Report No. 60
7.11. Failure to insert savings clause-effect of.-
The failure to insert a proper saving clause has sometimes resulted in a serious offence going unpunished. An instance in point is the case reported in State of Uttar Pradesh v. Jagamandar Das, AIR 1954 SC 683: 1955 SCA 539. It is true that there was considerable delay on the part of the investigating agency in that case; but, if there had been a general saving provision in the General Clauses Act the serious offence in that case would not have gone unpunished.
Back
