Report No. 73

2.8. Amendment to the First Schedule.-

In the First Schedule to the Code of Criminal Procedure, 1973, a suitable entry relating to the proposed new offence1 should be added. The offence should be non-cognizable, bailable and triable by any Magistrate. We recommend that the First Schedule should be amended accordingly.

1. Section 498A, Indian Penal Code; see para 1.11, supra.