned in the judgement impose a sentence of imprisonment which is less than imprisonment for life."16