Report No. 152

4.3. U.N. Declaration.-

The General Assembly of the United Nations adopted the Declaration for protection of persons from being subjected to torture and other crime of inhuman or degrading treatment or punishment on December 9, 1975. Article 5 of the Declaration requires comprehensive training of law enforcement officers against torture. Article 7 contemplates a system of review of the interrogation, methods and practices as well as custodial arrangements. Article 9 obligates the States to ensure that the acts of torture are made offences under national criminal law. The Declaration also provides that victims shall be afforded redress and compensation.