Report No. 39
The Punishment of Imprisonment for Life Under The Indian Penal Code
1. Introductory.-
This Report deals with the nature of the punishment called imprisonment for life in the Indian Penal Code, and in particular, with the question whether, when such a sentence is passed on an offender the imprisonment he undergoes has to be rigorous or may be simple. This question is of urgent practical importance and several State Governments have sought a clarification of the law. It was accordingly taken up for separate consideration by the Law Commission.
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