Report No. 39

The Punishment of Imprisonment for Life Under The Indian Penal Code

Contents
1.	Introductory
2	Imprisonment for life substituted in 1955
3.	Punishment under the Indian Penal Code as enacted in 1860
4.	Macaulay's exposition of penology
5.	Transportation generally for life-two exceptions
6.	Classification of offences punishable with transportation for life
7.	Other provisions relating to transportation
8.	Duration of imprisonment
9.	Transportation-how carried out
10.	Legal provisions relating to transportation
11.	Treatment of persons sentenced to transportation before 1956
12.	Amendment of 1955 abolishing transportation
13.	Effect of section 53A explained by Supreme Court
14.	Questions to be considered
15.	Views of the Joint Committe
16.	No change intended in nature of punishment
17.	Omission of section 58
18.	Prisons Act and Prisoners Act
19.	References to life imprisonment in Supreme Court decisions
20.	Kerala High Court's view
21.	Consideration of section 60
22.	Orissa High Court's view
23.	Uncertainty of present law
24.	Clarification of the law-possible alternatives
25 - 26	First alternative not suitable
27	Third alternative not suitable
28 - 29	Recommendation