Report No. 39
5. Transportation generally for life-two exceptions.-
An analysis of the relevant sections of the Indian Penal Code shows that the punishment of transportation was, in all except two instances, for life. Only two sections provided for a sentence of transportation for a shorter term, namely section 121A dealing with conspiracy to commit offences punishable under section 121, and section 124A dealing with sedition. These two sections were inserted by an Amending Act of 1870. Under section 121A, the offender could be punished with transportation for life or for "any shorter term". Under section 124A, the offender could be punished with transportation for life or for "any term".
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