Report No. 185
81. Amendment of section 146.-
In section 146 of the principal Act,
(a) in clause (1) after the word, "veracity", the words "accuracy and credibility" shall be inserted;
(b) after clause (3) the proviso shall be omitted and the following clause and Explanation shall be inserted, namely:-
"(4) In a prosecution for an offence under section 376, 376A, 376B, 376C or 376D or for attempt to commit any such offence, where the question of consent is in issue, it shall not be permissible to adduce evidence or to put questions in the cross-examination of the victim as to her general immoral character, or as to her previous sexual experience with any person for proving such consent or the quality of consent.
Explanation.-'character' includes 'reputation and disposition'."
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