Report No. 60

14.16. Object of amendment.-

The amendment which we propose to recommend in section 26 is intended to clarify the position on the important points discussed above. As already stated,1 it is desirable to deal separately with two situations-first where the ingredients of the two offences are the same, and secondly where the ingredients are not identical.

1. Paras. 14.7 to 14.9, supra.