Report No. 185

Section 14

In the 69th Report, the Commission observed (see para 8.154) that section 14 does not need any amendment, except in illustration (h) to the extent indicated in para 8.150.

In para 8.150 of the 69th Report, the Commission stated as follows:

"Illustration (h), where it say that the fact that public notice of the loss of the property had been given in the place where A was, is relevant, assumes that some evidence would be given to show that the notice was within the knowledge of A, the accused. It would, therefore, be desirable to add the words "and in such a manner that A knew or probably might have known of it", after the words "in the place where A was" in illustration (h). We recommend accordingly."

We agree with the said recommendation.