Report No. 152

3.11. Sections 376B to 376D.-

Custodial sexual offences are specially taken care of by sections 376B to 376D of the Indian Penal Code, dealing with-

(a) intercourse by a public servant with woman in custody,

(b) intercourse by Superintendent of Jail, remand home etc.,

(c) intercourse by member of the management or staff of hospital with an inmate of the hospital.

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